MANOJ K Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the owner of an autorickshaw bearing registration No.KL-13/AA-2992 covered by Ext.P2 contract carriage permit, is before this Court in this writ petition seeking a declaration that the respondents cannot restrict the number of permit for autorickshaw that can be plied within the limits of erstwhile Kannur Municipality. The petitioner has also sought for a writ of mandamus commanding the respondents to receive and allow Ext.P3 application submitted by him for permit variation and issue KMC number.

(2.) Heard the learned counsel appearing for the petitioner, learned Senior Government Pleader for respondents 1 and 2 and also the learned counsel for the 3rd respondent Kannur Municipal Corporation.

(3.) The learned counsel for the petitioner submits that, Ext.P3 application made by the petitioner for variation of permit in respect of autorickshaw bearing registration No.KL-13/AA-2992 covered by Ext.P2 contract carriage permit is yet to be taken on file by the 1st respondent.