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Geetha Thilakam J. V vs The Secretary
2021 Latest Caselaw 15835 Ker

Citation : 2021 Latest Caselaw 15835 Ker
Judgement Date : 30 July, 2021

Kerala High Court
Geetha Thilakam J. V vs The Secretary on 30 July, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                      WP(C) NO. 14157 OF 2021
PETITIONER:

             GEETHA THILAKAM J. V.
             AGED 49 YEARS
             GEETHA BHAVAN, SREERAMAPURAM, KALLUVATHUKKAL P. O.,
             KOLLAM.

             BY ADV O.D.SIVADAS

RESPONDENT:

             THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
             KOLLAM, PIN - 691 001.

             BY ADV. SR.GP HARISH K P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.07.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 14157 OF 2021
                                     2


                            JUDGMENT

Dated this the 30th day of July 2021

The petitioner applied for a regular permit which was

granted by decision of the RTA evidenced by Ext.P1. The

vehicle was also produced. The grievance of the petitioner is

that timing conference, subject to which the permit was

granted has not been convened and hence he is unable to enjoy

the benefit of Ext.P1 permit.

2. When the matter was taken up, the learned Senior

Government Pleader on instructions submitted that due to the

pandemic, timing conference could not be convened. Having

considered this, I am inclined to direct the 2 nd respondent to

convene timing conference in accordance with law and to pass

appropriate orders as expeditiously as possible, at any rate,

within a period of six weeks from the date of receipt of a copy

of this judgment.

The Writ Petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE

SKP30-7 WP(C) NO. 14157 OF 2021

APPENDIX OF WP(C) 14157/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DECISION OF THE REGIONAL TRANSPORT AUTHORITY, KOLLAM GRANTING REGULAR PERMIT TO THE PETITIONER DATED 10.02.2021.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE REGISTRATION CERTIFICATE OF STAGE CARRIAGE NO.KL 57/F 3845.

RESPONDENT'S EXHIBITS: NIL TRUE COPY P.A. TO JUDGE

 
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