V.Suresh vs The Regional Transport Officer
2025 Latest Caselaw 8174 Mad

Madras High Court

V.Suresh vs The Regional Transport Officer on 29 October, 2025

                                                                                       WP No. 40840 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 29-10-2025
                                                         CORAM
                           THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
                                               WP No. 40840 of 2025


                V.Suresh,
                Son of Vijayan, D.No.5/16, Paramakudi,
                Nannusamy Street, Salem-636 001.
                                                                                              ..Petitioner


                                                              Vs


                The Regional Transport Officer
                Salem East, Salem District.
                                                                                            ..Respondent


                Prayer : Writ Petition is filed under Article 226 of the Constitution of India
                praying for issuance of a Writ of Mandamus directing the respondent herein to
                receive the application of the petitioner dated 22.09.2025 in Form CCPA along
                with the prescribed fee through online for the grant of Auto Rickshaw Permit to
                operate the vehicle within radius of 30 kilometers distance from Salem Town
                Old Bus Stand, Salem, Salem District and to consider the same.


                           For Petitioner:      Mr. A.Ganesan


                           For Respondent:      Mrs. C.Meera Arumugam, AGP
                                                      ORDER

__________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 12:20:43 pm )

Both the learned counsel for the petitioner as well as the learned

Additional Government Pleader for the respondent agreed that the issue

presented in this case is covered by two judgments of this Court. One by the

Hon'ble Mr.Justice N.Anand Venkatesh in W.P.No.12531 of 2020 dated

06.10.2020 and that of the Hon'ble Mrs. Justice N.Mala in W.P.No.19910 of

2025 dated 05.06.2025. Following the said judgment, this writ petition is

disposed of with a direction to the respondent to receive the petitioner's

application dated 22.09.2025, in Form CCPA along with the prescribed fee

through online, for the grant of an Auto Rickshaw Permit to operate the vehicle

within a radius of 30 kilometers distance from Salem Town Old Bus Stand,

Salem, Salem District, and pass appropriate orders on merits and in accordance

with law, within a period of eight (8) weeks, from the date of receipt of a copy

of this order. No costs.

                                                                                            29-10-2025
                Index : Yes/No                                                               (2/2)
                Internet : Yes/No
                kj




                                                                                              __________

https://www.mhc.tn.gov.in/judis             ( Uploaded on: 31/10/2025 12:20:43 pm )





                                                                      V.LAKSHMINARAYANAN, J.


                                                                                                        kj


                To
                The Regional Transport Officer
                Salem East, Salem District.









                                                                                              29-10-2025
                                                                                                     (2/2)




                                                                                               __________

https://www.mhc.tn.gov.in/judis          ( Uploaded on: 31/10/2025 12:20:43 pm )