S LOGANATHAN Vs. STATE TRANSPORT

JUDGEMENT

(1.) THE petitioner has filed this writ petition, seeking to issue a writ of certiorari, to quash the order passed by the 1st respondent made in R.P. No.34/2004/A6 dated 16.2.2005 relating to the non-renewal of permit of Mini Bus TN-01/E-o257 plying on the route Stat Bank Colony to Kamakkapatti (via) Perumalpuram etc.

(2.) IN the affidavit filed in support of the writ petition, it is stated that in the year 1999, the petitioner made an application for grant of mini bus permit in respect of route State Bank Colony to Kamakkapatti and permit was granted to the petitioner by the second respondent on 28.4.1999, valid upto 27.4.2004. When the permit of the vehicle was due to expire, the made an application on 19.4.2004 under Section 81 of the Motor Vehicles Act, 1988 for renewal. By an order dated 10.7.2004, the second respondent rejected his application without any finding, on some pretexts and presumption that the overlapping portion exceeded the prescribed limit fixed without any basis.

(3.) HEARD learned counsel for the petitioner as well as the respondents.