Suhara vs The Regional Transport Authority
2023 Latest Caselaw 179 Ker

WP(C) NO. 42910 OF 2022
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                  WP(C) NO. 42910 OF 2022
PETITIONER:

          SUHARA
          AGED 46 YEARS
          W/O.ABOOBACKER, VEETTILAVALAPPIL HOUSE,
          PUNNAYURKULAM P.O., THRISSUR - 679561.
          BY ADV I.DINESH MENON


RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, REGIONAL TRANSPORT OFFICE, CIVIL
          STATION P.O., MALAPPURAM - 676505.
    2     THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
          REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
          MALAPPURAM-676505.
OTHER PRESENT:

          SRI.SUNIL KURIAKOSE .SR.


    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 06.01.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42910 OF 2022




                     P.V.KUNHIKRISHNAN, J.
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                    WP(C) No. 42910 OF 2022
                   ===================
                  Dated this the 6th day of January 2023

                               JUDGMENT

The above Writ Petition is filed with the following prayers:

"i. Issue a writ of mandamus or such other writs, order or direction, directing the respondent Secretary Regional Transport Authority, Malappuram to permit the petitioner to continue operation from 07.01.2023 on the basis of Ext.P5 interim order valid till 06.01.2023 as relating to the permit on the route Edappal- Kunnamkulam in respect of SC KL-08 AF 6652, till the Tribunal consider Ext.P7 petition for extension, ed the pending disposal of the writ petition;

ii. To grant such other reliefs as this Honourable Court may deem fit and proper." (SIC)

2. When this writ petition came up for consideration on

30.12.2022, this Court passed the following orders;

Government Pleader to get instructions

Post on 12.01.2023.

The Petitioner states that the State Transport Appellate Tribunal is not sitting till 06.01.2023 . In view of the above, the benefit of continuation of service given to the petitioner as per Ext.P5 will stand extended till 12.01.2023"

WP(C) NO. 42910 OF 2022

3. Admittedly, the State Transport Appellate Tribunal is not

sitting even now. In such circumstances the interim order passed as

evident by Ext.P4 can be extended for a period of ten days without

expressing any opinion on merit.

Therefore, this Writ petition is disposed of, extending the interim

order in M.P. No.1330/2022 in M.P. No.1145/2022 in MVAA

No.18/2022 of the State Transport Appellate Tribunal, Ernakulam for

a further period of ten days.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

SAAP WP(C) NO. 42910 OF 2022

APPENDIX OF WP(C) 42910/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PROCEEDINGS REJECTING RENEWAL APPLICATION DATED 5.11.2021 Exhibit P2 THE TRUE COPY OF THE APPEAL MEMORANDUM IN MVAA NO.18/2022 DATED 16.1.2022 WITHOUT EXHIBITS.

Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN M.P.NO.43/2022 IN MVAA NO.18/2012 DATED 24.1.2022.

Exhibit P4 TRUE COPY OF THE INTERIM ORDER IN MP.NO.1330/2022 IN M.P.NO.1145/2022 IN MVAA NO.18/2022 DATED 7.12.2022.

Exhibit P5 TRUE COPY OF THE ENDORSEMENT IN THE PERMIT DATED 20.12.2022.

Exhibit P6 TRUE COPY OF THE PETITION FOR EXTENSION IN M.P.NO.1130/2022 IN MVAA NO.18/2022 DATED 28.12.2022.

//True copy // PA to Judge