(1.) PETITIONERS seek to quash the order of the first respondent dated 2.6.2006 in R.P. Nos. 38 and 39 respectively and to forbear the second respondent from granting temporary permit to the 4th respondent in respect of their vehicle bearing registration No. TN-33-N-1065 to ply on the route Kovilpatti bus stand to Kuruvikulam with IST Kovilpatti bus stand to Kalugumalai.
(2.) THE relief sought for and the facts in both the writ petitions are identical and hence I feel it suffice to narrate the facts in W.P.No. 4914 of 2006 alone, which are as follows.
(3.) ON 29.6.2006, this Court admitted both the writ petitions and passed an interim order, which reads as follows,