Santhamma G vs Secretary Regional Transport ...
2024 Latest Caselaw 11763 Ker

Kerala High Court

Santhamma G vs Secretary Regional Transport ... on 30 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                      WP(C) NO. 16616 OF 2024
PETITIONER:

            SANTHAMMA G,
            AGED 68 YEARS
            W/O MOHANAN PILLAI,
            GEETHALAYAM,VALIYAKUZHI,MUTTOM,CHEPPADU MUTTOM,
            ALAPPUZHA DISTRICT., PIN - 690511

            BY ADV SREERAJ M.D.



RESPONDENT:

            SECRETARY REGIONAL TRANSPORT AUTHORITY ALAPPUZHA,
            CIVIL STATION, PALACE RD,CIVIL STATION WARD,
            ALAPPUZHA, PIN - 688001

            SMT. DEEPA NARAYANAN -SR.GP




        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    30.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.16616/2024

                                -:2:-

                         JUDGMENT

The petitioner is a stage carriage operator operating service

on the route Parakkode-KV Jetty, Ezhamkulam, Anandapally,

Thumpamon, Pandalam, Edappon, Mankamkuzhy, Mavelikara,

Muttam, Nangiarkulangara route and the permit is issued in

respect of stage carriage bearing No.KL-29-K-5573.

2. The petitioner submitted Ext.P3 modified

representation before the respondent for route variation. The

limited prayer of the petitioner is to give a direction to the

respondent to consider and pass orders on Ext.P3 application.

Having heard the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of with

a direction to the respondent to consider and pass orders on

Ext.P3 representation, after hearing the petitioner and all the

affected parties, within a period of three months from the date of

receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF WP(C) 16616/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE ORDER OF PERMIT FROM RTA ALAPPUZHA DATED 24/01/2024

Exhibit P2 A TRUE COPY OF THE ORDER OF RTA ALAPPUZHA DT.24-01-2024

Exhibit P3 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE SECRETARY REGIONAL TRANSPORT AUTHORITY ALAPPUZHA DATED 11/4/2024