A SIVAGURUNATHAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner purchased a Medium Goods Vehicle with a closed body type bearing Registration No.TN-59-BH-4035. Thereafter, he had divided the vehicle into three compartments for the purpose of running a 'Mobile Clinic' and to advertise through LED screen. On the basis of the application given by the petitioner, the third respondent, vide proceedings in Se.Mu.Aa.No.66740/B1/2015, dated 09.10.2015, permitted him to use an advertisement board in his vehicle.

(2.) Thereafter, the petitioner had submitted a representation dated 19.09.2016, complaining that permission is not accorded to him for fixing the LED screen. He had also filed a writ petition in W.P(MD)No.9955 of 2017 for consideration of his representation dated 19.09.2016. This Court, by its order dated 25.05.2017, directed the first respondent ? Regional Transport Authority/District Collector to consider his representation.

(3.) However, the first respondent ? Regional Transport Authority/District Collector has conducted a personal hearing on 06.07.2016 and cancelled the Permit for making irregular alterations in the vehicle, against which, an appeal in M.V.App.No.96 of 2017 was filed and an order of stay was granted in I.A.No.75 of 2017 by the State Transport Appellate Tribunal, Chennai. While the appeal is pending, the petitioner has filed another representation dated 19.01.2018, to grant permission to fix LED screen. However, in the present writ petition, a direction is sought for to conduct inspection to issue Fitness Certificate and renew the Permit in the light of his representation dated 19.01.2018.