[Cites 0, Cited by 0]
Kerala High Court
V. Guruvayoorappan vs The Regional Transport Authority ... on 16 December, 2025
WP(C) NO. 37920 & 36650 OF 2025
1 2025:KER:96907
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
TUESDAY, THE 16th DAY OF DECEMBER 2025/25TH AGRAHAYANA, 1947
WP(C) NO. 37920 OF 2025
PETITIONER:
K. BALAKRISHNAN UNNI, AGED 56 YEARS,
S/O. K.C MENON, RESIDING AT LAKSHMI NIVAS,
PANANGATTIRI P.O, KOLLENGODE,
PALAKKAD DISTRICT, PIN - 678506
BY ADVS. SRI.RILGIN V.GEORGE
SHRI.K.T.RAVEENDRAN
SMT.MEERA J. MENON
SMT.ALFIYA A.
SHRI.ADARSH P. AJI
SMT.ANJU P.V.
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY PALAKKAD,
REGIONAL TRANSPORT OFFICE, KENATHUPARAMBU,
KUNATHURMEDU, CIVIL STATION P.O,
PALAKKAD DISTRICT, REPRESENTED BY ITS SECRETARY,
PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY PALAKKAD,
REGIONAL TRANSPORT OFFICE, KENATHUPARAMBU,
KUNATHURMEDU, CIVIL STATION P.O,
PALAKKAD DISTRICT, PIN - 678001
3 V. GURUVAYOORAPPAN, AGED 67 YEARS,
S/O VELUPILLAI, RESIDING AT 38/350,
AMRUTHA BHAVANAM, MANJAKULAM, PALAKKAD DISTRICT,
PIN - 678001
WP(C) NO. 37920 & 36650 OF 2025
2 2025:KER:96907
SRI. RIYAL DEVASSY, GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.12.2025, ALONG WITH WP(C).36650/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 37920 & 36650 OF 2025
3 2025:KER:96907
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
TUESDAY, THE 16th DAY OF DECEMBER 2025/25TH AGRAHAYANA, 1947
WP(C) NO. 36650 OF 2025
PETITIONER:
V. GURUVAYOORAPPAN, AGED 67 YEARS,
S/O. VELUPILLAI, RESIDING AT 38/350,
AMRUTHA BHAVANAM, MANJAKULAM,
PALAKKAD DISTRICT, PIN - 678001
BY ADVS. SHRI.M.JITHESH MENON
SRI.P.G.MAHESHKUMAR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY PALAKKAD,
REGIONAL TRANSPORT OFFICE, KENATHUPARAMBU,
KUNATHURMEDU, CIVIL STATION P.O,
PALAKKAD DISTRICT, REPRESENTED BY ITS SECRETARY,
PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY PALAKKAD,
REGIONAL TRANSPORT OFFICE, KENATHUPARAMBU,
KUNATHURMEDU, CIVIL STATION P.O,
PALAKKAD DISTRICT, PIN - 678001
3 K. BALAKRISHNAN UNNI,
S/O. K.C MENON, RESIDING AT LAKSHMI NIVAS,
PANANGATTIRI P.O, KOLLENGODE, PALAKKAD DISTRICT,
PIN - 678506
SRI. RIYAL DEVASSY, GP.
WP(C) NO. 37920 & 36650 OF 2025
4 2025:KER:96907
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.12.2025, ALONG WITH WP(C).37920/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 37920 & 36650 OF 2025
5 2025:KER:96907
JUDGMENT
[WP(C) Nos.37920/2025, 36650/2025]
W.P.(C) No.37920 of 2025 is filed with the following prayers.
"i. Issue a writ in the nature of mandamus or such other
writ order or direction commanding the 2nd respondent to
forthwith settle the timings and issue the permit in
compliance with Exhibit P1 decision of the RTA as
already ordered by this Honorable Court, if necessary, by
making appropriate modifications to the time schedules
of the existing en route operators in consonance with
Exhibit P7 decision of the State Transport Authority.
ii. Issue a writ in the nature of mandamus or such other
writ order or direction commanding the 2nd respondent to
issue the permit in compliance with Exhibit P1 decision of
the RTA with a provisional set of timings pending a final
settlement of the time schedule in consonance with
Exhibit P7 decision of the State Transport Authority.
iii. Issue such other writ order or direction as this
Honorable Court may deem fit and apposite in the facts
and circumstances of the case.
iv. Dispense with the English translation of the
vernacular exhibits until such time as otherwise ordered
by this Honorable Court."
