K.Ramachandran vs The Secretary
2021 Latest Caselaw 394 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                     WP(C).No.21426 OF 2020(C)


PETITIONER:

              K.RAMACHANDRAN
              AGED 50 YEARS
              S/O. KRISHNAN,
              AMBADY MADOM,
              POOTHOLE P.O,
              THRISSUR.

              BY ADV. SRI.I.DINESH MENON

RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, THRISSUR,
              CIVIL STATION P.O,
              THRISSUR 680 003



              SENIOR GOVERNMENT PLEADER SRI. BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21426 OF 2020(C)

                                2




                            JUDGMENT

Dated this the 6th day of January 2021

The petitioner has preferred Ext.P5 application dated

16.09.2020 for replacement of vehicle No. KL-46 F 8400,

for which a permit has been granted, with another vehicle

No. KL-10 AG 55 which he has taken on lease. The

grievance of the petitioner herein is that the above

application is pending consideration, since long.

Having heard the learned Senior Government Pleader

as well as the learned Counsel for the petitioner, I feel that

the writ petition can be disposed of with a direction that

the Regional Transport Authority shall consider Ext.P5

application as expeditiously as possible at any rate within

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

order. It is made clear that, if for any reason, the RTA

meeting could not be convened, the authority shall take WP(C).No.21426 OF 2020(C)

appropriate decision by resorting to the provision under

Rule 130 of Kerala Motor Vehicles Rules. The authority,

while considering the application shall also take note of the

principle laid down in decision of this Court in Anilkumar

Vs. RTA, Kottayam, 2010[1] KLT 758.

Sd/-

SUNIL THOMAS JUDGE AJ/06.01.2021 WP(C).No.21426 OF 2020(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 19-09-2018

EXHIBIT P2 TRUE COPY OF THE RC BOOK OF THE VEHICLE KL-

46 F 8400

EXHIBIT P3 TRUE COPY OF THE RC BOOK OF THE VEHICLE KL-

10 AG 55

EXHIBIT P4 TRUE COPY OF THE LEASE AGREEMENT DATED 15-

09-2020

EXHIBIT P5 TRUE COPY OF THE APPLICATION FOR REPLACEMENT DATED 16-09-2020

EXHIBIT P6 COPY OF THE JUDGMENT IN WP(C) NO.

10987/2020 DATED 4-06-2020