K.M.Anbarasan … vs The Regional Transport Authority
2023 Latest Caselaw 14444 Mad

Madras High Court

K.M.Anbarasan … vs The Regional Transport Authority on 21 November, 2023

Author: P.D. Audikesavalu

Bench: P.D. Audikesavalu

                                                                                     W.P. No. 6301 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.11.2023

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                                W.P. No. 6301 of 2023
                                                         and
                                           W.M.P. Nos. 6324 and 6326 of 2023

                K.M.Anbarasan                                                            … Petitioner
                                                           -vs-

                1. The Regional Transport Authority,
                   Dharmapuri Region,
                   Collectorate,
                   Dharmapuri.

                2. K.M.Inbasekaran

                3. K.M.Jagadeesan                                                     ... Respondents

                Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
                1950, praying to issue a Writ of Certiorarified Mandamus, call for the records
                pertaining to the impugned notice in R. No. 44607/A3/2016 dated 07.02.2023
                on the file of the First Respondent, quash the same and consequently direct the
                First Respondent to consider the joint application for transfer of permit afresh.

                                   For Petitioner          : Mr. T.Mohan,
                                                             Senior Counsel
                                                             for Mr. U.Krishnasamy

                                   For Respondents         : Mr. U.Baranidharan,
                                                             Additional Government Pleader (for R1)



                1/4
https://www.mhc.tn.gov.in/judis
                                                                                 W.P. No. 6301 of 2023

                                                      : Mr. K.Hariharan (for R2)
                                                     ORDER

Heard Mr. T.Mohan, Learned Senior Counsel appearing for the

Petitioner, Mr. U.Baranidharan, Learned Additional Government Pleader

appearing for the First Respondent and Mr. K.Hariharan, Learned Counsel for

the Second Respondent and perused the materials placed on record, apart from

the pleadings of the parties.

2. It is accepted by Learned Counsel for both sides that the proceedings in

R. No. 44607/A3/2016 dated 07.02.2023 on the file of the First Respondent,

which is challenged in this Writ Petition, is in the nature of interim arrangement

and that a final order had been passed on 27.02.2023 in the matter, which has

been assailed before the State Transport Appellate Tribunal in STA No. 17 of

2023 in which the parties have made their submissions and order has been

reserved for pronouncement of judgment on 27.11.2023, and on account of the

subsequent events, nothing remains for further consideration in the Writ

Petition.

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

In such circumstances, the Writ Petition is disposed. Consequently, the

connected Miscellaneous Petitions are closed. No costs.

21.11.2023 Index: Yes/No NCC: Yes/No

Note: Issue order copy by 14.02.2024.

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To

The Regional Transport Authority, Dharmapuri Region, Collectorate, Dharmapuri.

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

P.D. AUDIKESAVALU, J.

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21.11.2023

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