WP(C) NO. 37920 & 36650 OF 2025
6 2025:KER:96907
2. Taking note of the fact that the petitioner's prayer is for
settling the timings and issuing the permit in terms of the grant
made as per Ext.P1, a decision shall be taken by the first
respondent, in accordance with law, with notice to the third
respondent, at the earliest, at any rate, within two months from the
date of receipt of a copy of this judgment. It is made clear that the
objections of the third respondent in W.P.(C) No.37920 of 2025 shall
also be considered while considering the prayer made by the
petitioner herein. All the contentions of the parties are left open.
3. In view of the orders passed in W.P.(C) No.37920 of 2025, no
further orders are required to be passed in W.P.(C) No.36650 of 2025
filed by the third respondent in W.P.(C) No.37920 of 2025.
The writ petitions are disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
DMR/-
WP(C) NO. 37920 & 36650 OF 2025
7 2025:KER:96907
APPENDIX OF WP(C) NO. 37920 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE PROCEEDINGS OF THE
RTA DATED 19.07.2024.
Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED
08.04.2025 IN WPC NO: 14771 OF 2025.
Exhibit P3 A TRUE COPY OF THE PROCEEDINGS OF THE
RTA DATED 19.06.2025.
Exhibit P4 A TRUE COPY OF THE 'NOTICE FOR TIMING
CONFERENCE' DATED 15.09.2025
(RELEVANT PAGE ONLY).
Exhibit P5 A TRUE COPY OF THE 'NOTICE FOR TIMING
CONFERENCE' DATED 29.09.2025
(RELEVANT PAGE ONLY).
Exhibit P6 A TRUE COPY OF THE ORDER DATED
07.10.2025 IN WPC NO: 36650 OF 2025.
Exhibit P7 A TRUE COPY OF THE DECISION OF THE
STATE TRANSPORT AUTHORITY DATED
08.08.2025.
// TRUE COPY //
P.A. TO JUDGE
WP(C) NO. 37920 & 36650 OF 2025
8 2025:KER:96907
APPENDIX OF WP(C) NO. 36650 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE
OF STAGE CARRIAGE KL-09-Y-8981.
Exhibit P2 TRUE COPY OF THE TIMINGS ISSUED BY THE
2ND RESPONDENT TO THE PETITIONER.
Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT IN THE MEETING HELD ON
19.07.2024, GRANTING THE REGULAR PERMIT
TO THE 3RD RESPONDENT.
Exhibit P4 TRUE COPY OF THE REQUEST SUBMITTED BY THE
3RD RESPONDENT BEFORE THE 2ND RESPONDENT
DATED 24.12.2024.
Exhibit P5 TRUE COPY OF THE REGISTRATION CERTIFICATE
OF STAGE CARRIAGE KL-10-S-4746.
Exhibit P6 TRUE COPY OF THE REQUEST SUBMITTED BY THE
3RD RESPONDENT BEFORE THE 2ND RESPONDENT
DATED 20.03.2025.
Exhibit P7 TRUE COPY OF THE JUDGMENT ISSUED BY THIS
HON'BLE COURT IN WP(C) NO. 14771/2025
DATED 08.04.2025.
Exhibit P8 TRUE COPY OF THE RELEVANT EXTRACT OF THE
DECISION RENDERED BY THE 1ST RESPONDENT
IN ITEM NO.28, IN THE MEETING HELD ON
10.06.2025.
Exhibit P9 TRUE COPY OF THE RELEVANT EXTRACT OF THE
DECISION RENDERED BY THE STATE TRANSPORT
AUTHORITY DATED 08.08.2025.
Exhibit P10 TRUE COPY OF THE RELEVANT EXTRACT OF THE
DECISION DATED 19.06.2025 OF THE 1ST
RESPONDENT.
WP(C) NO. 37920 & 36650 OF 2025
9 2025:KER:96907
Exhibit P11 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE DATED 15.09.2025 PROPOSING TO
CONVENE A TIMING CONFERENCE ON
30.09.2025.
Exhibit P12 TRUE COPY OF THE GENERAL NOTICE DATED
29.09.2025 FOR THE TIMING CONFERENCE TO
BE HELD ON 08.10.2025.
// TRUE COPY //
P.A TO JUDGE
