Sudheer P.A vs The Regional Transport Authority
2021 Latest Caselaw 8344 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                      WP(C).No.4479 OF 2021(H)


PETITIONER:

              SUDHEER P.A.
              AGED 46 YEARS
              S/O.AYYAPPANKUTTY,
              PATTARUPURAKKAL HOUSE,
              PUNNAYUR, PO MANNALAMKUNNU,
              THRISSUR-680518.

              BY ADV. SMT.P.ASHA

RESPONDENT:

      1       THE REGIONAL TRANSPORT AUTHORITY
              THRISSUR, REPRESENTED BY ITS SECRETARY,
              COLLECTORATE PO, THRISSUR-680003.

      2       THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY,
              THRISSUR-680003.


OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4479 OF 2021(H)

                                     2



                            JUDGMENT

Dated this the 12th day of March 2021

The grievance of the petitioner is that Exts.P3 and P5

applications for renewal of the regular stage carriage permit,

which is pending before the respondent has not been taken

up for consideration even now.

2. When the matter was taken up, the learned Senior

Government Pleader on instructions submitted that it can

placed before the next RTA meeting.

3. Having considered this, I am inclined to dispose of

the writ petition itself directing the 2nd respondent to place the

matter in the next RTA meeting and if RTA meeting is not

likely to be convened within a period of six weeks from the

date of receipt of a copy the judgment, final decision shall be

taken by circulation after giving a reasonable opportunity of

being heard by filing objections to all the objectors.

The writ petition is disposed of.

                                                      (Sd/-)
                                                  SUNIL THOMAS,
         LU                                          JUDGE
 WP(C).No.4479 OF 2021(H)






                           APPENDIX
   PETITIONER'S/S EXHIBITS:

   EXHIBIT P1          TRUE COPY OF THE PERMIT WITH ITS
                       NO.P.ST.8/10025/2003.

   EXHIBIT P2          TRUE COPY OF THE R.C.BOOK WITH ITS
                       VEHICLE NUMBER KL 36/7808.

   EXHIBIT P3          TRUE COPY OF THE RENEWAL OF PERMIT

APPLICATION DATED 17.12.2012.

EXHIBIT P4 TRUE COPY OF THE CHELAN RECEIPT DATED 17.12.2012.

EXHIBIT P5 TRUE COPY OF THE RENEWAL OF PERMIT APPLICATION DATED 14.12.2020.

EXHIBIT P6 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 14.12.2020.

EXHIBIT P7 TRUE COPY OF THE INTIMATION ISSUED BY THE RTO DATED 21.7.2020.

EXHIBIT P8 TRUE COPY OF THE INTIMATION ISSUED BY THE RTO DATED 6.11.2020.

// True Copy // PA To Judge