K.Sudhakaran vs The Regional Transport Authority
2022 Latest Caselaw 2502 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                         WP(C) NO. 5104 OF 2022
PETITIONER/S:

    1       K.SUDHAKARAN
            AGED 60 YEARS
            S/O KUTTY MENON, PAVANA HOUSE, PALLASSERY, PARALI,
            PALAKKAD DISTRICT.
    2       P.UNNIKRISHAN
            AGED 58 YEARS
            S/O VELAYUDHAN EZHUTHACHAN, 1/283, POVATHINGAL HOUSE,
            THENUR, PARALI, PALAKKAD DISTRICT.
    3       P S RAGHUDAS
            AGED 55 YEARS
            S/O SIVASANKARAN, PUTHANPURAKKAL HOUSE, KERALASSERY P
            O, PALAKKAD DISTRICT.
            BY ADV SAJU J.VALLYARA


RESPONDENT/S:

    1       THE REGIONAL TRANSPORT AUTHORITY
            PALAKKAD, REPRESENTED BY ITS CHAIRMAN, CIVIL LINES,
            PIN-678001, PALAKKAD DISTRICT.
    2       THE SECRETARY
            (REGIONAL TRANSPORT OFFICER), REGIONAL TRANSPORT
            AUTHORITY, PALAKKAD, CIVIL LINES, PIN-678001, PALAKKAD
            DISTRICT.

            GP: SRI.SHAMEER P.M.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5104 OF 2022                   2


                                 JUDGMENT

The petitioners are stage carriage

operators, operating on various routes in

Palakkad District on the strength of regular

permits. The petitioners allege that, the Limited

Stop Ordinary Services operating in the routes,

though are required to stop only in the stops

specified in their permits, are, in violation

thereof, stopping at all bus stops, thus

affecting the petitioners. Petitioners have

submitted Ext.P4 complaint in the said regard

before the first respondent. The writ petition is

filed seeking a direction to the respondents to

take action on Ext.P4 complaint.

2. The learned Government Pleader on

instructions submits that, appropriate action has

already been taken on Ext.P4 to ensure that the

limited stops services does not stop at the bus

stops which are not mentioned in their permits.

In the light of the afore it is ordered that the

respondents shall ensure compliance by the said

operators.

Writ petition is disposed of as above.

Sd/-

SATHISH NINAN JUDGE

sd

APPENDIX OF WP(C) 5104/2022

PETITIONER EXHIBITS Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.KL-99/364 /1999 ISSUED TO THE 1ST PETITIONER IN RESPECT OF STAGE CARRIAGE KL-09-Y-4446.

Exhibit P2 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.P.ST.9/39/1998 ISSUED TO THE 2ND PETITIONER IN RESPECT OF STAGE CARRIAGE KL-09-U-5283.

Exhibit P3 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL99/324/1995 ISSUED TO THE 3RD PETITIONER IN RESPECT OF STAGE CARRIAGE KL-09-X-567. Exhibit P4 PHOTOCOPY OF THE COMPLAINT DATED 16.08.2021 SUBMITTED BY THE PETITIONER'S ALONG WITH OTHERS BUS OPERATORS WHO ARE OPERATING ORDINARY SERVICES ON THE ROUTE PATHIRIPPALA-PARALI-PALAKKAD BEFORE THE RESPONDENTS.

Exhibit P5 PHOTOCOPY OF THE JUDGMENT IN WPC NO.12655/2021 DATED 13.09.2021 PASSED BY THIS HON'BLE COURT.