Sajamon M.V vs The Regional Transport Authority
2022 Latest Caselaw 7259 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 20077 OF 2022
PETITIONER/S:

             SAJAMON M.V.
             AGED 42 YEARS
             S/O.K.K.VARGHESE, KUNNUMPURATH HOUSE, KOOROPPADA P.O.,
             PAMPADY, PIN - 686 502, KOTTAYAM DISTRICT.

             BY ADV SAJU J.VALLYARA



RESPONDENT/S:

     1       THE REGIONAL TRANSPORT AUTHORITY
             KOTTAYAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
             COLLECTORATE P.O., KOTTAYAM - 686 002.

     2       THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, CIVIL STATION,
             COLLECTORATE P.O., KOTTAYAM - 686 002.

             GOVERNMENT PLEADER SRI. JIMMY GEORGE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20077 OF 2022
                                 2

                           JUDGMENT

The petitioner is the holder of Ext.P1 regular permit

in respect of the stage carriage KL-02-BH-7670 to

operate on the route Pampady-Medical College. Ext.P1

permit was valid up to 7.9.2021. Before the expiry of the

permit, the petitioner had submitted Ext.P2 application

for renewal. During the pendency of the renewal

application, the petitioner is issued with Ext.P3

temporary permit. According to the petitioner, since the

portion of the route from Medical College to Ettumannor

lies in Kottayam-Neendoor Scheme, he submitted Ext.P4

application for variation.

2. The grievance of the petitioner is that the

respondents have not so far considered Exts.P2 & P4

applications.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader for the respondents. WP(C) NO. 20077 OF 2022

4. The learned Government Pleader on

instructions submits that Ext.P4 application for variation

will be considered in the next RTA meeting.

5. Having heard the learned counsel for the

petitioners and the learned Government Pleader, the writ

petition is disposed of with a direction to the first

respondent to consider Exts. P2 and P4 applications of

the petitioners in the next meeting of the RTA and at

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

receipt of a copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 20077 OF 2022

APPENDIX OF WP(C) 20077/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.P. ST.5/5074/2006 ISSUED TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-02-BH-7670.

Exhibit P2 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF EXHIBIT P1 PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS DATED 02/08/2021.

Exhibit P3 PHOTOCOPY OF THE TEMPORARY PERMIT VIDE NO.KL2022-TEMP-8044A ISSUED TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-02-BH-7670.

Exhibit P4 PHOTOCOPY OF THE APPLICATION FOR VARIATION DATED 02/06/2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS.