A M NOUSHAD Vs. REGIONAL TRANSPORT AUTHORITY ERNAKULAM

JUDGEMENT

(1.) W.P.(C).No.23658 of 2015 :- The petitioners, who are conducting stage carriage operation on the route ErnakulamGuruvayoor, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P9 proceedings of the 1st respondent dated 26.05.2015, to the extent it relates to item No.217. The petitioner has also sought for a writ of mandamus commanding the respondents to retain the existing fare stages as mentioned in Ext.P5 on the route Guruvayoor-Ernakulam, without any change.

(2.) W.P.(C).No.20850 of 2016 :- This writ petition is one filed by a regular bus passenger on the route Paravur-Varappuzha, VyttilaKaloor, seeking implementation of Ext.P1 order of the Regional Transport Authority, Ernakulam dated 26.05.2015 (Ext.P9 in W.P. (C).No.23658 of 2015).

(3.) Heard the learned counsel for the petitioners in both writ petitions and also the learned Government Pleader appearing for the official respondents.