Kerala High Court
Sadanandan K.K vs The Regional Transport ... on 14 November, 2014
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 14TH DAY OF NOVEMBER 2014/23RD KARTHIKA, 1936
WP(C).No. 29216 of 2014 (B)
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PETITIONER(S) :-
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1. SADANANDAN K.K, S/O.KELAPPAN, VALIYAPARAMBATH HOUSE,
P.O.CHOMBALA, VIA VADAKARA, REGD. OWNER KL/18/M-8571.
2. ANIL C.T., S/O.NANU, CHOYATH TAZHKUNI HOUSE,
P.O.SIDDASAMAJAM, VIA VADAKARA, REGD. OWNER KL/18/G-703
3. HARIDASAN P.P., S/O.KELAPPAN, PADINJARE PUNATHIL,
P.O.MAYYANNUR, VIA VATAKARA, REGD. OWNER KL/18/H-6314.
4. DIVAKARAN E.K., S/O.KUNHIRAMAN, KINAMBARATH HOUSE,
P.O.CHORODE, VIA VATAKARA, REGD. OWNER KL/18/G-2410.
5. RANEESH K.C., S/O.BABU K.C., MARAKKOTH MEETHAL,
P.O.CHORODE, VIA VATAKARA, REGD. OWNER KL/18/C-5671.
6. VASANTHA, W/O.DEVADAS, VADAKKECHAMAKANDI, KURIKKILAD P.O.,
VATAKARA. REGD. OWNER KL/18/3227.
7. BAIJU E., S/O.PADMANABHAN, KUNIYATH TAZAKUNI HOUSE
P.O.MUTTUNGAL, VIA VATAKARA, REGD. OWNER KL/18/F-3941.
8. ARAVINDAKSHAN K., S/O.RAMAKURUP, KODUNGALERI HOUSE
P.O.PATHIYARAKKARA, VIA VATAKARA, REGD. OWNER KL-56/4656.
9. SURESH M., S/O.KELU, SAKETHAM, P.O.KUNINGAD
VIA PURAMERI, REGD. OWNER KL/18/J-2238
10. SOMAN K.C., S/O.POKKAN, KIZHAKECHARU PARAMBATH HOUSE
P.O.MANDARATHUR, VIA PUDUPPANAM
REGD. OWNER KL/18/G-4560.
11. SAJEEVAN P.M., S/O.KELAPPAN, PANAYULLATHIL HOUSE,
P.O.CHEMMARATHOOR, VIA VATAKARA, REGD. OWNER KL/18/J-3788.
12. MUSTHAFA O.K., S/O.MAHAMOOD, THAYYIL HOUSE, P.O.MADAPPALLY
VIA VADAKARA, REGD. OWNER KL/18/B-1860
WP(C).No. 29216 of 2014 (B)
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13. MAHESH KUMAR, S/O.KRISHNAN, PAROMKANDI KUNIYIL HOUE
CHORODE EAST P.O., VATAKARA, CALICUT
REGD. OWNER KL/18/F-2240.
14. PRAKASHAN.V.C., S/O.NANU, VADAKKECHAMAKKANDI HOUSE,
KURIKKILAD POST, VADAKARA, REGD. OWNER KL/18/C-9742.
15. SHIBU KUMAR.M., S/O.KANARAN, MADATHIL HOUSE, P.O.CHORODE
VIA VATAKARA, REGD. OWNER KL/18/H-6990.
16. VANITHA, D/O.RAMAKRISHNAN, RAMATH KOYILOTH HOUSE
P.O.KANNOOKARA, VIA MADAPPALLY, REGD. OWNER KL/18/G-5816
17. GOPINATHAN K.P., S/O.KANNAN, KALLULLA PARAMBATH HOUSE
P.O.CHEMMARATHOOR, VIA VADAKARA
REGD. OWNER KL/18/J-7292.
18. VINEESH, S/O.KUMARAN, THAVARAPARAMBATH HOUSE,
PO.MAYYANNUR, VIA VADAKARA, REGD. OWNER KL/18/H-2142.
19. BHARATHAN T., S/O.RAYARAPPAN, THOTTATHIL HOUSE,
CHORODE P.O., VIA VADAKARA, REGD. OWNER KL/18/G-9324.
20. SATHYAN M.K., S/O.ANDI, MULLAN KUNIYIL HOUSE,
PATHIYARAKKARA P.O., VATAKARA
CALICUT, REGD. OWNER KL/18/G-8892.
21. SHAJI M., S/O.CHOYI, MEETHAL HOUSE, P.O.CHORODE,
VIA VADAKARA, REGD. OWNER KL/18/G-942.
22. E.M.UNNIKRISHNAN, S/O.KELU,
ELLATH MEETHAL HOUSE, SIDHASAMAJAM P.O., VADAKARA
REGD. OWNER KL/18/D 8872.
23. SULEKHA, W/O.AZEEZ,
VALIYAPARAMBATH HOUSE, P.O.PATHIYARAKKARA
VIA PUDUPPANAM, REGD. OWNER KL/18/H-4307
24. SATHYAN K.K., S/O.KUNHAPPAN, KAIVELIPPURATH HOUSE,
MUTTUNGAL P.O., CHORODE, VATAKARA, CALICUT
REGD. OWNER KL/18/G 942.
25. UMANATHAN M., S/O.KANARAN, JANAKI NIVAS, P.O.CHORODE EAST
VIA VATAKARA, REGD. OWNER KL/18/F-298.
26. USHA, W/O.SATHYANADAN, SOUMYA NIVAS, P.O.CHORODE,
VIA VATAKARA, REGD. OWNER KL/18/F-4506.
