Venu K.Nair vs The Regional Transport Authority
2021 Latest Caselaw 11050 Ker

W.P(C).7896/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                        WP(C).No.7896 OF 2021(J)


PETITIONER:

               VENU   K.NAIR
               AGED   54 YEARS
               S/O.   KESAVA PILLAI, VAISHNAVAM, AICKAD, KODUMON
               P.O.   ADOOR, PATHANAMTHITTA .

               BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

       1       THE REGIONAL TRANSPORT AUTHORITY
               PATHANAMTHITTA 689 645, REPRESENTED BY ITS
               SECRETARY.

       2       THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, PATHANAMTHITTA 689
               645.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).7896/2021
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                               JUDGMENT

The grievance of the petitioner is that, the application for regular

permit on a intra district route has not been considered inspite of

considerable delay. This was the subject matter of W.P(C).No.22455 of

2020. By Ext.P4, this Court directed that the application shall be taken

up and considered within a period of 8 weeks and in case of necessity,

by invoking Rule 130 of the Motor Vehicles Rules.

2. It seems that, though meeting was boarded, it was adjourned

on ground of election protocol. To be precise, inspite of the direction

issued by this Court by Ext.P4, it has not been implemented. The

grievance of the writ petitioner is for a direction to consider the

application for regular permit.

3. Having heard the learned counsel for the petitioner and the

learned Senior Government Pleader, I am inclined to direct that, Ext.P4

judgment shall be implemented as expeditiously as possible, within a

period of four weeks, without any further delay. It is made clear that, no

extension will be granted even on request.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).7896/2021




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE APPLICATION DATED

27.07.2020 SUBMITTED BY THE PETITION FOR REGULAR PERMIT ALONG WITH PROPOSED SET OF TIMING AS SKETCH.

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 1.10.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 7.10.2020 SUBMITTED BY THE CHAIRMAN, MONT ZION MEDICAL COLLEGE HOSPITAL TO THE CHAIRMAN, RTA, PATHANAMTHITTA.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 21.10.2020 IN WPC NO. 22455 OF 2020 RENDERED BY THIS HONBLE COURT.

EXHIBIT P5 TRUE COPY OF THE RELEVANT PORTION OF THE AGENDA WITH NOTES OF THE RTA MEETING.