S KAMALANATHAN Vs. REGIONAL TRANSPORT AUTHORITY SIVAGANGAI

JUDGEMENT

(1.) BY consent the writ petition itself is taken up for final disposal.

(2.) THE averments made in the affidavit filed in support of this writ petition, would disclose that the petitioner applied for a Mini Bus Permit to the 1st Respondent for the route Sivagangai Bus-Stand to Marudhupandiapuram. THE 1st Respondent after verifying the compliance of the relevant statutory provisions, has granted permit to the petitioner on 8.2.2001 and directed him to produce the records relating to the Mini Bus to be operated by him within three months so as to enable him to issue permit and for the running of the bus.

(3.) HEARD the submissions of Mr.K.Hariharan, learned counsel appearing for the petitioner and Mr.R.Thirugnanam, learned Special Government Pleader for the Respondents.