LAWS(MAD)-2011-6-548

STAR DRIVING SCHOOL Vs. STATE OF TAMILNADU

Decided On June 27, 2011
STAR DRIVING SCHOOL Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioners and the learned Government Advocate appearing for the respondents.

(2.) THESE writ petitions have been filed seeking for a Writ of Certiorari to call for the records relating to the order of the first Respondent, in G.O.Ms.No.697 Home (Transport-5) Department, dated 5.8.2010, and to quash the same.

(3.) HE had further submitted that the respondents would not implement the said Government Order, till appropriate orders are passed on the representations to be submitted by the petitioners.