ABRAHAM Vs. REGIONAL TRANSPORT AUTHORITY AND OTHER

JUDGEMENT

(1.) The petitioner claims to a regular permit holder on the route Kottayam-Rajakkad and he says that he is operating a stage carriage bearing Reg. No. KL-05/AR 5061. A copy of the permit has been placed on record as Exhibit P1.

(2.) The petitioner has filed this writ petition seeking a direction to the respondents to take up and dispose of this application for variation of permit conditions, namely to change the nature of service from Ordinary to Limited Stop Ordinary Service (LSOS).

(3.) It appears that the petitioner's route length is 157 kms and that he had preferred an application for variation of conditions of permit, which was considered by the first respondent in its meeting held on 15.02.2017 but stated to have been adjourned on the ground that there was a draft notification dated 19.02.2016, which was not finalised. The copy of this decision has been placed on record as Exhibit P2 and the copy of the existing time schedule of the petitioner's service has been appended to this writ petition as Exhibit P3. The petitioner says that the earlier permit stood in the name of certain Sri. Jyothilal in respect of a stage carriage bearing Reg. No. KL-05/AE 7993 and that it was later transferred to him.