R GOKULRAJ Vs. REGIONAL TRANSPORT AUTHORITY, NAMAKKAL

JUDGEMENT

(1.) This is a Writ Petition, wherein, the prayer made, effectively, is that, respondent Nos.1 and 2 be directed to transfer the permit in respect of Stage Carriage Permit vehicle No.TN-30/AE-4447 and Spare Bus permit bearing Registration No.TN-28/AK-8510 in favour of the petitioner.

(2.) It is the petitioner's case that, his father Thiru.Raja Gounder, was holding permits qua the said vehicles, before his death. The petitioner avers, that there are two (2) permits available for each of these vehicles. The permit with respect to the vehicle bearing Registration No.:TN-39-AE-4447 is valid till 30.04.2010, while permit vis-a-vis the vehicle bearing Registration No.:TN-28/AK-8510 is valid till 11.11.2019.

(3.) Evidently, respondent No.2, invoking Rule 214 of the Tamil Nadu Motor Vehicles Rules, 1989 (in short 'the 1989 Rules') sought No Objection Certificate (NOC) of other legal heirs. The petitioner's case before me, is that, all other legal heirs, save and except, i.e., Tmt.A.Divya, have given their NOC, to transfer permits in his name.