K.P.N. TRAVELS INDIA LIMITED, SWARNAPURI COLONY, SALEM Vs. THE STATE TRANSPORT AUTHORITY, CHEPAUK, CHENNAI

JUDGEMENT

(1.) These writ petitions came up for admission on 4.6.2002. The prayer of the petitioner in both the petitions is for direction to the respondent to make tax endorsement and issue necessary permit pursuant to the judgment of the State Transport Appellate Tribunal, Madras, in Appeal No.88 of 1988/A4 and Appeal No.89 of 1998/A4 dated 7.11.2001, in respect of the petitioner's bus KA -19 -C/9199 in W.P.No.18886 of 2002 and KA -20 -B/9199 in W.P.No.18887 of 2002.

(2.) Inasmuch as under the said order, the Tribunal while setting aside the order of the respondent which declined to grant all India Tourist Omni Bus permit' issued a direction to the respondent to grant the permit, if the petitioner produces the vehicle within three months from the date of receipt of copy of the Tribunal's order.

(3.) Mr.R.Natesan, the learned counsel for the petitioner brought to my notice Rule 181 of the Tamil Nadu Motor Vehicles Rules, which empowers the respondent herein to issue such permits, which provision does not stipulate any time limit for issuance of such permit. On the other hand, in the event of the operator not producing the vehicle within the stipulated time limit, grant of such permit would automatically cease to operate.