P M JOSEPH Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The Writ Petitioner and the second respondent are stage carriage operators.

(2.) According to the petitioner, the route referred to in Paragraph 2 of this Writ Petition is a route in respect of which there is a notification in terms of Section 104 of the Motor Vehicles Act, 1988, hereinafter referred to as the "Act". The complaint of the petitioner is that the first respondent, Secretary of the Regional Transport Authority is, without any authority, granting temporary permits under the proviso to Section 104, also to the second respondent.

(3.) The second respondent submits that he has filed an application for regular permit and an application for temporary permit under Section 87 of the Act.