MONCY SIMON Vs. Y. THOMAS

JUDGEMENT

(1.) Appellants herein are not parties to the writ petition. Both the writ petitioner and the appellants herein are stage carriage operators and according to them, they are conducting stage carriage service on the strength of regular permits issued under the provisions of Chapter 5 of the Motor Vehicles Act , 1988.

(2.) Appellants approached this court being aggrieved by the judgment of the learned Single Judge in W.P.(C)No.12150 of 2020 dated

(3.) 7.2020 by which, the learned Single Judge disposed of the said writ petition directing the second respondent/the Secretary, Regional Transport Authority to issue permit to the writ petitioner, by accepting the timings offered by him, as provisional timings to govern the operation under the permit subject to the condition that the timings will be formally settled, once the lockdown is lifted. Relevant portion of the impugned judgment reads as under: