T R VARADARAJAN Vs. REGIONAL TRANSPORT OFFICER VIRUDHUNAGAR

JUDGEMENT

(1.) THE petitioner has sought for issuance of writ of certiorari to quash the order of the respondent in his Memo R.No.27084/A4/90, dated 07 .10.1996.

(2.) THE petitioner is the owner of goods vehicle bearing Registration No. TDR 2629 covered by the Goods Carriage Permit valid in the State of Tamil Nadu and it expired on 26.11.1999. According to the petitioner, the vehicle was registered by the Assistant Registering Authority, Ramanathapuram at Madurai, on 06.02.1985 and the maximum laden we