Thomas T.C vs The Regional Transport Authority
2024 Latest Caselaw 11178 Ker

Kerala High Court

Thomas T.C vs The Regional Transport Authority on 16 April, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 16TH DAY OF APRIL 2024 / 27TH CHAITHRA, 1946
                       WP(C) NO. 14590 OF 2024
PETITIONER :-

               THOMAS T.C., AGED 55 YEARS
               S/O. CHANDY K.C, THAKADIYEL PARAMBIL,
               CHANNANIKKADU P.O., KOTTAYAM, PIN - 686533

               BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENTS :-

    1          THE REGIONAL TRANSPORT AUTHORITY,
               CIVIL STATION, CIVIL STATION PO, ALAPPUZHA
               REPRESENTED BY ITS SECRETARY, PIN - 688001

    2          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
               CIVIL STATION PO,ALAPPUZHA, PIN - 688001

    3          THE REGIONAL TRANSPORT AUTHORITY,
               CIVIL STATION, COLLECTORATE PO,
               KOTTAYAM ,REPRESENTED BY SECRETARY, PIN - 686002

    4          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
               COLLECTORATE PO, KOTTAYAM, PIN - 686002


               GP SRI V VENUGOPAL


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   16.04.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.14590 of 2024

                                 ..2..




               SHOBA ANNAMMA EAPEN, J.
             -----------------------------------------
                  WP.(C) No. 14590 of 2024
              ----------------------------------------
            Dated this the 16th day of April, 2024


                            JUDGMENT

This writ is filed seeking for a direction to the 1 st

respondent to consider request for concurrence forwarded

by the 3rd respondent with respect to the portion of the

route lying with the jurisdiction of the 1 st respondent,

taking into consideration of Exts.P1 and P3 reports.

2. The learned counsel for the petitioner submits

that already Exts.P1 and P3 reports were taken by the

RTA and taking for the order, the RTA had ordered for the

detailed report regarding the scheme Alappuzha-

Thaneermukkam.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

..3..

4. The learned Government Pleader submits that

since the RTA was not satisfied with Exts.P1 and P3

report, the RTA has ordered for further report regarding

the same scheme Alappuzha-Thaneermukkam.

This Court cannot find any fault with the RTA for

passing Ext.P4 order. Accordingly, this writ petition is

disposed of directing the 1st respondent to consider and

dispose of the application for a regular permit filed by the

petitioner within a period of four months from today.

Sd/-

SHOBA ANNAMMA EAPEN,

JUDGE SMA

..4..

APPENDIX OF WP(C) 14590/2024

PETITIONER EXHIBITS :-

Exhibit P1 TRUE COPY OF THE ROUTE ENQUIRY REPORT SUBMITTED BY JYOTHIKUMAR D, MOTOR VEHICLE INSPECTOR DATED 02-05-2023

Exhibit P2 TRUE COPY OF THE DECISION OF THE 3RD RESPONDENT AT ITS MEETING HELD ON 03-07-2023 IN ITEM NO.12

Exhibit P3 TRUE COPY OF THE ENQUIRY REPORT FOR CONCURRENCE SUBMITTED BY SRI.ROSHAN K, MOTOR VEHICLE INSPECTOR DATED 01-11-2023

Exhibit P4 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 24-01-204 IN ITEM NO.101