AJEESH A. MURAHARA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Ext.P1 application for regular permit, on the route Konni Medical College-Konni Bus Stand, was submitted by the petitioner as early as on 16.07.2019. The third respondent is an existing operator on the route Vattamon-Konni. On 17.09.2020, the third respondent submitted an application for variation of his permit by extending the route from Vattamon to Konni Medical College. Both the applications were considered by the first respondent on 27.07.2021, and were allowed subject to settlement of timings.

(2.) Now Ext.P8 notice has been issued by the second respondent proposing to convene a timing conference on 03.09.2021 for settling the timings and issuing the varied permit to the third respondent. Ext.P8 does not make a mention regarding the settlement of timings of the petitioner. It is aggrieved thereby that the petitioner has approached this Court.

(3.) Learned counsel Sri.O.D.Sivadas takes notice on behalf of the third respondent.