SHIHAB Vs. P.K.MOOSA

JUDGEMENT

(1.) The above appeals are filed by one Shihab, who is the appellant in M.V.A.A. No. 68 of 2020 on the files of the State Transport Appellate Tribunal; who was respondent No. 4 and 3 respectively in W.P.(C) Nos. 20705 and 21369 of 2022, challenging the common judgment of the learned single Judge dtd. 2/8/2022, whereby the writ petitions were allowed and the order passed by the Tribunal was set aside and remitted the matter back to the Tribunal for consideration afresh, after affording an opportunity of hearing to the writ petitioners as well as the appellant within a period of three months from the date of receipt of a copy of the judgment. Parties and exhibits are referred to as in W.A.No. 1251 of 2022.

(2.) Brief material facts for the disposal of the appeal are as follows:

(3.) It is submitted that the application so submitted has been enquired through the Field Officer, and the enquiry report revealed that; (i) no portion on the route is curtailed, and the extension of existing route from Chemmad to Parappanangadi will be beneficial to the travelling public; (ii) the variation sought is beneficial for long distance passengers and there is no Limited Stop Ordinary Service at present through Pattambi-Kozhikode route and Parappanangadi- Pattambi route; (iii) necessary stops have been suggested and proposed in the application for avoiding any inconvenience to the short distance passengers and students; and (iv) there is no virgin portion or notified sector included and clause 19 of G.O.(P) No. 8/2017/Trans dtd. 23/3/2017 is not violated.