K.K.MUSTAFA Vs. SECRETARY

JUDGEMENT

(1.) WRIT Petition is filed seeking to quash Ext.P2 to the extent it imposes condition to produce NOC from the financier and to revoke Ext.P1 and for other incidental reliefs.

(2.) PETITIONER is an operator on the route Azhikkal Ferry - Kannur - Kozhikode as limited stop ordinary service. The application for renewal of permit was granted by the Regional Transport Authority on 25/8/2011. The grievance of the petitioner is that in spite of the production of the current records of the stage carriage No.KL-18/B 8179, renewal permit has not so far been issued by the respondent.

(3.) THE learned Government Pleader, on instructions, submits that since the petitioner has failed to produce the current records within the time prescribed, the permit granted is revoked and the matter is placed in the next meeting of the RTA.