SUBRAMANIAN Vs. REGIONAL TRANSPORT AUTHORITY, MALAPPURAM

JUDGEMENT

(1.) The petitioner's applications for renewal of permit and for replacement were ordered by the 1st respondent as per Ext P5 order. The petitioner has approached this Court aggrieved by the direction in Ext.P5, to consider the application for replacement as an application for fresh permit, and also the endorsement made thereon by the 2nd respondent in the following terms:

(2.) Heard the learned counsel for the petitioner Sri. I. Dinesh Menon and also the learned Government Pleader.

(3.) Petitioner was the holder of a regular permit on the route Palapetty - Edappal with stage carriage No. KL-06 C 337. The permit was valid till 12.07.2020. During the currency of the permit, on 23.07.2019, the petitioner filed an application for replacement of the vehicle. The application was rejected by the 1st respondent. The order was challenged by the petitioner before the State Transport Appellate Tribunal in MVAA No. 29/2020.