GANDIBAN TRANSPORTS Vs. REGIONAL TRANSPORT AUTHORITY; STATE TRANSPORT APPELLATE TRIBUNAL AND PURATCHI THALAIVAR MGR TRANSPORT CORPORATION LIMITED, REP BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) In W.P. No. 16673 of 1995 the petitioner M/s. Gandiban Transports has prayed for the issue of a writ of certiorarified mandamus calling for the records of the second respondent, State Transport Appellate Tribunal relating to order in R.P. No. 1 of 1993 dated 23.11.1995 and to quash and further direct the Regional Transport Authority, the 1st respondent herein, to forbear from interfering with the operation of the petitioner's busses MDY 6121, TN-21-X-3999 and TDH 1794 on the routes Chengalpattu to Krtishnankaranai and Tirupporur to Uthiramerur.

(2.) The very same writ petitioner has also filed W.P. No. : 16674 of 1995 praying for the issue of a writ of Declaration declaring that the petitioner is entitled to run his busses MDY 6163, MDH 5598 and MDH 3927 since replaced by TML 6121, TN-21-X-3999 and TDH 1794 on the routes Chengalpattu to Krishnankaranai and Tiruporur to Uthiramerur.

(3.) Heard Mr. V.T. Gopalan, learned senior counsel appearing for Mrs. Radha Gopalan for the petitioner in both the writ petitions, Mr. Sanjay Ramasamy, Government Advocate, appearing for the respondents 1 2 in both the writ petitions and Mr. V.R. Kamalanathan, learned counsel appearing for the third respondent in both the writ petitions.