S JAGATHAMBAL Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) HEARD the counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of 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 No. TN-37-AA-0016, plying between Arachalur and Coimbatore Central Bus stand at Gandhipuram (Via) Sulur, Palladam, Pongalur, Kangeyan, Chennimalai.

(3.) IT has been further submitted that an order of interim injunction had been granted by this Court, by an order, dated 21. 1. 2004, made in W. P. M. P. No. 703 of 2004. In view of the said order, the petitioner has been plying the bus between Arachalur and Coimbatore Central Bus Stand at Gandhipuram, instead of terminating the same at the new bus stand at Singanallur, till date.