P JAYAKUMAR Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) 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 itself is taken up for final disposal.

(3.) IT is submitted by the petitioner that he is operating a mini bus bearing Registration No. TN-25-9714 on the route Chinnavadugapalayam to Annupatti via Palladam etc. , as per the permit issued by the Regional Transport Authority, Coimbatore, from 16. 10. 1998. Since the permit was due to expire, on 15. 10. 2003, he had made a renewal application, dated 22. 8. 2003, as per the provisions of The Motor Vehicles Act, 1989. By an order, dated 14. 10. 2003, the second respondent had rejected the application without a proper finding and based only on a presumption that the overlapping portion exceeds the limits fixed by the scheme.