Kerala High Court
Shyam Mohan 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
THURSDAY, THE 7TH DAY OF APRIL 2016/18TH CHAITHRA, 1938
WP(C).No. 13124 of 2016 (M)
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PETITIONER(S):
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SHYAM MOHAN
MELEDATH HOUSE,
KOTTAMURY P.O,
CHANGANACHERRY.
BY ADV. SRI.I.DINESH MENON
RESPONDENT(S):
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1. REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM, 686 002.
2. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM 686 002.
3. THE SECRETARY
REGIONAL TRANSPORT AUTHORITY,
PATHANAMTHITTA 689 645.
R BY SR. GOVERNMENT PLEADER SMT.K.A.SANJEETHA.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07-04-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13124 of 2016 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1. COPY OF THE PROCEEDINGS DATED 8.2.16.
P2. COPY OF THE TEMPORARY PERMIT APPLICATION WITH CHALAN DATED
31.3.16.
P3. COPY OF THE ROUGH SKETCH OF THE ROUTE.
P4. COPY OF THE JUDGMENT IN WPC 5899/15 DATED 18.2.16.
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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W.P (C) No.13124 of 2016
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Dated this the 7th day of April, 2016
J U D G M E N T
The application for temporary permit put in by the petitioner is pending consideration. Concurrence from the sister RTA is awaited.
2. I direct the first respondent to take the proceedings to a logical end within a period of one month. A decision shall be taken by circulation of files if no meeting is convened in the meanwhile.
The Writ Petition is disposed of.
Sd/-
V.CHITAMBARESH, Judge.
nj/07.04.2016