S BALAGURU Vs. REGIONAL TRANSPORT AUTHORITY VELLORE

JUDGEMENT

(1.) (This writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the respondent herein to receive the application of the petitioner, dated 31.8.2007, along with prescribed fee and other documents for grant of mini bus permit on the route Odugathur Bus stand to Otteri (Melpallipet) via. Chinnapallikuppam, Gollakottai, Otteripalayam, Pakkam, Pakkampalayam etc., and to dispose of the same.) Mr.A.Arumugam, the learned Additional Government Pleader, takes notice for the respondent.

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