Sreenivasan vs The Regional Transport Authority
2021 Latest Caselaw 2597 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                    WP(C).No.1006 OF 2021(A)


PETITIONER/S:

            SREENIVASAN, S/O.KUNCHU
            9/406, KALLATTUPARAMBIL HOUSE, PUTHUR.G.P,
            P.O.MULAYAM VALAKKAVU, THRISSUR.


            BY ADV. SRI.K.V.GOPINATHAN NAIR

RESPONDENT/S:

      1.    THE REGIONAL TRANSPORT AUTHORITY
            REPRESENTED BY THE SECRETARY,
            REGIONAL TRANSPORT OFFICE, AYYANTHOLE,
            THRISSUR.PIN-680004.

      2.    THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE, AYYANTHOLE,
            THRISSUR.PIN-680004.




            SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1006 OF 2021(A)
                                    2




                              JUDGMENT

The petitioner herein is the holder of the regular

permit, which is an inter district route. Applications for

renewal and replacement were filed, which were

rejected. Against that, the petitioner filed statutory

appeal before the State Transport Appellate Tribunal. By

Ext.P4 judgment, impugned order was set aside and the

appeal was allowed. It was directed that the first

respondent therein, shall reconsider the application for

renewal of permit and pass orders on merits in

accordance with law. It was further directed that, if the

renewal application was allowed, the replacement

application shall thereafter be considered and orders

passed in accordance with law.

2. The petitioner has filed this Writ Petition on a

premise that, no action has been taken pursuant to

Ext.P4. The learned senior Government Pleader as well

as the learned counsel for the petitioner were heard. WP(C).No.1006 OF 2021(A)

3. After considering the entire facts, I am inclined

to dispose of the Writ Petition itself, by directing that the

first respondent shall take up the matter and consider

the application in the sequence as directed by the State

Transport Appellate Tribunal and pass appropriate orders

after giving a reasonable opportunity to all concerned 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. In case RTA meeting

could not be conducted due to the reasons beyond the

control of RTA, appropriate decision shall be taken by

invoking Rule 130 of the Kerala Motor Vehicles Rules.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.1006 OF 2021(A)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXT.P1 : TRUE COPY OF THE REGULAR PERMIT VAILD TILL 29.12.2017.

   EXT.P2        :    TRUE COPY OF THE RENEWAL
                      APPLICATION DATED 14.12.2017.


   EXT.P3        :    TRUE COPY OF THE REPLACEMENT
                      APPLICATION DATED 12.02.2018.

   EXT.P4        :    TRUE COPY OF THE JUDGMENT OF THE

TRIBUNAL IN M.V.A.A.NO.270 OF 2018 DATED 20.9.2019.

   RESPONDENT'S/S EXHIBITS:           NIL