MUHAMMAD YOUSUF M Vs. REGIONAL TRANSPORTAUTHORITY

JUDGEMENT

(1.) THE petitioner has approached this Court, challenging the correctness and sustainability of Exhibit P3 order dated 22.07.2014, whereby the application stated as preferred by the petitioner for changing the halting place has been rejected. 2. Heard, the learned Government Pleader as well. 3. After hearing both the sides, this Court finds that the petitioner is having an effective alternate remedy as provided under the Motor Vehicles Act 1988, if aggrieved of Exhibit P3. In the said circumstances, interference is declined and Writ Petition is dismissed without prejudice to the rights and liberties of the petitioner to pursue other appropriate remedy, in accordance with law.