Sooraj vs The Regional Transport ...
2021 Latest Caselaw 17170 Ker

W.P(C).14812/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                       WP(C) NO. 14812 OF 2021
PETITIONER/S:

     1       SOORAJ
             AGED 37 YEARS
             S/O. NARAYANAN, VATTUKUDI HOUSE, KUTTICHIRA P.O,
             THRISSUR, REPRESENTED BY POWER OF ATTORNEY HOLDER,
             BIJU V.P., S/O. PRABHAKARAN, VALLACHIRA HOUSE,
             NOOLUVALLY, CHUMBUCHIRA P.O, THRISSUR.

     2       NITHIN KRISHNA,
             AGED 30, S/O. UNNIKRISHNAN, THEKOODAN HOUSE,
             NOOLUVALLY, CHEMBUCHIRA P.O, THRISSUR.

             BY ADV I.DINESH MENON



RESPONDENT/S:

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

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

             SR.GP: ADV.BIMAL K NATH


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.08.2021,    THE   COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C).14812/2021
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                              JUDGMENT

First petitioner is the holder of a regular permit in respect of

stage carriage KL-07-BH-164. He propose to transfer it to the second

petitioner and accordingly, joint application for transfer was

submitted. Petitioner has approached this Court lamenting that,

though the application is pending and inspite of pendency of the

application for circulation, no orders have been passed.

2. Learned Senior Government Pleader, on instructions,

submitted that the application has been processed and is awaiting

consideration of the RTA. Accordingly, I am inclined to dispose of the

Writ Petition itself with a direction to the first respondent to take up

the application submitted by the petitioner in relation to Ext.P1

regular permit, as expeditiously as possible, at any rate, in the next

RTA meeting, which shall be convened within two months from the

date of receipt of a copy of this judgment. If there is no likelihood of

that meeting being convened for any reason, beyond the control of

the respondent, appropriate decision shall be taken by circulation

within the above period, invoking Rule 130 of the Motor Vehicles

Rules, after giving reasonable opportunity of filing objection to the

affected parties, if any.

W.P(C).14812/2021

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).14812/2021

APPENDIX OF WP(C) 14812/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT IN THE NAME OF THE FIRST PETITIONER.

Exhibit P2 COPY OF THE REQUEST FOR CIRCULATION DATED 12.07.2021.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN W.P.C NO.

24703/2019 DATED 19.9.2019.