Smt. Soumya vs The Regional Transport Authority Dakshina Kannada Mangalore

B.S. Patil

Learned Additional Government Advocate is directed to take notice for the respondent. Petitioner is the holder of stage carriage permit No.16/2001-02 for the route Amtoor to Kankanady and back. She has filed an application dated 23.05.201i before the respondent-The Regional Transport Authority (RTA), Dakshina Kannada, Mangalore, seeking variation of the conditions the permit by way of revision of timings. The respondent has so far not considered the said application. On 28.12.2011, the petitioner has sent a reminder requesting the respondent to dispose of the application filed seeking variation of the conditions of the permit. As the application filed by the petitioner on 23.05.2011 is not considered, the petitioner has approached this Court seeking a direction to the respondent to consider the same.

I have heard the learned counsel for the petitioner and the learned Additional Government Advocate.

It Is apparent from the materials on record and the application and representation copies of which are enclosed to the writ petition, that despite lapse of one year, the respondent has not considered the request made by the petitioner seeking variation of the conditions of the permit with regard to the revision of timings. In she circumstances, a direction deserves to be issued to the respondent to consider the application dated 23.05.2011 flied by the petitioner as per Annexures-A expeditiously. Accordingly, the writ petition is allowed. A direction is issued to the respondent to consider the application and pass orders within a period of two months from the date of receipt of this order.