Haneefa vs The Secretaey
2021 Latest Caselaw 2264 Ker

W.P.(C) No.733/2021               1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(C).No.733 OF 2021(N)


PETITIONER:

               HANEEFA,
               S/O.ABDUL RAHIMAN, ADEEPATTU HOUSE, POOZHIKUNNU,
               B.P.ANGADI, P.O., TIRUR, MALAPPURAM.

               BY ADV. SRI.I.DINESH MENON

RESPONDENT:

               THE SECRETAEY
               REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
               STATION P.O., UPHILL, MALAPPURAM-676505.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.733/2021                   2




                               JUDGMENT

Dated this the 20th day of January 2021

The petitioner is an existing stage carriage operator with respect to

stage carriage bearing registration No. KL-55 T 7353 . According to him,

after permit was issued to him, he noticed certain irregularities in the time

schedule with respect to the above permit. Petitioner filed Ext.P2

application for issuing erratum proceedings in relation to time.

2. When the matter was taken up today, learned senior Government

pleader submitted that, Ext.P2 application was received and it can be

considered for appropriate orders by the RTA as expeditiously as possible.

It was also submitted by the learned Government Pleader that, on receipt

of the application, report of the AMVI has been called for and on the basis

of the information available, there is no mistake in the timings. However,

they are ready to consider the application on merits.

3. Having considered the above , I am inclined to dispose of the writ

petition itself directing the RTA to consider Ext.P2 in accordance with

law,as expeditiously as possible, at any rate, within a period of six weeks

from the date of receipt of a copy of this judgment, after giving

reasonable opportunity of being heard to the parties concerned.

The writ petition is disposed of as above.

Sd/-

                                                   SUNIL THOMAS

dpk                                                   JUDGE




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1            TRUE COPY OF THE PROCEEDINGS DATED
                      03.04.2018.

EXHIBIT P2            TRUE COPY OF THE REQUEST DATED 20.11.2020.