P.P.Mohanan vs The Regional Transport Authority
2021 Latest Caselaw 2905 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                      WP(C).No.28247 OF 2020(E)


PETITIONER:

               P.P.MOHANAN
               AGED 61 YEARS
               NIVEDYAM, P.O. CHOVVA, KANNUR.

               BY ADV. SRI.O.D.SIVADAS

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY,
               KANNUR, REPRESENTED BY ITS SECRETARY, PIN-670002.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KANNUR-
               670002.

               R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28247 OF 2020(E)
                                      2




                              JUDGMENT

Dated this the 27th day of January 2021

The petitioner herein is a stage carriage operator

conducting service in the route of Alakode-Trichur as

LSOS. The permit was valid up to 30.05.2016. In the

light of the Government Order limiting the route length of

LSOS service, petitioner filed Ext.P3 application for

curtailment of route from Kozhikode to Thrissur and to

operate in the sector Alakode-Kozhikode and for

replacement also. It is stated that another application

was filed for temporary permit as Ext.P4 on the modified

route dated 27.11.2020.

2. The respondent has appeared and filed a

detailed statement.

3. Having considered the entire facts and after

hearing both sides, I am inclined to direct the RTA to take

up Ext.P3 application and pass appropriate orders

expeditiously as possible, at any rate, within a period of WP(C).No.28247 OF 2020(E)

six weeks from the date of receipt of a copy of this

judgment and thereafter Ext.P4 application for temporary

permit shall also considered for the modified route within

the above time limit.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE

SKP/28-1 WP(C).No.28247 OF 2020(E)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED BY THE 2ND RESPONDENT VALID TILL 30/05/2016.

EXHIBIT P2 TRUE COPY OF GO(MS) NO.22/2020/TRANS. DATED 01/07/2020 PUBLISHED BY THE GOVERNMENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 27/11/2020 FOR REPLACEMENT AND VARIATION/ CURTAILMENT SUBMITTED BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT ON THE MODIFIED ROUTE DATED 27/11/2020 SUBMITTED BY THE PETITIONER.

RESPONDENTS'S EXHIBITS:

ANNEXURE R1 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 04.04.2017

TRUE COPY P.A. TO JUDGE