Binu K.P vs The Secretary
2021 Latest Caselaw 12185 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                        WP(C).No.9831 OF 2021(D)


PETITIONER:

               BINU K.P.
               AGED 50 YEARS
               KARUKUZHIYIL HOUSE, VELLTHOOVAL P.O.,
               SELLIAMPARA, IDUKKI-685 563.

               BY ADV. SRI.I.DINESH MENON

RESPONDENT:

               THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY
               THRISSUR, REGIONAL TRANSPORT OFFICE,
               CIVIL STATION P.O., THRISSUR-680 003.

               BY.SMT.VINEETHA B., GOVERNMENT PLEADER

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.9831 of 2021
                               -2-


                    P.V.KUNHIKRISHNAN,J.
                  --------------------------------
                W.P.(C).No. 9831 of 2021 (D)
               -------------------------------------
              Dated this the 23rd day of April, 2021

                            JUDGMENT

This writ petition is filed with a prayer to issue

appropriate direction to the Secretary, Regional

Transport Authority, Thrissur to consider Ext.P4

application for temporary permit on the route

Thriprayar - Pullu in respect of stage carriage No.KL-

08-AH 9020 in place of stage carriage No.KL-08-AC-

5521.

2. Heard the counsel for the petitioner and the

Government Pleader.

3. After hearing both sides, I think this writ

petition can be disposed with a direction to the

respondent to consider and pass orders on Ext.P4

application in accordance with law.

Therefore, this writ petition is disposed with a W.P.(C).No.9831 of 2021

direction to the respondent to consider and pass

appropriate orders on Ext.P4 application within a period

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

judgment, after conducting a route enquiry in the

matter and also after hearing the petitioner and others

likely to be affected by any orders to be passed by the

respondent. The petitioner shall produce a copy of the

writ petition together with a copy of the judgment

before the respondent for further action.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

sd W.P.(C).No.9831 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE INTERIM ORDER IN M.P.NO.818/2019 IN MVAA NO.167/2019 DATED 17.10.2019.

EXHIBIT P2 TRUE COPY OF THE RC BOOK OF VEHICLE KL-

08-AH 9020.

EXHIBIT P3 TRUE COPY OF THE TEMPORARY PERMIT DATED 25.10.2019.

EXHIBIT P4 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT DATED 15.3.2021.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC NO.5518/2020 26.2.2020.

RESPONDENT'S/S EXHIBITS: NIL