MANAGING DIRECTOR Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) In this case, notice was taken out by special messenger to the third respondent. The notice has been returned and the Registry has made the following endorsement:

(2.) THE case of the petitioner is that there is no such person as the third respondent. In spite of the above, it is alleged that an application for temporary permit was preferred in the name of the said person. Though the same was rejected the order of rejection has been challenged in an appeal M.V.A.No.102 of 2012 before the State Transport Appellate Tribunal. It is alleged that the said person had also filed a Writ Petition before this court as W.P.(c) No. 1997 of 2012. The judgment in the said Writ Petition is Ext.P4. Initially, in the writ petition, an interim order had been granted by this court, on the strength of which the third respondent has been conducting services on the route after obtaining temporary permits. Subsequently the Writ petition was dismissed as infructuous. The third respondent has also managed to keep the appeal pending before the State Transport Appellate Tribunal, since 2012. According to the learned counsel for the petitioner, the appeal is posted for hearing on 7.8.2014. The petitioner seeks a direction to the Tribunal to finally hear and dispose of the appeal tomorrow itself.

(3.) THIS Writ Petition therefore is disposed of directing the State Transport Appellate Tribunal to take up MVA.No.102 of 2012 on priority basis and to hear and finally dispose of the matter on 7.8.2014 itself. For any reason if the appeal is adjourned, the same shall be finally disposed of within a period of two weeks thereafter.