Kannan vs The Regional Transport Authority
2024 Latest Caselaw 30967 Ker

Kerala High Court

Kannan vs The Regional Transport Authority on 23 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37132 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                 WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                                        WP(C) NO. 37132 OF 2024


PETITIONER/S:

                KANNAN,
                AGED 54 YEARS
                S/O NATARAJ, KAVITHA, PERINAD P.O., KOLLAM, PIN - 691601


                BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENT/S:

       1        THE REGIONAL TRANSPORT AUTHORITY,
                CIVIL STATION, ANANDVALLESWARAM, KOLLAM , REPRESENTED BY ITS SECRETARY,
                PIN - 695013

       2        THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, ANANDVALLESWARAM,KOLLAM,
                PIN - 695013



OTHER PRESENT:

                SRI. SREEJITH V.S.-GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37132 OF 2024




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                                       JUDGMENT

The present writ petition has been filed seeking the following

reliefs:

"I. Issue a writ of Certiorari or other appropriate writs, orders or directions calling for the records leading to Exhibit P-3 and to quash the same;

II. issue a writ of Mandamus or other appropriate writs, directions or orders directing the 1st respondent to consider the application for regular permit as applied for by the petitioner which was continuously being adjourned as evidenced from Exhibits P-1 to P-3 and pass final orders on the same as expeditiously as possible at any rate within a time frame to be fixed by this Hon'ble Court;

III. Render such other orders as are deemed fit and proper in the circumstances of the case."

2. Mr V S Sreejith learned Government Pleader submits that the

petitioner's application for a regular permit shall be finalized in the next

RTA meeting, with an outer limit of two months. WP(C) NO. 37132 OF 2024

2024:KER:78854

3. Considering the said stand of the learned Government

Pleader, the present writ petition is disposed of with a direction to the

respondent to finalise the decision on the application for the issue of

regular permit on the route Veliyam - Kollam in the next RTA meeting

with an outer limit of two months from today.

With the aforementioned direction, the writ petition stands

disposed of.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 37132 OF 2024

2024:KER:78854

APPENDIX OF WP(C) 37132/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 15-02-2023 IN ITEM NO.31

Exhibit P2 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 19-07-2023 IN ITEM NO.15

Exhibit P3 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 28-06-2024 IN ITEM NO.7

Exhibit P4 TRUE COPY OF THE AGENDA OF THE MEETING HELD ON 28-06-2024 PERTAINING TO ITEM NO.7