Abdul Rahiman vs The Secretary
2021 Latest Caselaw 2459 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                        WP(C).No.535 OF 2021(N)


PETITIONER/S:

                ABDUL RAHIMAN,
                AGED 48 YEARS,
                S/O. IBRAHIM HAJI, THEKKUMPURATH HOUSE,
                KALAMKARULAI P.O., MALAPPURAM.

                BY ADV. SRI.K.V.GOPINATHAN NAIR

RESPONDENT/S:

                THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
                STATION ROAD, UP HILL, MALAPPURAM-676 505.




                SMT MABLE C KURIAN, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.535 OF 2021(N)                        2




                                   JUDGMENT

~~~~~~~~

The petitioner states that he is the holder of Exhibit P1 regular permit

on the strength of which, he is permitted to operate service on the route

Karulai-Kozhikkode using stage carriage bearing registration No. KL-58/4343.

He states that Exhibit P2 application for renewal of permit for a further period

of five years was submitted by the petitioner herein before the respondent.

An enquiry was conducted through the Field Officer and he submitted Exhibit

P3 report recommending the said request. The grievance of the petitioner is

that in spite of the favourable report, the respondent has not taken up and

passed final orders on the application for renewal. It is in the aforesaid

circumstances that the petitioner is before this Court seeking for a direction

to the respondent to pass final orders on Exhibit P2 renewal application in an

expeditious manner.

2. I have heard Sri.K.V. Gopinathan Nair, the learned counsel

appearing for the petitioner and Smt.Mable.C.Kurian, the learned

Government Pleader.

3. Having regard to the facts and circumstances and the submissions

made across the Bar, this Writ petition is disposed of directing the respondent

to take up Exhibit P2 application and take a decision expeditiously, at any

rate, within a period of four weeks from the date of production of a copy of

the judgment.

The petitioner shall produce a copy of the Writ petition along the

judgment before the respondent to ensure compliance.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE ps

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT.

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF PERMIT DATED 25.2.2020.

EXHIBIT P3 TRUE COPY OF THE REPORT OF THE MOTOR VEHICLES INSPECTOR.

    RESPONDENT'S/S EXHIBITS:    NIL



                                   //TRUE COPY//   P.A. TO JUDGE