Manoj Kumar S vs The Regional Transport Authority, ...
2024 Latest Caselaw 18883 Ker

Kerala High Court

Manoj Kumar S vs The Regional Transport Authority, ... on 28 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                WP(C) NO. 22620 OF 2024
PETITIONER:

         MANOJ KUMAR S.,
         AGED 43 YEARS,
         S/O SUBRAMANIAN,
         9/1196, POOKKOD,
         PERAVEMBA,
         PALAKKAD,
         PIN - 673531

         BY ADV K.V.GOPINATHAN NAIR


RESPONDENTS:

    1    THE REGIONAL TRANSPORT AUTHORITY,
         PALAKKAD,
         KENATHUPARAMBU,
         KUNATHURMEDU,
         PALAKKAD,
         REPRESENTED BY SECRETARY, PIN - 678001
    2    THE SECRETARY REGIONAL TRANSPORT AUTHORITY,
         PALAKKAD, KENATHUPARAMBU,
         KUNATHURMEDU,
         PALAKKAD, PIN - 678001

         BY ADV.SRI.SREEJITH V.S., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 28.06.2024, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.22620/2024
                                  :2:




                           JUDGMENT

Dated this the 28th day of June, 2024

The petitioner, who has made an application for

grant of Regular Permit, has filed this writ petition seeking

to direct the 1st respondent to pass final order on Ext.P1

application submitted by the petitioner.

2. The petitioner is seeking Regular Permit on the

route Anicode-Gopalapuram. The petitioner states that

unless the petitioner's application is considered

expeditiously, the petitioner will be put to untold hardship.

3. Government Pleader, on instructions, submits

that the next Regional Transport Authority Board meeting is

scheduled to be held on 19.07.2024 and the petitioner's

application can be placed before the meeting on that day.

Taking into consideration the afore facts, the writ

petition is disposed of directing the 2 nd respondent to place

the application submitted by the petitioner before the next

Regional Transport Authority Board meeting scheduled to

be held on 19.07.2024 or on any deferred date and at any

rate final orders shall be passed by the 1 st respondent

within a period of two months.

Sd/-

N. NAGARESH JUDGE SR

APPENDIX OF WP(C) 22620/2024

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT APPLICATION SUBMITTED BY THE PETITIONER DATED 15.09.2023.

Exhibit P2              TRUE COPY OF THE PROCEEDINGS OF THE
                        1ST   RESPONDENT   DATED    14.11.2023

ADJOURNING THE DECISION OF THE 1ST RESPONDENT ON EXHIBIT.P1 APPLICATION.