N VINEETHA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) This appeal is filed against the judgment dated 30th May, 2003 in O.P. No.9676 of 2003. Appellant is the petitioner in the Original Petition.

(2.) The learned Government Pleader accepted notice for the respondents. By consent of the learned counsel for the parties the Writ Appeal has been finally heard and is being disposed of.

(3.) The appellant had filed an application for grant of regular Stage Carriage permit to operate service on the route Kannur Railway Station - Koottupuzha via. Kannur NBS, Mattannur, Iritty as Limited Stop Ordinary Service. The said application was considered by the Regional Transport Authority, Kannur at its meeting held on 17.2.2003 and the following decision was taken: