KERALA TRADE UNION CONGRESS Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE Kerala Trade Union Congress as petitioner filed the writ petition seeking to quash Exts.P4 & P5. Exts.P4 & P5 are the proceedings of the 1st respondent granting permit in favour of 4th respondent. It is contended that the permit was granted overlapping the routes notified as per Ext.P1 and therefore, the grant is illegal.

(2.) THE 4th respondent is the applicant for a permit on the route Chavakkad - Thrissur. The total route length is 38 kms. The petitioner submits that permissible overlapping is 1.900 kms. But, in the instant case, it is 6 kms. It is contended that it is violative of Ext.P1 notification dated 14.7.2009.

(3.) IT is contended by the petitioner that the route proposed by the 4th respondent offences Ext.P1 approved scheme. It is also contended that apart from violation of Ext.P1 approved scheme noted by the 1st respondent, the routes proposed also offend the Aluva - Vadakkumpuram complete exclusion scheme of nationalisation.