Ibrahim vs The Regional Transport Authority
2021 Latest Caselaw 4696 Ker

W.P.(C) No.1360/2021               1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                       WP(C).No.1360 OF 2021(T)


PETITIONER/S:

       1        IBRAHIM,
                AGED 40 YEARS,
                S/O.ALAVI, POOZHIKUTH HOUSE, ANAKKAYAM P.O.,
                MALAPPURAM-676509.

       2        RAMLATH.P.,
                POTTANAMCHALIL HOUSE, POOKULATHUR P.O., PULAPATTA,
                MALAPPURAM-676123.

                BY ADV. SRI.I.DINESH MENON

RESPONDENT:

       1        THE REGIONAL TRANSPORT AUTHORITY
                MALAPPURAM, CIVIL STATION P.O., MALAPPURAM-676505.

       2        THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
                STATION P.O., MALAPPURAM-676505.


OTHER PRESENT:

                SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.1360/2021                      2




                                   JUDGMENT

Petitioner is the holder of a regular permit on the route Manjeri -

Kizhisseri - Edavannappara in respect of the stage carriage bearing registration

No.KL-12B 6231. It is submitted that the first petitioner, who is not in a position

to look after the service , proposes to transfer the permit and the vehicle from his

name to the name of the second petitioner. A joint application was submitted as

Ext.P2 and is pending before the authority. Grievance of the petitioners is that,

Ext.P2 application has not been considered even now and it causes irreparable

injury to the petitioners.

2. When the matter was taken up, learned senior Government Pleader

submitted that, in relation to the above mentioned vehicle huge tax arrears are

due, which has not been cleared of .

3. Having considered the nature of the contentions set up and the prayer

sought by the petitioners, I am inclined to dispose of the writ petition itself with a

direction that , on receipt of records evidencing the deposit of tax arrears, Ext.P2

application shall be taken up, considered and disposed of by the first respondent,

in accordance with law, as expeditiously as possible, at any rate within a period

of four weeks from the date of receiving the records evidencing the payment of

tax.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE REGULAR PERMIT IN THE NAME OF THE FIRST PETITIONER DATED NIL.

EXHIBIT P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 24.09.2020.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.17238/2020 DATED 21.08.2020.