RAMAKRISHNAN Vs. THE STATE TRSNSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner who is a stage carriage operator holding Ext.P1 permit in respect of stage carriage bearing Registration No.KL-10/AV- 7475 on the route Palakkad-Guruvayur operating as Limited Stop Ordinary Service with a settled set of timings has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P7 notice dated 10.07.2018 of the 2nd respondent Secretary of Regional Transport Authority, Palakkad and a writ of mandamus commanding the said respondent to consider Ext.P9 request relating to the service of the 4th respondent on the route Palakkad- Guruvayur in respect of her stage carriage bearing Registration No.KL-10/AV-7475, operating as Express Service, for allotment of running time at the rate of 1.75 minutes per km as provided for in Ext.P8 circular dated 21.04.2018, in the timing conference which is scheduled to be held on 21.07.2018.

(2.) On 20.07.2018, while issuing notice on admission to the 4th respondent, this Court passed the following order:

(3.) Thereafter, on 06.08.2018, the petitioner filed I.A.No.14526/2018, seeking an order to amend the writ petition by incorporating a challenge against the proceedings bearing No.C3/182/2016P of the 2nd respondent dated 21.07.2018 and another application namely, I.A.No.14527/2018 seeking an order to stay the operation of the said proceedings dated 21.07.2018, pending disposal of this writ petition.