V.PALANIVEL Vs. THE REGIONAL TRANSPORT AUTHORITY, NAMAKKAL

JUDGEMENT

(1.) The issue involved in all these writ petitions pertain to the permission sought for by a mini bus operator, namely, V.Palanivel, to run his mini bus bearing vehicle No.TN -39/AJ -7983 in a varied route. Since the request made by the petitioner, Palanivel, was not considered by the authorities, he has filed a writ petition in W.P.No.11605 of 2016 to direct the respondent to permit him to run his mini bus in the varied route. This prayer is resisted by Stage Carriage Operators who are operating their stage carriages and the petitioner's mini bus would overlap the stage carriages route to a distance of 2 kms. The said stage carriage operates have filed separate writ petitions in W.P.Nos.19920 to 19923 of 2016 to consider their representation and to restrain the petitioner, Palanivel, from operating on the main road connecting Rasipuram to Kakkaveri.

(2.) I have heard Mrs.Radha Gopalan, learned counsel for the petitioner in W.P.No.11605 of 2016, Mr.Alagu Narayanan, learned counsel for the petitioners in W.P.Nos.19920 to 19923 of 2016 and Mr.S.Diwakar, learned Special Government Pleader appearing for the official respondents.

(3.) One Varathappa Gounder was granted a mini bus permit to operate in the route from Rasipuram Bus stand to Thoppapatti Mariamman Koil (via) Koneripatty, Mettukadu, Colony, Kakkaveri, Kakkaveri Pirivu, S.C.Street, Vengayapalayam, Seeraplli, Oduvankurichi (touching), Water Tank, Milk Society, Tho.Jedarpalayam, Sandai. The said Varathappa Gounder was permitted to replace the vehicle pursuant to an order dated 06.05.2014. Thereafter the permit stood transferred in the name of his son Palanivel by order dated 09.07.2015 and the permit stands renewed and valid till 06.11.2020.