MUTHAMMAL TRANSPORTS Vs. P SWATHANTHIRARAJAN

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 16. 09. 2005, made in W. P. No. 8572 of 2005, Tmt. Muthammal Transports, has filed the above appeal.

(2.) FOR convenience, we shall refer the parties as arrayed before the learned single Judge.

(3.) THE writ petitioner, P. Swathanthirarajan, aggrieved by the proceedings of the Regional Transport Authority, Tiruchirappalli in Rc. No. 48748/a2/2004 dated 22. 07. 2005, renewing the Stage Carriage permit of the second respondent for their vehicle bearing registration No. TN-45-AA-7447, plying on the route Tiruchirappalli to Dindigul via. Manaparai, for a further period of five years from 31. 08. 2004 to 30. 08. 2009, filed W. P. No. 8572 of 2005.