M.Nagarjan vs The Sate Of Tamil Nadu
2021 Latest Caselaw 17557 Mad

                                                                                  W.P. Nos. 4657 and 4658 of 2008

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED :26.08.2021

                                                                 CORAM

                                     THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                W.P. Nos. 4657 and 4658 of 2008 and
                                                 W.M.P. Nos. 1, 1, 2 and 2 of 2008

                     M.Nagarjan                                                         ... Petitioner
                                                                                          in both W.Ps
                                                                  ..vs..

                     1. The Sate of Tamil Nadu,
                        Represented by its Secretary to Government,
                        Home (Transport-I) Department,
                        Fort St.George, Chennai - 600 009.

                     2. The State Transport Authority,
                        Chepauk,
                        Chennai - 600 005.

                     3. The Regional Transport Officer,
                        Pudukottai District,
                        Pudukottai.                                                ... Respondents

in both W.Ps Common Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari, calling for the records of the first respondent relating to G.O.Ms.No.1184 Home (Transport-I) Department dated 30.11.2001 and quash the same so far as it relates to the contact carriage of the petitioner.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 4657 and 4658 of 2008

For Petitioner in both W.Ps : Mr.M.Palani

For Respondents in both W.Ps : Mr.V.Veluchamy Government Advocate

COMMON ORDER

The issue raised in these Writ Petitions is covered by the Judgment

passed by this Court which is reported in 2006 (1) CTC 91. However, if any

grievance exits to the writ petitioner, it is left open to him to adjudicate the

same in the manner known to law.

2. Accordingly, the Writ Petitions stand disposed of. However, there

shall be no order as to costs. Consequently, connected Miscellaneous

Petitions are closed.

26.08.2021

Index:Yes Speaking order / Non-speaking order

vji

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 4657 and 4658 of 2008

To

1. The Secretary to Government, The Sate of Tamil Nadu, Home (Transport-I) Department, Fort St.George, Chennai - 600 009.

2. The State Transport Authority, Chepauk, Chennai - 600 005.

3. The Regional Transport Officer, Pudukottai District, Pudukottai.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 4657 and 4658 of 2008

S.M.SUBRAMANIAM J.

vji

W.P. Nos. 4657 and 4658 of 2008 and W.M.P. Nos. 1, 1, 2 and 2 of 2008

26.08.2021

https://www.mhc.tn.gov.in/judis/