R. THULASEEDHARAN Vs. THE REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition aggrieved by Ext.P1 order by which a joint application submitted by him and the owner of a stage carriage bearing Registration No. KL 16/D 4144 for transfer of permit has been rejected. The application has been rejected only for the reason that a suit, O.S. No. 315 of 2011 is pending before the Munsiff's Court, Varkala. According to the petitioner, the 1st respondent has not considered any of the matters that are germane for consideration of the joint application for transfer of permit. Therefore, it is contended that Ext.P1 is unsustainable. The 2nd respondent has entered appearance and has filed a counter affidavit contesting the claim of the petitioner. According to him, the petitioner had influenced his aged mother and had forged her signature to submit an application for transfer of the permit. Therefore, he had filed a suit wherein ownership of the vehicle is the central issue.

(2.) I have heard the learned Government Pleader also.