ANIYAMMA THOMAS Vs. REGIONAL TRANSPORT AUTHORITY PATHANAMTHITTA

JUDGEMENT

(1.) The above batch of 25 Original Petitions are filed seeking for the issue of a writ of mandamus for a direction to the Transport authorities inter alia for the following reliefs:

(2.) Thus in all the cases the main relief relates to a direction to dispose of the applications for regular permits or variation of the permit. The second relief prayed for is that the pending disposal of the application, temporary permits are to be issued. In one Original Petition, O. P. NO. 4527 of 1995, the application was directed to be disposed of by this Court in another O. P. This O. P. is filed for a direction that till the disposal of that application as directed by this Court, temporary permits are to be issued. All these Original petitions were admitted and interim orders were granted as prayed for, ie., direction to grant successive temporary permits pending disposal of the O. P.

(3.) When the above batch is posted for orders and later on for final hearing unfortunately I had no opportunity or the benefit of hearing any of the counsel for the petitioners. The petitioners after obtaining interim orders appears to be not interested in pursuing the O. P. I heard the learned Government Pleader at length.