Senthurvel Bus Service vs The Regional Transport Authority
2025 Latest Caselaw 7614 Mad

Madras High Court

Senthurvel Bus Service vs The Regional Transport Authority on 7 October, 2025

                                                                                        C.R.P.Nos.836 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 07-10-2025
                                                    CORAM
                                    THE HONOURABLE MR.JUSTICE P.B. BALAJI
                                               C.R.P.Nos.836 of 2020
                                              and CMP Nos.4454 of 2020

                  Senthurvel Bus Service.
                  28, Perichipalayam North,
                  Dharapuram Road,
                  Tirupur-641 608
                  rep by its Partner R.Ravikumar                                           .... Petitioner

                                                                vs

                  The Regional Transport Authority,
                  Tirupur Region-North,
                  Collectorate,
                  Tirupur,
                                                                                            ... Respondent

                            Revision filed under Article 227 of the Constitution of India to set
                  aside the judgment made in M.V.Appeal No.89 of 2016 dated 06.12.2019 by
                  the Hon'ble State Transort Appellate Tribunal, Chennai and consqeuently
                  direct the respondent to permit the petitioner to shift the terminus from Miller
                  stop to Tirupur Old Bus stand in respect of their minibus TN 39 CL 9090 and
                  to operate on the route Tirupur Old Bus Stand to Indiranagar.


                            For Petitioner    :       Mr.E.Padmanabhan
                            For Respondent    :       Mr.A.Anandan
                                                      Govt.Advocate (CS)
                                                                                             P.B.BALAJI.,

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                                                                                          C.R.P.Nos.836 of 2020




                                                                                                           sr
                                                            ORDER

Learned counsel for the petitioner states that nothing survives for

consideration in the present revision and the revision has become infructuous.

2. Recording the above submission, the civil revision petition is

dismissed as having become infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

07.10.2025

Index: Yes/No Website:yes/no Speaking Order/Non-speaking Order sr

To

The State Transport Appellate Tribunal, Chennai

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am )