Madras High Court
P.K.Sivarama Ganesh vs The Regional Transport Authority on 18 December, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.36431 of 2025
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 18.12.2025
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.36431 of 2025
P.K.Sivarama Ganesh ... Petitioner
Vs
1. The Regional Transport Authority,
Ramanathapuram District at Ramanathapuram.
2. The Secretary,
Regional Transport Authority,
Ramanathapuram District.
3. A.Palanichamy ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the 1st and 2nd
respondents to furnish the certified copy of the proceedings, granting
minibus permit, in favour of the 3rd respondent to ply on the route
Melakidaram to Ervadi Beach via Valinokkam G.H.
For Petitioner : Mr.M.Muthugeethayan
For Respondents : Mr.S.Jeyapriya (R1 & R2)
Government Advocate
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W.P.(MD) No.36431 of 2025
ORDER
This writ petition is filed seeking a direction to the respondents to furnish the certified copy of the proceedings, granting minibus permit, in favour of the 3rd respondent to ply on the route Melakidaram to Ervadi Beach via Valinokkam G.H.
2. By consent of both parties, this writ petition is disposed at the stage of admission itself. Notice to the third respondent is unnecessary, since no adverse order is proposed to the passed against him.
3. The case of the petitioner is that only a photocopy of the minibus permit has been handed over to the petitioner. Even though several reminders have been sent requesting issuance of the certified copy of the minibus permit granted in favour of the third respondent, the authorities have failed to issue the same.
4. The learned Government Advocate appearing for the official respondents would submit that the respondents will issue the certified copy of the minibus permit, to the petitioner within a stipulated time frame as fixed by this Court.
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5. In view of the above, this Court directs the respondents to issue the certified copy of the certified copy of the proceedings, granting minibus permit, in favour of the 3rd respondent to ply on the route Melakidaram to Ervadi Beach via Valinokkam G.H., within a period of two weeks from the date of receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
18.12.2025 Index : Yes/No Neutral Citation: Yes/No sm To
1. The Regional Transport Authority, Ramanathapuram District at Ramanathapuram.
2. The Secretary, Regional Transport Authority, Ramanathapuram District.
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