K.M. SHEBEER Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners have approached this Court seeking directions to the respondent to consider Ext.P6, P7 and P8 objections preferred by the petitioners in the timings conference scheduled to be held on 15/11/2022, as relating to issuance of varied permit to the 2nd respondent's service on the route Chunkam Vyavasaya Office – Malappuram-Kottakkal-Ponmala, Muttippalam in respect of SC KL-53 H 3507.

(2.) The counsel for the petitioners submits that the 3rd petitioner does not press the writ petition. Accordingly, the same is ordered to be dismissed as withdrawn qua the 3rd petitioner.

(3.) The first petitioner is an existing carriage operator on the route Puliyilangadi -Parappanangadi via Manjeri in respect of stage carriage KL-10 AD 3870. The Regional Transport Officer has issued timings as per the order dtd. 8/12/2011, Ext.P1. The 2nd petitioner is also identically situated having a stage carriage KL- 40 C 5056 with a regular permit, Ext.P2.