M RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent, main writ petition is taken up for disposal.

(2.) ONE M. Ramalingam, the President of Tamil Nadu Auto, Taxi, Van, Tempo Van Owners and Drivers Welfare Union, aggrieved by the order of the Government in G.O.Ms. No. 628 Home (TPT VII) Department dated 28.4.1995 has filed the above writ petition to quash the same as arbitrary and unreasonable and for a direction to the respondents not to collect spot fine in so far as the Madurai City is concerned.

(3.) IN the light of the above pleadings, I have heard the learned counsel for the petitioner as well as the learned Government Advocate for the respondents.