P L JOHNSON Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Third respondent was granted a variation of a stage carriage permit. Consequently, the timings were also fixed. Petitioner is also a stage carriage operator. Both the services operate on the same route from Kozhikode to Kunnamkulam which is stated to be for a distance of more than 102 kms.

(2.) By Ext.P4 judgment, at the instance of the petitioner, this Court ordered the Secretary, RTA to consider the petitioner's objection regarding timings. Thereupon, Ext.P6 order was issued after a timing conference.

(3.) Fourth respondent challenged Ext.P6 before the Tribunal by filing a revision under Section 90 of the Motor Vehicles Act, 1988. The Tribunal passed Ext.P9 interlocutory order without giving a pre-decisional opportunity of hearing to the petitioner.