Sainaba vs The Regional Transport Authority
2021 Latest Caselaw 10860 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                      WP(C).No.6067 OF 2021(G)


PETITIONER:

              SAINABA
              AGED 65 YEARS
              W/O.KUNJU MARAKKAR (LATE), PALAPPURATH HOUSE,
              PALLURUTHY P.O., KOCHI - 06.

              BY ADV. SHRI.JOSEPH V. GREGORY

RESPONDENT:

              THE REGIONAL TRANSPORT AUTHORITY
              ERNAKULAM, REPRESENTED BY ITS SECRETARY, REGIONAL
              TRANSPORT OFFICE, ERNAKULAM - 682 030.


OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6067 OF 2021(G)

                                   2




                              JUDGMENT

Dated this the 31st day of March 2021

The petitioner had applied for a regular permit on

the route Paravoor - Ernakulam. Copy of the above

application submitted as Ext.P1. Subsequently, she

applied for a modification by filing Ext.P2

representation. The grievance of the petitioner is that

the above application has not been considered even

now.

2. When the matter was taken up, it was

submitted by the learned Senior Government Pleader

that pursuant to Ext.P1, a notice was issued to the

petitioner who did not appear for hearing. Thereafter,

only a representation was submitted which is produced

as Ext.P2. However, in the absence of modified

proposal the authority is unable to pursue the matter.

3. Accordingly, I am inclined to dispose of the

writ petition directing the petitioner to file a modified

proposal within two weeks from the date of receipt of a WP(C).No.6067 OF 2021(G)

copy of this judgment. Thereupon, the respondent shall

pursue the application and pass appropriate orders on

it, in accordance with law.

The writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/31-3 WP(C).No.6067 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 31/05/2011 WITH COVERING LETTER AND FEE RECEIPT.

EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION DATED 30/11/2020 SEEKING MODIFICATION OF THE ROUTE SPECIFIED IN EXHIBIT P1 APPLICATION.

RESPONDENT'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE