A KANDASMY Vs. STATE TRANSPORT APPELLATE TRIBUNAL CHENNAI

JUDGEMENT

(1.) THESE batch of writ petitions were filed by the Motor Vehicle Operators running vehicles in the unified districts of Coimbatore, challenging the common order passed by the State Transport Appellate Tribunal, Chennai (for short STAT) dated 17.07.2009 and various revisions petitions filed by the contesting respondents.

(2.) THE writ petitioners are the respondents in the revision petitions. THE name of the writ petitioner, the writ petition number and the corresponding revision petition in which they were aggrieved is shown in the following tabular column:- Sl.No Name of the petitioner W.P.No. in this court Revision Petition No. before STAT 1 A.Kandasamy W.P.No.22079/2009 R2 in R.P.No.123/2005 2 A.MuthurathnaSabapathy W.P.No.22080/2009 R2 in R.P.No.124/2005 3 S.M.Eswaramoorthy W.P.No.22081/2009 R2 in R.P.No.129/2005 4 N.Nithyanandam W.P.No.22082/2009 R2 in R.P.No.134/2005 5 T.Chandrasekaran W.P.No.22460/2009W.P.No.22461/2009 W.P.No.22462/2009 R2 in R.P.No.122/2005R.P.No.126/2005 R.P.No.127/2005 6 T.Subramaniam W.P.No.22463/2009 R2 in R.P.No.128/2005 7 J.Lalithamani W.P.No.22464/2009 R2 in R.P.No.130/2005

(3.) ACCEPTING their contention, the STAT held that three months' time may be granted to operate the buses and no prejudice will be caused to the contesting respondents. Pending fresh consideration by the RTA, (Tiruppur Region), Status Quo was directed to be maintained till then. This was on the hope the matters could be disposed of within three months. But instead of approaching before the RTA, in view of the order of remittal, the petitioners have approached this Court, challenging the common order dated 17.07.2009.