T PANCHAVARNAM Vs. REGIONAL TRANSPORT AUTHORITY
LAWS(MAD)-2005-3-62
HIGH COURT OF MADRAS
Decided on March 01,2005

T.PANCHAVARNAM Appellant
VERSUS
REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

- (1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 1. 4. 2004 in Writ Petition No. 8729 of 2004.
(2.) HEARD the learned counsel for the appellant.
(3.) THE writ petition was filed against the impugned order of the Regional Transport Authority, Dindigul dated 27. 12. 2003.;


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