RAJEESH O.V. Vs. THE REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners who are stated to be the residents of Sulthan Bathery Muncipality have filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the 2nd respondent to accept Exts.P1 to P5 applications for grant of contract carriage permit for plying autorickshaws within the limits of Sulthan Bathery Municipality, and consider the same for grant of permit, in the light of various decisions of this Court, within a time limit to be fixed by this Court. The petitioner has 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 2 nd respondent with Exts.P1 to P5 applications, the same were not entertained. In such circumstances, the petitioners have approached this Court seeking appropriate reliefs.