Madras High Court
Royal India Motors Company vs The District Collector on 3 April, 2023
WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.04.2023
CORAM
THE HONOURABLE MS.JUSTICE P.T.ASHA
WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022 &
CMP(MD)Nos.2732 & 2733/2022
In WP(MD)No.27985/2022
Royal India Motors Company,
Rep. by its Managing Partner,
Mohammed Munthasir (26 years),
S/o. Abdul Majid, 26/11, Mohamadiya Colony,
Kalif Nagar 4th Street, Pudukkottai - 622 001. ... Petitioner
Vs.
1.The District Collector,
(Regional Transport Authority)
Office of District Collector,
Pudukkottai - 622 005.
2.Regional Transport Officer,
Pudukkottai.
3.Mohammed Farook
4.M.Zarina Farook ... Respondents
(R3 and R4 are impleaded vide Court order dated 15.03.2023 in
WMP(MD)No.23124/2022 in WP(MD)No.27985/2022)
Page 1 of 6
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WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
Prayer: Writ Petition filed under Article 226 of the Constitution of India
to issue a writ of mandamus directing the respondents 1 and 2 to renew
the permit of the buses bearing Registration No.TN 55 V 7899 and TN
63 T 4262 by considering the petitioner's representation dated
15.11.2022, within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.J.Sulthan Basha
For Respondents : Mr.D.Ghandiraj,
Special Government Pleader,
for R1 and R2
Mr.T.Padmanabhan for R3 and R4
In CRP(MD)Nos.663 & 664/2022
Mohammed FarooK ... Petitioner in both petitions
Vs.
1.M/s.Royal India Motor Company,
No.26, Mohammadiyar Colony,
Kalif Nagar 4th Street,
Pudukottai.
2.Regional Transport Authority,
Pudukottai.
... Respondents in both petitions
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WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
Common Prayer: Civil Revision Petitions filed under Article 227 of the
Constitution of India to set aside the Judgment in M.V.Appeal Nos.
2/2018 and 5/2018 respectively on the file of the State Transport
Appellate Tribunal at Chennai dated 27.09.2021.
In both CRPs,
For Petitioner : Mr.Mr.T.Padmanabhan
For Respondents : Mr.J.Sulthan Basha for R1
Mr.D.Ghandiraj,
Special Government Pleader,
for R2
COMMON ORDER
The learned Special Government Pleader would submit that the
prayer sought for in the above writ petition has become infructuous since
orders have been passed by the Regional Transport Officer, Pudukkottai
directing the petitioner in the writ petition to stop the operating vehicle.
2. Recording the submission of the learned Special Government
Pleader, the writ petition is dismissed as infructuous. No costs.
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WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
3. However, a perusal of the order passed by the Regional
Transport Officer, Pudukkottai indicates that the Authority had directed
to keep the file pending as the above Civil Revision Petitions are pending
before this Court. Therefore, the Writ Petitions are disposed of with a
direction that in the event of the Regional Transport Officer, Pudukkottai
taking up for consideration the renewal of permit for the writ petitioner's
vehicle, the same shall be done only after giving notice to Mohamed
Farook, the petitioner in the Civil Revision Petitions and his wife Zarina
Farook and after affording an opportunity of hearing to them. No costs.
Consequently, the connected Miscellaneous Petitions are closed.
03.04.2023
NCC:Yes/No
Index:Yes/No
Speaking/Non-speaking order
mbi
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WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
To
1.The District Collector,
(Regional Transport Authority)
Office of District Collector,
Pudukkottai - 622 005.
2.Regional Transport Officer,
Pudukkottai.
Page 5 of 6
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WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
P.T.ASHA, J.
mbi
WP(MD)No.27985/2022 &
CRP(MD)Nos.663 & 664/2022
03.04.2023
https://www.mhc.tn.gov.in/judis
