N.Aravinthakshan Nair vs The Regional Transport Authority
2021 Latest Caselaw 12122 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WP(C).No.8697 OF 2021(J)


PETITIONER/S:

                N.ARAVINTHAKSHAN NAIR,
                AGED 76 YEARS,
                SON OF NARAYANA PILLAI, LAVANYA, CHERIYAPPILLY,
                KAITHARAM P.O., ERNAKULAM-683519.

                BY ADVS.
                SRI.P.B.SAHASRANAMAN
                SRI.T.S.HARIKUMAR

RESPONDENT/S:

      1         THE REGIONAL TRANSPORT AUTHORITY,
                REPRESENTED BY ITS CHAIRMAN, REGIONAL TRANSPORT
                OFFICE, COLLECTORATE, CIVIL STATION, KAKKANAD-682030.

      2         THE REGIONAL TRANSPORT OFFICER,
                REGIONAL TRANSPORT OFFICE, COLLECTORATE, CIVIL
                STATION, KAKKANAD-682030.


                SMT.VINEETHA.B, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8697 OF 2021(J)                     2


                                     T.R.RAVI, J.
                    -----------------------------------------------
                           W.P.(C)No. 8697 of 2021
                    -----------------------------------------------
                   Dated this the 20th day of April, 2021.

                                    JUDGMENT

Admit. The learned Government Pleader takes notice for

the respondents.

2. The prayer in the writ petition is for a direction to the

1st respondent to consider the representations, Exhibits-P3 to P6 in the

Timing Conference to be scheduled on 17.04.2021.

3. On 07.04.2021, this Court had issued an interim

direction to the respondents to consider the case in the next RTA

meeting slated to be held on 17.04.2021.

4. It is now submitted that the said meeting was not held

and it has been adjourned without deciding the date on which the next

meeting is to be held.

5. In the said circumstances, this writ petition is disposed

of directing the respondents to consider the representations, Exhibits-

P3 to P6 on the next Timing Conference on whichever day it is

scheduled.

This writ petition is disposed of as aforesaid.

Sd/-

T.R.RAVI, JUDGE

DSV/20.4.21

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE PROCEEDINGS OF THE SECRETARY, R.T.A., ERNAKULAM PERTAINING TO THE STATE CARRIAGE KL-53/F-3098, DATED 24.8.2020.

EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE PROCEEDINGS OF THE SECRETARY, R.T.A., ERNAKULAM PERTAINING TO THE STAGE CARRIAGE KL-08/AR-1434, DATED 27.8.2020.

EXHIBIT P3 TRUE PHOTOSTAT COPY OF THE REPRESENTATION MADE BY THE PETITIONER, ALONG WITH THE SIGNATURE OF LOCAL PEOPLE, TO THE 2ND RESPONDENT, DATED 31.1.2021.

EXHIBIT P4 TRUE PHOTOSTAT COPY OF THE LETTER SENT BY SIMNA SANTHOSH, PRESIDENT, PARAVUR BLOCK PANCHAYAT, DATED 4.2.2021.

EXHIBIT P5 TRUE PHOTOSTAT COPY OF THE LETTER SENT BY SRI. V.D.SATHEESAN, MLA, PARAVUR, DATED 3.2.2021.

EXHIBIT P6 TRUE PHOTOSTAT COPY OF THE LETTER SENT BY SRI.SHARON PANACKAL, DISTRICT PANCHAYAT MEMBER, KOTTUVALLY DIVISION, DATED 3.2.2021.

RESPONDENT'S/S EXHIBITS:

NIL

//TRUE COPY// P.A.TO JUDGE