A.Prajeesh vs Regional Transport Authority
2021 Latest Caselaw 18540 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                             WP(C) NO. 15509 OF 2021
PETITIONER:

              A.PRAJEESH,AGED 34 YEARS,S/O A PRABHAKARAN,
              HUSAIN HAJI COTTEGE, MARKET ROAD, KARAPARAMBA P.O,
              KOZHIKODE DISTRICT, PIN-673010.

              BY ADVS.JOSEPH GEORGE
                      P.A.REJIMON


RESPONDENTS:

     1        REGIONAL TRANSPORT AUTHORITY,KOZHIKODE,
              REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
              OFFICE,CIVIL STATION, KOZHIKODE, PIN-673020.

     2        THE SECRETARY,REGIONAL TRANSPORT AUTHORITY-KOZHIKODE,
              REGIONAL TRANSPORT OFFICE, 1ST FLOOR,
              CIVIL STATION, KOZHIKODE, PIN-673020.

     3        THE STATE OF KERALA REPRESENTED BY SECRETARY TO
              GOVERNMENT,DEPARTMENT OF TRANSPORT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN-695001.

     4        THE MUNICIPAL CORPORATION OF KOZHIKODE REPRESENTED BY ITS
              SECRETARY, CORPORATION OFFICE, BEACH ROAD, KOZHIKODE, PIN-
              673032.

     5        THE TRAFFIC REGULATORY COMMITTEE,KOZHIKODE CITY,
              REPRESENTED BY ITS CHAIRMAN,(MAYOR KOZHIKODE MUNICIPAL
              CORPORATION) CORPORATION OFFICE, BEACH ROAD, KOZHIKODE, PIN-
              673032.

     6        THE DISTRICT POLICE CHIEF,KOZHIKODE CITY,
              KOZHIKODE, PIN-673001.

              BY ADV G.SANTHOSHKUMAR
              ADV. SRI. V. KRISHNA MENON
              SR. GP SRI.BIMAL K NATH




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15509 OF 2021
                                 2



                           JUDGMENT

The petitioner holds Ext P1 contract carriage

permit for plying passenger autorikshaw in "all fit

roads in Kozhikode District" subject to the

condition that, the vehicle shall not park or pick

up passengers from or within the city of Kozhikode.

The petitioner seeks for deletion of the condition.

2. The learned Government Pleader submits that,

if the petitioner approaches the authority with an

application in the proper form, the same shall be

considered and orders passed.

Accordingly, the writ petition is disposed of

with a direction that, if the petitioner approaches

the 1st respondent with a proper application for the

issuance of a permit without restrictions regarding

operation within the city, the same shall be

considered and appropriate orders passed within a

period of two months from the date of receipt

thereof.

Sd/- SATHISH NINAN JUDGE vdv WP(C) NO. 15509 OF 2021

APPENDIX OF WP(C) 15509/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF PERKIT NO.KL.2020-

CC-2589A ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P2 TRUE PHOTOCOPY OF DECISION OF RTA KOZHIKODE DATED 03.02.2021 VIDE ITEM NO.73.

Exhibit P3 TRUE PHOTOCOPY OF JUDGMENT DATED 08.07.2021 IN WPC 2860/2021 OF THIS HON'BLE COURT.