Suhara vs Regional Transport Authority ...
2021 Latest Caselaw 16469 Ker

W.P(C).14030/2021
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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                        WP(C) NO. 14030 OF 2021
PETITIONER/S:

             SUHARA
             AGED 39 YEARS
             W/O.BASHEER, APARAMBIL HOUSE, CHERURAL,
             MUSLIYARANGADI, ANANTHAVOOR P.O, THIRUNAVAYA,
             MALAPPURAM.

             BY ADV I.DINESH MENON



RESPONDENT/S:

      1      REGIONAL TRANSPORT AUTHORITY ,MALAPPURAM
             MALAPPURAM, REGIONAL TRANSPORT OFFICE, CIVIL STATION
             P.O, UPHILL, MALAPPURAM - 676505.

      2      THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, REGIONAL
             TRANSPORT OFFICE, CIVIL STATION P.O, UPHILL,
             MALAPPURAM - 676505.



             SR.GP.:ADV.BIMAL K. NATH


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).14030/2021
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                               JUDGMENT

Petitioner had applied for regular permit on an inter district route

covering the districts of Malappuram and Palakkad. The major portion

of the route lies within the jurisdiction of RTA, Malappuram. The

grievance of the petitioner is that, though the application was filed

sometime back, it has not been processed and orders passed.

2. When the matter was taken up, learned Senior Government

Pleader submitted that the application was submitted only on

01.07.2021. Further, since the major portion of the route falls within the

domain of the Joint RTO, Tirur, a report has been called for from the

authority and is still awaited. He also submits that, immediately after

the receipt, it can be processed and final orders passed.

3. After hearing the learned counsel for the petitioner and

learned Senior Government Pleader, I am inclined to dispose of the Writ

Petition itself by directing the first respondent to take up Ext.P1

application as expeditiously as possible, immediately after the receipt of

report from the Joint RTO as well as the report of the sister RTO. The

matter shall be placed before the RTA and appropriate decision taken, as

expeditiously as possible, at any rate, within two months from the date of

receipt of the above reports. It is made clear that, second respondent W.P(C).14030/2021

shall expedite the receipt of the report from the Joint RTO, Tirur as well

as the sister RTO and shall also ensure that the above report is received

at the earliest, at any rate, within an outer limit of three weeks from the

date of receipt of a copy of this judgment.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).14030/2021

APPENDIX OF WP(C) 14030/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 17.06.2021.

Exhibit P2 TRUE COPY OF THE COVERING LETTER DATED 17.06.2021.

Exhibit P3 TRUE COPY OF THE ROUGH SKETCH OF THE ROUTE.