REGENT COMPUTRONICS PVT. LTD.

ABDU RAHIMAN Appellant

V/S

REGIONAL TRANSPORT AUTHORITY, MALAPPURAM Respondents

Referred Judgements :-

RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
UNION OF INDIA VS. KIRLOSKAR PNEUMATIC COMPANY LIMITED [REFERRED TO]
VICE CHANCELLOR UNIVERSITY OF ALLAHABAD VS. ANAND PRAKASH MISHRA [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ASHRAFULLA KHAN [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
A B BHASKARA RAO VS. INSPECTOR OF POLICE CBI VISAKHAPATNAM [REFERRED TO]
PAVITHRAN VS. STATE OF KERALA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]

JUDGEMENT

(1.) The petitioner, who is stated to be a stage carriage operator with Ext. P1 regular permit on the route Mavoor-Kizhissery via Cherupa, Ooorkkadavu, Vazhakkad, Edavannappara, Omanur and Pothuvettippara with halt at Edavannappara, in respect of stage carriage bearing registration No. KL-10/Q-9955, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to consider and take a decision on Ext. P4 application dated 09.05.2019 with a request to operate stage carriage bearing registration No. KL-10/S-4203, in the place of stage bearing registration No. KL-10/Q-9955, on the route Mavoor-Kizhissery, covered by Ext. P1 permit.

(2.) On 04.07.2019, 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 respondents.

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ABDU RAHIMAN Vs. REGIONAL TRANSPORT AUTHORITY, MALAPPURAM

Referred Judgements :-

JUDGEMENT

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