K.N. Ramachandran vs The Regional Transport Authority
2021 Latest Caselaw 17205 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                        WP(C) NO. 14988 OF 2021
PETITIONER/S:

          K.N. RAMACHANDRAN
          AGED 59 YEARS
          S/O.K.NARAYANAN NAIR, KAMMANGATTU HOUSE, PERAMANGALAM
          P.O., THRISSUR DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENT/S:

    1     THE REGIONAL TRANSPORT AUTHORITY
          REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
          P.O., PIN-676505, MALAPPURAM DISTRICT.

    2     THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM CIVIL STATION,
          MALAPPURAM P.O., PIN-676505, MALAPPURAM DISTRICT.


OTHER PRESENT:

          SR.GP BIMAL K NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14988 OF 2021
                                         2



                              JUDGMENT

The petitioner is the holder of a regular permit. He

filed Ext.P1 application for renewal. Thereafter, Ext.P2

application for variation was submitted. Yet another

renewal application was filed thereafter evidenced by

Ext.P3. The grievance of the petitioner is that all the

applications are pending consideration even now.

Accordingly, the petitioner seeks appropriate reliefs.

2. Heard the learned counsel for the petitioner

and the learned senior Government Pleader. It was

submitted by the learned senior Government Pleader

that all the applications can be taken up and considered

in the next RTA meeting. It was also submitted by the

learned senior Government Pleader that the requisite fee

has not been remitted. The petitioner shall remit the

requisite fee.

3. Accordingly, I am inclined to dispose of the

Writ Petition itself, with a direction to the first WP(C) NO. 14988 OF 2021

respondent to take up Exts.P1 to P3 applications, to

consider it in the next RTA meeting to be convened with

notice to the concerned persons and after giving them a

reasonable opportunity of being heard as expeditiously

as possible, at any rate, within a period of two months

from the date or receipt of a copy of this judgment. If

for any reasons the RTA meeting could not be convened

within the above two months period, the applications

may be considered on the basis of written objections, if

any filed, by circulation invoking Rule 130 of the Motor

Vehicles Rules.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 14988 OF 2021

APPENDIX OF WP(C) 14988/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF REGULAR SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 02.05.2015.

Exhibit P2 PHOTOCOPY OF THE APPLICATION FOR VARIATION OF REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS DATED 24.07.2017.

Exhibit P3 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 15.05.2020.

Exhibit P4 PHOTOCOPY OF THE REQUEST DATED 15.05.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH EXHIBIT P3.

Exhibit P5 PHOTOCOPY OF THE REQUEST DATED 22.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.