Sadhik M. vs The Regional Transport Authority
2021 Latest Caselaw 10861 Ker

W.P(C).6807/2021
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               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.6807 OF 2021(A)


PETITIONER:

               SADHIK M., AGED 53 YEARS
               S/O. MUHAMMED KUNJI,
               FAHAD MANZIL,
               A.K.G.NAGAR,
               MURIKKAVU,
               WEST YAKKARA,
               PALAKKAD-678 701

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

       1       THE REGIONAL TRANSPORT AUTHORITY
               PALAKKAD,
               REGIONAL TRANSPORT OFFICER,
               CIVIL STATION P.O.,
               PALAKKAD-678 001

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


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:
 W.P(C).6807/2021
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                                JUDGMENT

Petitioner herein is an existing stage carriage operator in the

route Ayakurussi-Cherplassery. The permit was valid upto 07.05.2021.

Petitioner submitted an application for variation of condition of permit

which included change of halting place from Palakkad to Ayakurussi.

The application was submitted on 14.01.2021. But, still the application

has not been considered, is the grievance of the petitioner.

2. Learned Senior Government Pleader on instructions

submitted that a report was called for from the Motor Vehicles

Inspector, Alathur, which is still awaited.

3. Accordingly, there will be a direction to the second

respondent to place the matter before the first respondent on receipt of

the report from the Motor Vehicles Inspector, which shall consider the

application as expeditiously as possible, in accordance with law and

place it before the next RTA meeting within a period of six weeks from

today. If there is no chance of the above meeting be held due to reasons

beyond the control of the RTA, decision shall be taken by circulation by

adopting Rule 130 of the Motor Vehicles Rules.

Writ Petition is disposed of as above.

Sd/-

                                                    SUNIL THOMAS

Sbna                                                    JUDGE
 W.P(C).6807/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE PERMIT DATED 01.02.2019

EXHIBIT P2           TRUE   COPY   OF   THE   APPLICATION   DATED
                     14.01.2021

EXHIBIT P3           TRUE COPY OF THE SKETCH OF THE ROUTE