JOHNSON M.M. Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The grievance of the petitioners in these writ petitions relate to the grant of regular permits to the 3rd respondent to operate along the route Kozhinjampara - Alathur via Chittur and on the route Chittur - Alathur. There has been a series of litigations which finally led to Ext.P9 proceedings as per which, fresh regular stage carriage permits were granted to the 3rd respondent to operate on the above routes subject to settlement of timings and production of current records of a suitable stage carriage.

(2.) It appears that the petitioners had approached this Court challenging the grant of permit and had preferred W.P.(C) No.25532 of 2019 and W.P(C) No.26617 of 2019 contending that regular permit was granted in violation of scheme as overlapping is more than 5%. By Ext.P11 judgment, which is dated 16.12.2019, this Court had ordered as follows:

(3.) In terms of the directions issued by this Court, the RTA conducted an enquiry and it was found that the distance of overlapping with notified routes in the proposed route is within the permissible limits.