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High CourtsSingle Bench(2022) 06 KL CK 0056

George K.K vs Regional Transport Authority Kottayam, Represented By Secretary, Civil Station, Kottayam 686002

High Court Of Kerala · Decided on 6 June 2022

HON’BLE JUDGES
Murali Purushothaman, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 16735 Of 2022
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Judgment

4 paragraphs · 184 words

Murali Purushothaman

1.

The petitioner is a stage carriage operator on the route Pullarikunnu – Cholathadam via Kottayam as per Ext.P1 permit. The petitioner submitted Ext.P2 application on 04.07.2019 for renewal of permit. The learned Counsel for the petitioner submitted that, after the expiry of the validity of the regular permit and pending disposal of Ext.P2 application for renewal of the same, the service is being operated on the strength of Ext.P3 temporary permit. Later, the petitioner filed Ext.P4 application for variation of permit and wants Ext.P4 application to be considered. The grievance of the petitioner is that Ext.P4 application is not so far considered by the respondent.

2.

Having heard the leaned Counsel for the petitioner and the learned Government Pleader, there will be a direction to the 2nd respondent/Secretary, Regional Transport Authority to consider and pass orders on Ext.P4 application for variation of permit in the next open meeting. If Ext.P4 application is considered in favour of the petitioner, the 1st respondent shall consider Ext.P2 in the meeting to be convened thereafter.

The writ petition is disposed of with the above direction.