C.K.Udayan vs The Regional Transport Authority
2021 Latest Caselaw 6584 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

               RP.No.132 OF 2021 IN WP(C). 25533/2020

 AGAINST THE JUDGMENT IN WP(C) NO.25533/2020(N) OF HIGH COURT OF
                             KERALA


REVIEW PETITIONER/PETITIONER :

             C.K.UDAYAN,
             S/O.KESAVAN, KUMBUKKAL HOUSE,
             KODUNGOOR P.O., VAZHOOR, KOTTAYAM.

             BY ADV. SMT.P.ASHA

RESPONDENTS/RESPONDENTS :

      1      THE REGIONAL TRANSPORT AUTHORITY,
             KOTTAYAM, REPRESENTED BY ITS SECRETARY,
             PIN-686 002.

      2      THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY,
             KOTTAYAM, PIN-686 002.



             SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION            ON
24.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.132 OF 2021

IN WP(C). 25533/2020                    2




                                       ORDER

This review petition is filed seeking to review the judgment dated

20.11.2020 in W.P.(C) No.25533 of 2020.

2. While disposing of the writ petition, this Court had directed

the respondent to take a decision on the application for transfer submitted

by the petitioner in the light of the principles laid down in

Bhagyalekshmi P. v. Secretary, Regional Transport Authority,

Palakkad [2010 (2) KLT 431] with notice to the petitioner and also to the

other legal heirs of the deceased registered owner/permit holder.

3. The petitioner states that his children are not in Station and

therefore, it would not be possible for them to personally come down and

appear before the respondent. They seek to review that part of the order

by which they were directed to personally appear before the respondent.

4. This Court by order dated 15.2.2021 had directed the

Government Pleader to get instructions as to whether it was possible to

hear the legal heirs in virtual mode. On instructions, it is submitted that if

the petitioner files an affidavit giving the mobile number as well as the

email address of the legal heirs to the respondent within a period of ten

days from today, they can be informed and links could be dispatched by RP.No.132 OF 2021

electronic mode fixing the time and mode for conducting

videoconferencing.

Accordingly, the petitioner is directed to file an affidavit giving the

mobile number as well as the email ID of the legal heirs within a period of

ten days from today. Link for virtual hearing will be dispatched within a

period of one week from the date of receipt of the affidavit and the entire

exercise shall be concluded within a period of three weeks from today.

This Review petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru