GERMIYAS VICTOR Vs. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is the owner of stage carriage bearing registration No. KL-41/A-6262 covered by Ext. P1 certificate of registration, has applied for temporary permit on the route Anappara-Angamaly-Malayatoor-Adivaram-Poothamkutty, in the defaulted vacancy of another stage carriage bearing registration No. KEE-8787, by submitting Ext. P2 application dated 14.06.2019. Now the petitioner is before this Court in this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to consider Ext. P2 application for temporary permit and pass necessary orders, at the earliest.

(2.) On 19.07.2019, when this writ petition came up for consideration, 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.