Thomas T.C vs The Regional Transport Authority
2024 Latest Caselaw 27407 Ker

Kerala High Court

Thomas T.C vs The Regional Transport Authority on 11 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 32185 OF 2024

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                                                  2024:KER:69222
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

         THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                      WP(C) NO. 32185 OF 2024

PETITIONER:

           THOMAS T.C.,
           AGED 55 YEARS
           S/O CHANDY K.C., THAKIDAYEL PARAMBIL, CHANNAMKKADU
           P.O., KOTTAYAM ., PIN - 686533


           BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENTS:

     1     THE REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, COLLECTORATE PO, KOTTAYAM
           ,REPRESENTED BY SECRETARY,, PIN - 686002

     2     THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
           COLLECTORATE PO, KOTTAYAM ., PIN - 686002

     3     THE REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, CIVIL STATION PO,ALAPPUZHA
           ,REPRESENTED BY ITS SECRETARY., PIN - 688001



             SRI.S. GOPINATHAN -SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.09.2024,   THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 32185 OF 2024

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                                                      2024:KER:69222
                               JUDGMENT

The petitioner applied for grant of a regular permit to

operate stage carriage on the route Mandiram - Cherthala. The

said application is pending since 2018. The route is an inter-

district route, which lies within the jurisdiction of two authorities;

i.e, the 1st and 3rd respondents. The decision on the application of

the petitioner has been deferred on the ground that the

concurrence of the 3rd respondent is awaiting.

2. The 3rd respondent is also a party in this Writ

Petition. The Authorities cannot sit over on their applications for

in definite time and they are required to process application

expeditiously. Six years is a long time to obtain concurrence from

the sister Authority by the 1st respondent. This shows the lethargic

attitude of the authorities.

Therefore, the present writ petition is disposed of with

direction to the 1st and 3rd respondents to take a decision for

concurrence and pass an order on application expeditiously,

preferably within a period of two months from today.

Sd/-DINESH KUMAR SINGH JUDGE lsn WP(C) NO. 32185 OF 2024

2024:KER:69222

APPENDIX OF WP(C) 32185/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 03-07- 2023 IN ITEM NO.12

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN