Murali Purushothaman
1. The petitioner is a regular stage carriage operator on the route Changanacherry-Kattappana. Ext.P2 is the regular permit issued to the petitioner,
which expired on 16.03.2021. Ext.P1 temporary permit issued to the petitioner is to expire on 06.06.2022. The petitioner had already applied for
renewal of regular permit. Pending application for renewal, the petitioner has submitted Ext.P8 application for temporary permit. The limited relief
prayed for in this writ petition is for a consideration of Ext.P8 application for temporary permit by the respondent. It is submitted by the learned
Counsel for the petitioner that the petitioner is an existing operator and can operate beyond 140 kms. This Court by Ext.P7 judgment has held that the
existing operators will be entitled to continue to operate until such time as the Government brings out a modified or a new Scheme as per the
provisions of the Motor Vehicles Act.
2. In the light of the directions in the above judgment, there will be a direction to the respondent to consider Ext.P8 application for temporary permit,
within a period of ten days from the date of receipt of a copy of this judgment. Till such time, status quo as regards the operation on the basis of
Ext.P1 temporary permit shall be maintained.
The writ petition is disposed of with the above direction.
