Dinaraj T vs Regional Transport Authority
2021 Latest Caselaw 15797 Ker

WP(C) NO. 11690 OF 2021
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        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                      WP(C) NO. 11690 OF 2021
PETITIONER/S:

            DINARAJ T., S/O.BALAKRISHNAN NAIR, KRISHNAKRIPA,
            MENAPRAM, CHOKLI, KANNUR.


            BY ADV I.DINESH MENON



RESPONDENT/S:

            1. THE REGIONAL TRANSPORT AUTHORITY, REGIONAL
            TRANSPORT OFFICE, CIVIL STATION P.O., KANNUR-
            670001.


            2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICER, CIVIL STATION P.O.,
            KANNUR-670001.




            SR.GP HARISH K.P




     THIS    WRIT    PETITION     (CIVIL)   HAVING   COME   UP    FOR
ADMISSION     ON    30.07.2021,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 11690 OF 2021
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                            JUDGMENT

The petitioner is an existing stage carriage operator

plying his vehicle under a permit. The petitioner preferred

an application for variation involving curtailment of trips and

extension. RTA sought for report, which is still awaited,

according to the petitioner. The grievance of the petitioner

is that, even now, no orders are passed as evident from

Ext.P1 proceedings. The direction given by the RTA to the

Secretary was to conduct a detailed enquiry if there was any

violation of Clause 19 of G.O.(P)No.9/2017 dated

23.03.2017 . Though the matter was adjourned on that

day, it has not been later taken up, is the grievance of the

petitioner. When the matter came up for admisison on

09.06.2021 an interim direction was granted by this court

that Secretary, RTA shall prepare a report as a prelude to

consideration of Ext.P1 by the RTA with notice to the

petitioner. In the meanwhile, an application for extension of

time by three moths to comply with the interim direction

has been filed as IA.No.1 of 2021 along with CMA.No.1 of WP(C) NO. 11690 OF 2021

2021. In the light of pendency of the proceedings, I am

inclined to direct the first respondent to take up Ext.P1 in

accordance with law, as expeditiously as possible, on the

basis of the report of the Field Officer and if the report is not

yet obtained, after calling for the report urgently, pass

appropriate orders at the earliest within a period of two

months from the date of receipt of a copy of this judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C) NO. 11690 OF 2021

APPENDIX

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE PROCEEDINGS DATED 5.2.2021.