Sheena vs The Regional Transport Authority
2021 Latest Caselaw 16927 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                         WP(C) NO. 14646 OF 2021
PETITIONER/S:

           SHEENA
           AGED 46 YEARS
           W/O RADHAKRISHNAN, PUTHENPURACKAL HOUSE,
           NORTH PARUR-683 513.

           BY ADV P.DEEPAK



RESPONDENT/S:

     1     THE REGIONAL TRANSPORT AUTHORITY
           ERNAKULAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
           ERNAKULAM-682 030.

     2     THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, CIVIL STATION,
           ERNAKULAM-682 030.


OTHER PRESENT:

           SR.GP BIMAL K NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14646 OF 2021            2



                              JUDGMENT

The petitioner herein, who is the holder of a regular permit

applied for renewal of the permit. Though the application was

taken up for consideration in the last RTA meeting, in the

absence of the petitioner, it was adjourned. The grievance of

the petitioner is that thereafter his application has not been

taken up. The absence of the petitioner is explained by the

learned counsel for the petitioner argued that due to Covid, the

petitioner could not appear before the RTA. It was submitted

by the learned senior Government Pleader that Ext.P1

application will be taken up in the next RTA meeting.

Accordingly, Writ Petition is disposed of with a direction that

Ext.P1 application may be taken up in the next RTA meeting,

which may be convened within two months from the date of

receipt of a copy of this judgment. If for any reason the RTA

meeting could not be convened within the above two months

period, the application may be considered by circulation,

invoking Rule 130 of the Motor vehicles Rules, after giving a

reasonable opportunity to all persons to submit objections if

any.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 14646/2021

PETITIONER EXHIBITS

Exhibit P1 A RUE COPY OF APPLICATION FOR RENEWAL OF PERMIT DATED 13.1.2020 TOGETHER WITH THE FEE RECEIPT

Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE FIRST RESPONDENT DATED 8.2.2021

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 1.7.2021 ADDRESSED TO THE CHAIRMAN OF THE FIRST RESPONDENT