M G SUGUNAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner is the owner of KL 11/S 7521, which was originally operating in the route City Stop-Medical College- Elathur. THE petitioner sought variation of the permit twice, which were granted. Subsequently, when the matter came up for settlement of timings for the varied permit, it was found that the third respondent also figured as an objector, which was pursuant to an order in MVARP No.182/2005. That order is Ext.P6. THE petitioner is challenging the same.

(2.) THE contention of the petitioner is that while passing that order, the Tribunal erred on facts. THE Tribunal came to the finding that the Railway Station and Devagiri are not part of the route for which permit was granted to the petitioner, which is not correct in view of Ext.P1 is the petitioner's contention. THE petitioner submits that Ext.P1 is the agenda for the meeting of the RTA for considering the variation applied for by the petitioner, which contained the proposed timings also, in which Railway Station and Devagiri college are also mentioned. THErefore, according to the petitioner, the varied permit of the petitioner included Railway Station and Devagiri college as well.