SOLAIMALAI MINI BUS SERVICE REPRESENTED BY ITS PARTNER A. ALAGARSAMY Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioners in both the writ petitions have challenged the order passed by the Regional Transport Authority, Sivagangai, in granting mini-bus permit to the 2nd respondent.

(2.) IT is not in dispute that against the order passed by the Regional Transport Authority, Sivagangai, revision petition filed before the State Transport Appellate Tribunal, is competent.

(3.) THEREFORE , the filing of the revision will be mere formality, as the revisional authority will be bound by the directions issued earlier.