PRASAD V Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) ADVOCATE Sri P. Gopalakrishna Menon takes notice on behalf of the 3rd respondent and the learned Government Pleader takes notice for respondents 1 and 2 in W. P. (C) No. 4006/2005. Hence, service is complete in these matters. They are taken up for final disposal on consent of parties.

(2.) THE order impugned in all these writ petitions is the same, that is, the decision of the Regional Transport Authority, Ernakulam on Item No. 149 of its meeting held on 26-10-2004 whereby the 3rd respondent in all the above writ petitions (Smt. Leela) has been granted a variation of a regular permit already issued to her. She has a regular permit for her stage carriage to operate on the route Alwaye? Vaikom Bus Stand. She sought variation by avoiding the portion in that route from Chottanikkara to Vaikom and instead, wanted to operate from Alwaye to Thripunithura with one trip to Chottanikkara.

(3.) THE petitioners are indisputably the persons operating in the sector over which 3rd respondent's stage carriage will ply. They are, therefore, stated to be aggrieved by the aforesaid order of the R. T. A. granting variation of permit to the 3rd respondent.