Anas N.A vs The Regional Transport Authority
2024 Latest Caselaw 12714 Ker

Kerala High Court

Anas N.A vs The Regional Transport Authority on 21 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
 TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                WP(C) NO. 14817 OF 2024
PETITIONER:

         ANAS N.A.
         AGED 28 YEARS, S/O ABDUL RAZACK,
         ANASMANZIL, NANDANKIZHAYA P.O., ANAMARI,
         MUTHALAMADA, PALAKKAD, PIN - 678 506.

         BY ADV
              NAZRIN BANU

RESPONDENTS:

    1    THE REGIONAL TRANSPORT AUTHORITY
         PALAKKAD, REPRESENTED BY ITS SECRETARY,
         REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
         PALAKKAD, PIN - 678 001.

    2    THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
         REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
         PALAKKAD, PIN - 678 001.

         BY ADV
              S.GOPINATHAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.14817 of 2024
                               :2:



                           JUDGMENT

Dated this the 21st day of May, 2024

The petitioner has applied for Regular Permit for

Stage Carriage on the route Nemmara Bus Stand-

Karimpara. The decision was adjourned by the 1st

respondent without any reason. The petitioner seeks to direct

the respondents to consider the application and arrive at a

finality to the proceeding in the next meeting of the Regional

Transport Authority or by circulation.

2. It is evident that the petitioner has submitted an

application for Regular Permit, which has statutory support.

Therefore, it is necessary that the competent authority

considers the application submitted by the petitioner in

accordance with law within a reasonable time.

The writ petition is therefore disposed of directing

the 1st respondent-Regional Transport Authority to consider

the application submitted by the petitioner for issuance of

Regular Permit in the next Regional Transport Authority

Board meeting itself positively or at any rate within a period

of two months, after giving opportunity of hearing to affected

parties.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF WP(C) 14817/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE ROUTE ENQUIRY REPORT DATED NIL OPERATING ON THE ROUTE NEMMARA BUS STAND-KARIMPARA.

Exhibit P2 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT DATED 14.11.2023 (ITEM NO:

20) WHICH IS SIGNED FOR COMMUNICATION ON 05.02.2024.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 11.04.2014 IN WPC NO: 9610 OF 2014.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 10.03.2017 IN WPC NO: 7609 OF 2017 REPORTED IN 2017 SCC ONLINE KERALA 2664.