Kerala High Court
Geethesh C.P vs The Chairman (District Collector on 3 September, 2024
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
WP(C) NO. 29856 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
WP(C) NO. 29856 OF 2024
PETITIONER:
GEETHESH C.P,
AGED 48 YEARS
S/O NARAYANAN, CHOLAYAMPARA HOUSE, KUTTIKAITHA,
AMABALAVAYAL P.O, WAYANAD, PIN - 673593
BY ADVS.
RENI JAMES
T.A.MARY RINJU
RESPONDENTS:
1 THE CHAIRMAN (DISTRICT COLLECTOR,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
KALPETTA,WAYANAD, PIN - 673122
2 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY,CIVIL STATION,
KALPATTA,WAYANAD, PIN - 673122
3 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,CIVIL STATION, KAIRALI
NAGAR, KALPATTA,KERALA, PIN - 673122
4 THE REGIONAL TRANSPORT OFFICER,
CIVIL STATION, KALPETTA NORTH,WAYANAD, PIN - 673122
SRI. SREEJITH V.S.-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 29856 OF 2024
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JUDGMENT
Dated this the 3rd day of September, 2024
The petitioner has been granted regular permit for
stage carriage operation in respect of the vehicle
bearing registration No.KL-73-C-7896 on the route
Thaloor - Poolakkundu - Kalpetta Via Chulliyode-
Madakara-Sulthan Bathery-Cheeral-Nambiarkkunnu-
Vandola-Cherumad-Ambalavayal-Athichal Junction-
Karapuzha-Kakkavayal-Kainatty.
2. However, in the absence of the timing have been
fixed for operation of the stage carriage on the said
route, the petitioner is unable to carryout the stage
carriage operation in pursuance to the regular permit
granted to the petitioner. For fixing the timing of the
stage carriage operation, timing conference was
scheduled on 02.09.2024, but because of the numerous
objections, the same has been adjourned for 30 days.
3. In the absence of timing having been fixed for
the operation of the petitioner's stage carriage, the
petitioner 's vehicle is standing still and the permit has
WP(C) NO. 29856 OF 2024
2024:KER:67350
not been put to use, and the petitioner is suffering
losses besides losing his livelihood.
In view thereof, the respondent authority is
directed to take expeditious decision for fixing the
timing for stage carriage operation of the petitioner on
the route Thaloor - Poolakkundu - Kalpetta for which
the petitioner has been granted regular permit,
preferably within a period of one month.
Sd/-
DINESH KUMAR SINGH
JUDGE
AP
WP(C) NO. 29856 OF 2024
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APPENDIX OF WP(C) 29856/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS DATED 21.12.2022
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 25.08.2023 IN
Exhibit P3 TRUE COPY OF THE PROCEEDINGS DATED 12.07.2023
Exhibit P4 TRUE COPY OF THE INTIMATION DATED 21.08.2023
ExhibitP 5 TRUE COPY OF THE NOTICE DATED 21.09.2023
ISSUED BY THE DEPUTY TRANSPORT COMMISSIONER
ExhibitP 6 TRUE COPY OF THE PROCEEDINGS DATED 27.12.2023
Exhibit P 7 TRUE COPIES OF THE MASS PETITIONS FILED BY
THE PEOPLE OF THE LOCALITY WITH TRANSLATION
Exhibit P8 TRUE COPY OF THE JUDGMENT IN WP(C) NO
24948/2024 DATED 19.07.2024
Exhibit P9 TRUE COPY OF THE LETTER DATED 25.04.2022
Exhibit P10 TRUE COPY OF THE LETTER OF THE EXECUTIVE
ENGINEER DATED 03.01.2024
Exhibit P11 THE TRUE COPY OF THE NOTICE DATED NIL ISSUED
BY THE 4TH RESPONDENT.
Exhibit P12 TRUE COPY OF THE NOTICE DATED NIL ISSUED BY
THE 4TH RESPONDENT.
Exhibit P13 TRUE COPY OF THE PROPOSED TIMING.
