Alappuzha District Pboa ... vs Rta.,Alappuzha
2023 Latest Caselaw 2648 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                     WP(C) NO. 18748 OF 2008
PETITIONER:

            ALAPPUZHA DISTRICT PBOA ,MAVELIKARA
            OPERATORS ASSOCIATION, REGIONAL OFFICE,,
            MAVELIKKARA, REPRESENTED BY ITS SECRETARY.
            BY ADV SRI.ANIL SIVARAMAN


RESPONDENTS:

    1       REGIONAL TRNASPORT AUTHORITY
            ALAPPUZHA, REPRESENTED BY ITS SECRETARY.
    2       THE SECRETARY, RTA ALAPPUZHA.
    3       THE DEPUTY SUPERINTENDENT OF
            POLICE, CENGANNUR.
    4       THE MAVELIKKARA MUNICIPALITY
            REPRESENTED BY ITS SECRETARY,, MAVELIKKARA.




OTHER PRESENT:

            BY SRI. ARAVIND V MATHEW, GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.18748 of 2008

                                         2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.18748 of 2008
                         ------------------
                 Dated this the 24th day of February, 2023


                                  JUDGMENT

Learned counsel for the petitioner submits that the petitioner

may be permitted to file a fresh representation pointing out the

subsequent events and indicating their subsisting grievance if any

before the authority. In the event of the petitioner making

representation, the authorities concerned will take a decision in

accordance with law, after hearing the petitioner, without delay.

The writ petition is disposed as above.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023