S.RAJASEKAR Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Heard the learned Counsel appearing on either side.

(2.) The petitioner, who is the owner of the Mini Bus bearing Registration No.TN-49-A-0232, is operating a mini stage carriage on the route Vadasery (MGR Statue) to Navalkadu via Puliyadi Junction, Keezhaputheri Junction, Keezhaputheri, Putheri Junction, Erachakulam Junction, Sun Nagar and Navalkadu, as per the permit issued by the respondent. The said permit is valid upto 23.11.2010.

(3.) It is stated that as per the Government Mini bus scheme, for the welfare of the rural area people, a mini bus permit will be issued to those who are willing to operate the Mini bus upto 20 kms, in which, 16 kms should be unserved area, where no buses are operating and the remission of 4 kms should be served sector, where corporation or private sector are operating.