Hafsa vs The Regional Transport Authority
2021 Latest Caselaw 2950 Ker

               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.1252 OF 2021(F)


PETITIONER:

               HAFSA
               AGED 44 YEARS
               D/O. ABDULLA KURIKKAL, 9/228, MANJERI THUPPATH, P.O
               MANJERI, PIN 676 121, MALAPPURAM DISTRICT

               BY ADV. SRI.SAJU J.VALLYARA

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               REPRESENTED BY ITS SECRETARY, CIVIL STATION,
               MALAPPURAM P.O, PIN 676 505, MALAPPURAM DISTRICT.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
               STATION, CIVIL STATION, MALAPPURAM P.O, PIN 676 505,
               MALAPPURAM DISTRICT


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.1252 OF 2021(F)
                                2




                           JUDGMENT

Dated this the 27th day of January 2021

The petitioner's father was the holder of Ext.P1-

regular permit in relation to stage carriage KL-09-X-22,

which was valid up to 17.04.2020. The permit holder

expired on 05.08.2018. Death intimation was given on

time and Ext.P2 application for death transfer was

submitted. Before the expiry of Ext.P1, the petitioner

has also submitted Ext.P3 application for renewal of it.

The grievance of the petitioner is that inspite of long

pendency, Ext.P2 and Ext.P3 have not been taken up and

disposed of.

2. When the matter was taken up, the learned

Senior Government Pleader on instructions submitted

that the matter can be taken up in the next RTA meeting.

3. Accordingly, I am inclined to dispose of the writ

petition with a direction to the first respondent to place

the Ext.P2 and Ext.P3 applications for consideration by WP(C).No.1252 OF 2021(F)

the RTA. Final orders shall be passed as expeditiously as

possible, after giving a reasonable opportunity to all

parties to raise their objections, if any, and in accordance

with the law, within a period of six weeks from the date

of receipt of a copy of this judgment.

If, for any reason, the meeting could not be convened

due to reasons beyond the control of the RTA,

appropriate decision may be taken by adopting Rule 130

proceedings of the Kerala Motor Vehicle Rules.

Sd/-

SUNIL THOMAS

JUDGE

SKP/28-1 WP(C).No.1252 OF 2021(F)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT NO. P. ST 510/533/2000 ISSUED BY THE 2ND RESPONDENT TO THE PETITIOENR'S FATHER , ABDULLA KURIKKAL IN RESPECT OF STAGE CARRIAGE KL- 09-X-22

EXHIBIT P2 PHOTOCOPY OF THE APPLICATION FOR DEATH TRANSFER OF EXHIBIT P-1 REGULAR PEERMIT SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 3-10-2018

EXHIBIT P3 PHOTOCOPY OF THE APPLICATION ALONG WITH COVERING LETTER AND FEES RECEIPT FOR RENEWAL OF EXHIBIT P-1 REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS ON 19-03-2020

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE