REGIONAL TRANSPORT AUTHORITY Vs. ABDUL SALAM

JUDGEMENT

(1.) These three Writ Appeals, raising common questions of law, have been heard together and are deciding by this common judgment. The Secretary, Regional Transport Authority, who was the respondent in the Writ Petitions has come up in these appeals against the separate judgments of learned Single Judges by which direction has been issued to the Regional Transport Officer for issuing a permitless certificate as prayed for by the Writ Petitioners or to consider the application submitted by the petitioners for the said certificate. Parties shall be referred to as described in the Writ Petitions.

(2.) Brief facts giving rise to the Writ Appeals are as follows:

(3.) This Writ Appeal has been filed against the judgment dated 21.08.2015 in W.P.(C) No.25240 of 2015. Petitioner was granted a regular permit to conduct service on the route Chenappady -Eratupetta in respect of stage carriage bearing Reg.No.KL -34/3895. The Permit was valid up to 16.11.2019. Petitioner made an application (Ext.P2 dated 12.08.2015) to the R.T.O. stating that the R.T.A. on 06.07.2015 issued a new permit to petitioner's aforesaid vehicle with a clause that the current permit for this vehicle is not liable to be surrendered. Petitioner requested that a clearance certificate be issued to the current permit in order to obtain a new written permit. Petitioner on the very next day filed the Writ Petition praying for the following reliefs: