Rasheed K.M vs The Regional Transport Authority
2021 Latest Caselaw 15232 Ker

W.P(C0.12731/2021
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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
       TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                        WP(C) NO. 12731 OF 2021
PETITIONER/S:

             RASHEED K.M, AGED 45 YEARS
             S/O. MUHAMMED, KARANCHERY HOUSE, NEDUMPARA POST,
             THRISSUR PIN 678 531

             BY ADVS.
             M.VANAJA
             P.ASHA



RESPONDENT/S:

     1       THE REGIONAL TRANSPORT AUTHORITY
             REPRESENTED BY ITS CHAIRMAN CUM DISTRICT COLLECTOR,
             COLLECTORATE P.O, PALAKKAD 678 002

     2       THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY CUM REGIONAL TRANSPORT
             OFFICER, COLLECTORATE P.O, PALAKKAD 678
             002.COLLECTORATE P.O, PALAKKAD 678 002


OTHER PRESENT:

             SR.GP K.P HARISH




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C0.12731/2021
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                                JUDGMENT

Petitioner is the RC owner of a stage carriage vehicle KL-48-P-4412

in the route Pallikkal School-Pattambi. According to the petitioner, since

there was no transport facility between Pallikkal School to Kottambathur

Harijan Colony, several requests were pending from the public for an

extension of route by 2 km. The application was filed for variation by

extension for 2 km to that area. The grievance of the petitioner is that,

though enquiry report was called for along with the fitness certificate and

field officers have furnished such report, application filed as Ext.P1 is still

pending consideration.

2. Learned Senior Government Pleader, on instructions,

submitted that, enquiry report has been received and the matter can be

placed in the next RTA meeting.

3. Accordingly, the submission of the learned Senior Government

Pleader is recorded and the Writ Petition is disposed of with a direction

that the second respondent shall place the matter before the first

respondent in its next RTA meeting which shall preferably be convened

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

judgment.

W.P(C0.12731/2021

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/