VINOOB VISWAM Vs. THE REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the holder of Ext.P1 regular permit on the route Vaikom-Kaloor-Amritha Hospital-Kizhakkambalam in respect of stage carriage bearing registration No.KL-5/P-9225 has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent Secretary of the 1 st respondent Regional Transport Authority to accept the fee for replacement of the said stage carriage, which has already attained the age of 15 years on 21.09.2018, by another stage carriage bearing registration No.KL-36/A-7006 covered by Ext.P3 certificate of registration, which is a 2010 model vehicle with seating capacity of 48 in all, as sought for in Ext.P9 application, as expeditiously as possible, at any rate, within a time limit specified by this Court.

(2.) On 26.10.2018, when this writ petition came up for consideration, the learned Senior Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader appearing for respondents 1 and 2.