A.RUKMINI Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) These writ petitions challenge the orders passed by the State Transport Appellate Tribunal (hereinafter referred to as STAT) at Chennai.

(2.) The writ petitions were admitted and rule nisi had been issued. The matters were listed before me for final disposal.

(3.) When I took the writ petitions for hearing on 4/9/2025, Mr.T.Mohan, learned Senior Counsel appearing for the respondents raised a preliminary objection. He relied upon the following orders: