T P GOVINDAN Vs. REGIONAL TRANSPORT AUTHORITY CANNANORE

JUDGEMENT

(1.) The challenge in this Original Petition is to the grant of a temporary permit by the Regional Transport Authority, Cannanore to run a service between Cannanore H.Q. Hospital and Azheekode. The grant is challenged as unwarranted by the provisions of S.62 of the Motor Vehicles Act 1939. which enables the grant of temporary permits.

(2.) At the meeting held on 21 12 1971 the first respondent considered as item 10(a) the question of the proposal for the introduction of a pucca stage carriage service on the route Cannanore H. Q. Hospital - Azhikkal and as item 10(b) the question of grant to suo motu applications for a temporary permit on the route Cannanore H.Q. Hospital - Azheekkode for a period of four months. On the first of these, the Regional Transport Authority took the decision that a pucca service should be introduced on the route Cannanore H.Q. Hospital to Azhikkal Ferry. On the question of issue of temporary permit on the Cannanore H Q. Hospital to Azheekkode route it held that temporary permit is to be granted to applicant No. 2 "to meet the present rush of traffic."

(3.) The route Cannanore H.Q. Hospital Azheekkode covers the greater part of the route Cannanore H.Q. Hospital Azhikkal. Azheekkode is a point between the Hospital and Azhikkal. Therefore, it was for a part of the route on which Regional Transport Authority decided to introduce a pucca service that the temporary permit has been granted.