AJOY L.S. Vs. REGIONAL TRANSPORT AUTHORITY, PATHANAMTHITTA

JUDGEMENT

(1.) The above writ petition is filed with following prayers:

(2.) The petitioner is the holder of a regular permit on the route Chengannur - Mallappally. He had applied for renewal of regular permit, replacement and variation of conditions of permit. The application for variation submitted by the petitioner was enquired by the field officer. It is also submitted by the petitioner that the Regional Transport Authoirty, which met on 23/5/2022 considered the applications submitted by the petitioner and granted the replacement as well as renewal. But no orders are passed in the application for variation, which was adjourned by decision dtd. 23/5/2022. The contention of the petitioner is that there is no reason by which the application for variation need be kept pending. Hence, this writ petition.

(3.) Heard the counsel for the petitioner and the Government Pleader.