BAVESH K P Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the registered owner of a stage carriage bearing Registration No.KL-08/X-3560 on the route PunnaVenmanad - Kunnamkulam - Guruvayour - Kappirikkad covered by Ext.P1 regular permit, which is valid till 17.11.2018, has approached this Court in this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent herein, Secretary, Regional Transport Authority, Thrissur to consider and pass appropriate orders on Exhibit-P3 application for replacement dated 28.05.2018 to replace the aforesaid vehicle with the stage carriage bearing registration No.KL-03/J-1779 so as to operate on the aforesaid route till the validity of Exhibit-P1 regular permit, in the light of the decision of this Court in Aysha v. Regional Transport Authority, Kasargod,2006 3 KerLT 1030. The petitioner has also sought for other consequential reliefs.

(2.) On 10.07.2018, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the respondent.