LAWS(MAD)-2012-8-135

TAMIL NADU STATE TRANSPORT CORPORATION LTD Vs. PANNER SELVAM VERSUS THE REGIONAL TRANSPORT AUTHORITY SALEM

Decided On August 22, 2012
TAMIL NADU STATE TRANSPORT CORPORATION LTD Appellant
V/S
PANNER SELVAM VERSUS THE REGIONAL TRANSPORT AUTHORITY SALEM Respondents

JUDGEMENT

(1.) THE petitioner is the State Transport Corporation.

(2.) THE third respondent was issued a mini bus permit by the first respondent in his proceedings dated 17.12.2007 on the Chettipatti to Katheri Pirivu route.

(3.) THE third respondent has filed counter affidavit, refuting the allegations.