Eldhose Mathew vs The Regional Transport Authority
2024 Latest Caselaw 12902 Ker

Kerala High Court

Eldhose Mathew vs The Regional Transport Authority on 22 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.18278/2024                     1/3                       Order Date : 22-05-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                             WP(C) NO. 18278 OF 2024
   PETITIONER:

          ELDHOSE MATHEW, AGED 32 YEARS, S/O. MATHEW ABRAHAM, KUTTISRAKUDIYIL
          HOUSE, ADIMALY P.O., IDUKKI, PIN-685561

   RESPONDENTS:

      1. THE REGIONAL TRANSPORT AUTHORITY IDUKKI, OFFICE OF THE REGIONAL
         TRANSPORT OFFICER, CIVIL STATION, IDUKKI, PIN - 685603
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, IDUKKI, OFFICE OF THE
         REGIONAL TRANSPORT OFFICER, CIVIL STATION, IDUKKI, PIN-685603

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction directing the 2nd respondent to
   advance/pre-pone the timing conference scheduled to be held on 25.06.2024
   under exhibit p5 notice in respect of the regular permit sanctioned to the
   petitioner vides Exhibit P1 decision of the rta either to 11.06.2024 or to
   an earlier date and settle the timings in accordance with the priority of
   granting permits as held by this honorable court in Exhibit P7 judgment,
   pending disposal of the writ petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. RILGIN V.GEORGE & K.T.RAVEENDRAN, Advocates for the petitioners, the
   court passed the following:
 WP(C) No.18278/2024                          2/3                               Order Date : 22-05-2024




                                       N.NAGARESH, J.
                            ------------------------------------------------
                                W.P.(C) No.18278 of 2024
                          -------------------------------------------------
                           Dated this the 22nd day of May, 2024

                                             ORDER

Government Pleader to get instructions as to whether the

Timing Conference in respect of the petitioner's vehicle can also

be taken up on the date on which Ext.P5 Timing Conference is

scheduled.

Post on 27.05.2024.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.18278/2024 3/3 Order Date : 22-05-2024

APPENDIX OF WP(C) 18278/2024 Exhibit P1 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT DATED 17.08.2023 IN ITEM NUMBER 11 Exhibit P5 TRUE COPY OF THE SAID 'TIMING CONFERENCE SCHEDULE' DATED 09.05.2024 Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 15.06.2007 IN WPC NO:

14936 OF 2007