MOHAMMED ZABIBULLA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners state that they are existing permit holders granted by the competent authority and the permit granted in their favour is saved under the notification dtd. 7/3/2019.

(2.) The Petitioners state that fourth respondent is operating without any permit on the route which has been operated by the petitioners and as such they have submitted representations with respondents 1 to 3 to take appropriate action in accordance with law against the fourth respondent. The petitioners' grievance is that the said representations have not been considered by respondents 1 to 3.

(3.) Learned counsel for the fourth respondent - KSRTC submits that the KSRTC is not required to obtain any permit under the provisions of law and as such there is no necessity to obtain permit for operating stage carriage service.