B.ANIL Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The learned counsel for the petitioner submits that the State Transport Appellate Tribunal has passed an order on 25/9/2023, granting Temporary Permit for the stage carriage of the petitioner bearing registration No. KL.31P-5090 on the route Cheriyaazheekkal Temple -Adoor Central. However, the order has not been issued. With the absence of the petitioner having the order, the petitioner will not be able to operate his stage carriage and therefore submits that for a period of two days the status quo may be directed to be maintained.

(3.) Considering the aforesaid request, status quo for a period of two days in respect of the stage carriage of the petitioner for operating on the route Cheriyaazheekkal Temple -Adoor Central is granted.