S.NALINI Vs. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed seeking for a Mandamus directing the 1st respondent to release the petitioner's vehicle bearing Regn.No.TN 59 N 0750 permitting to ply on the route, Tirupur Bus stand Kalinathampalayam.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) It is seen that the subject matter vehicle was seized as early as on 18.12.2015 on an allegation that the vehicle was not operated on the permitted route and the Registration Certificate, permit, tax token and driver licence were not available for check.