Smt.Rajani vs The Secretary
2021 Latest Caselaw 1278 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.27716 OF 2020(L)


PETITIONER:

               SMT.RAJANI
               AGED 42 YEARS
               W/O. P.S.PRAMOD, KUTTIYIL PARAMMAL HOUSE, KOONAMOOCHI
               P.O., THRISUR DISTRICT.

               BY ADV. SRI.SAJU J.VALLYARA

RESPONDENTS:

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

      2        THE REGIONAL TRANSPORT AUTHORITY,
               MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL
               STATION, MALAPPURAM P.O., PIN-676505, MALAPPURAM
               DISTRICT.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27716 OF 2020(L)
                                2




                            JUDGMENT

Dated this the 13th day of January 2021

The grievance of the petitioner, who is the holder of a

regular permit in relation to stage carriage No. KL 46B

6309 is that Ext.P2 and Ext.P3 applications submitted by

him for renewal of the permit, on its expiry has been

pending consideration since long. In the meanwhile, he

procured another vehicle No. KL 48A 7997. Ext.P5

application was filed for allotting the permit in favour of the

new vehicle. The petitioner has approached this Court

contending that all the three applications are pending

without being finally decided.

2. Objecting to the request of the learned Counsel

for the petitioner, the learned Senior Government Pleader

submitted that the above permit was kept under suspended

animation. Thereafter, the petitioner was directed to

produce current records of the suitable vehicle. Inspite of

specific directions, the petitioner did not comply with the WP(C).No.27716 OF 2020(L)

directions. So the time period of the permit has expired, it

was submitted.

3. The essential grievance of the petitioner herein is

that, the applications have been kept pending without any

orders being passed.

4. Having considered this fact, I am inclined to

direct the RTA, to take up Ext.P2, Ext.P3 and Ext.P5

applications and to pass appropriate orders in accordance

with law, as expeditiously as possible, at any rate, within a

period of six weeks from the date of receipt of a copy of

this judgment. If for any reason, the RTA meeting could not

be convened, appropriate decision shall be taken by

invoking Rule 130 of the Kerala Motor Vehicles Rules.

Accordingly, the writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE

SKP/13-1 WP(C).No.27716 OF 2020(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.10/5107/1995 ISSUED TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-46-B-6309.

EXHIBIT P2 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED NIL.

EXHIBIT P3 PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 17.11.2020.

EXHIBIT P4 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF STAGE CARRIAGE KL-48-A-7997.

EXHIBIT P5 PHOTOCOPY OF THE REQUEST DATED 17.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS'S EXHIBITS:

TRUE COPY P.A. TO JUDGE