Kerala High Court
Krishnan Nair vs Regional Transport Authority
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
SATURDAY, THE 23RD DAY OF MARCH 2013/2ND CHAITHRA 1935
WP(C).No. 3827 of 2012 (C)
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PETITIONER:
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KRISHNAN NAIR, AGED 91 YEARS
'HARISREE', MOUNTAIN ROAD, THAIKKOODAM
KOCHI-682 019.
BY ADVS.SRI.RAJESH NAIR
SRI.BIJOY CHANDRAN
RESPONDENT(S):
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1. REGIONAL TRANSPORT AUTHORITY
ERNAKULAM, REPRESENTED BY ITS SECRETARY, (RTO
ERNAKULAM), CIVIL STATION, KAKKANAD
KOCHI-30.
2. DISTRICT COLLECTOR
ERNAKULAM, (CHAIRMAN
REGIONAL TRANSPORT AUTHORITY) CIVIL STATION
KAKKANAD, KOCHI-30.
3. CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
KOCHI-11.
4. COMMISSIONER OF POLICE
COCHIN CITY, O/O.THE COMMISSIONER OF POLICE, KOCHI-11.
5. ASSISTANT COMMISSIONER OF POLICE (TRAFFIC)
ERNAKULAM, EDAPPALLY, KOCHI-682 024.
R3 BY ADV. SRI.DILEESH JOHN,SC,COCHIN CORPORATION
R4 BY SMT.ANITHA REVINDRAN, GOVERNMENT PLEADER
BY SRI.P.K.SOYUZ,SC,COCHIN CORPORATION
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23-03-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AS
WP(C).No. 3827 of 2012 (C)
APPENDIX
PETITIONER(S) EXHIBITS:
EXHIBIT P1: COPY OF APPLICATION DATED 24/4/97 SUBMITTED BY LAKSHMIKUTTY
AMMA, WIFE OF THE PETITIONER.
EXHIBIT P2: COPY OF REPRESENTATION DATED 23/12/2011 FILED BY the PETITIONER.
EXHIBIT P3: COPY OF POSTAL RECEIPT DATED 23/12/2011 EVIDENCING DESPATCH
OF EXHIBIT P2 REPRESENTATION.
RESPONDENTS' EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
AS
V.CHITAMBARESH,J.
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W.P.(C) No. 3827 of 2012
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Dated this the 23rd day of March, 2013
J U D G M E N T
The petitioner has filed Ext.P2 representation objecting to the location of a bus stop right in front of his commercial premises. The petitioner asserts that there is no decision of the Regional Transport Authority fixing the location and that the local authority (Corporation of Cochin) has not been consulted even. Reliance is placed on Rule 206 and Rule 344 of the Kerala Motor Vehicles Rules, 1989 in this regard.
2. I direct the first respondent Regional Transport Authority to consider Ext.P2 representation with notice to respondent Nos.3 and 4. The needful shall be done within a period of two months from the date of receipt of a copy of this judgment.
The Writ Petition (Civil) is disposed of.
V.CHITAMBARESH.
JUDGE smm 2 3