MARIYAM BEEGAM Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Smt. Mariyam Beegam is the petitioner in these writ petitions. She states that she is the holder of a regular permit on the route Tanur - Ponnani via Thavanur and Athalur, which permit is valid till 17.8.2020. Her grievance is that a series of check reports have been issued to her by the AMVI alleging that the petitioner was operating her stage carriage bearing Reg. No.KL-51- 7012 along a deviated route against the stipulations in the permit.

(2.) For the sake of convenience, the parties and exhibits shall be referred as they have been described in W.P.(C) No.31601/2019.

(3.) It is the case of the petitioner herein that the permit issued in her favour enables her to operate the vehicle from Tanur to Ponnani via Tirur, Kuttippuram, Madathilpady, Thavanur, Muradavilpadi, Athalur road junction and Nariparamba. But the official respondents insist that the petitioner has to operate along the Tanur - Ponnani route via Tirur, Thazhepalam, Tirur bus stand, BP Angadi, Thirunavaya, Kuttipuram, Thavanur Road Jn. Ayankalam, Madthilpady, Thavanur, Athalur, Athalur Road Jn., Nariparamba and CV Jn. For the sake of clarity, the petitioner has produced a sketch showing the route presently operated by her (P1 route) and the route of operation as insisted by the respondents (R1 route).