Sony Kurian vs The Regional Transport Authority
2024 Latest Caselaw 17513 Ker

Kerala High Court

Sony Kurian vs The Regional Transport Authority on 21 June, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR. JUSTICE EASWARAN S.
   FRIDAY, THE 21ST DAY OF JUNE    2024 / 31ST JYAISHTA, 1946
                   WP(C) NO. 24029 OF 2018
PETITIONER/S:
         SONY KURIAN AGED 54 YEARS
         PULLANKALAM HOUSE, MAMMOOD P.O.,
         CHANGANACHERRY.
         BY ADV SRI.I.DINESH MENON


RESPONDENT/S:
   1     THE REGIONAL TRANSPORT AUTHORITY
         IDUKKI - 685 603.


   2     THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY,
         IDUKKI - 685 603.
   3     THE MANAGING DIRECTOR
         KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM - 695 034.
   4     P.G.MATHEW MARANGATTUPUTHUPARAMBIL HOUSE,
         PERUNNA P.O., CHANGANACHERRY - 686 102.
         BY ADVS. SRI.O.D.SIVADAS P.C.SASIDHARAN


         SRI. BINOY DAVIS, G. P.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.24029 of 2018         2




                         EASWARAN S. , J.
                       -------------------------
                   W.P. (C) No.24029 of 2018
                  -----------------------------------
               Dated this the 21st day of June 2024

                            JUDGMENT

The petitioner has approached this Court alleging the illegal

grant of a temporary permit on an inter-district route by the

Secretary, RTA, violating the provisions of the Motor Vehicle Act and

Rules.

The period for the temporary permit was admittedly four

months, which has expired. Therefore, the writ petition is closed as

infructuous.

Sd/-

EASWARAN S. JUDGE NS

APPENDIX OF WP(C) 24029/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PERMIT OF THE PETITIONER. EXHIBIT P2 TRUE COPY OF THE DECISION IN 1198(2) KLJ 849. EXHIBIT P3 TRUE COPY OF THE DECISION IN 1999 KHC 387. EXHIBIT P4 TRUE COPY OF THE DECISION IN 2002 KHC 523. EXHIBIT P5 TRUE COPY OF THE ORDER IN MP 74/18 IN MVARP NO.5/18 DATED 18/1/2018.

EXHIBIT P6 TRUE COPY OF THE ORDER IN MVARP NO.5/18 DATED 25/5/2018.

EXHIBIT P7 TRUE COPY OF THE ORDER IN MVARP NO.90/17 DATED 24/6/2017.

EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 7/6/2018. EXHIBIT P9 TRUE COPY OF THE OBJECTION DATED 23/6/2018. EXHIBIT P10 TRUE COPY OF THE PROCEEDINGS DATED 6/7/2018. EXHIBIT P11 TRUE COPY OF THE DECISION IN 2005(2) KLT 227. EXHIBIT P12 TRUE COPY OF THE PROCEEDINGS DATED 13/10/2017. EXHIBIT P13 TRUE COPY OF THE PROCEEDINGS DATED 5/4/2018. EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN WP(C) NO.10484/2011 DATED 21/3/2012.

EXHIBIT P15 TRUE EXTRACT OF THE DECISION REJECTING CONCURRENCE BY RTA.