P SAMIAPPA GOUNDER Vs. REGIONAL TRANSPORT AUTHORITY, ERODE

JUDGEMENT

(1.) The writ appeal is directed against the order dated 28.03.2002 made in W. P. No.11094 of 1996, in and by which, the learned single Judge, after finding no merit in the writ petition, has dismissed the writ petition and directed the Regional Transport Officer to inspect the stretch of the road and to take a decision.

(2.) The learned counsel appearing for the appellant submits that direction may be issued to the respondent-the Regional Transport Officer, Coimbatore at Erode to inspect and pass an order within a period of four weeks. It is brought to our notice that against the order of the learned single Judge dated 28/3/2002, while admitting the writ appeal, the Division Bench of this Court in WAMP No.2295 of 2002 directed that status quo as on 29/4/2002 relating to the route shall be maintained until further orders and ordered notice to the respondents.

(3.) In view of the said order, we are of the view that the respondent cannot be blamed for not implementing the order of the learned single Judge dated 28/3/2002. Even otherwise, we do not find any error or infirmity warranting interference. Consequently, the writ appeal fails and the same is dismissed. The respondent is granted four weeks time to comply with the order of the learned single Judge dated 28/3/2002.