IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
WP(C) NO. 15167 OF 2022
PETITIONER :-
SAROJINI
W/O BALAKRISHNAN
SAROVARAM P.O, KANNANKARA
CHELANNUR, KOZHIKODE - 673 616.
BY ADV I.DINESH MENON
RESPONDENT :-
THE SECRETARY
REGIONAL TRANSPORT AUTHORITY
REGIONAL TRANSPORT OFFICE
VADAKARA P.O, VADAKARA
KOZHIKODE - 670 101.
SMT.ANIMA M, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15167 OF 2022
2
JUDGMENT
This writ petition has been filed for a direction to the respondent to consider and pass orders on Ext.P1 application dated 5.4.2022 for issuance of a temporary permit.
Having regard to the limited nature of relief sought for in the writ petition, there will be a direction to the respondent to consider and pass orders on Ext.P1 application for temporary permit within a period of six weeks from the date of receipt of a certified copy of this judgment, after affording an opportunity of hearing to the petitioner. I make it clear that I have not expressed any opinion on the merits of the matter and it is for the 1st respondent to consider Ext.P1 in accordance with law.
Sd/-
GOPINATH P.
JUDGE SMA WP(C) NO. 15167 OF 2022 3 APPENDIX PETITIONER'S EXHIBITS :-
EXHIBIT P1 :- TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 05.04.2022 FILED BEFORE RESPONDENT.
EXHIBIT P2 :- TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.13846/2022 DATED 12.04.2022.