P KASINATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN W.P.(MD)No.2773 of 2008, challenge of the petitioner was for a declaration that Section 19(1)(c) of the Motor Vehicles Act, 1988 [hereinafter referred to as "the Act"] is ultra vires of the Constitution, insofar as the petitioner was concerned.

(2.) NOTICE regarding admission was given in the first Writ Petition [W.P.(MD)No.2773 of 2008] on 26.03.2008. Pending the Writ Petition, this Court granted an order of interim injunction restraining the respondents, State of Tamil Nadu and its Subordinate Officers from taking any steps in pursuant to the order passed by the Regional Transport Officer, Madurai (South), Madurai, dated 12.02.2008, under Section 19(1)(c) of the Act, for a limited period and it was extended from time to time.

(3.) ON notice from this Court, the second respondent has filed a counter-affidavit dated 20.04.2009 in W.P.(MD)No.6554 of 2008, together with the supporting documents.