Kerala High Court
Noble Joseph vs The Secretary on 23 August, 2023
W.P.(C) No.28327/2023
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA,
1945
WP(C) NO. 28327 OF 2023
PETITIONER/S:
NOBLE JOSEPH
AGED 39 YEARS
EDAKKATTUPUTHENPURAYIL, VELLATHOOVAL P.O.,
IDUKKI, PIN - 685563
BY ADV I.DINESH MENON
RESPONDENTS:
1 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, REGIONAL
TRANSPORT OFFICE, CIVIL STATION P.O., IDUKKI,
PIN - 685603
2 THE MANAGING DIRECTOR
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN -
695034
BY SC- ADV P.C.Chacko
BY G.P. SMT. PREETHY
THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 23.08.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.28327/2023
2
MURALI PURUSHOTHAMAN, J.
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W.P.(C) No.28327 of 2023
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Dated this the 23rd day of August, 2023
JUDGMENT
The petitioner was the holder of a regular permit
to conduct service on the route Aluva-Kanthalloor in
respect of a stage carriage bearing registration No. KL
68A 6918, which was valid up to 21.9.2021. The
petitioner has filed an application for renewal of
permit and the same is pending. The application
submitted by the petitioner for variation of permit to
limit the route length below 140 Kms is also pending.
In the meantime, the petitioner has filed Ext.P4
application for temporary permit restricting the route
length limiting below 140 Kms.
2. Heard the learned counsel for the petitioner,
the learned Government Pleader and Sri.P.C. Chacko,
the learned Standing counsel for the 2nd respondent.
3. The limited prayer of the petitioner is for a
W.P.(C) No.28327/2023
direction to consider Ext.P4 application for temporary
permit.
In the facts and circumstances of the case and
considering the submissions made across the Bar, there
will be a direction to the 1st respondent to consider
Ext.P4 application for temporary permit in the restricted
route below 140 Kms (Aluva-Munnar) as expeditiously
as possible, at any rate, within a period of three weeks
after hearing the petitioner and the 2nd respondent. Till
such time, status quo, as on today, in respect of the
stage carriage in the restricted route (Aluva- Munnar)
shall be maintained.
The writ petition is disposed of as above.
MURALI PURUSHOTHAMAN
JUDGE
al/-
W.P.(C) No.28327/2023
APPENDIX OF WP(C) 28327/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT
ISSUED TO THE PETITIONER DATED
9.12.2019
Exhibit P2 A TRUE COPY OF THE TEMPORARY PERMIT
DATED 27.4.2023
Exhibit P3 TRUE COPY OF THE CERTIFICATE ISSUED
BY THE SECRETARY, RTA IDUKKI DATED
13.3.2023
Exhibit P4 A TRUE COPY OF THE APPLICATION FOR
TEMPORARY PERMIT DATED 22.8.2023.
