J KRISHNAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS matter is covered by my order dated 26.2.1993 in W.P.Nos.15923 of 1991 etc. (batch) (K.V.Sekar v. The State of Tamil Nadu and others). In those cases, I have held that the basic permit was only operative within a radius of 2 Kms. from the place of business of the permit holder and such basic permit would not enable the petitioner to claim the benefit of G.O.Ms.No.894, dated 29.5.1991 by virtue of the special permit obtained by him under Sec.88(8) of the Motor Vehicles Act, for short "the Act". In the present case, it is argued by learned counsel for the petitioner that the basic permit refers to Sec.74 of the Act and it is the one issued under that section, with the result the provisions of Sec.88(8) of the Act are satisfied. Learned counsel refers to the caption at the top of the permit which reads as follows:

(2.) IN the result, the writ petition is dismissed. There will be no order as to costs.