BASHEER Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the registered owner of a stage carriage bearing Registration No.KL-56/Q-2961 on the route Narath-Iyyad, which is valid till 01.09.2018 covered by Ext.P1 regular permit, has approached this Court in this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to entertain the application for replacement of the aforesaid vehicle, which is a 2008 model vehicle with a seating capacity of 23 in all and covered by Ext.P2 certificate of registration with another stage carriage having registration No.KL-11/S-2405 covered by Ext.P3 certificate of registration, which is a 2003 model vehicle (date of registration 10.10.2003) with the same seating capacity.

(2.) On 202018, when this writ petition came up for admission, the learned Senior 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.