S.RAJENDRA PRASA Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Aggrieved over the detention of a Mini Bus bearing Registration No.TN -28 -A -5666, for having violated the permitted route while operating the Mini Bus by the appellant, he has approached this Court by filing the writ petition in W.P(MD)No.20436 of 2015. The learned Single Judge of this Court ordered the writ petition, directing the first respondent to release the Mini Bus which is in the custody of the second respondent on payment of compounding fee of Rs.15,000/ - (Rupees Fifteen Thousand only). The said order is being challenged in the present writ appeal.

(2.) The appellant is the Mini Bus operator. The Mini Bus of the appellant was detained by the second respondent on the ground that the appellant operated his Mini Bus in a different route and not in the permitted route and therefore, seized the Mini Bus on 14.11.2015 and also found fault with the appellant for having not produced the Registration Certificate, Fitness Certificate and Insurance Policy.

(3.) Taking into consideration the provisions of the law, the learned Single Judge directed the first respondent to release the Mini Bus on payment of the compounding fee of Rs.15,000/ - (Rupees Fifteen Thousand only), which, is beyond the rules.