Irfana.M vs The Regional Transport Authority
2024 Latest Caselaw 32590 Ker

Kerala High Court

Irfana.M vs The Regional Transport Authority on 11 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39750 OF 2024                  1




                                                    2024:KER:83722




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE D. K. SINGH

   MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                       WP(C) NO. 39750 OF 2024


PETITIONER:

          IRFANA.M
          AGED 30 YEARS
          W/O MOHAMMED NOUFAL, HUDHA MANZIL ,BENDICHAL,
          THEKKIL.P.O., KASARGOD DISTRICT, PIN - 671541


          BY ADV PRASAD CHANDRAN


RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY
          KASARGOD ,REPRESENTED BY ITS SECRETARY, CIVIL STATION
          VIDAYA NAGAR , KASARGOD, PIN - 671121

    2     THE SECRETARY REGIONAL TRANSPORT AUTHORITY, KASARGOD
          OFFICE OF THE REGIONAL TRANSPORT OFFICER , CIVIL
          STATION,VIDAYANAGAR,KASARGOD, PIN - 671121



          SRI. SREEJITH V.S-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39750 OF 2024                   2




                                                       2024:KER:83722




                              JUDGMENT

The present Writ Petition has been filed for the following

prayers:

" i) Issue a writ of mandamus or any other appropriate writ direction or order directing the respondent to permit the petitioner to operate the service as per Exhibit P1 permit on the route Kasargod - Kanganhad via Chattanchal Kalanad with the set of timings issued to in respect of his stage carriage KL-14/L 2626 forthwith or within a time limit ;

ii) Issue a writ of mandamus or any other appropriate writ direction or order directing the 2nd respondent not to insist the petitioner to operate the service as per Exhibit P4 Notice to Cheroor in respect of his stage carriage KL-14/L 2626 forthwith or within a time limit;

iii) to issue any other appropriate writ, direction or order which this Honourable Court deem fit in the circumstances of the case."

2. The petitioner has been issued notice in Ext.P4. The

petitioner should participate in the proceedings of notice dated

01.10.2024 and explain his position.

For the aforesaid purpose, no direction is required from this

Court and therefore, the Writ Petition is disposed of with liberty to

2024:KER:83722

the petitioner to participate in the proceedings of the notice dated

01.10.2024 in Ext.P4.

Sd/-D. K. SINGH JUDGE

lsn

2024:KER:83722

APPENDIX OF WP(C) 39750/2024

PETITIONER EXHIBITS

Exhibit.P1. A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONERS VALID TILL 11.04.2028

Exhibit.P2. A TRUE COPY OF THE PERMIT ISSUED TO THE PREVIOUS OWNER WITH HIS STAGE CARRIAGE KL- 14/L 2626 VALID TILL 20.03.2023

Exhibit.P3. A TRUE COPY OF THE TIMINGS ISSUED STAGE CARRIAGE DATED 11.12.2006

Exhibit.P4. A TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER 01.10.2024 ALONG WITH ENGLISH TRANSLATION