Madhusoodhanan vs The Regional Transport Authority
2021 Latest Caselaw 1281 Ker

WP(C).No.28375 OF 2020(V)
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           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.28375 OF 2020(V)


PETITIONER/S:

            MADHUSOODHANAN
            AGED 45 YEARS
            S/O. VELAYUDHAN NAIR, CHERIYAMPURATH HOUSE (SREE
            VALSAM), KLARI P.O, EDARIKKODE,
            MALAPPURAM DISTRICT.

            BY ADV. SRI.SAJU J.VALLYARA

RESPONDENT/S:

      1     THE REGIONAL TRANSPORT AUTHORITY
            REPRESENTED BY ITS SECRETARY, CIVIL STATION,
            MALAPPURAM P.O, PIN-676 505, MALAPPURAM DISTRICT.

      2     THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
            CIVIL STATION, MALAPPURAM P.O, PIN-676 505,
            MALAPPURAM DISTRICT.




            SR.GP K.P HARISH

     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.28375 OF 2020(V)
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                              JUDGMENT

The petitioner herein, applied for a regular permit,

which stood rejected by RTA on 07.01.2020. Aggrieved

by it, he approached the State Appellate Tribunal,

Ernakulam, by filing M.V.A.A.No.81 of 2020. The Appeal

came to be allowed, after hearing both sides setting

aside the order of rejection and directing the RTA to

reconsider the application on merits and to pass

appropriate orders within the stipulated time of two

months.

2. The petitioner has approached this court

lamenting that in spite of time bound order passed by the

Tribunal, the application for permit has not been taken up

and considered in accordance with Ext.P1 order of the

Tribunal.

3. After hearing both sides, I am inclined to

dispose of the Writ Petition itself, with a direction to the

RTA, to take up the application for regular permit, WP(C).No.28375 OF 2020(V)

consider it and to pass appropriate orders, as

expeditiously as possible, at any rate, within a period of

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

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

be held, decision shall be taken by circulation under Rule

130 of the Kerala Motor Vehicles Rules.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.28375 OF 2020(V)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE JUDGMENT IN M.V.A.A, NO. 81/2020 DATED 12.11.2020 PASSED BY THE HON'BLE STATE TRANSPORT APPELLATE TRIBUNAL.

EXHIBIT P2 PHOTOCOPY OF THE REQUEST DATED 19.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS         NIL