K RAMARAJ Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THIS is the third of the drone of cases filed for almost the same relief.

(2.) THE Writ Petition is filed for a mandamus directing the respondents to permit the petitioner to ply the Mini Bus bearing Registration No. TN-37-V-8065 on the route, Ramachettipalayam to Town Hall via, A. R. M. Kalyanamandapam, Kunniamuthur and Ukkadam, till such time the road conditions are made good on the original route, forthwith.

(3.) ON 27/10/2006, this writ petition was moved before this Court. According to the Order-sheet, a final order was passed at 11. 00 a. m. Thereafter, at 1. 30 p. m. Additional Government Pleader mentioned and submitted that certain clarifications are to be made. Therefore, the Court directed that the matter to be listed on 30/10/2006 for clarification. On 30/10/2006, at the request of the Additional Government Pleader, the matter was adjourned by two weeks for filing counter. The Case was directed to be listed on 13. 11. 2006. Thereafter, it was listed on 23/11/2006. On 23/11/2006, at request of the Government Advocate, the matter was adjourned by one week for filing counter. Again, the matter was listed on 30/11/2006 and at request adjourned to 4/12/2006. On 4/12/2006, the writ petition was admitted to call for records and Rule Nisi was issued. Notice returnable by one week was ordered in M. P. No. 1 of 2006. Thereafter, the matter was listed 14/12/2006 and adjourned to 6/12/2006 and finally the matter was listed before this Court today. In spite of repeated adjournments at the request of the Additional Government Pleader, no counter-affidavit has been filed so far. In view of the pleadings made in the writ petition and the submissions made before this Court and also with the consent of the Government Advocate appearing for the respondents today, the writ petition itself is taken up for final disposal.