Majeed M vs Regional Transport Authority And Ors

Admit. The Government Pleader takes notice for the respondent.

Heard.

The prayer in the Writ petition is for a direction to the 2nd respondent to place Ext.P2 application for variation of the conditions of the permit on the

route Govindapuram-Chittoor before the Chairman, RTA, Palakkad and procure orders on the application for variation by circulation of papers under

Rule 130 of the Kerala Motor Vehicles Rules. The petitioner is an existing stage carriage operator on the above stated route and Ext.P1 permit issued

to him is valid till 13.3.2022. He submitted Ext.P2 application on 22.08.2019 seeking two variations in the permit. The field officer has enquired into the

variations sought for and submitted Ext.P4 report, stating that the variation sought for is in public interest. Ext.P4 report was filed on 07.01.2021 and

the grievance of the petitioner is that the petition is ripe for consideration and that even though there have been RTA meetings scheduled thereafter,

Ext.P2 application was not taken up and considered.

The learned Government Pleader on instructions submitted that the application can be considered in the next RTA meeting.

In the above circumstances, the writ petition is disposed of directing the respondents to take up and pass appropriate orders on Ext.P2 application, as

expeditiously as possible, at any rate within a period of 6 weeks from the date of receipt of a copy of this judgment. If the RTA meeting cannot be

convened and held during the aforesaid period, for any reasons beyond the control of the RTA, the petition shall be taken up and ordered adopting the

procedure under Rule 130 of the Kerala Motor Vehicles Rules, after considering any objections to the grant of the variations sought for by the

petitioner.