Madras High Court
Puthanatham Post vs The Commissioner Of Transport on 21 February, 2017
Bench: A.Selvam, P.Kalaiyarasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 21.02.2017 CORAM THE HONOURABLE MR.JUSTICE A.SELVAM and THE HONOURABLE MR.JUSTICE P.KALAIYARASAN W.P(MD)No.2919 of 2017 Abdullah, President, Integrated Manapparai Taluk Manavarai and Iravai Pasanatharkal Farmer Association, Register No.198 of 2013, 1222, East Street, Puthanatham Post, Manapparai Taluk, Trichy District. .. Petitioner Vs. 1.The Commissioner of Transport, Chepauk, Chennai ? 600 005. 2.The District Collector, Trichy District, Trichy. 3.The Deputy Transport Commissioner, Pirattaiyur, Ramji Nagar, Trichy ? 9. 4.The Secretary, The Regional Transport Authority (West), Regional Transport Office, Trichy. 5.The Secretary, The Regional Transport Authority, Regional Transport Office, Dindigul. .. Respondents PRAYER: Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the respondents herein to ensure the stage carriage moffussil buses bearing Registration No.TN-45-AP-2031, TN-45-AM-4334, TN-45-BV-7548, TN-57-AC-5225 are operated as per permit by considering the petitioner's representations dated 29.07.2016 and 02.01.2017. !For Petitioner : Mr.A.Joel Paul Antony For Respondents : Mr.D.Muruganantham Additional Government Pleader :ORDER
[Order of the Court was made by A.SELVAM, J.] This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents 4 and 5 to consider the representations dated 29.07.2016 and 02.01.2017 alleged to have been made by the petitioner in respect of the bus routes mentioned in the petition, by way of issuing a writ of mandamus.
2.Mr.D.Muruganandam, learned Additional Government Pleader, has taken notice for the respondents.
3.It is seen from the records that the petitioner has given two representations dated 29.07.2016 and 02.01.2017.
4.Considering the aforesaid factual aspects, this Court is inclined to pass the following order.
5.In fine, this writ petition is allowed without costs and the respondents 4 and 5 are strictly directed to consider the representations dated 29.07.2016 and 02.01.2017 and dispose of the same within a period of fifteen days.
To
1.The Commissioner of Transport, Chepauk, Chennai ? 600 005.
2.The District Collector, Trichy District, Trichy.
3.The Deputy Transport Commissioner, Pirattaiyur, Ramji Nagar, Trichy ? 9.
4.The Secretary, The Regional Transport Authority (West), Regional Transport Office, Trichy.
5.The Secretary, The Regional Transport Authority, Regional Transport Office, Dindigul.
.