ARUN THOMAS Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who has already been granted with a regular permit on the route Korom - Mananthavady - Puthusseri, vide Exhibit-P2 proceeding dated 25.01.2018 of the 1st respondent Regional Transport Authority, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent Secretary of Regional Transport Authority to issue the permit granted vide Exhibit-P2 proceedings with stage carriage bearing registration No.KL-10/AW-1358, covered by Exhibit-P3 Certificate of Registration. The petitioner has also sought for other consequential reliefs.

(2.) On 18.06.2018, 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 for the respondents.