Nazeer A.M vs The Secretary
2021 Latest Caselaw 955 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                    WP(C).No.28222 OF 2020(C)


PETITIONER/S:

      1     NAZEER A.M.
            AMBAZHATHINAL HOUSE, NADACKAL P.O.,
            ERATTUPETTA, KOTTAYAM - 686 121.

      2     CIJO MATHEW
            VAKKAYIL HOUSE, PADUVA P.O., KOTTAYAM - 686 564.

            BY ADV. SRI.I.DINESH MENON

RESPONDENT/S:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
            KOTTAYAM, CIVIL STATION P.O., KOTTAYAM - 686 002.



            SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28222 OF 2020(C)
                                  2




                             JUDGMENT

The relief sought by the petitioners who have filed a

joint application for revision of timing is that, in spite of

the considerable delay their request filed as Ext.P7 is not

being taken up and appropriate orders passed.

2. When the matter was taken up on the last

occasion, it was submitted by the learned senior

Government Pleader that one of the applicants had not

signed the joint application. It is now submitted at the

time of hearing by Adv.Dinesh Menon that the co-

applicant has cured the defect and affixed his signature.

This is recorded.

3. In the light of the above submission and after

hearing the learned counsel for the petitioners and the

learned senior Government Pleader, I am inclined to

dispose of the Writ Petition, with a direction that Ext.P7

application shall be considered by the respondent-

authority, as expeditiously as possible, at any rate, WP(C).No.28222 OF 2020(C)

within a period of two weeks from the date of receipt of

a copy of this judgment, after giving an opportunity of

being heard to all persons entitled and appropriate

orders shall be passed after obtaining a report from the

field officer.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.28222 OF 2020(C)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT OF 1ST PETITIONER DATED 21/10/2019.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 21/10/2019 ISSUED BY R1.

EXHIBIT P3 TRUE COPY OF THE PERMIT OF 2ND PETITIONER DATED 01.10.2019.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS ISSUED BY R1 DATED 30/09/2013.

EXHIBIT P5 TRUE COPY OF THE PERMIT OF 2ND PETITIONER DATED 29/2/2020.

EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS DATED 30/9/2013 ISSUED BY R1.

EXHIBIT P7 TRUE COPY OF THE REQUEST DATED NIL FILED BY THE RESPONDENT.

   RESPONDENT'S/S EXHIBITS        NIL