P RAMASAMY Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) MR. A. ARUMUGAM, the learned Additional Government Pleader (Tax), takes notice for the respondent.

(2.) WITH the consent of the learned counsel appearing on either side, the writ petition itself is taken up for final disposal.

(3.) IT is submitted by the petitioner that he has made an application for the grant of mini bus permit on the route Attur Bus Stand to Gangavalli High School (via) Housing Board etc. The said application was taken up for consideration and the respondent, by its order, dated 7. 4. 2005, had rejected the petitioner's application, on the ground that the served sector is more than 4 kms, even though, before the disposal of the petitioner's application, he had made a modification application by curtailing the route from Gangavalli High School to Gangavalli Samathuvapuram for plying the petitioner's Mini bus between Attur Bus Stand to Gangavalli Samathuvapuram (via) Housing Board, T. K. S. Mill, Mariamman Koil, Bai Kadai, Maankuttai, Pungavadipudur colony.