N.HENRY Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) C.R.P.(NPD) No.539 of 2021 is filed challenging the order passed in MV Appeal No.117 of 2015 on the file of State Transport Appellate Tribunal, Chennai, confirming the order of first respondent in R.No.37010/A3/14 dtd. 6/11/2015 rejecting the application dtd. 29/7/2015 for grant of stage carriage permit.

(2.) C.R.P.(NPD) No.540 of 2021 is filed challenging the order passed in MV Appeal No.18 of 2015 on the file of State Transport Appellate Tribunal, Chennai, confirming the order of first respondent in R.No.37010/B1/14 dtd. 14/11/2014 rejecting the application dtd. 21/1/2011 for grant of stage carriage permit.

(3.) Learned counsel for the petitioner submitted that the petitioner submitted applications dtd. 21/1/2011 and 29/7/2015 for grant of stage carriage permit. In the application dtd. 21/1/2011 he requested the grant of stage carriage permit in the route from Nagercoil (Meenakshipuram) to Thothoor (via Parvathipuram, Thuckalay-thuckalay, kaliyakkavillai, Kozhivillai Villakku, Mangadu, Kanchanpuram and Nithiravilai). In application dtd. 29/7/2015, he requested grant of stage carriage permit in the route from Nagercoil (Meenakshipuram) to Thothoor (via Parvathipuram, Thuckalay-Thoduvatti, Kaliyakkavillai, Kozhivillai Vilakku, Thaiyamudu, Konacheri, Sriacodu and Nampali). These applications came to be rejected by the Regional Transport Authority on 14/11/2014 and 6/11/2015 respectively. Against the said orders, he preferred MV appeal Nos.18 of 2015 and 177 of 2015. Both appeals were dismissed and therefore, these Civil Revision Petitions are preferred.