MADURAI DISTRICT MINI BUS OWNERS ASSOCIATION Vs. REGIONAL TRANSPORT AUTHORITY; COMMISSIONER, MADURAI CITY CORPORATION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to issue a writ of Mandamus forbearing the respondents from interfering with the right of the members of the petitioner Association to park the petitioners' mini buses shown in the list annexed to this writ petition in front of the open yard of the Madurai Integrated Mattuthavani Bus Stand, Madurai.

(2.) Heard Mr.G.Prabhu Rajadurai, learned Counsel for the petitioner, Mr.TR.Janarthanam, learned Additional Govt. Pleader for respondents 1, 3 and 4 and Mr.M.Ravishankar for the second respondent. In view of the order that is to be passed, notice to the fifth respondent is dispensed with.

(3.) By consent, the writ petition itself is taken up for disposal.