V PARAMESWARAN Vs. P RANI

JUDGEMENT

(1.) THE appellant, who is the fourth respondent in the Writ Petition in W.P.(MD) No.15891 of 2013, has come forward with this appeal challenging the order of the Writ Court, dated 24.07.2014, passed in W.P.(MD) No.15891 of 2013.

(2.) THE first respondent herein filed W.P.(MD) No.15891 of 2013, directing the third respondent herein to release her bus bearing Registration No.TN -47 -R -4141 plying in Theni to Kumuli Route (via Bodi, Thevaram, Kombai, Uthamapalayam, Cumbam, Kudaloore and lower camp).

(3.) ACCORDING to the first respondent, her family is engaged in transport business in the name and style of S.B.T. Transport in Theni District. She purchased a Ashok Leyland bus in the year 2007, registered as Registration No.TN -47 -R -4141, for plying in Theni to Kumuli Route (via Bodi, Thevaram, Kombai, Uthamapalayam, Cumbam, Kudaloore and lower camp). She was running without any complaints or deviations and has paid necessary tax and fees for operating the said bus.