THANGAMALAR TRANSPORTS Vs. K A G TRAVELS

JUDGEMENT

(1.) THESE writ appeals have been filed against the impugned order of the learned single Judge dated 15. 6. 2005 passed in Writ Petition No. 18260 of 2005 etc. Batch.

(2.) HEARD the learned counsel for the parties and perused the record.

(3.) THE writ petitions were filed against the timing conference notices under Rule 248 of the Motor Vehicles Rules, 1989. Admittedly, after the notices, order has been passed by the Regional Transport Authority.