R.Vijayakumar vs The Regional Transport Officer on 7 January, 2016

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Madras High Court

R.Vijayakumar vs The Regional Transport Officer on 7 January, 2016

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.01.2016
CORAM

THE HONOURABLE MR.JUSTICE R.MAHADEVAN

W.P.Nos.443 to 450 of 2016

R.Vijayakumar				...	Petitioner in WP.443/2016

R.Sivasankar				...	Petitioner in WP.444/2016

G.Sivakumar				...	Petitioner in WP.445/2016

G.Chinna Muthu				...	Petitioner in WP.446/2016

D.Raja					...	Petitioner in WP.447/2016

R.Pachaiyappan				...	Petitioner in WP.448/2016

C.Anand Babu				...	Petitioner in WP.449/2016

S.Ram Kumar				...	Petitioner in WP.450/2016

          Vs

The Regional Transport Officer,
Chennai Central,
Chennai  600 023.			...	Respondent in WP.443/2016

The Regional Transport Officer,
Chennai North West,
Chennai  600 049.			...	Respondent in WP.444 and 								445/2016

The Regional Transport Officer,
Chennai North,
Chennai  600 099.			...	Respondent in WP.446/2016


The Regional Transport Officer,
Chennai South East,
Chennai  600 028.			...	Respondent in WP.447/2016

The Regional Transport Officer,
Chennai South,
Chennai  600 041.			...	Respondent in WP.448/2016

The Regional Transport Officer,
Chennai West,
Chennai  600 078.			...	Respondent in WP.449 and 								450/2016

	Writ Petitions filed under Article 226 of the Constitution of India seeking a writ of mandamus directing the respondent herein to  receive the application of the petitioners dated 18.11.2015,  in Form CCPA and the prescribed fee for the grant of Autorickshaw Permit and to consider the same and pass orders in accordance with law.

		For petitioners		:	Mr.K.Hariharan in all WPs
		For respondents		:	Mr.A.Rajaperumal, GA
								in all WPs


C O M M O N    O R D E R

These writ petitions have been filed by the petitioners seeking the common relief of issuing a Writ of Mandamus under Article 226 of the Constitution of India, to direct the Regional Transport Authority concerned to receive the respective application of the petitioners in Form CCPA and the prescribed fee for the grant of autorickshaw permit and to consider the same and pass orders in accordance with law.

2. Mr.A.Rajaperumal, learned Government Advocate takes notice for the respective respondent.

3. Without going into the merits of the matters, these writ petitions are disposed of by directing the respective Regional Transport Officer concerned to receive the applications of the petitioners, consider the same and pass appropriate orders for grant of autorickshaw permit, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. No costs.

rk				  				      	      07.01.2016 
To
1.The Regional Transport Officer,
Chennai Central, Chennai  600 023.	

2.The Regional Transport Officer,
Chennai North West, Chennai  600 049.	

3.The Regional Transport Officer,
Chennai North, Chennai  600 099.

4.The Regional Transport Officer,
Chennai South East, Chennai  600 028.	

5.The Regional Transport Officer,
Chennai South, Chennai  600 041.

6.The Regional Transport Officer,
Chennai West, Chennai  600 078.	



R.MAHADEVAN,J.

rk












 W.P.Nos.443 to 450 of 2016













07.01.2016

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