M V ABRAHAM Vs. POTHEN KURUVILA

JUDGEMENT

(1.) This is an appeal from an order dismissing writ application 2590 of 1965. The petitioner in that writ application challenged an order marked Ext. P-3 in the proceeding by which temporary permits were granted to respondents 1 to 3 in the writ application pending their applications for variation of the permits held by each of them. The said three respondents held three different permits and these enabled the respondents to operate services on three routes which all ended at one place, called Pulikkeezhu, on the Thiruvalla - Thattarambalam route on which route the appellant was operating. The prayers in the applications for variation of the permits held by those respondents were that their services be extended from Pulikkeezhu to Thattarambalam.

(2.) The Regional Transport Authority observed in Ext. P-3:

(3.) The Secretary then passed the following order: