R GAJALAKSHMI Vs. R GAJALAKSHMI

JUDGEMENT

(1.) THESE writ appeals have been filed against the impugned order of the learned single Judge dated 5. 11. 2004. Heard learned counsel for the parties and perused the records.

(2.) WE are not stating the facts of the case in great detail because they have been stated in the judgment of the learned single Judge. However, we may indicate the facts in brief.

(3.) THE writ petition was filed praying for the issue of a mandamus restraining the first respondent in the writ petition (W. P. No. 22332/2002) (appellant herein) from operating her stage carriage service bearing registration No. TN-27-K-9789 on the route Bangalore to Baklipura, so far as it relates to the portion lying in Tamil Nadu. The petitioner also prayed for the issue of a certiorarified mandamus to quash the order of the second respondent/secretary, State Transport Authority, Chepauk, Chennai dated 2. 5. 2002.