K JAGANNATHAN Vs. REGIONAL TRANSPORT AUTHORITY SOUTH ARCOT

JUDGEMENT

(1.) W.P. No.15354/95 has been preferred by petitioner .K.Jaganathan, Proprietor, M/s.Dhanalakshmi Roadways praying for the issue of a writ of certiorarified mandamus calling for the records relating to the order dated 12.10.95 of the State Transport Appellate Tribunal passed in Appeal No.13/73-A4, quash the same and direct the first respondent herein to forbear from interfering with the operation of service of the bus TCZ 9099 on the route Tiruvannamalai to Cuddalore via Tatchampet, etc., covered by the permit R. No.A2/29388/94 dated 13.12.1994 (Permit No. PSP/32/VPM/94, which is valid upto 4.2.2000) and thus render justice.

(2.) The very same petitioner has also filed W.P. No.15355/95 against the same respondents seeking for the issue of a Writ of Declaration declaring that the petitioner is entitled to ply his stage carriage TCZ 9099 on the varied route Tiruvannamalai to Cuddalore viz Tatchampet, etc., as per permit issued and renewed in R. No.A2/29388/94 dated 13.12.94 upto 4.2.2000 (Permit No. PSP/32/VPM/94, which is valid upto 4.2.2000) and thus render justice.

(3.) With the consent of either side, these two writ petitions were consolidated and ordered to be taken up. Though the 3rd respondent has been moving for vacating the interim orders and trying for earlier disposal of the writ petitions, as the papers were not traceable despite reconstruction on three different occasions, the writ petitions could not be disposed of earlier. Even as of today also, the original papers are not traceable and on the basis of reconstructed papers, these two writ petitions are taken up for final disposal.