Ajmal Ali vs The Regional Transport Authority
2023 Latest Caselaw 10294 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
   THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                       WP(C) NO. 30911 OF 2023


PETITIONER:

          AJMAL ALI,
          AGED 38 YEARS, S/O. K. I. ALI,
          KILIYANKAL HOUSE, KUNNUMPURAM ROAD ,
          KAKKANAD, KOCHI, PIN - 682030.

          BY ADVS.
              SRI. PRASAD CHANDRAN
              SMT. KARISHMA M. R.



RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM, REPRESENTED BY ITS SECRETARY,
          CIVIL STATION, KAKKANAD, KOCHI., PIN - 682030.

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

          BY ADV.
             SRI. S. GOPINATHAN - SR. - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       WP(C) NO. 30911 OF 2023

                                     2


                     DINESH KUMAR SINGH, J.
                          --------------------------
                     W.P.(C) Nos.30911 of 2023
                           -------------------------
              Dated this the 21st day of September, 2023

                                JUDGMENT

1. The petitioner is a regular permit holder for his stage carriage

bearing registration No.KL-40/2419 for route Panaghad - Ernakulam

South - Aluva via Kaloor, Vytilla, Menaka. Petitioner has moved an

application for variation of time of the stage carriage permit. The

said application was considered by the 1st respondent in its meeting

held on 17.06.2023. However, no decision has been taken till date.

2. Considering the aforesaid facts and circumstances of the case,

the respondents are directed to convene a meeting of Regional

Transport Authority within a period of two months and take a

decision on the application of the petitioner in accordance with law.

With the above direction, this writ petition is finally disposed of.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 30911 OF 2023

APPENDIX OF WP(C) 30911/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ROUTE ENQUIRY REPORT DATED 18.01.2022

EXHIBIT P2 DOWNLOADED COPY FROM THE OFFICIAL WEBSITE DATED 17.06.2023