K.K.BINUMON Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

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

(2.) The petitioner is the registered owner of a stage carriage vehicle KL-37/A-3463. The petitioner is an existing operator operating on the route Upputhara -Anavilasam. According to the petitioner, he is operating with a settled set of timings. The 2nd respondent is also an operator, operating almost identical route of the petitioner on the route Koottar - Munnar - Kumaly in respect of Stage Carriage KL-38/H-9375. This Court as per Ext.P4 judgment directed the Secretary, RTA to consider Ext.P2 request of the 2nd respondent for revision of his timing. The grievance of the petitioner is that even though the petitioner submitted Ext.P6, the 1st respondent is not considering the same. Hence this writ petition is filed.

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