Siddique vs Regional Transport Authority and Secretary, Regional Transport Authority

P.N. Ravindran, J.—The Petitioner applied for grant of a fresh regular permit to operate stage carriage on the route Padanna-Puthenpally Beach via. Marappalam, Kottikkal, Padakulam, Kodungallur Eriyad and Azhikode as an ordinary service. The Regional Transport Authority, Thrissur considered the said application at its meeting held on 15.11.2010 and resolved to grant a regular permit subject to settlement of timings. The grievance voiced by the Petitioner in this writ petition is that though nearly two months have passed after the Regional Transport Authority granted the permission, till date, the permit has not been issued. In this writ petition, the Petitioner seeks a direction to the Respondents to issue a regular permit pursuant to Ext.P1 proceedings of the Regional Transport Authority, Thrissur.

The learned Government Pleader appearing for the Respondents submitted that the Secretary, Regional Transport Authority will convene a timing conference, settle the timings and thereafter issue the permit expeditiously.

In the light of the said submission, I dispose of the writ petition with a direction that if the Petitioner has produced current records of the vehicle offered by him within a period of 30 days from W.P.(C) No. 23 of 2011: 2:the date of receipt of Ext.P1 order and if the records are in order, theSecretary, Regional Transport Authority, Thrissur shall convene ameeting, settle the timings and issue a permit to the Petitioner tooperate stage carriage on the route Padanna-Puthenpally Beachexpeditiously and in any event, within two months from the date onwhich the Petitioner produces a certified copy of this judgment. Needless to say, the Secretary, Regional Transport Authority shallissue notice to the existing operators operating the stage carriage onthe aforesaid route.