Madras High Court
S.Naina Mohamed vs The Regional Transport Authority on 19 February, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.17535 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.17535 of 2019
and
W.M.P.(MD)No.14022 of 2019
S.Naina Mohamed ... Petitioner
-Vs-
1.The Regional Transport Authority,
cum The District Collector,
Madurai.
2.The Regional Transport Officer,
Madurai (North),
Madurai.
3.The Regional Transport Officer,
Madurai (South),
Madurai.
4.The Regional Transport Officer,
Madurai (Central),
Madurai. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, forbearing the first respondent from re-
considering the 42 Grantees for the Minibus permit in Madurai District
and further to direct the first respondent to issue the Minibus permit to
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http://www.judis.nic.in
W.P.(MD)No.17535 of 2019
the petitioner in accordance with proceedings of the predecessor of the
first respondent vide R.No.8983/A3/2006, dated 23.03.2006 on the route
Kumaran Street to Thavasipudur.
For Petitioner : M.V.S.Krishnan
for Mr.S.Govindraman
For Respondents : Mr.S.Dhayalan
Government Advocate
ORDER
Heard the learned counsel on either side.
2.This Writ Petition has been filed seeking a direction for issuance of minibus permit.
3.When the matter was taken up for hearing, the learned Government Advocate submits that the petitioner's request has been rejected, vide order dated 12.11.2020. It is further stated that the rejection order has been sent to the petitioner by registered post.
Therefore, nothing survives for further adjudication in this writ petition.
The petitioner has to necessarily question the rejection order in the manner known to law. I make it clear that I have not gone into the merits 2/4 http://www.judis.nic.in W.P.(MD)No.17535 of 2019 of the matter. All the contentions of the petitioner are left open. The Writ Petition is closed. No costs. Consequently, connected miscellaneous petition is also closed.
19.02.2021 Index : Yes/No Internet : Yes/No rmi Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Regional Transport Authority, cum The District Collector, Madurai.
2.The Regional Transport Officer, Madurai (North), Madurai.
3.The Regional Transport Officer, Madurai (South), Madurai.
4.The Regional Transport Officer, Madurai (Central), Madurai.
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