P K BABU Vs. SECRETARY REGIONAL TRANSPORT

JUDGEMENT

(1.) THE petitioner applied for a grant of fresh regular permit to operate a stage carriage on the route Eriyad - Padanna - Puthenpally Beach as an ordinary service. As per Ext.P1 proceedings dated 15.11.2010, the Regional Transport Authority, Thrissur resolved to grant the permit subject to settlement of timings. This writ petition is filed aggrieved by the delay in settling the time schedule and issuing the permit. THE petitioner states that on 15.11.2010 itself, the Regional Transport Authority granted a permit to another applicant to operate a stage carriage on the same route and that the timing conference in respect of that applicant is scheduled to be held on 19.4.2011. THE petitioner submits that if the proposal given by him is also not considered on the same day, he will be seriously prejudiced in as much as the time schedule proposed by him will be furnished to the other applicant, in the event of any objection in the time schedule proposed by that applicant by any other person(s). In this writ petition, the petitioner seeks a direction to the respondent to consider his proposal also in timing conference held on 19.4.2011.

(2.) SRI.Basant Balaji, the learned Government Pleader submits that in view of the apprehension entertained by the petitioner, the respondent will consider the petitioner's proposal also along with the proposal submitted by the applicant who had offered vehicle bearing registration No.KL-27 1055 in the timing conference scheduled to be held on 19.4.2011.

(3.) SRI.Basant Balaji, the learned Government Pleader submits that in view of the apprehension entertained by the petitioner, the respondent will consider the petitioner's proposal also along with the proposal submitted by the applicant who had offered vehicle bearing registration No.KL-27 1055 in the timing conference scheduled to be held on 19.4.2011.