B.Anitha vs The Regional Transport Authority
2023 Latest Caselaw 13433 Mad

    2023/MHC/4504


                                                                            W.A.(MD).No.1370 of 2015

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.10.2023

                                                     CORAM

                                    THE HON'BLE MR JUSTICE S.M.SUBRAMANIAM
                                                      AND
                                  THE HON'BLE MR JUSTICE V.LAKSHMINARAYANAN

                                             W.A.(MD).No.1370 of 2015
                                                       and
                                              M.P.(MD).No.1 of 2015

                     B.Anitha                                         .. Appellant/Petitioner

                                                           Vs.

                     1.The Regional Transport Authority,
                       Tirunelveli,
                       Tirunelveli District.

                     2.The Regional Transport Officer,
                       Tirunelveli,
                       Tirunelveli District.

                     3.The Inspector of Police,
                       Morappanadu Police Station,
                       Morappanadu,
                       Tirunelveli District.                                .. Respondents

                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, to allow the
                     Writ Appeal and set aside the order dated 26.08.2015 passed by the learned
                     Judge in W.P.(MD).No.15361 of 2015 on the file of this Court.



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                              W.A.(MD).No.1370 of 2015

                                       For Appellant    : Mr.A.C.Asaithambi
                                       For Respondents : Mr.N.Satheesh Kumar
                                                         Additional Government Pleader


                                                       JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM,J.)

Today, when the matter was taken up for hearing, the learned

Additional Government Pleader appearing for the respondents made a

submission that the appellant, Smt.B.Anitha, transferred the subject vehicle

in favour of one Smt.Yuvarani on 09.03.2018. Thus, the cause of action

does not exist as of now. Accordingly, the Writ Appeal stands dismissed.

There shall be no order as to costs. Consequently, connected miscellaneous

petition stands closed.

(S.M.S.,J.) (V.L.N.,J.) 03.10.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No Lm

https://www.mhc.tn.gov.in/judis W.A.(MD).No.1370 of 2015

To

1.The Regional Transport Authority, Tirunelveli, Tirunelveli District.

2.The Regional Transport Officer, Tirunelveli, Tirunelveli District.

3.The Inspector of Police, Morappanadu Police Station, Morappanadu, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A.(MD).No.1370 of 2015

S.M.SUBRAMANIAM,J.

and V.LAKSHMINARAYANAN,J.

Lm

W.A.(MD).No.1370 of 2015

03.10.2023

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