N PEERUKANNU Vs. A NAZAR

JUDGEMENT

(1.) AS per the impugned order of the State Transport Appellate Tribunal first respondent was granted regular permit. When the writ petition was filed in 1997, order of status quo was granted. Therefore, petitioner is also running his stage carriage. By interim order dated 13th August, 1997, separate timings were ordered to be allotted to the petitioner and the above interim arrangement is continuing from 1997 onwards and petitioner is also doing service on the basis of temporary permit granted as per the interim order of this court. It has come out in evidence that there is ample requirement and more than 10 years petitioner is also running without any permit. In the above circumstances, petitioner also shall be granted regular permit in the route along with the first respondent and others. With that observation, this original petition is disposed of.