K.A. Rasheed vs Regional Transport Authority and Secretary, Regional Transport

P.N. Ravindran, J.—The Petitioner is a stage carriage operator, operating astage carriage on the route Arrattuvazhi Beach-Cherai viaCheraman, on the strength of a regular permit which is valid till1.6.2015. The Petitioner applied to the Regional TransportAuthority, Thrissur, for variation of the route. The said applicationwas considered by the Regional Transport Authority at itsmeeting held on 15.11.2010. The Regional Transport Authoritydecided to grant the variation sought for, subject to settlement oftimings. The grievance voiced by the Petitioner is that, thoughnearly two months have passed after the variation sought for wasgranted and the current records were produced on 14.12.2010, tilldate the permit has not been issued. In this writ petition, thePetitioner seeks a direction to the second Respondent to settle the timings and issue the permit on the basis of Ext.P1 proceedings, within a time limit to be fixed by this Court.

Sri. Basanth Balaji, the learned Government Pleader appearing for the Respondents submitted that the Secretary of the Regional Transport Authority will settle the timings and issue the varied permit to the Petitioner pursuant to Ext.P1 proceedings expeditiously. In the light of the said submission, I dispose of this writ petition with a direction to the second Respondent to issue a varied permit to the Petitioner after settling the timings expeditiously and at any rate within two months from the date on which the Petitioner produces a certified copy of this judgment before him. The second Respondent shall settle the timings with notice to the Petitioner and other operators, operating stage carriages on the route in question.