MOHAMMED SALEEM Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner states that he is an existing permit holder granted by the competent authority and the permit granted in his favour is saved under the notification dtd. 7/3/2019.

(2.) The Petitioner states that eighth respondent is operating without any permit on the route which has been operated by the petitioner and as such he submitted representations with respondents 1 to 7 to take appropriate action in accordance with law against the eighth respondent. The petitioner's grievance is that the said representations have not been considered by respondents 1 to 7.

(3.) Learned counsel for the eighth 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.