SHIHAS M. Vs. REGIONAL TRANSPORT AUTHORITY, WAYNAD

JUDGEMENT

(1.) The petitioners, who intend to earn their livelihood by plying auto rickshaws with contract carriage permits, within the limits of the 4th respondent Municipality, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent to accept, consider and pass orders on Exhibits-P1 to P24 applications submitted by them for grant of contract carriage permit, within a time limit to be fixed by this Court. The petitioners have also sought for other consequential reliefs.

(2.) Heard the learned counsel appearing for the petitioners, the learned Government Pleader appearing for respondents 1 to 3, and the learned standing counsel appearing for the 4th respondent Municipality.

(3.) The learned counsel appearing for the petitioners would submit that though the petitioners approached the 2nd respondent with Exhibits-P1 to P24 applications, the same were not entertained. In such circumstances, they have approached this Court seeking appropriate reliefs.