S SANTHOSH KUMAR Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner had applied for a regular permit to operate a stage carriage on the route Medical College-Valiyavila. THE said application was considered by the Regional Transport Authority, Thiruvananthapuram at its meeting held on 23.6.2010, for the reason that notices have not been served on all the respondents, the matter was adjourned till notices are served on all the applicants. In this writ petition, the petitioner seeks a direction to the Regional Transport Authority, Thiruvananthapuram, to pass final orders on the application for regular permit submitted by him within a time limit to be fixed by this Court.

(2.) A counter affidavit dated 4.12.2010 has been filed on behalf of the first respondent. In paragraph 4 thereof, it is stated that all the applications for regular permit including the application submitted by the petitioner to operate a stage carriage on the route Medical College-Valiavila will be considered in the meeting of the Regional Transport Authority to be held on 22.12.2010. When the writ petition came up for hearing today, the learned Government Pleader submitted that though a meeting of the Regional Transport Authority was held on 22.10.2010 and applications for grant of regular permit including the application of the petitioner were considered, orders have not been passed till date. The learned Government Pleader also submitted that the Regional Transport Authority will pass orders on the applications expeditiously.