Paulose.K.P vs The Regional Transport Authority
2021 Latest Caselaw 19813 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
      THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                             WP(C) NO. 19731 OF 2021
PETITIONER:

              PAULOSE.K.P
              AGED 52 YEARS
              S/O.PATHROSE, KANDATHIL HOUSE,
              RAYAMANGALAM, KURUPPAMPADY,
              ERNAKULAM DISTRICT.

              BY ADVS.
              O.D.SIVADAS
              P.ASHA



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              MUVATTUPUZHA, ERNAKULAM DISTRICT,PIN -686601.

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, MUVATTUPUZHA,
              ERNAKULAM DISTRICT,PIN-686601.


              BY SRI.BIMAL K. NATH, SR. GOVT. PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                           SATHISH NINAN, J.
             = = = =   = = = = = = = = = = = = = =
                  W.   P. (C) No.19731 of 2021
             = = = =   = = = = = = = = = = = = = =
          Dated this   the 23rd day of September, 2021

                          J U D G M E N T

Ext.P3 application has been submitted by the

petitioner seeking variation of permit. He is an

existing operator on the route Perumbavoor-Valpara. The

petitioner seeks for an expeditious consideration of the

application.

2. Without expressing anything on merits, the writ

petition is disposed of directing the first respondent

to consider petitioner's application (Ext.P3) in a

meeting of the first respondent, with due notice to the

affected parties, as expeditiously as possible and at

any rate within a period of two months from the date of

receipt of a copy of this judgment. Though the

petitioner has sought for passing of orders on

circulation in terms of Rule 130 of the Motor Vehicle W. P. (C) No.19731 of 2021

Rules, the application being one for variation of

permit, I am not inclined to grant the relief.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 19731/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE PROCEEDING OF THE 2ND RESPONDENT NO.C6/14534/2017/EM DATED 15.01.2018.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 26.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

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