D RAJA Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) When the petitioner applied for permit to ply his share auto bearing registration No.TN-10-C-1512, the respondent by proceedings dated 26.4.2002, refused to grant permission on the ground that the petitioner failed to produce relevant documents and also returned the demand draft submitted by the petitioner. Aggrieved by the same, the petitioner filed W.P.No.35628 of 2002, wherein this Court by order dated 29.10.2002 directed the respondent to give an opportunity to the petitioner of being heard and pass appropriate orders.

(2.) Pursuant to the said direction of this Court dated 29.10.2002, the respondent by impugned proceedings dated 11.3.2003 again refused to issue permit to ply the share auto with respect to the vehicle bearing No.TN-10-C-1512. Hence, the petitioner seeks a writ of Certiorarified Mandamus to call for the records of the respondent vide his proceedings in R.No.38381/E3/2002, dated 11.3.2003, to quash the same and to further direct the respondent to issue a share auto permit to the petitioner in respect of the vehicle No.TN-10-C-1512.

(3.) The only reason stated in the impugned proceedings dated 11.3.2003 is that there are about 39 share autos already plying within the jurisdiction of the respondent and therefore, the grant of permission to the petitioner would only create traffic congestion.