Geetha Thilakam J V vs The Regional Transport Authority
2022 Latest Caselaw 7799 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        WP(C) NO. 20721 OF 2022
PETITIONER/S:

            GEETHA THILAKAM J V
            GEETHA BHAVAN, SREERAMAPURAM, KALLUVATHUKKAL.P.O.,
            KOLLAM.

            BY ADV O.D.SIVADAS



RESPONDENT/S:

     1      THE REGIONAL TRANSPORT AUTHORITY
            CIVIL STATION, KOLLAM, REPRESENTED BY ITS SECRETARY,
            KOLLAM, PIN - 691013

     2      THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KOLLAM,
            PIN - 691013.

     3      THE REGIONAL TRANSPORT AUTHORITY,
            THIRUVANANTHAPURAM (RURAL) AT ATTINGAL, REPRESENTED BY
            ITS SECRETARY, PIN-695 101

     4      THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM (RURAL)
            AT ATTINGAL. PIN-695 101


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20721 OF 2022
                                2



                            JUDGMENT

The petitioner submitted an application for regular permit on

the route Varkala Temple - Parippally. Though the said application

was considered in the meeting held on 2.2.2012, the RTA adjourned

the matter to ascertain whether the overlapping is inevitable or not.

The prayer of the petitioner is for direction to the respondents 1 and

2 to consider the request for prior concurrence.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader for the respondents. The learned

Government Pleader on instructions, submits that the decision of

the RTA on the application of the petitioner was received by the 4 th

respondent only on 23.6.2022 and steps are being taken to forward

the same to the RTA, Kollam for concurrence and the report is

awaited.

The learned Government Pleader would submit that the

request for prior concurrence as sought for by the petitioner will be

considered by the respondents 1 and 2 within a period of six weeks

from the date of receiving the report from the RTA Kollam.

Accordingly, there will be a direction to the respondents 1 and 2 to WP(C) NO. 20721 OF 2022

consider the request of the petitioner for concurrence within 6

weeks from the date of receipt of a copy of the judgment.

With these directions, the writ petition is disposed of.

Sd/-

sab                               MURALI PURUSHOTHAMAN

                                                 JUDGE
 WP(C) NO. 20721 OF 2022


                 APPENDIX OF WP(C) 20721/2022

PETITIONER EXHIBITS

Exhibit P1            COPY THE PROCEEDING DATED 05.04.2022 OF

THE REGIONAL TRANSPORT AUTHORITY, ATTINGAL

Exhibit P2 COPY THE JUDGMENT DATED 22.01.2021 IN WPC NO.991 OF 2021 OF THIS HON'BLE COURT