Sajeevan.C vs The Regional Transport Authority
2021 Latest Caselaw 2596 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.1024 OF 2021(C)


PETITIONER:

      1        SAJEEVAN.C.
               AGED 55 YEARS
               S/O BALAN K, SANNIDHANAM, PONNIAM P O, KATHIRUR,
               KANNUR-670641.

      2        BASHEER P
               S/O ASSU, INSHIRAH,
               MADAPEEDIKA, TEMPLE GATE, THALASSERY-670102.

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               KANNUR, CIVIL STATION P O,
               KANNUR-670001.

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, KANNUR, CIVIL STATION P
               O, KANNUR-670001.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     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.1024 OF 2021(C)
                                2




                           JUDGMENT

Dated this the 22nd day of January 2021

The first petitioner is the holder of the regular permit

in relation to stage carriage KL-58 T 103. His permit is

valid till 15.03.2023. Contenting that the first petitioner

is unable to look after the service, he proposed to

transfer the permit and vehicle to the name of the second

petitioner. Ext.P2 joint application was accordingly

submitted before the RTA.

2. The grievance of the petitioner is that, inspite

of considerable delay, the above application has not been

taken up and considered.

3. When the matter was taken up, the learned

Senior Government Pleader on instructions submitted

that RTA meeting is proposed to be held on 05.02.2021.

It was submitted that this matter can be taken up on that

date and appropriate orders can be passed. Having

considered the above submission, I am inclined to

dispose of this writ petition itself, directing the RTA, WP(C).No.1024 OF 2021(C)

Kannur to take up Ext.P2 application on 05.02.2021 as

scheduled and pass appropriate orders in accordance

with law, after giving reasonable opportunity to all

concerned.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/22-1 WP(C).No.1024 OF 2021(C)

APPENDIX PETITIONERS'S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE REGULAR PERMIT IN THE NAME OF THE FIRST PETITIONER DATED 19/7/2018.

EXHIBIT P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 16.03.2020.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC NO.17238/2020 DATED 21.08.2020.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE