JAWAHAR MOHAMMED Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner, a stage carriage operator has applied for the renewal of his regular permit on the route Chamravattom - Pattambi as ordinary service. He has also submitted Ext.P4 application to modify the route by limiting the same so as to avoid the nationalised route. He seeks the issue of appropriate directions for the consideration of his application for renewal, Ext.P3 and Ext.P4.

(2.) ADVOCATE P.C.Chacko appears for the 3rd respondent. The counsel submits that orders may be passed only after hearing the 3rd respondent also.

(3.) THE Government Pleader assures that the matter would be placed before the first respondent for consideration, without further delay. This writ petition is therefore, disposed of directing the 2nd respondent to place Exts.P3 and P4 applications submitted by the petitioner before the first respondent and further directing the first respondent to consider the objections of the 3rd respondent also and to pass appropriate orders on the applications, as expeditiously as possible, at any rate, within a period of two months of the date of receipt of a copy of this judgment.