SIJO PAUL Vs. SECRETARY

JUDGEMENT

(1.) The 1st petitioner is the registered owner of a stage carriage bearing No.KL-11/BD-2131, which is being operated on the route Aluva-Kanthaloor, on the strength of Ext.P2 temporary permit, which is valid till 27.09.2019. The 2 nd respondent, who is another stage carriage operator, submitted Ext.P4 application dated 09.07.2019 for grant of fresh temporary permit on the aforesaid route. Thereafter, the petitioners have moved this Court in this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the respondent to forthwith issue temporary permit on Exhibit P4 application so as to enable the 2nd petitioner to operate his stage carriage bearing Registration No.KL-33/B-9610 on the route Aluva-Kanthaloor, in the vacancy of stage carriage bearing registration No.KL-07/J-8283, for a period of four months or in continuation of Ext.P2 permit from 21.07.2019 onwards subject to resumption of service of the defaulted stage carriage.

(2.) On 18.07.2019, when this writ petition came up for admission the learned Government Pleader was directed to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned senior Government Pleader appearing for the respondents.