GURUDARSHAN CHARITABLE TRUST Vs. CHAIRMAN REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) WRIT petition has been preferred seeking a writ of certiorari to quash Exts.P3, P4 and P5 renewal permits illegally granted to respondents 5 to 7 after conducting a proper enquiry/investigation relating to the illegalities and irregularities including corruption and nepotism committed in the office of R.T.A.Muvattupuzha. Petitioner has highlighted his grievances in Ext.P8. If Ext.P8 is received in the office of the third respondent, it is for him to take note of the same and pass appropriate orders in accordance with law, about which we express no opinion. WRIT petition is disposed of as above.