LAWS(MAD)-2023-2-226

S.PAULDURAI Vs. REGIONAL TRANSPORT AUTHORITY

Decided On February 23, 2023
S.Pauldurai Appellant
V/S
REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

(1.) The present revision petition has been filed by a stage carriage mini bus operator challenging an order passed by the State Transport Appellate Tribunal.

(2.) The petitioner is the holder of the stage carriage mini bus permit and the permit was valid up to 10/4/2016. The petitioner had submitted a renewal application on 8/9/2016 with a delay of 150 days along with a medical certificate.

(3.) On 5/10/2016 the petitioner was issued with a show cause notice why action should not be initiated against him for operating the vehicle without renewing the permit. The petitioner had submitted an explanation on 13/10/2016 admitting his delinquency and requested to forgive him and to renew the permit.