Shibin vs The Regional Transport Authority
2021 Latest Caselaw 1878 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(C).No.157 OF 2021(T)


PETITIONER:

               SHIBIN
               AGED 26 YEARS
               S/O. GOPALANSUGATHAN, SHIBINBHAVAN, PANGALUCADU,
               PULIPPARA, KOTTARAKKARA, KOLLAM-691 536.

               BY ADV. SRI.O.D.SIVADAS

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               THIRUVANANTHAPURAM (RURAL), ATTINGAL, PIN-695 101,
               REPRESENTED BY ITS SECRETARY.

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
               (RURAL), ATTINGAL, PIN-695 101.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.157 OF 2021(T)
                                 2




                           JUDGMENT

Dated this the 18th day of January 2021

The petitioner is an operator holding a regular

permit in relation to stage carriage No. KL 02 U 8595,

which was valid till 30.09.2020. An application for

renewal of the permit was filed. According to the

petitioner, due to the existing pandemic situation, the

RTA meetings are not being convened and decisions are

not taken. It affects the interest of the parties, it is

lamented.

2. Heard the learned Counsel for the petitioner

and the learned Senior Government Pleader.

3. Having considered the limited prayer and all

the relevant circumstances, I am inclined to dispose of

the writ petition itself, with a direction that Ext.P3

application shall be taken up and considered by the RTA

in the next meeting and disposed of as expeditiously as

possible, at any rate, within a period of six weeks from

today after hearing all concerned. If for any reason, the WP(C).No.157 OF 2021(T)

RTA meetings could not be convened for reasons beyond

the control, appropriate decision shall be taken by

circulation invoking Rule 130 of Kerala Motor Vehicle

Rules.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/18-1 WP(C).No.157 OF 2021(T)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER VALID TILL 24.04.2015.

EXHIBIT P2 COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER VALID TILL 24.04.2020.

EXHIBIT P3 COPY THE APPLICATION FOR RENEWAL OF PERMIT DATED 23.06.2020 ALONG WITH RECEIPT.

EXHIBIT P4 COPY OF THE TEMPORARY PERMIT ISSUED TO THE PETITIONER VALID TILL 03.02.2021.

EXHIBIT P5 COPY OF JUDGMENT IN W.P.(C) NO.21767 OF 2020 DATED 25.11.2020 RENDERED BY THIS HON'BLE COURT.

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE