V ANNADURAI Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

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

(2.) HEARD Ms. Radhagopalan, the learned counsel appearing for the petitioner as well as Mr. A. Arumugam, the learned Additional Government Pleader for the respondents.

(3.) IT is submitted by the petitioner that he had made an application for the grant of a share auto permit and the same had been granted by the Regional Transport Authority in the month of June 2001. The petitioner had been issued the necessary permit to run the vehicle with Registration No. TN. 30. A. 4918. The petitioner's vehicle was checked by the Motor Vehicles Inspector, Salem, and a check report had been issued with the following charges:- (1) One additional person travelled; (2) Trip sheet not available for check and (3) Additional seat provided in the vehicle.