P P BAIJU Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner is the registered owner of Stage Carriage bearing registration No.KL-7 AE 938. Earlier, the petitioner had applied for variation of conditions of permit before the first respondent. However, the same was rejected as per Ext.P1. Against the same an appeal has been preferred. Ext.P2 is the judgment in the said appeal. THE grievance of the petitioner raised in this writ petition pertains to the failure on the part of the respondents in complying with the directions in Ext.P2 judgment.

(2.) I have heard the learned counsel appearing for the petitioner as also the learned Government Pleader. Obviously, Ext.P2 judgment has become final. Therefore, the respondents are bound by Ext.P2 judgment. They are bound to comply with the directions thereunder. In the said circumstances, this writ petition is disposed of with a direction to the respondents to comply with the directions in Ext.P2 judgment expeditiously, at any rate, within a period of two months from the date of receipt of a copy of this judgment.