M. Doraisamy vs The Regional Transport Authority
2025 Latest Caselaw 8833 Mad

Citation : 2025 Latest Caselaw 8833 Mad
Judgement Date : 21 November, 2025

Madras High Court

M. Doraisamy vs The Regional Transport Authority on 21 November, 2025

                                                                                 C.R .P. (NPD) N o.13 50 of 20 21

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 21.11.2025

                                                          CORAM:

                                  THE HONOURABLE MR. JUSTICE R. SAKTHIVEL

                                            C.R.P.(NPD) No.1350 of 2021
                                                       and
                                               CMP.No.10447 of 2021

                    M. Doraisamy
                    S/o. Muthusamy,
                    45, Ramaiah Colony 1st Street,
                    Tiruppur – 641 604.                                    ... Petitioner/ Appellant

                                                            Versus

                    The Regional Transport Authority,
                    Coimbatore Region – South,
                    Collectorate,
                    Coimbatore – 641 018.                                  ... Respondent/ Respondent

                    Prayer : Civil Revision Petition filed under Article 227 of the
                    Constitution of India, 1950, praying to set aside the Judgment of the State
                    Transport Appellate Tribunal, Chennai made in M.V. Appeal No.13 of
                    2020, dated January 18, 2021.

                    For Petitioner       : Mr. A.S. Muthu Athmanathan,
                                           for Mr. T. Padmanabhan

                    For Respondent       : Mr. B. Tamil Nidhi,
                                           Additional Government Pleader
                                                      ORDER

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 06:15:49 pm ) C.R .P. (NPD) N o.13 50 of 20 21

Mr. A.S. Muthu Athmanathan, representing Mr. T. Padmanabhan,

the Learned Counsel on record for the Revision Petitioner, and Mr. B.

Tamil Nidhi, learned Additional Government Pleader, appearing for the

Sole Respondent, are before this Court.

2. The representing counsel appearing for the Revision

Petitioner submits that the relief sought for in this Civil Revision Petition

has become infructuous.

3. Recording the above submissions, this Civil Revision Petition

is dismissed as infructuous. Consequently, the connected Civil

Miscellaneous Petition is closed. Considering the facts and circumstances

of the case, there shall be no order as to costs.