KAVITHA ANANTHARAMAKRISHNAN Vs. M. HARIKRISHNAN

JUDGEMENT

(1.) The present Civil Revision Petition arises at the instance of the objector before the Regional Transport Authority, Thiruvarur District.

(2.) The undisputed facts of the case are that there was one Mahadevan who owned three buses, namely one Bus bearing Registration No.TN50H 0668, a spare Bus bearing Registration No.TN-50-C-5464, and a mini bus bearing Registration No.TN-Y-7470.

(3.) The Bus bearing Registration No.TN-50-H-0668 was operating between Pattukottai and Thiruthuraipoondi, and the Bus bearing Registration No.TN-Y-7470 was operating between Thiruthuraipoondi Bharathiyar Street and Pichankottagam. The Pattukottai to Thiruthuraipoondi permit was valid till 4/4/2023, the spare Bus Permit was valid till 6/7/2020, and the mini Bus Permit was valid till 9/11/2020.