K. Sudhakaran vs Regional Transport Authority, Palakkad Represented By Its Chairman, Civil Lines, Palakkad District, Pin 678001

Raja Vijayaraghavan V, J

This writ petition is filed seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the 1st respondent to consider and dispose of Exhibit P12 request submitted by the petitioners in the meeting scheduled to be held on 18.03.2023 vide Item No.22 or in the adjourned date, after hearing the petitioners also in the interest of justice.

Heard Sri. Saju J. Vallyara, the learned counsel appearing for the petitioners, and Smt.Amminikutty, the learned senior Government Pleader.

The learned Government Pleader submitted that the RTA meeting is scheduled to be held on 18.03.2023 and if Ext.P12 request submitted by the petitioners is pending, the petitioners as well as other affected parties can be heard and an appropriate decision can be taken.

Having regard to the submissions advanced, this writ petition is disposed of directing the 1st respondent to take up, consider and pass appropriate orders on Ext.P12, after affording an opportunity of being heard, either physically or virtually, to the petitioners herein and affected parties, if any. It is made clear that this Court has not expressed any opinion on the merits or otherwise of the claims made by the petitioners, and it would be open to the 1st respondent to consider the grievance on its merits. It would be open to the petitioners to produce a copy of the writ petition along with the judgment before the concerned respondent for further action.

The writ petition is disposed of.