RAMACHANDRAN T.K Vs. THE SECRETARY

JUDGEMENT

(1.) The petitioner, who is the stage carriage operator on the route Chimmini Dam - Kodungallur in respect of stage carriage bearing Registration No.KL-8/AF-2131, covered by Ext.P2 temporary permit, which is valid till 14.11.2018, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to re-issue four months temporary permit in continuation of Ext.P2 temporary permit on the aforesaid route for the vehicle bearing Registration No.KL-8/AF-2131, in the vacancy of stage carriage bearing Registration No.KL-6/C-9697, before the expiry of Ext.P2 temporary permit.

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

(3.) The learned counsel for the petitioner would submit that Ext.P3 application made by the petitioner for temporary permit is pending consideration before the respondent and that the validity of Ext.P2 temporary permit will expire on 14.11.2018.