Madras High Court
M.Azhagu Thiyagarajan vs The District Collector on 18 July, 2017
Bench: K.K.Sasidharan, G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.07.2017
CORAM
THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN
and
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.3223 of 2017
M.Azhagu Thiyagarajan .. Petitioner
Vs.
1.The District Collector,
Collector Office, Thanjavur,
Thanjavur District.
2.The Regional Transport Officer,
Regional Transport Office,
Thanjavur District.
3.A.S.Thanasamy .. Respondents
3rd respondent is impleaded
vide order dated 28.03.2017
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus to direct the respondent to
consider the representation of the petitioner dated 06.09.2016 and to take
appropriate steps to permit the Mini Bus Jeniffer (Malaiyeri Amman) bearing
No TN.49.P.9318 up to Thanjavur Old Bus Stand in accordance with the
Transport Circular Letter in R.No.90919/E2/2000
dated 29.11.2000, enabling the general public to get the benefit of the
introduction of the Mini bus scheme.
!For Petitioner : Mr.P.Sesubalan Raja
^For Respondents : Mr.T.S.Mohammed Mohideen,
Additional Government Pleader.
for RR.1 and 2
Mr.M.Ramesh, for R.3
:ORDER
[Order of the Court was made by K.K.SASIDHARAN, J.] The petitioner has come up with this writ petition to direct the respondents to consider his representation and take appropriate measure to permit the mini bus by name Jeniffer, bearing Registration No.TN-49-P-9318 upto Thanjavur Old Bus Stand in accordance with the Circular dated 29.11.2000, issued by the Transport Department.
2.The affidavit filed in support of the writ petition clearly indicates that the petitioner is only a name lender and it is a proxy litigation. There is no question of directing the respondents 1 and 2 to permit the private mini bus operator to ply the bus upto a particular destination. We are, therefore, of the view that no direction as prayed for by the petitioner, could be given in this writ petition.
3.The writ petition is dismissed. No costs.
To
1.The District Collector, Collector Office, Thanjavur, Thanjavur District.
2.The Regional Transport Officer, Regional Transport Office, Thanjavur District.
.