HASKER Vs. IBRAHIM

JUDGEMENT

(1.) These intra court appeals are filed challenging judgment dtd. 15/7/2022 in WP(C) No.22962 of 2022 rendered by the learned Single Judge.

(2.) WA No.1024 of 2022 is filed by the third respondent in WP(C) No.22962 of 2022 and WA No.486 of 2023 is filed by the writ petitioner. For convenience, the parties are referred to as arrayed in the writ petition.

(3.) The petitioner and the third respondent are stage carriage operators conducting stage carriage service on the strength of regular permits granted by the Regional Transport Authority (RTA), Malappuram, on intra-regional routes falling within the revenue district of Malappuram. The petitioner is conducting stage carriage service on the route, Akampadam-Chalikkal, and the third respondent is operating on the route, Chalikkal-Manjeri.