K.S.Sreejesh vs The Regional Transport Authority
2021 Latest Caselaw 3990 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.1951 OF 2021(T)


PETITIONER:

               K.S.SREEJESH
               AGED 32 YEARS
               S/O.SREENIVASAN, KAVUPARAMBIL HOUSE,
               KILLIMANGALAM P.O., THRISSUR-680591.

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               PALAKKAD, CIVIL STATION P.O., PALAKKAD-678001.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, PALAKKAD, CIVIL STATION
               P.O., PALAKKAD-678001.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1951 OF 2021(T)
                                 2




                           JUDGMENT

Dated this the 3rd day of February 2021

The petitioner herein is the permit holder in respect

of a stage carriage No.KL 8A 1325. He submitted a joint

application with the transferor requesting for transfer of

permit. The grievance of the petitioner is that though

Ext.P2-joint application was filed on 09.12.2019, the

application is still pending consideration. Nowadays, RTA

meetings are not being convened.

2. At the time of hearing, it was submitted by the

learned Senior Government Pleader that the RTA meeting

is convened to be held on 17.02.2021. It is also

submitted that report was called from the AMVI and has

also been received.

3. Having considered this, I am inclined to dispose

of the writ petition directing that Ext.P2 application shall

be taken up and considered in RTA meeting proposed to

be held on 17.02.2021 in accordance with law, after WP(C).No.1951 OF 2021(T)

giving a reasonable opportunity to the contesting parties

to raise objections, if any. If for any reason the RTA

meeting could not be convened on that day, final decision

shall be taken up as expeditiously as possible, at any

rate, within six weeks from today.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/3-2 WP(C).No.1951 OF 2021(T)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE REGULAR PERMIT ON THE ROUTE THOZHUPADAM-PALAKKAD DATED 11.07.2007.

EXHIBIT P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 09.12.2019.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WP(C)NO.17238/2020 DATED 21.08.2020.

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE