Johnson vs The Regional Transport Authority
2022 Latest Caselaw 4860 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                      WP(C) NO. 14983 OF 2022
PETITIONER:

             JOHNSON,
             S/O. ANTONY, CHELIPARAMBIL HOUSE,
             NANDIPURAM, MANJOOR, THRISSUR 680 312.
             BY ADV K.V.GOPINATHAN NAIR


RESPONDENTS:

     1       THE REGIONAL TRANSPORT AUTHORITY,
             VATAKARA, REPRESENTED BY ITS SECRETARY,
             MINI CIVIL STATION, BADAGARA,
             VATAKARA 673 104.
     2       THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, VATAKARA,
             MINI CIVIL STATION, BADAGARA, VATAKARA 673 104.



             BY SMT VINITHA.V,    SR GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 14983 OF 2022
                                          2

                         MOHAMMED NIAS. C.P.,J
                                 ------------
                         WP(C)No. 14983 of 2022
                         - - - - - - - - - - - - - - - - - - ----
                     Dated this the 29th day of April, 2022


                                   JUDGMENT

The petitioner is a stage carriage operator having regular

permit to operate on the route Thrissur-Thalassery. He had

submitted Ext.P3 for grant of replacement of the existing leased

vehicle with the petitioner's own vehicle having more seating

capacity.

2. Heard the learned counsel for the petitioners and

the learned senior Government Pleader.

3. Without expressing anything on the merits, the writ

petition is disposed of directing to the respondents to consider

Ext.P3 on its merits and on putting on notice the

affected/interested parties, if any, as expeditiously as possible

and at any rate, within a period of six weeks from the date of

receipt of a copy of this judgment.

Writ petition is disposed as above.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlK 29.04.2022 WP(C) NO. 14983 OF 2022

APPENDIX OF WP(C) 14983/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT. Exhibit P2 TRUE COPY OF THE REGISTRATION PARTICULARS IN RESPECT OF THE VEHICLE KL-35/G 1677.

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN THE PRESCRIBED FORM P.V.A DATED 14.3.2022.