A.GANESAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) WRIT Petition No.30467 of 2012 is filed praying to issue a Writ of Mandamus, directing the respondent to consider and pass orders on the petitioner's representation dated 12.07.2012 to permit the petitioner to ply the Mini Bus TN-28/A-5438 on the route, "R.G.Pudur Pirivu to Hope College" via, the deviated course of the route till such time the road conditions are made good on the original course of the route, forthwith.

(2.) WRIT Petition No.30468 of 2012 is filed praying to issue a Writ of Mandamus, directing the respondent to consider and pass orders on the petitioner's representation dated 12.07.2012 to permit the petitioner to ply the Mini Bus TCP-5050 on the route, "Hope College to R.G.Pudur Pirivu" via, the deviated course of the route till such time the road conditions are made good on the original course of the route, forthwith.

(3.) BOTH the Writ Petitions are filed 8.11.2012 for the above stated relief. It is sad to note that in spite of detailed orders passed on 5.1.2007 in W.P.No.40406 of 2006 in the case of K.Ramaraj vs. - The Regional Transport Authority, Coimbatore South and another reported in 2007 Writ Law Reporter 1050 = 2008(1) MLJ 588 calling upon the executive to take proper action to meet the infrastructure and also to consider deviation of route, it is apparent that the problem still persists even as on today. All that the court feels is that the condition which prevailed in the year 2007 continues even today. This court is constrained to quote the earlier order passed by this Court in the above decision so as to enable the executive to take appropriate remedial measure: