Marykutty Samuel vs Secretary
2021 Latest Caselaw 18608 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. 18163 OF 2021
PETITIONER:

          MARYKUTTY SAMUEL,W/O. SAMUEL VARGHESE, JOBI SADANAM,
          ATTACHACKAL P.O., KONNI, PATHANAMTHITTA DISTRICT.

          BY ADV O.D.SIVADAS


RESPONDENT:

    1     THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          PATHANAMTHITTA, PIN-689645.

    2     AJEESH A.,MURAHARA, PAYYANAMON, KONNI,
          PATHANAMTHITTA, PIN-689691.

          SR. GP SR.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. 18163 OF 2021
                                2



                             JUDGMENT

The petitioner though granted a regular permit

on 20.09.2019, timing conference has not been held

so far consequent to which the permit was not

issued. The 2nd respondent though granted a permit

subsequently and for an almost identical route, it

is proposed to be allotted timings on a meeting to

be held on 10.09.2021, is the contention of the

petitioner. Issue regarding allotment of timings for

the petitioner remains unaddressed when subsequent

grantees of permits on almost identical routes are

being attended, submits the counsel.

2. Learned Government Pleader on instructions

submits that the office of the 1 st respondent is

presently declared as a containment zone and hence

the convening of a meeting for settlement for

timings for the 1st respondent on 10.09.2021 may not

be possible.

WP(C) NO. 18163 OF 2021

In the light of the above, it is ordered that

the timing conference scheduled on 10.09.2021 will

stand postponed to 17.09.2021 and an item regarding

settlement of timings of the petitioner shall also

be boarded for consideration on the said date, on

due compliance with the statutory formalities.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 18163 OF 2021

APPENDIX OF WP(C) 18163/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE REGIONAL TRANSPORT AUTHORITY, PATHANAMTHITTA, GRANTING REGULAR PERMIT TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WPC NO.17452/2021 DATED 02/09/2021 RENDERED BY THIS HON'BLE COURT.

Exhibit P3 TRUE COPY OF THE RELEVANT PORTION OF THE AGENDA OF THE MEETING OF THE RTA.