LAWS(KER)-2014-5-111

KUNHIPPA Vs. REGIONAL TRANSPORT AUTHORITY

Decided On May 21, 2014
Kunhippa Appellant
V/S
REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

(1.) THE petitioners are owners cum drivers of Autorickshaws. They have been granted contract carriage permits to operate their vehicles. The petitioners have submitted Ext.P8 application seeking variation of their permits. They complain that no orders have been passed thereon till date. The petitioners seek the issue of appropriate directions for the consideration of Ext.P8.

(2.) THE learned Government Pleader appears for the respondents.