Navas vs The Secretary, Regional Transport ...
2024 Latest Caselaw 15815 Ker

Kerala High Court

Navas vs The Secretary, Regional Transport ... on 6 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                WP(C) NO. 19359 OF 2024
PETITIONER:

         NAVAS,
         AGED 36 YEARS,
         NAVAS, S/O. ISMAYIL,
         ERJIVINTAKATH, BEYPORE,
         ARAKKINAR.P.O.,
         KOZHIKODE, PIN - 673028

         BY ADV. SRI.O.D.SIVADAS


RESPONDENT:

         THE SECRETARY,
         REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION,
         KOZHIKODE, PIN - 673020

         BY ADV.SRI.S.GOPINATHAN, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 06.06.2024, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.19359/2024
                                  :2:




                              JUDGMENT

Dated this the 6th day of June, 2024

The petitioner, who is owner of the stage

carriage bearing registration No.KL-18D-8262 conducting

service on the route Beypore-Chullikkadu-Medical College

applied for variation of Regular Permit by curtailing the

route portion from Medical College to Chullikkadu and to

extent the said trip to Beypore. The petitioner's application

for variation of permit was allowed as per Ext.P2

proceedings of the Regional Transport Authority,

Kozhikode. The petitioner was required to produce current

records.

2. The variation so allowed has not been endorsed

in the permit. The petitioner is therefore before this Court

seeking to direct the respondent to endorse the variation

granted as per Ext.P2 and issue varied permit to the

petitioner at the earliest with the tentative set of timings

suggested by the petitioner.

3. Senior Government Pleader, on instructions,

submitted that the application of the petitioner in respect of

the Variation Permit and the issue relating to timings will be

considered by the Secretary-Regional Transport Authority in

the next Timing Conference scheduled to be held on

19.06.2024.

In view of the above, the writ petition is disposed

of directing the respondent to consider the timing proposed

by the petitioner and take a decision in accordance with law

and after hearing affected parties on 19.06.2024 or soon

thereafter and endorse the Variation depending upon the

decision to be taken.

Sd/-

N. NAGARESH JUDGE SR

APPENDIX OF WP(C) 19359/2024

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER DATED 15.11.2019 WHICH IS VALID TILL 20.11.2024 Exhibit P2 THE COPY OF THE PROCEEDING OF THE REGIONAL TRANSPORT AUTHORITY, KOZHIKODE GRANTING REGULAR PERMIT.