N A THANGAVELU Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 01.04.2004.

(2.) HEARD learned counsel for the parties.

(3.) GRANTING of permits or licences or transferring the same is the function of the statutory authority under the relevant statute and it is not for this Court to arrogate to itself this function. The High Court cannot issue permits or licences or transfer the same, which is the function of the statutory authority, but this is precisely what in substance the interim order dated 21.04.2004 amounts to have done. The High Court can at best direct the statutory authority to consider the application for grant/transfer of permits or licences in accordance with law within a reasonable period, but the High Court cannot itself perform this function.