Suvarna N.T vs The Regional Transport Authority
2023 Latest Caselaw 8334 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                       WP(C) NO. 19586 OF 2023
PETITIONER:

          SUVARNA N.T.,
          AGED 50 YEARS
          W/O K.KARUNAKARAN, SOUDHA,
          SANKARANELLOOR P.O., KOOTHUPARAMBA,
          KANNUR - 670643

          BY ADV SAJEEV KUMAR K.GOPAL



RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY,
          KANNUR, REPRESENTED BY ITS SECRETARY,
          CIVIL STATION PO, EDAPALLY PANAVEL HIGHWAY,
          KANNUR - 670002

    2     THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION PO, EDAPALLY PANAVEL HIGHWAY,
          KANNUR - 670002
          R BY GP ADV.SREEJITH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19586 OF 2023     : 2 :




                          JUDGMENT

The petitioner is the owner of a stage carriage

bearing Registration No. KL 58/AH 5335 operating on the

route Peravoor - Thalassery. As per Ext.P1, the petitioner

was granted regular permit, subject to settlement of

timings. The grievance of the petitioner is that though two

timing conferences were convened, no decision is taken so

far, as regards the settlement of timings, in respect of his

stage carriage.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader.

3. In the facts and circumstances of the case, there

will be a direction to the 2nd respondent to settle the

timings in respect of the stage carriage of the petitioner

and issue regular permit granted by the 1 st respondent as

per Ext.P1, within a period of one month from the date of

receipt of a copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE RTA AT ITS MEETING HELD ON 29-08-2022 IN ITEM NO.17

Exhibit P2 TRUE COPY OF THE DECISION OF THE MEETING OF THE 1ST RESPONDENT HELD ON 07-03-2023 IN ITEM NO.17