Chandra Sekharan vs The Regional Transport Authority
2024 Latest Caselaw 14625 Ker

Kerala High Court

Chandra Sekharan vs The Regional Transport Authority on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                WP(C) NO. 19706 OF 2024
PETITIONER:

         CHANDRA SEKHARAN
         AGED 57 YEARS, S/O. MURUGA SWAMY,
         NO. 97, SUBRAMANI UDAIAR STREET,
         CHOKKAMAPUTHUR ROAD, COIMBATORE SOUTH,
         COIMBATORE, TAMIL NADU, NOW RESIDING AT NO.
         12/161, GANESAPURAM, PAMPAPALLAM,
         PALAKKAD DISTRICT, PIN - 678621.

         BY ADV DEVIKA R.


RESPONDENTS:

   1     THE REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION, PALAKKAD, PIN - 678001
         REPRESENTED BY ITS SECRETARY.

   2     THE SECRETARY,
         REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION, PALAKKAD PIN - 678001.

   3     RAMESHKUMAR.T.P.
         S/O. PALANISWAMY, THEKKUMUKKIYOOR,
         KOTTATHARA, PALAKKAD PIN - 678581.

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

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 31.05.2024, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.19706 of 2024
                                :2:



                        JUDGMENT

Dated this the 31st day of May, 2024

The petitioner along with the 3rd respondent submitted a

joint application for Transfer of Permit in respect of Stage

Carriage bearing registration No.KL-09/P-9306 conducting

service on the route Agali - Paravalavu. The grievance of the

petitioner is that the 1st respondent-Regional Transport

Authority has not yet considered Ext.P2 application.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader representing the

respondents.

3. Ext.P2 application submitted by the petitioner is a

statutory application falling within the ambit of the Motor

Vehicles Act. The competent authority therefore has to

consider the same within a reasonable time.

In the facts and circumstances of the case, the writ

petition is disposed of directing the 1st respondent-Regional

Transport Authority to take a decision on Ext.P2 application

submitted by the petitioner, at the earliest and at any rate,

within a period of four weeks from the date of receipt of

certified copy of this judgment. If no physical meeting is

scheduled, the decision shall be taken by circulation of

papers.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 19706/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 1.12.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE JOINT APPLICATION DATED 22/01/2024 Exhibit P3 THE TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO. 14330 OF 2024 DATED 8.04.2024