Shanifa vs The Regional Transport Authority
2021 Latest Caselaw 9940 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.5348 OF 2021(P)


PETITIONER:

               SHANIFA, AGED 35 YEARS
               W/O SUBAIR,
               ROADVILA VEEDU,
               ELAVARAMKUZHY,
               VILAKKUPARA P.O.
               KOLLAM

               BY ADV. SRI.O.D.SIVADAS

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               KOLLAM, REPRESENTED BY ITS SECRETARY,
               KOLLAM, PIN-691 013.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY,
               CIVIL STATION,
               KOLLAM, PIN-691 013.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).5348/2021
                                     2




                             JUDGMENT

Petitioner applied for a regular permit on the route Koppam-

Erattakkulam-Anchal. The grievance of the petitioner is that, though

there was a RTA meeting on 05.02.2021, the matter was not taken up

and there was delay in passing orders causing irreparable injury to the

petitioner.

2. Learned Senior Government Pleader on instructions

submitted that the application filed by the applicant was taken on

record on 06.02.2021. The last RTA meeting was held on 10.02.2021, by

which time the agenda had already been fixed. Application of the

petitioner could not be taken up on 10.02.2021.

3. Having accepted the above explanation offered by the

learned Senior Government Pleader that there was no delay, I am

inclined to dispose of the Writ Petition itself by directing the first

respondent herein to place the application before the RTA along with the

field officer's report and the RTA shall pass appropriate orders, as

expeditiously as possible on the application, within a period of six weeks

from the date of receipt of a copy of this judgment after hearing all

objectors.

W.P(C).5348/2021

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                               JUDGE
 W.P(C).5348/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE APPLICATION FOR REGULAR

PERMIT DATED 20.1.2019 SUBMITTED BY THE PETITIONER WITH CHELAN

EXHIBIT P2 TRUE COPY OF THE ROUTE ENQUIRY REPORT DATED 8.2.2021