Binoy vs The Regional Transport Authority
2022 Latest Caselaw 1623 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                              WP(C) NO. 3863 OF 2022
PETITIONER:

              BINOY
              AGED 45 YEARS
              S/O. JUSA, PULICKAL HOUSE, ELANTHIKARA P. O.,
              PUTHENVELIKKARA, PIN - 683594.

              BY ADV M.JITHESH MENON



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              ERNAKULAM, CIVIL STATION, KAKKANAD, KOCHI - 682 030,
              REPRESENTED BY ITS SECRETARY.

     2        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, CIVIL STATION,
              KAKKANAD, KOCHI - 682 030.

 *ADDL.R3     ANAS.K.K
              A TRUE COPY OF CERTIFICATE ISSUED BY KEL ELECTRICALS
              MACHINES LTD DATED 11/02/2022.

 *ADDL.R4     C.K.SAJEEV
              A TRUE COPY OF CERTIFICATE ISSUED BY KEL ELECTRICALS
              MACHINES LTD DATED 11/02/2022.

*[ADDL. R3 & R4 ARE IMPLEADED AS PER ORDERS OF THIS COURT DATED
15.02.2021 IN I.A.1/2022 IN WPC 3863/2022]

              BY ADV PRASAD CHANDRAN
              SRI. BIMAL. K. NATH SR. G.P



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                          SATHISH NINAN, J.
              = = = = = = = = = = = = = = = = = =
                    W.P.(C) No.3863 of 2022
              = = = = = = = = = = = = = = = = = =
           Dated this the 15th day of February, 2022

                         J U D G M E N T

The petitioner has been granted a regular permit as

per Ext.P2 proceedings, subject to settlement of

timings. Though the grant was on 28.10.2021, the timings

have not yet been settled and permit issued, is the

grievance of the petitioner.

2. Additional respondents 3 and 4 are rival

operators. They also seek for an opportunity of hearing

while settling the timings of the petitioner. Being

rival operators/interested persons, they are also

entitled for notice.

3. Writ petition is disposed of directing the first

respondent to convene a timing conference and have the

timings of the petitioner settled with due notice to

additional respondents 3 and 4 and other interested/

affected operators, as expeditiously as possible and at

any rate within a period of two months from the date of W.P.(C) No.3863 of 2022

receipt of a copy of this judgment. If circumstances

warrant it shall be open for the authority to have the

meeting convened in virtual mode.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 3863/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR A PERMIT SUBMITTED BY THE PETITIONER IN THE PRESCRIBED FORM P.ST.S.A. DATED 03.01.2020 WITH THE PROPOSED TIMINGS.

Exhibit P2 TRUE EXTRACT OF THE ORDER PASSED BY THE 1ST RESPONDENT DATED 28.10.2021.

Exhibit P3 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE KL-09/AA.0007.

Exhibit P4 TRUE COPY OF THE LETTER PRODUCING THE CURRENT RECORDS DATED 27.12.2021.

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