Sunil Sebastaian vs The Regional Transport Authority
2021 Latest Caselaw 17503 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                     WP(C) NO. 17207 OF 2021
PETITIONER:

            SUNIL SEBASTAIAN
            AGED 44 YEARS
            S/O. SEBASTIAN, MANGALATH HOUSE, MULLAM KOLLY,
            PULPALLY, WAYANAD

            BY ADV STALIN PETER DAVIS



RESPONDENTS:

    1       THE REGIONAL TRANSPORT AUTHORITY
            CIVIL STATION, KALEPETTA NORTH WAYANAD,
            REPRESENTED BY ITS SECRETARY 673 122

    2       THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
            KALEPETTA NORTH WAYANAD 673 122


OTHER PRESENT:

            SR.GP BIMAL K NATH




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   26.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 17207 OF 2021         2

                           JUDGMENT

The petitioner has approached this Court

alleging that, even though Exts.P1 to P3

applications for regular permit were preferred by

him before the 1st respondent - Regional Transport

Authority as early as on 19.11.2019, no action has

been taken thereon until now. He, therefore, prays

that Exts.P1 to P3 be directed to taken up and

disposed of by the 1st respondent within a time

frame to be fixed by this Court.

2. Sri.Bimal K. Nath, learned Senior

Government Pleader, in response, submitted that if

Exts.P1 to P3 are still pending, then there does

not appear to be any legal impediment in the same

being disposed of by the 1st respondent; but

prayed that this Court may not make any

affirmative declarations in favour of the

petitioner and leave it to the said Authority to

take a decision thereon as per law.

Taking note of the afore submissions, I order

this writ petition and direct the 1st respondent

to take up Exts.P1, P2 and P3 applications of the

petitioner - if they are still pending - and

dispose of the same, after affording an

opportunity of being heard to him and after

following the due procedure, thus culminating in

an appropriate order thereon, as expeditiously as

is possible, but not later than two months from

the date of receipt of a copy of this judgment.

I make it clear that if no meeting of the 1 st

respondent is scheduled within the time frame

afore, then the applications shall be disposed of

through circulation, within the said time frame.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/27.8

APPENDIX OF WP(C) 17207/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT APPLICATION DATED 19-11-2019, IN RESPECT OF VEHICLE KL 73/C 2347 OR A SUITABLE VEHICLE

Exhibit P2 TRUE COPY OF THE REGULAR PERMIT APPLICATION DATED 19-11-2019, IN RESPECT OF VEHICLE KL 73/C 2373 OR A SUITABLE VEHICLE

Exhibit P3 TRUE COPY OF THE REGULAR PERMIT APPLICATION DATED 19-11-2019, IN RESPECT OF VEHICLE KL 73/C 2349 OR A SUITABLE VEHICLE.