K RAVICHANDRAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner, by way of filing the present writ petition, seeks to quash the proceeding of the first respondent in Endt.N.Dis.3406/14/2011 dated 14.09.2011 and also for a consequential direction to the first respondent to renew the permit given to the petitioner for his auto Rick Shaw bearing registration number TN 46 E 1768.

(2.) Heard both sides.

(3.) The petitioner was driving an Auto on rental basis. In the year 2006, fresh auto permits were granted. He also applied for the same after purchasing an Auto on Hire Purchase scheme.