JOSHY K.M. Vs. SECRETRY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the registered owner of a 2013 model stage carriage bearing registration No.KL-53/F-3098, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to grant temporary permit on the route North Paravoor-Vyttila Hub in respect of the aforesaid stage carriage by considering Ext.P1 application, forthwith. In the writ petition it is averred that for the grant of regular permit on the route in question, the petitioner has submitted an application dated 06.08.2019, which is yet to be placed before the Regional Transport Authority.

(2.) On 27.08.2019, 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 Government Pleader appearing for the respondent.