SOUMYA W/O. PRADEEP KUMAR Vs. THE REGIONAL TRANSPORT AUTHORITY DAKSHINA KANNADA MANGALORE BY ITS SECRETARY

JUDGEMENT

(1.) 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.

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