Ajithkumar K.K vs The Regional Transport Authority
2021 Latest Caselaw 42 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                      WP(C).No.29193 OF 2020(Y)


PETITIONER:

               AJITHKUMAR K.K.
               AGED 52 YEARS
               S/O.KRISHNAN, ITTITHARA HOUSE, KODUNGALLUR P.O.,
               THRISSUR-680 684.

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY, THRISSUR
               CIVIL STATION P.O., THRISSUR-680 003.

      2        THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
               THRISSUR, CIVIL STATION P.O., THRISSUR-680 003.

      3        THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
               CORPORATION,
               TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM-695
               033.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29193 OF 2020(Y)

                                2




                            JUDGMENT

Dated this the 4th day of January 2021

When the matter was taken up, the learned senior

Government Pleader for the respondents submitted

that, Ext.P5 temporary permit application can be placed

before the next RTA meeting.

2. The renewal application as well as the

application for variation filed as Ext.P3 and Ext.P4

respectively, will be considered, after getting report

from the concerned Motor Vehicle Inspector, regarding

the timings as well as the route length.

3. The learned Counsel for the petitioner has a

grievance that in the light of the pandemic situation,

the RTA meetings are not being convened and hence a

time limit may be prescribed. The writ petition is liable

to be disposed of with a direction that the RTA meeting

shall be convened as expeditiously as possible, at any

rate, within an outer time limit of six weeks from the WP(C).No.29193 OF 2020(Y)

date of receipt of a copy of this judgment.

Accordingly, the writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-1 WP(C).No.29193 OF 2020(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE REGULAR PERMIT ON THE ROUTE ERNAKULAM-KOZHIKODE DATED 07.04.2016.

EXHIBIT P2 TRUE COPY OF GO(MS)NO.45/2015/TRANS DATED 20.08.2015.

EXHIBIT P3 TRUE COPY OF THE RENEWAL APPLICATION DATED 01.08.2020.

EXHIBIT P4 TRUE COPY OF THE VARIATION APPLICATION DATED 27.07.2017.

EXHIBIT P5 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 01.08.2020.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE