BENNY JOSEPH Vs. REGIONAL TRANSPORT AUTHORITY, OFFICE OF REGIONAL TRANSPORT OFFICER, CIVIL STATION, KALPETTA

JUDGEMENT

(1.) The petitioners, who intends to earn their livelihood by plying autorickshaws with contract carriage permits, within the limits of the 4th respondent Municipality, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent to accept, consider and pass orders on Exts.P1 to P10 applications made by them for grant of contract carriage permit, within a time limit to be fixed by this Court. The petitioners have also sought for other consequential reliefs.

(2.) On 28.06.2018, when this writ petition came up for admission, the learned Senior Government Pleader was directed to get instructions.

(3.) Heard the learned counsel for the petitioners and also the learned Senior Government Pleader appearing for respondents 1 to Considering the nature of relief proposed to be granted, service of notice on the 4th respondent Municipality is dispensed with.