MEENAKSHI BUS TRANSPORTS REP Vs. SAFE SERVICE LIMITED

JUDGEMENT

(1.) W.P. No.12826/95 has been filed by the petitioner, M/s.Sri Meenakshi Bus Transports represented by its Managing Partner, praying for the issue of a writ of certiorarified mandamus calling for the records of the 3rd respondent, the State Transport Appellate Tribunal, Chennai, pertaining to the proceedings dated 7.8.95 made in Appeal No.1765/66, quash the same insofar as it relates to the finding that the petitioner is not entitled to grant of permit asked and applied for and further direct the 2nd respondent, the Regional Transport Authority, Salem, to forbear from interfering with the operation of service on the route Salem to Erode via Ariyanur, Mac.Donald Choultry, Sankari and Pallipalayam covered under permit in R. No.45334/A2/94 dated 9.8.94 in PSP No. NKL/99/94, which is valid up to 20.8.99 and issue such further or other order as this Court deems fit.

(2.) W.P. No.12827/95 has been filed by the very same writ petitioner M/s.Sri Meenakshi Bus Transports praying for the issue of a writ of declaration declaring that the petitioner is entitled to ply his stage carriage on the route Salem to Erode via Ariyanur, Mac.Donald Choultry, Sankari and Pallipalayam covered in permit and renewed in R. No.45334/A2/94 in PSP No.NKL/99/94 and issue such other further or other order as this Court deems fit.

(3.) All the four respondents are the same in both the writ petitions. With the consent of counsel on either side, the writ petitions came to be taken up for final disposal. Though the 4th respondent has been pressing for earlier disposal, the writ petitions disappeared and the original writ petitions and the connected papers were not traceable. The papers were reconstructed more than twice. As per the orders of My Lord The Honourable The Chief Justice, the above two writ petitions are listed before this Court for final disposal.