REGIONAL TRANSPORT AUTHORITY Vs. R MUTHULAKSHMI

JUDGEMENT

(1.) THE learned single Judge, by the impugned common order dated 27. 7. 2009 in w. P. Nos. 14333 and 14334 of 2009, directed the appellants-State to receive the applications preferred by the respective writ petitioners (respondents herein), dated 23. 1. 2009 and 27. 1. 2009 respectively and to consider their cases for grant of two mini stage carriage permits to each of the writ petitioners, to ply on the route Veerapandi to Tirupur Old Bus Stand and the route K. Chettipalayam to tirupur Old Bus Stand, respectively. The appellants-State being not satisfied, challenged the said common order passed by the learned single Judge in these two writ Appeals.

(2.) IT will be evident that the respondents-writ petitioners when applied for such grant of two mini stage carriage permits for the routes in question, the appellants did not entertain the claim on the ground that the State Government has not issued any guideline for grant of mini stage carriage permits for the newly created Tirupur District.

(3.) THE respondents-writ petitioners brought to the notice of the learned single judge that the State Government had already issued guidelines for the erstwhile common District of Coimbatore, vide G. O. Ms. No. 1532, dated 17. 11. 1999, issued from Home (Transport-III) Department. The learned single Judge, having noticed the same, issued direction to consider their applications, in the light of the aforesaid G. O, dated 17. 11. 1999.