E. KADER BATCHA Vs. R.M. VEERAMANI

JUDGEMENT

(1.) THIS bunch of writ appeal and writ petitions are being disposed of by a common judgment.

(2.) HEARD the learned Counsel for the parties.

(3.) THE question, therefore, arises is to which, out of these 54 applications, should be granted these 18 permits? In our opinion, since the Regional Transport Authority had adopted a fair and objective criterion of "first come, firs served", it should continue the same principle in granting remaining permits.