M MANI Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that an appeal is pending before the State Transport Appellate Tribunal, Chennai, with regard to the curtailing of the permit of the petitioner by the respondents, in respect of his bus bearing registration Number TN-33-T-8242, plying between Vellakovil and Coimbatore Central Bus Stand.

(3.) IT has been further submitted that an order of interim injunction has been granted by this Court by an order, dated 23. 1. 2004, made in W. P. M. P. No. 949 of 2004. In view of the said order, the petitioner has been plying the bus between Vellakovil and Coimbatore Central Bus Stand, instead of terminating the same at Singanallur Bus stand, till date.