NAFSAL AFSAL Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Petitioner is the holder of a regular permit on the route Kozhikode - Palakkad in respect of stage carriage KL-10 BC 7655 having a route of 146.5 Kms, ie. above 140 Kms. The validity of permit expired on 4/3/2021. In view of the amendment brought in Rule 2(oa) of the Kerala Motor Vehicle Rules, the matter is stated to be pending before the Division Bench in Writ Appeal No.831/2022. However, in the meantime, in order to bring succor to the existing permit holders, the Government came out with an order dtd. 30/10/2022 to grant the permit even beyond 140 Kms subject to the outcome of the Writ Appeal.

(2.) Learned counsel appearing on behalf of the petitioner submitted that a request for issuance of regular permit has already been submitted vide Ext.P1 on 1/6/2021. Application is pending consideration.

(3.) Learned Government Pleader, on instructions, submitted that the application Ext.P1 is not available in the records of the Transport Authorities, Malappuram and in case such application is actually submitted, respondents would not be averse in renewing the permit in terms of the Government Order ibid.