Baburaj V.K vs The Regional Transport Authority
2021 Latest Caselaw 11438 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                     WP(C).No.1793 OF 2021(Y)


PETITIONER/S:

             BABURAJ V.K
             S/O.KOCHU PILLAI, VANDHU PARAMBIL HOUSE,
             ULICKAL PO, TALIPARAMBA, KANNUR

             BY ADVS.
             SRI.K.MOHANAKANNAN
             SMT.A.R.PRAVITHA
             SMT.D.S.THUSHARA
             SRI.H.PRAVEEN (KOTTARAKARA)
             SMT.T.V.NEEMA

RESPONDENT/S:

      1      THE REGIONAL TRANSPORT AUTHORITY
             CIVIL STATION, COLLECTORATE RD, TALAP, KANNUR 670 002

      2      THE JOINT REGIONAL TRANSPORT OFFICER
             TALIPARAMBA, KANNUR 670 141

      3      THE TAHSILDAR
             CIVIL STATION, TALIPARAMBA, KANNUR 670 141




             SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1793 OF 2021(Y)
                                       2




                                 JUDGMENT

Petitioner herein is the RC owner of vehicle

No.KL-59C-9471, which was registered as a taxi. The

vehicle was attached by the revenue authority and in the

possession of the petitioner which he is now using as a

taxi. The petitioner has filed Ext.P5 representation,

requesting to change the registration as taxi, which was

accepted by the second respondent and the change of

class of vehicle was approved with certain conditions.

Now, it is submitted that the petitioner has submitted

Ext.P10 representation before the third respondent

-Tahsildar. This has not been considered and appropriate

orders passed is the grievance of the petitioner.

2. Having considered the limited prayer sought by

the petitioner at present, I am inclined to direct the third

respondent to dispose of Ext.P10 representation, as

expeditiously as possible, at any rate, within a period of

four weeks from the date of receipt of a copy of this

judgment, after giving a reasonable opportunity of being WP(C).No.1793 OF 2021(Y)

heard to the petitioner.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.1793 OF 2021(Y)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF RELEVANT PAGE OF THE CERTIFICATE OF REGISTRATION NO.KL 59C

-9471, CHEVROLET TAVERA MOTOR CAB DATED 28.5.2013

EXHIBIT P2 TRUE COPY OF THE RELEVANT ENTRIES REGARDING THE VEHICLE DOWNLOADED FROM THE WEB SITE

EXHIBIT P3 TRUE COPY OF THE NOC WITH NOTICE OF TERMINATION DATED 12.8.2019 ISSUED BY THE REGISTERING AUTHORITY

EXHIBIT P4 TRUE COPY OF THE RECEIPT OF PAYMENT OF MOTOR VEHICLE TAX UP TO 31.12.2020

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.10.2020

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE ISSUED BY THE POLLUTION CONTROL BOARD DATED 13.10.2020

EXHIBIT P7 TRUE COPY OF THE INSURANCE POLICY OF NEW INDIA ASSURANCE COMPANY

EXHIBIT P8 TRUE COPY OF THE RECEIPT OF PAYMENT OF VEHICLE TAX DATED 27.10.2020

EXHIBIT P9 TRUE COPY OF THE MOTOR VEHICLES TAX RECEIPT DATED 15.10.2020

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 12/02/2021 SUBMITTED BEFORE THE 3RD RESPONDENT.

   RESPONDENT'S/S EXHIBITS               NIL