Modi T vs The Regional Transport Authority
2021 Latest Caselaw 10750 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.1199 OF 2021(Y)


PETITIONER:

               MODI T, AGED 58 YEARS
               S/O.USMAN.T,ERUPPENMEL HOUSE,
               CHIRAYIL.P.O,
               NEDIYIRUPPU,
               KONDOTTY MUNICIPALITY,
               MALAPPURAM, PIN-673638.

               BY ADVS.
               SRI.P.S.ABDUL KAREEM
               SRI.R.ABDUL AHAD

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY,
               MALAPPURAM CIVIL STATION,MALAPPURAM,
               PIN-676505,REPRESENTED BY ITS SECRETARY.

      2        THE REGIONAL TRANSPORT OFFICER,
               MALAPPURAM REGIONAL TRANSPORT OFFICER,CIVIL
               STATION,MALAPPURAM,
               PIN-676505.

      3        KONDOTTY MUNICIPALITY,
               KONDOTTY.P.O, MALAPPURAM-673638,
               REPRESENTED BY ITS SECRETARY.

      4        ADDL.R4. TRAFFIC REGULATORY AUTHORITY,
               KONDOTTY MUNICIPALITY, KONDOTTY P.O., MALAPPURAM -
               673 638, REPRESENTED BY ITS CHAIRMAN.


               (ADDITIONAL R4 IS IMPLEADED AS PER ORDER DATED
               25.01.2021 IN I.A.1/2021 IN WP(C)1199/2021.)
               R1-2 BY GOVERNMENT PLEADER
               R3 BY ADV. SRI.K.A.JALEEL

OTHER PRESENT:
             SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).1199/2021
                                      2




                               JUDGMENT

In the light of the production of Ext.P12 which is an application

submitted by the petitioner before the Municipality, Traffic Regulatory

Authority, along with the receipt, I am inclined to dispose of the Writ

Petition by directing the authority to consider Ext.P12 application as

expeditiously as possible, at any rate, within a period of one month from

the date of receipt of a copy of this judgment, after affording an

opportunity of being heard to the petitioner.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                               JUDGE
 W.P(C).1199/2021




                             APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1         TRUE COPY OF THE CONTRACT CARRIAGE PERMIT HAVING

NO.P.CO 10/453/2019 ISSUED BY THE 1ST RESPONDENT DATAED 06.02.2019.

EXHIBIT P2 TRUE COPY OF IDENTITY CARD FOR PERSONS WITH DISABILITY ISSUED TO THE DAUGHTER OF THE PETITIONER BY THE SOCIAL WELFARE DEPARTMENT,GOVT. OF KERALA.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED BY AWH SPECIAL SCHOOL FOR MENTALLY HANDICAPPED AT KONDOTTY DATED 13.06.2018.

EXHIBIT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE RESPONDENT DATED 25.02.2019

EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN WP(C)NO.7605 OF 2019 DATED 25.03.2019

EXHIBIT P6 TRUE COPY OF THE DECISION OF R.T.A,MALAPPURAM ON ITEM NO.182 V7/8686/2019 DATED 10.07.2019.

EXHIBIT P7 TRUE COPY OF APPLICATION FOR CORRECTION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 10.03.2020.

EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS OF R.T.A.,MALAPPURAM NO.V7/8686/2019 DATED 07.09.2019

EXHIBIT P9 TRUE COPY OF LETTER ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 31.12.2020.

EXHIBIT P10 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT UNDER RIGH TO INFORMATION ACT ALONG WITH RECEIPT DATED 01.01.2021.

EXHIBIT P11 TRUE COPY OF THE REPLY FUNISHED BY THE ASSISTANT PUBLIC INFORMATION OFFICER KONDOTTY MUNICIPALITY DATED 28/1/2021

EXHIBIT P12 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE TRAFFIC REGULATORY AUTHORITY, KONDOTTY MUNICIPALITY ALONG WITH RECEIPT DATED 08.03.2021