D SUBASH Vs. SUPERINTENDENT OF POLICE IDUKKI

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Briefly the case of the petitioner is as follows. Petitioner is the registered owner of a stage carriage, which has got a valid regular permit on the route Thodupuzha - Panickankudy. On two occasions, the timing conference relating to the petitioner's vehicle was scheduled to take place, but the same could not be convened because of the problems created by the existing operators. The petitioner obtained orders from this court directing the respondents to pass orders on his application for temporary permit. His apprehension is that if he attends the conference, there will be problems. It is stated that on the last occasion also the petitioner had met with grave problems.

(3.) The learned Government Pleader, in instructions, submits that four police officials have been deputed to see that the petitioner is able to attend the meeting free from obstruction on 13.8.2010.