SUNNY GEORGE Vs. THE REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner is operating a stage carriage service on a regular permit. When the term of the permit expired, the petitioner submitted an application for renewal of the permit.It is seen that during the pendency of the application for renewal, the petitioner was enjoying temporary permits.Later, the application for renewal submitted by the petitioner has been rejected by the Regional Transport Authority. The petitioner challenged the order rejecting the application for renewal of the permit before the State Transport Appellate Tribunal and as per Ext.P6 order, the State Transport Appellate Tribunal set aside the order passed by the Regional Transport Authority and remitted the matter for fresh consideration. The grievance of the petitioner is that thereafter, the application for grant of a temporary permit submitted by the petitioner is not being considered. Yet another grievance voiced by the petitioner in this writ petition is that the petitioner wants to sell the original vehicle in respect of which the permit was issued and though he preferred an application for clearance certificate in respect of the said vehicle, the same is not being considered. Ext.P7 is the application preferred by the petitioner in this connection. The petitioner also seeks directions to the second respondent to consider Ext.P7 application.

(2.) Heard the learned counsel for the petitioner as also the learned Government Pleader.

(3.) In so far as the petitioner was granted temporary permits by the competent authority during the pendency of his application for renewal of the regular permit earlier, I deem it appropriate to direct the second respondent to grant temporary permits to the petitioner till the application for renewal of the permit submitted by the petitioner is decided finally, if there is no impediment for the same.