SHAJAHIR Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by an existing stage carriage operator challenging Ext.P4 order, dated 12.4.2019, of the State Transport Appellate Tribunal, Ernakulam and consequential Ext.P7 order of the Secretary, Regional Transport Authority.

(2.) The Tribunal passed the impugned order in a revision filed under Section 90 of the Motor Vehicles Act, 1988 against the order of the Secretary, Regional Transport Authority, dated 10.3.2015. Ext.P3 is the said order passed by the Secretary rejecting the objection raised by the third respondent- M/s.R.K.V.Motors and Timbers (P) Ltd. against settlement of timings in respect of stage carriage No.KL-16/F-5508, presently operated by the writ petitioner-Shajahir. The objection of R.K.V.Motors was rejected. The parties are hereafter referred to by their names.

(3.) The Tribunal allowed the revision and ordered that the Secretary, Regional Transport Authority shall reconsider the application for revision of timings submitted by the fourth respondent herein (M.S.Rajan) in the light of the objections raised by R.K.V.Motors. The writ petitioner-Shajahir purchased the aforesaid vehicle from Rajan.