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Thajudeen A vs State Of Kerala
2021 Latest Caselaw 551 Ker

Citation : 2021 Latest Caselaw 551 Ker
Judgement Date : 7 January, 2021

Kerala High Court
Thajudeen A vs State Of Kerala on 7 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                      WP(C).No.22911 OF 2020(L)


PETITIONER:

               THAJUDEEN A.
               AGED 52 YEARS
               S/O. ABDUL SALAM,
               ANOOR THEKKETHIL, KILIKOLLOOR P.O.,
               KOLLAM-691 004.

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               TRANSPORT DEPARTMENT,
               SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE TRANSPORT COMMISSIONER
               TRANSPORT DEPARTMENT,
               GOVERNMENT OF KERALA, FORT P.O.,
               THIRUVANANTHAPURAM-695 023.

      3        THE REGIONAL TRANSPORT AUTHORITY
               KOLLAM, COLLECTORATE,
               CIVIL STATION P.O.,
               KOLLAM-691 013.

      4        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY,
               COLLECTORATE,
               CIVIL STATION P.O.,
               KOLLAM-691 013.

      5        THE REGIONAL TRANSPORT OFFICER,
               COLLECTORATE
               CIVIL STATION P.O.,
               KOLLAM-691 013.
 WP(C).No.22911 OF 2020(L)

                               2


      6      M.IQUBAL
             PONNILAYAM,
             SABEENA MANZIL, MEVARAM,
             THATTAMALA P.O., KOLLAM,
             REPRESENTED BY HIS POWER OF ATTORNEY HOLDER OF
             SRI. RAHUL, S/O. RAJENDRA BABU,
             EDATHITTAYIL HOUSE,
             THATTAMALA P.O.,
             KOLLAM-691 020.

             R1-5 BY GOVERNMENT PLEADER


             SENIOR GOVERNMENT PLEADER SRI. K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.22911 OF 2020(L)

                                   3




                            JUDGMENT

Dated this the 7th day of January 2021

The grievance of the petitioner herein is that Ext.P8

application filed by him for renewal is still pending. A counter

affidavit has been filed stating that the application for renewal

of permit has been marked for consideration and posted to be

placed in the next RTO meeting. The prayer sought is that,

due to the present pandemic situation, the RTO meetings are

not being convened and hence, if for any reason, RTO

meetings cannot be held, the decision may be taken by

circulation under Rule 130 of the Kerala Motor Vehicles Rules.

2. When the matter was taken up, the learned

Government Pleader on instructions submitted that

subsequent to the filing of counter affidavit, it has been

informed that the matter has now been sent for orders by

circulation. Having considered this, I am inclined to close the WP(C).No.22911 OF 2020(L)

Writ Petition with a direction that appropriate decision on

Ext.P8 shall be taken by circulation and complete the process

at the earliest, not later than three weeks from the date of

receipt of a copy of this judgment.

Accordingly, the Writ Petition is closed.

Sd/-

SUNIL THOMAS JUDGE AJ/07.01.2021 WP(C).No.22911 OF 2020(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER DATED 19.9.2017 IN E.A.NO.75/2017 IN E.P.NO.95/2015 IN C.P.NO.20/2013 OF THE MUNSIFF COURT, KARUNAGAPPALLY.

EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT DATED 1.2.2018 IN WPC NO.26431/2017 OF THIS HON'BLE COURT.

EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT DATED 13.3.2018 IN WPC 8331/2018 OF THIS HON'BLE COURT.

EXHIBIT P4 THE TRUE COPY OF THE COMMON JUDGMENT DATED 13.12.2018 IN O.P(C) NO.2170/2018 AND OPC NO.3098/2018 OF THIS HON'BLE COURT.

EXHIBIT P5 THE TRUE COPY OF THE PROCEEDINGS DATED 21.2.2019 OF THE 3RD RESPONDENT.

EXHIBIT P6 THE TRUE COPY OF THE JUDGMENT DATED 29.11.2019 IN WPC NO.30854/2019 OF THIS HON'BLE COURT.

EXHIBIT P7 THE TRUE COPY OF THE G.O.(RT) NO.316/2020/TRANSPORT DATED 5.10.2020 ISSUED BY THE IST RESPONDENT.

EXHIBIT P8 THE TRUE COPY OF THE APPLICATION DATED 17.10.2020 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.

 
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