V SOUNDARARAJAN, Vs. ASSISTANT REGISTERING AUTHORITY,

JUDGEMENT

(1.) Both the writ petitions are filed by the same writ petitioner and the issues pertaining to the petitions are inter-related and therefore, they are taken up together for common disposal.

(2.) The facts as stated in W.P.No.40 of 2010 are narrated hereunder:

(3.) The petitioner herein was permitted to hold a permit in the route between Thozudur to Cuddalore (via) Tittgudi, VDM. Likewise the other partners namely petitioner's siblings have also been individually given various route permits. While giving such permits, the partners have been individually described as M/s.R.V.Vaithianathan & Company represented by the first partner, second partner, Managing Partner as the case may be, since the partners have decided to commonly enjoy the goodwill promoted by their father Mr.R.V.Vaithianthan. On the basis of the arrangement, the petitioner had been operating the route as assigned to him by the second respondent without the any interference of the partners in each of their businesses.