SAJEEVE MADHAVAN Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, who is a stage carriage operator, has been granted Ext.P1 temporary permit on the route BungalavukadavuThrissur, for the period from 15.04.2019 to 14.08.2019, in respect of the stage carriage bearing registration No.KL-46/S8672, in the vacancy of another stage carriage bearing Registration No.KL-9/M-555, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent, the Secretary of Regional Transport Authority, Thrissur to grant and re-issue four months temporary permit to continue to operate the service pursuant to Ext.P1 permit, which expires on 14.08.2019 and reissue temporary permit on the route Bungalavukadavu-Thrissur for the vehicle KL-46/S-8672 in place of stage carriage bearing Registration No.KL-9/M-555 by considering Exhibit P2 temporary permit application, within a period of three days. In support of the relief sought for in the writ petition, the petitioner would place reliance on Ext.P4 judgment dated 22.03.2019. It is pursuant to the direction contained in Ext.P4 judgment that the petitioner has been issued with Ext.P1 temporary permit, for the period from 15.04.2019 to 14.08.2019.

(2.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondent.

(3.) The learned Government Pleader would submit that the respondent shall consider Ext.P2 application made by the petitioner for temporary permit on the route in question, invoking the provisions under Clause (c) of sub-section (1) of Section 87 of the Motor Vehicles Act, 1988, with notice to the petitioner and after affording him an opportunity of being heard.