Shankumar vs Regional Transport Authority

C.S.Dias, J

The writ petition is filed to direct the second respondent to consider and dispose of Ext P3 application submitted by the petitioner on 24.6.2023 for the grant of a temporary permit.

The petitioner’s case is that the first respondent has granted the petitioner a regular permit as per Ext P1 proceedings dated 15.2.2023, subject to the settlement of timings. Since the route is non-operational, the petitioner submitted Ext P3 application to operate on the very same route suggesting vacant set of timings. Even though the application was rejected by the second respondent, the State Transport Appellate Tribunal by order in MVAA No.75/2023 has directed the second respondent to grant the petitioner a temporary permit. The present Ext P2 temporary permit is valid only till 11.7.2023. Hence the petitioner has submitted Ext P3 request to reissue a temporary permit. The petitioner prays that the application may be considered.

Heard; Sri.Prasad Chandran, the learned counsel appearing for the petitioner and Sri.Sreejith V.S, the learned Government Pleader appearing for the respondents.

Having considered the pleadings and materials on record and taking note of the fact that Ext P3 application is pending consideration before the second respondent, I deem it appropriate to dispose of the writ petition in the following manner:

The second respondent is directed to consider and dispose of Ext P3 application, in accordance with law and as expeditiously as possible, at any rate, within a period of one week from the date of receipt of a certified copy of the judgment, after affording the petitioner an opportunity of being heard.