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Prakasan vs The Regional Transport Officer
2021 Latest Caselaw 2906 Ker

Citation : 2021 Latest Caselaw 2906 Ker
Judgement Date : 27 January, 2021

Kerala High Court
Prakasan vs The Regional Transport Officer on 27 January, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                     WP(C).No.28144 OF 2020(P)


PETITIONER:

              PRAKASAN
              AGED 42 YEARS
              ALLIMANGALATHODI HOUSE, POTTACHIRA, PATTAMBI-
              PALAKKAD.

              BY ADV. SRI.STALIN PETER DAVIS

RESPONDENT:

              THE REGIONAL TRANSPORT OFFICER,
              REGIONAL TRANSPORT OFFICE, CIVIL STATION, PALAKKAD-
              678001.


OTHER PRESENT:

              SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28144 OF 2020(P)
                               2




                            JUDGMENT

Dated this the 27th day of January 2021

The petitioner herein is a stage carriage operator in

relation to stage carriage KL-09/K 3007. The permit

issued in 2002 was valid up to 15.05.2017. A renewal

application was submitted, which was directed to be

considered by judgment of this Court in WP(C) No.22190

of 2020 evidenced by Ext.P1. The petitioner, in the

meanwhile, wanted to replace the old vehicle with a later

model vehicle and hence, he filed Ext.P2 application for

replacement. The grievance of the petitioner herein is

that, Ext.P2 application has not been considered inspite

of the long delay that has occurred.

2. Heard, the learned Counsel for the petitioner

and the learned Senior Government Pleader.

Considering the entire facts, writ petition itself is

disposed of in the facts and circumstance of the case,

directing the respondent to consider Ext.P2 application as WP(C).No.28144 OF 2020(P)

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

four weeks from the date of production of a copy of this

judgment.

Sd/-

SUNIL THOMAS

JUDGE

SKP/28-1 WP(C).No.28144 OF 2020(P)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WPC NO.22190/20 DATED 19.10.2020.

EXHIBIT P2 TRUE COPY OF REPLACEMENT APPLICATION DATED 23.11.2020.

EXHIBIT P3 TRUE COPY OF THE COVERING LETTER DATED 23.11.2020.

EXHIBIT P4 TRUE COPY OF THE REGISTRATION PARTICULAR OF THE VEHICLE KL-55/4075.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE

 
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