AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner is operating a stage carriage service on
temporary permits in terms of Ext.P2 judgment of this Court. It is
stated that the vehicle which is being used by the petitioner for
operating the service is not road worthy at present and therefore,
he sought re-issue of temporary permit in respect of a new
vehicle purchased by him in the meanwhile. The grievance of the
petitioner is that the Secretary of the Regional Transport
Authority is not entertaining the request of the petitioner for re-
issue of temporary permit in respect of the new vehicle. Ext.P3 is
the request made by the petitioner in this connection.
Heard the learned counsel for the petitioner as
also the learned Government Pleader.
In the light of Ext.P2 judgment, the petitioner is
entitled to get a temporary permit until the matter is finally
decided by the State Transport Authority. As such, there is no
justification for not considering Ext.P3 application submitted by
the petitioner for the said purpose.
In the circumstances, the writ petition is disposed of
directing the respondent to consider Ext.P3 application and issue
the permit sought by the petitioner, if there is no impediment for
the same other than the one pointed out by the petitioner. This
shall be done within two weeks from the date of receipt of a copy
of this judgment.