KALAIYAPPA ROADWAYS Vs. REGIONAL TRANSPORT AUTHORITY, MADURAI

JUDGEMENT

(1.) What is challenge under this Writ Petition is the order of the 4th respondent made in R.P.No.18 of 2004 dated 17.10.2006, confirming the order of the 1st respondent made in R.No.58978/A3/2003 dated 17.3.2004.

(2.) The facts of the case in brief are as follows:

(3.) Learned Counsel for the petitioner would submit that even though the 1st respondent has passed orders on 26.7.2001 allotting Platform No.3 to the buses plying via Sivagangai from Madurai and platform No.5 to the buses playing via Manamadurai and though the petitioner's bus bearing Registration No.TN 59/T 7077 is plying via Sivagangai from Madrai, Platform No.5 was allotted to him. He would further submit that the 4th respondent has also confirmed the order of the 1st respondent in Revision without considering the 1st respondent order dated 26.7.2001. Hence, the impugned order has to be set aside.