Madras High Court
G.V.Chandrasekar vs The State Transport Authority on 12 April, 2019
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.04.2019
CORAM
THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P.Nos.23283 of 2010
and
M.P.No.1 of 2010
G.V.Chandrasekar ... Petitioner
-vs-
1.The State Transport Authority,
Cum Transport Commissioner,
Chepauk, Chennai – 600 005.
2.The State Transport Authority,
Multi-Storied Building,
Dr.Ambedkar Veedhi,
Bangalore – 560 001.
3.M.C.Venkatesh Moorthy ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a writ of Mandamus, directing the first and
second respondents to consider the representation of the petitioner
dated 03.04.2010 and also petitioner's reminder dated 23.06.2010 to
stop the illegal operation of service by the third respondent in respect
of the Vehicle No.KA-20-A-6298 since replaced as KA-01-C-6534 on
the Enclave Route “Bangalore to Sampanagere”, in the portions lying
in Tamilnadu falling under area scheme.
For Petitioner : Mr.S.Govindaraman
For Respondents : Mrs.R.Janaki, for RR1 & 2
Additional Government Pleader.
Mrs.S.Radha Gopolan, for R3
http://www.judis.nic.in
2
V.BHAVANI SUBBAROYAN,J.
AT
ORDER
The learned counsel for the petitioner has given a letter dated 11.04.2019 to the Registry seeking permission of this Court to withdraw this writ petition.
2. In view of the said letter dated 11.04.2019 given by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed. No costs.
12.04.2019 Index: Yes/No AT To
1.The State Transport Authority, Cum Transport Commissioner, Chepauk, Chennai – 600 005.
2.The State Transport Authority, Multi-Storied Building, Dr.Ambedkar Veedhi, Bangalore – 560 001.
W.P.Nos.23283 of 2010 http://www.judis.nic.in