BINU V.D Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent Joint Regional Transport Officer to consider Exts.P2 to P11 applications made for grant of Autorickshaw permits, in the light of various judgments of this Court, within a time limit to be fixed by this Court. The petitioners have also sought for other consequential reliefs.

(2.) Heard the learned counsel for the petitioners and also the learned Senior Government Pleader appearing for respondents 1 and 2. Considering the nature of relief proposed to be granted, service of notice on the 3rd respondent is dispensed with.

(3.) The learned Counsel for the petitioners would submit that, though the petitioners approached the 2nd respondent Joint Regional Transport Officer with Ext.P2 to P11 applications, the same were not entertained. In such circumstances the petitioners have approached this Court seeking appropriate reliefs.