S. Sundara Rajan vs The Regional Transport Authority, ...
2024 Latest Caselaw 23092 Ker

Kerala High Court

S. Sundara Rajan vs The Regional Transport Authority, ... on 1 August, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 27421 OF 2024
                                 1



                                                    2024:KER:7628
    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
 THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA,
                                1946
                     WP(C) NO. 27421 OF 2024
PETITIONER/S:

           S. SUNDARA RAJAN
           AGED 66 YEARS
           S/O. SUBRAMANIAN, SOUTH PAVADY, KOLLENGODE
           P.O., PALAKKAD DISTRICT, PIN - 678506


          BY ADVS.
          SAJU J.VALLYARA
          MARIA ANGEL




RESPONDENT/S:

   1       THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD
           REPRESENTED BY ITS SECRETARY, CIVIL STATION,
           PALAKKAD P.O., PALAKKAD DISTRICT, PIN -
           678001

   2       THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
           PALAKKAD
           CIVIL STATION, PALAKKAD P.O., PALAKKAD
           DISTRICT, PIN - 678001



           SRI. S. GOPINATHAN-SR.GP


       THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.08.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 27421 OF 2024
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                                                               2024:KER:7628



                              JUDGMENT

The present writ petition has been filed with the

following prayers:

"i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the 1st respondent to consider and dispose of Exhibit P-2 application submitted by the petitioner for the grant of regular permit in respect of stage carriage KL-10-AB-7235 in the surrendered vacancy of stage carriage KL-09-X-8877 to operate on the route Chemmanampathy -

Palakkad within a reasonable time limit to be fixed by this Hon'ble Court;

ii) grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case."

2. The petitioner's application for regular

permit in Ext.P2 is directed to be considered by the 1 st

respondent, within a period of three months, in accordance

with law.

In view thereof, this Writ Petition is disposed of.

Sd/- DINESH KUMAR SINGH JUDGE WP(C) NO. 27421 OF 2024

2024:KER:7628 lsn

APPENDIX OF WP(C) 27421/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P. ST. 9/458/1999 IN RESPECT OF STAGE CARRIAGE KL-09-X-8877 ISSUED B Y THE 2ND RESPONDENT

Exhibit P2 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 05.07.2024 ALONG WITH FEES RECEIPT

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN