SHIJAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the registered owner of an autorickshaw bearing registration No.KL-08/BL-8435 covered by Ext.P2 certificate of registration and Ext.P3 contract carriage permit to ply autorickshaws in all fit roads in Thrissur District, subject to the condition that the vehicle shall not park or pickup passengers within the city, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent Regional Transport Authority to consider and pass appropriate orders on Ext.P1 application made for variation of the conditions of the permit, within a time limit to be fixed by this Court.

(2.) In Ext.P1 application, the request made by the petitioner is to vary the conditions in Ext.P3 contract carriage permit, so as to change the halting place from Sobha City to Kuriachira.

(3.) On 20.06.2018, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.