Elayedath Hameed (Hameed E) vs Regional Transport Authority
2021 Latest Caselaw 1670 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                     WP(C).No.122 OF 2021(M)


PETITIONER/S:

             ELAYEDATH HAMEED (HAMEED E)
             AGED 53 YEARS
             S/O MOIDEEN, ELAYEDATH HOUSE, KOLATHARA
             P.O.KOZHIKODE DISTRICT, PIN-673 655.

             BY ADVS.
             SRI.JOSEPH GEORGE
             SRI.P.A.REJIMON

RESPONDENT/S:

      1      REGIONAL TRANSPORT AUTHORITY
             KOZHIKODE, REPRESENTED BY ITS SECRETARY, RT OFFICE,
             KOZHIKODE P.O.PIN-673 001.

      2      THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY,
             KOZHIKODE, KOZHIKODE P.O.PIN-673 001.

      3      THE STATE OF KERALA,
             REPRESENTED BY SECRETARY DEPARTMENT OF TRANSPORT,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN-695 001.




             SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.122 OF 2021(M)
                                  2




                           JUDGMENT

The grievance of the petitioner herein is that though

Ext.P2 application for temporary permit it was submitted

on time has not been considered even now. On

instructions, the learned senior Government Pleader

submitted that in fact the pucca permit holder had applied

for replacement of the vehicle with a new vehicle and also

for temporary permit in relation to the same vehicle. In

the meanwhile, Ex.P1 judgment, passed at the instance of

the petitioner herein for considering Ext.P4 in that Writ

Petition, is posted for consideration before the RTA on

03.02.2021. Since no vacancy is available, the request

made in Ext.P2 cannot be considered, it is submitted. In

the light of the above submission, which is recorded, I am

inclined to dispose of the Writ Petition, directing the

authority to pass appropriate orders on Ext.P1, as

expeditiously as possible, at any rate, within a period of WP(C).No.122 OF 2021(M)

one month from the date of receipt of a copy of this

judgment.

Writ Petition is disposed of

sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.122 OF 2021(M)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF JUDGMENT DATED 10.2.2020 IN WP(C) 3518/2020 OF THIS HON'BLE COURT

EXHIBIT P2 TRUE PHOTOCOPY OF APPLICATION OF PETITIONER DATED 29.10.2020 SUBMITTED BEFORE THE 2ND RESPONDENT FOR TEMPORARY STATE CARRIAGE PERMIT

RESPONDENT'S/S EXHIBITS NIL