Markandey Katju, C.J.@mdashThis 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.
4. Every order of the Regional Transport Authority is appealable/revisable under Sections 89/90 of the Motor Vehicles Act, 1988 before the State Transport Appellate Tribunal. Hence the writ petition was liable to be dismissed on the ground of alternative remedy. The writ appeal is consequently dismissed on the ground of alternative remedy W.A.M.R No. 736 of 2005 is dismissed.
