RATHNAKALA Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for the respondent.

(2.) BY consent of parties, the matter is taken up for final disposal and disposed of by this order.

(3.) THE petitioner filed an application for grant of Stage Carriage permit on the route Jellipallya to Kollegala, Kollegala to Gondapura and kollegala to Cowdalli. The said application was considered by the regional Transport Authority and by an order dated 25-11-1996 granted the Stage Carriage Permit. Timings were assigned by the respondent-Secretary on 17-4-1997. As the petitioner did not possess the vehicle on the day permit was granted and within 30 days from the date of permit also she did not possess the vehicle, she made an application to the authority for extension of time. On her request, the time was extended upto 31-10-1997 for production of the documents showing that she is a registered owner of the vehicle. The petitioner could not acquire the vehicle within that time. Therefore, she filed one more application for further extension of time. The said request was rejected by the respondent by his order dated 13-11-1997 and permit granted earlier was cancelled as per Annexure-A. Aggrieved by the said order, the petitioner preferred an appeal before the Appellate Tribunal. In appeal, the petitioner submitted that if time is granted upto 16-2-1998, she would produce the documents of the vehicle and would obtain the permit. Acting on the said submission, the order passed by the respondent was set aside, the order revoking the permit was set aside and the time was granted upto 16-2-1998 for production of documents of the vehicle. This order is passed on 6-1-1998 in Appeal No. 1 of 1998. The petitioner was unable to produce the documents of the vehicle before 16-2-1998. Therefore, on 20-2-2004, she filed an application for extension of time for a period of 15 days from 20-2-2004 for production of the documents of the vehicle. The said application came to be rejected by an order dated 20-5-2004. Aggrieved by the said order, the petitioner has preferred this writ petition.