Janardhanan vs The Regional Transport Authority
2023 Latest Caselaw 7601 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                       WP(C) NO. 23148 OF 2023
PETITIONER:

            JANARDHANAN, AGED 60 YEARS,
            S/O NARAYANAN, MANIKOTH HOUSE,
            MATTANNUR P.O., KANNUR - 670702.

            BY ADV I.DINESH MENON


RESPONDENTS:

    1       THE REGIONAL TRANSPORT AUTHORITY,
            REPRESENTED BY ITS SECRETARY,
            REGIONAL TRANSPORT OFFICE,
            CIVIL STATION P.O., KANNUR - 670001.

    2       THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
            KANNUR - 670001.

            SRI SREEJITH V S, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23148 OF 2023
                                 -2-

                             JUDGMENT

The limited plea of the petitioner in this

case is that the second respondent be directed

to place his Ext.P2 application for variation

of permit, in the next meeting of the first

respondent, so that the said authority can take

a decision thereon as per law.

2. The afore request of the petitioner as

made by his learned counsel - Sri.I.Dinesh

Menon, was answered by the learned Government

Pleader, saying that he has no instruction

whether the 'Agenda' has already been drawn up;

but that if there is no legal impediment, then

appropriate steps will certainly be taken to

place Ext.P2 application in the next meeting of

the first respondent, so that it can then take a

decision.

In the afore circumstances, I allow this

writ petition and direct the second respondent WP(C) NO. 23148 OF 2023

to place Ext.P2 application of the petitioner

before the first respondent in the next meeting,

if there are no other legal impediments standing

in the way; with a consequential direction to

the said Authority to consider the same in terms

of law, following due procedure and after

affording necessary opportunities of being heard

to the petitioner, as also to any other person

who may be interested.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 23148 OF 2023

APPENDIX OF WP(C) 23148/2023

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 4.3.2022.

EXHIBIT P2 A TRUE COPY OF THE APPLICATION FOR VARIATION SUBMITTED BY THE PETITIONER DATED 7.7.2023.

EXHIBIT P3 A TRUE COPY OF THE TIMINGS PROPOSED BY THE PETITIONER FOR VARIATION DATED NIL.