VALSALAN Vs. RTA, KANNUR

JUDGEMENT

(1.) PETITIONER is the owner or stage carriage, bearing registration No. KRN 5767. Regional Transport Authority, Kannur granted a regular permit to operate on the route Pariyaram T. B. Sanitarium - Kannur H. O. Hospital, in respect of that vehicle. As the route was not profitable, petitioner submitted an application on 4-3-1991 to surrender the permit. It is further stated by the petitioner that he infact surrendered the permit on 4-3-1991. Respondent did not take any step to give a permit-less certificate for the above vehicle. Inspite of many requests made to the respondent, he did not give any reply either. Hence this Original Petition.

(2.) WHEN this Original Petition came up for admission on 27-7-1991, a copy of the same was served on the learned Government Pleader. He was directed to get instruction. According to him, in view of the decisions of this Court in O. P. 3380/1990, O. P. 7408/1991 and the reported decision in Premrajan v. R. T. O., Kannur. 1990 (2) KLT 648, respondent is bound to issue a "permitless Certificate" in respect of the petitioner's vehicle.