S.Priyadharshini vs The Regional Transport Officer
2026 Latest Caselaw 93 Mad

Madras High Court

S.Priyadharshini vs The Regional Transport Officer on 7 January, 2026

                                                                                        WP No. 50714 of 2025
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.01.2026

                                                          CORAM

                            THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN

                                                WP No. 50714 of 2025

                 S.Priyadharshini

                                                                                               ..Petitioner

                                                               Vs

                 The Regional Transport Officer,
                 Attur, 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 01.12.2025 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 Attur Bus
                Stand, Attur, Salem District and to consider the same and to pass orders in
                accordance with law.

                            For Petitioner:       Mr. R.Srinivasalu

                            For Respondent:       Mr.M.Shajahan
                                                  Special Government Pleader




                                                                                                __________
                                                                                                 Page 1 of 3
https://www.mhc.tn.gov.in/judis               ( Uploaded on: 09/01/2026 01:09:10 pm )
                                                                                        WP No. 50714 of 2025



                                                          ORDER

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

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 01.12.2025, 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 Attur Bus Stand, Attur, 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.

07-01-2026 (4/4) Index : Yes/No Internet : Yes/No ssb

__________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:09:10 pm )

V.LAKSHMINARAYANAN,J.

ssb

To The Regional Transport Officer Attur, Salem District.

07.01.2026 (4/4)

__________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:09:10 pm )