SHABU SUKUMARAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner, who is the registered owner of a contract carriage bearing registration No.KL-01/BE-3075 covered by Ext.P1 certificate of registration, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking an order to set aside Ext.P6 order dated 05.12.2017 of the 1st respondent, whereby his application for renewal of Ext.P2 contract carriage permit stands rejected. The vehicle in question is one hypothecated to the 2nd respondent Bank. The reasons stated in Ext.P6 order for rejecting the application for renewal of contract carriage permit is that there is an objection against the renewal of the permit by the 2nd respondent Bank, which is the financier of the said vehicle.

(2.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the 1st respondent and also the learned counsel for the 2nd respondent financier.

(3.) The sole issue that arises for consideration in this writ petition is as to the legality or otherwise of Ext.P6 order passed by the 1st respondent, whereby Ext.P2 application made by the petitioner for renewal of contract carriage permit stands rejected.