Muhammedali vs Regional Transport Authority
2021 Latest Caselaw 15025 Ker

W.P(C).11470/2021
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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE SUNIL THOMAS
          FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                            WP(C) NO. 11470 OF 2021
PETITIONER/S:

              MUHAMMEDALI, AGED 48 YEARS
              S/O. LATE KHADER MOIDEEN, NAVAKKODE, KODUNTHIRAPULLI,
              PALAKKAD 678 004

              BY ADV I.DINESH MENON



RESPONDENT/S:

      1       REGIONAL TRANSPORT AUTHORITY
              PALAKKAD, REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O,
              PALAKKAD 678 001.

      2       THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, PALAKKAD, REGIONAL
              TRANSPORT OFFICE, CIVIL STATION P.O, PALAKKAD 678 001

      3       THE MANAGING DIRECTOR,
              KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
              FORT P.O, TRIVANDRUM 695 033

              BY ADV P.C.CHACKO(PARATHANAM)



OTHER PRESENT:

              SR.GP BIMAL K NATH




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).11470/2021
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                                  JUDGMENT

Petitioner applied for an intra-district regular permit, on the route

Peringottukurissi-Palakkad, via Kottayi. Ext.P1 is the copy of the

application. Field officers report was received, which recommended issue

of permit, since the proposed route mainly covered thickly populated

interior areas of Palakkad district and it was highly beneficial for the

travelling public.The grievance of the petitioner is that, for one reason or

other, the consideration of the application is being delayed.

2. After hearing the learned counsel for the petitioner, the learned

Senior Government Pleader and also the learned Standing Counsel for the

KSRTC, I am inclined to direct that, Ext.P1 application shall be taken up for

consideration and final orders passed in the light of Ext.P2 report as

expeditiously as possible, in the next RTA meeting itself which shall be

convened within a period of two months from the date of receipt of a copy

of this judgment. It is made clear that the KSRTC shall also be given an

opportunity to be heard. KSRTC may file their written objection, which

may be taken into consideration for the purpose of deciding on Ext.P1.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).11470/2021

APPENDIX OF WP(C) 11470/2021

PETITIONER EXHIBITS

EXT P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 14.01.2021 ALONG WITH COVERING LETTER, PROPROSED TIMINGS AND ROUGH SKETCH OF THE ROUTE

EXT P2 TRUE COPY OF THE FIELD OFFICER'S REPORT DATED 27.03.2021

EXT P3 TRUE COPY OF SCHEME NOTIFICATION DATED 14.07.2009