POKER Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the holder of a regular permit on the route Bepore-Putjiyappa via City Bus Stand and Bhat Road in respect of his stage carriage bearing registration No.KL-11/T- 7443 with the settled timings as per Ext.P1, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent to consider Ext.P3 objection dated 10.12.2018 submitted by the petitioner while considering the request of the 2 nd respondent for change of timings in respect of his stage carriage bearing registration No.KL-11/AM-4005 on the route Beypore-Kundangal-Bhat Road, in the timing conference scheduled to be held on 18.12.2018.

(2.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the 1st respondent. Considering the nature of reliefs proposed to be granted, service of notice on the 2nd respondent is dispensed with.

(3.) The learned counsel for the petitioner would submit that Ext.P3 objection made by the petitioner against the change of timings sought by the 2nd respondent is now pending consideration before the 1st respondent.