E.A. GEORGE Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner is the holder of Ext.P1 regular permit, which was valid upto 31.10.2017, on the route Kanthalloor-Vyttila in respect of a stage carriage bearing registration No.KL-07/CH-5450, which was taken on lease by the petitioner from one Shihabudeen. According to the petitioner, the application made for renewal of Ext.P1 regular permit is pending consideration before the Regional Transport Authority. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to issue clearance certificate in respect of the stage carriage bearing registration No.KL-07/CH-5450 without insisting permit less certificate by considering Ext.P3 application, forthwith. The learned counsel for the petitioner would place reliance on Ext.P4 judgment of this Court in W.P.(C) No.1837 of 2017 dated 15.02.2017 and Ext.P5 judgment of this Court in W.P.(C) No.39901 of 2017 dated 12.12.2017.

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

(3.) Paragraph 3 of the judgment of this Court dated 15.02.2017 in W.P.(C) No.1837 of 2017 reads thus: