Abdul Latheef vs The Secretary
2021 Latest Caselaw 3359 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      WP(C).No.1670 OF 2021(G)


PETITIONER:

              ABDUL LATHEEF
              AGED 55 YEARS
              S/O.MAMMAD, EYYATHAYIL HOUSE, MEENADATHUR P.O.,
              OZHUR, MALAPPURAM 676 307

              BY ADV. SRI.I.DINESH MENON

RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
              STATION P.O., UPHILL, MALAPPURAM 676 505


OTHER PRESENT:

              SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1670 OF 2021(G)
                                         2




                               JUDGMENT

Dated this the 29th day of January 2021

The petitioner herein is the regular permit holder on

the route of Ottumpuram-Tanur. The RTA, Malappuram at

its meeting held on 29.09.2015 considered the

application for regular permit and it was granted in the

above route. The current records of the vehicle KL-04 N

7090 were produced for issuance of the permit. When

Ext.P4 time schedule was issued, it was noted that

instead of route commencing from Ottumpuram and

proceeding to Tanur, it was shown as Tanur to

Ottumpuram. The prayer sought by the petitioner is for a

direction to consider Ext.P5 request for rectification in the

heading of the time sheet given as Ottumpuram to Tanur

instead of Tanur to Ottumpuram.

2. Heard the learned Counsel for the petitioner

and the learned Senior Government Pleader. I feel that

this is a matter which is liable to be looked into. WP(C).No.1670 OF 2021(G)

3. It is submitted by the learned Senior

Government Pleader that copy of Ext.P5 is not received.

Accordingly, there will be a direction to place a copy of

Ext.P5 along with a copy of this writ petition before the

respondent within a period of seven days from the date

of receipt of a copy of this judgment. The authority shall

consider the application, in accordance with law, within a

period of four weeks thereafter and if allowed,

consequential proceedings may be issued.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/29-1 WP(C).No.1670 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS DATED 29.9.2015

EXHIBIT P2 TRUE COPY OF THE RC BOOK OF KL-04 N 7090

EXHIBIT P3 TRUE COPY OF THE PERMIT DATED 3.11.2016

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS DATED 7.9.2016

EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 12.1.2021

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE