SUDHA SASIKUMAR Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Petitioner is aggrieved by Ext.P13 decision of the Regional Transport Authority, Palakkad, which declined her request for renewal of Ext.P2 stage carriage permit granted on 17/6/2011, in the curtailed route Palakkad-Pattambi.

(2.) The facts of the case, in brief, are as follows:-

(3.) Upon the issuance of Ext.P2 permit on 20/6/2006, the operation of the stage carriage commenced on the route Pattambi - Palakkad on the strength of the time schedule approved in Ext.P1 proceedings as the operation of the stage carriage service on the strength of Ext.P2 was confined to Palakkad District alone since the permit was granted subject to the counter signature of RTA, Thrissur. The application for counter signature was rejected by RTA, Thrissur, as by then the approved scheme of nationalisation had come into force, whereby a portion of the route spanning 19 Kms lying within the jurisdiction of RTA, Thrissur, was notified under the said scheme. The petitioner unsuccessfully challenged the rejection by RTA, Thrissur and Ext.P3 is the judgment in W.A. No.712 2007 dtd. 29/1/2009. In view of the above, the stage carriage operated in the sector Pattambi - Palakkad for the full duration of the permit within the jurisdiction of RTA, Palakkad.