WP(C).No. 29216 of 2014 (B)
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27. NASEER T.M., S/O.AMMAD, THAYYULLATHIL HOUSE, KEEZHAL P.O.
VIA BADAGARA, REGD. OWNER KL 18/M-3184
28. SAJEEVAN, S/O.KUNHIKANNAN,
KUTHAPPALLI THAZHAKUNI, P.O.MANTHARATHUR
VIA PUTHUPPANAM, REGD. OWNER KL/18/L-9306
29. SASI M., S/O.GANGADARAN, KUNNUMMAKANDI HOUSE,
CHERUVANNOOR P.O., MEPPAYUR VIA, REGD. OWNER KL-56/R-8333.
30. BALAKRISHNAN M.M., S/O.RAMAN NAIR, MANAKKAL MEETHAL HOUSE
THODANNURE P.O., VIA VATAKARA, REGD. OWNER KL/18/G-4057
31. RASHID K.P, S/O.EBRAHIM, KAPPARAMBATH HOUSE, P.O.KEEZHAL
VIA VATAKARA, REGD. OWNER KL/18/J-4424.
32. NIJITH K.M., S/O.KUNHIRAMAN, KOODAKANDI MEETHAL HOUSE
P.O.MANDARATHOOR, VIA PUDUPPANAM
REGD. OWNER KL/18/J-660.
33. MUHAMMED, S/O.ASSAINAR,
MALAPPADI HOUSE, P.O.CHEMMARATHUR, VIA VATAKARA
REGD. OWNER KL/18/J-3886.
34. MANOJ KUMAR E.P., ELIPPARAMBATH HOUSE, P.O.MANIYUR,
VIA PAYYOLI, REGD. OWNER KL/11/AG-2888.
35. JAYACHANDRAN P., S/O.ACHUTHA KURUP,
EDEPOYIL THAZHAKUNI HOUSE, KEEZHAL POST, VIA VADAKARA
CALICUT, REGD. OWNER KL/18/F-9285.
36. MOHANAN P., EDEPOYIL THAZHAKUNI HOUSE, P.O.KEEZHAL,
VIA VATAKARA, REGD. OWNER KL/18/E-3360.
37. DIMESH T.K., S/O.DAMODARAN,
THAZHA KUNIYIL HOUSE, P.O.CHORODE, VIA VATAKARA
REGD. OWNER KL 18 E-3360
38. GINEESH BABU K., S/O.SURESH BABU, KUNIYIL HOUSE,
MAYYANNORE P.O., VATAKARA VIA REGD. OWNER KL/18/J-9249
39. SAJEER K.X., S/O.KUNHALEEMA, KADAPPURATH VAYAL HOUSE,
P.O.CHORODE, VIA VADAKARA, REGD. OWNER KL/18/J-2882.
40. THAHIR M.V., S/O.EBRAHIM, MEETHALE VADAKKIYEDUTH HOUSE
CHEMMARATHUR P.O., VIA VADAKARA
REGD. OWNER KL/18/G-170.
WP(C).No. 29216 of 2014 (B)
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41. VIJAYAN M.K., S/O.KRISHNAN NAIR, MEEROLI THAZHA KUNIYIL
HOUSE, KAVIL ROAD, VIA VADAKARA, REGD. OWNER KL/18/G-7237.
42. SURESH, S/O.CHATHU, KANIYANTE PARAMBATH HOUSE,
NITTOOR P.O., KAKKATTIL VIA
VATAKARA, KOZHIKODE, REGD. OWNER KL/18/G-4243.
BY ADV. SRI.C.K.SREEJITH
RESPONDENT(S) :-
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1. THE REGIONAL TRANSPORT OFFICER/SECRETARY RTA
OFFICE OF REGIONAL TRANSPORT AUTHORITY, VATAKARA
CALICUT DISTRICT - 673 101
2. REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, VATAKARA - 673 101.
3. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVT
MOTOR VEHICLES DEPARTMENT, SECRETARIAT
TRIVANDRUM - 695 001.
4. CIRCLE INSPECTOR OF POLICE,
VATAKARA POLICE STATION, VATAKARA - 673 101
5. THE VATAKARA MUNICIPALITY,
REP. BY ITS SECRETARY, VATAKARA- 673 101
BY GOVERNMENT PLEADER SRI.T.J.MICHAEL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14-11-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 29216 of 2014 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS :-
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EXT.P1: THE TRUE COPY OF THE JUDGMENT IN WPC NO.2236/2013.
EXT.P2: THE TRUE COPY OF THE PROCEEDINGS OF RTA MEETING HELD ON
26/3/2013 AS ITEM NO.75.
RESPONDENT(S)' EXHIBITS :- NIL
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//TRUE COPY//
P.A. TO JUDGE
K. VINOD CHANDRAN, J.
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W.P.(C) No.29216 of 2014
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Dated this the 14th day of November 2014
J U D G M E N T
The petitioners are contract carriage permit holders plying their autorickshaws in the Vatakara Municipality. They sought for variation of permits, the applications for which were refused to be accepted on the ground that the RTA, Vatakara, has directed restriction of autorickshaw permit within the Vatakara Municipality area. This Court has in Rajesh v. Secretary, RTA [2014 (3) KLT 341], held that such general orders cannot be passed by the RTA and each application has to be considered individually and a reasoned order passed under Section 80(2) of the Kerala Motor Vehicles Act, 1988.
2. In such circumstances, the applications filed by the petitioners shall be accepted to the files of the RTA, Vatakara and the same shall be considered within a period W.P.(C) No.29216 of 2014 -: 2 :- of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd-
K. VINOD CHANDRAN, JUDGE.
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