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.) THE facts of the case are that one M. K. Velu, respondent No. 4 in this appeal, was a permit holder in respect of a stage carriage plying on the route Vellore to Sathanur Dam (via) Kannamangalam, Polur, Thiruvannamalai and Thandrampattu for the portions lying in Thiruvannamalai District since 1972. On 12. 01. 2000 M. K. Velu and the appellant submitted a joint application under Section 82 of the Motor Vehicles Act, 1988 for transfer of the permit in the name of the transferee viz. , N. A. Thangavelu, the appellant herein. Since that application had not been disposed off, a writ petition was filed in this Court on which an order dated 01. 03. 2000 was passed directing the Regional Transport Authority to decide that application. In the meantime a suit has been filed by one Revathi, daughter of M. K. Velu against M. K. Velu and the Collector and an injunction order dated 10. 04. 2000 was passed in that suit. That injunction order was made absolute.