Muhammed E.K vs Regional Transport Authority
2021 Latest Caselaw 2595 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.1027 OF 2021(C)


PETITIONER:

      1        MUHAMMED E.K.
               AGED 55 YEARS
               S/O.ABDHULLA HAJI, ZANSULALA CHERATTA, CHERUVANCHERY
               P.O. , THALASSERY, KANNUR 670 650

      2        HASHIM P.,
               S/O. HUSSAIN, AFFEFA MANZIL, OLD POST OFFICE,
               CHAVASSERY, KANNUR - 670 702

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        REGIONAL TRANSPORT AUTHORITY
               KANNUR, REP.BY ITS SECRETARY, CIVIL STATION P.O.,
               KANNUR 670 001

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, KANNUR, CIVIL STATION
               P.O., KANNUR 670 001


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1027 OF 2021(C)
                                 2




                           JUDGMENT

Dated this the 22nd day of January 2021

The petitioner herein is the holder of a regular permit

in respect of stage carriage KL-58 R 4615. According to

the petitioner, since he is unable to look after the service,

he intended to transfer the vehicle in favour of the

second petitioner. A joint application was filed as Ext.P2

for the transfer. The petitioner laments that inspite of the

long delay, the above application has not been taken up

or disposed of.

2. When the matter was taken up, the learned

Senior Government Pleader on instructions submitted

that RTA meeting is proposed to held on 05.02.2021 and

that the present application will be placed before the RTA

on that date. This is recorded and the writ petition is

disposed of, directing the RTA to take up Ext.P2

application on that date and pass appropriate orders in

accordance with law, after giving reasonable opportunity WP(C).No.1027 OF 2021(C)

to all concerned.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/22-1 WP(C).No.1027 OF 2021(C)

APPENDIX PETITIONERS'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT IN THE NAME OF THE FIRST PETITIONER DATED 28.5.2018

EXHIBIT P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 10.7.2020

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.17238/2020 DATED 21.8.2020

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE