NAZIMUDEEN LEBBA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned Government Pleader and the learned counsel for the 3rd respondent.

(2.) THE Writ Petition is filed seeking to quash Ext.P7 order passed by the State Transport Appellate Tribunal in MVARP.No.349/2012 and for other reliefs.

(3.) IT is submitted that the 1st respondent, without applying its mind, without appreciating the real fact and ignoring the realities, granted variation of permit to help the 3rd respondent obviously on irrelevant and extraneous considerations. I have gone through Ext.P2 proceedings of the Regional Transport Authority. The objections raised by the public were not considered and no sustainable reasons are stated for allowing the application.