Dane Shom vs The Regional Transport Authority
2023 Latest Caselaw 2965 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                   WP(C) NO. 8070 OF 2023

PETITIONER/S:

            DANE SHOM
            AGED 43 YEARS, S/O GEORGE ZACHARIAH,
            MEENATHIL HOUSE, VYTTILA P.O,
            KOCHI, PIN - 682019

            BY ADV NAZRIN BANU

RESPONDENT/S:

    1       THE REGIONAL TRANSPORT AUTHORITY
            ERNAKULAM, REPRESENTED BY ITS SECRETARY,
            OFFICE OF THE REGIONAL TRANSPORT OFFICER,
            CIVIL STATION, ERNAKULAM, PIN - 682030

    2       THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            ERNAKULAM, OFFICE OF THE REGIONAL TRANSPORT OFFICER,
            CIVIL STATION, ERNAKULAM, PIN - 682030



            SRI. T.R. RENJITH, SR. GP


     THIS WRIT PETITION       (CIVIL) HAVING    COME UP    FOR
ADMISSION ON 13.03.2023,      THE COURT ON     THE SAME    DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No. 8070 of 2023

                                            2




                                    JUDGMENT

The petitioner herein is a stage carriage operator operating on the

strength of Ext.P4 temporary permit on the route Panangad-Cheranellore.

The said permit was valid till 12.03.2023. The petitioner states that he has

preferred Ext.P5 application for temporary permit to operate in

continuation of Ext.P4. Seeking expeditious consideration of Ext.P5

application by the 2nd respondent, this writ petition is filed.

2. Heard Adv. Nazrin Banu, the learned counsel appearing for the

petitioner and Sri. T.R. Renjith, the learned senior Government Pleader.

3. The learned Government Pleader, on instructions, submitted

that decision can be taken on Ext.P5 application within a period of ten

days.

4. Having regard to the facts and circumstances and the

submissions made across the Bar, this writ petition is disposed of directing

the competent among the respondents to take up, consider and pass

appropriate orders on Exhibit-P5 after hearing the petitioner as well as the

affected parties, expeditiously, at any rate, within a period of ten days W.P.(C) No. 8070 of 2023

from today. The petitioner shall produce a copy of the writ petition along

with the judgment before the concerned respondent to ensure compliance.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS W.P.(C) No. 8070 of 2023

APPENDIX OF WP(C) 8070/2023

PETITIONER(S) EXHIBITS :

Exhibit P1 A TRUE COPY OF THE NOTIFICATION (SRO NO:

278/93) DATED 16.02.1993 Exhibit P2 A TRUE COPY OF THE DECISION OF 1ST RESPONDENT DATED 26.09.2022 Exhibit P3 A TRUE COPY OF THE DECISION REPORTED IN 2000 (1) KLJ 141 DATED 05.01.2000 Exhibit P4 A TRUE COPY OF THE TEMPORARY PERMIT VALID TILL 12.03.2023 ISSUED ON 22.02.2023 Exhibit P5 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT FILED ON 27.02.2023

RESPONDENT(S) EXHIBITS : NIL