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Augastin Jose vs The Regional Transport Authority
2021 Latest Caselaw 12883 Ker

Citation : 2021 Latest Caselaw 12883 Ker
Judgement Date : 11 June, 2021

Kerala High Court
Augastin Jose vs The Regional Transport Authority on 11 June, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
       FRIDAY, THE 11TH DAY OF JUNE 2021 / 21ST JYAISHTA, 1943
                         WP(C) NO. 12093 OF 2021
PETITIONER:

              AUGASTIN JOSE
              AGED 44 YEARS
              KUNNUMPARAMBIL HOUSE,
              ATTAPALLAM P.O., KUMILY, IDUKKI

              BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

1             THE REGIONAL TRANSPORT AUTHORITY
              IDUKKI, REPRESENTED BY SECRETARY, CIVIL STATION,
              PAINAVU P.O., IDUKKI- 685 603

2             THE SECRETARY, REGIONAL TRANPORT AUTHORITY,
              IDUKKI, CIVIL STATION, PAINAVU P.O,
              IDUKKI-685 603


              SMT. DEEPA NARAYANAN GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                            2

WP(C) NO. 12093 OF 2021



                                         JUDGMENT

Petitioner has filed Ext.P2 application for

renewal of permit before the Regional Transport

Authority, Idukki. The application is dated

05.02.2021. The limited prayer of the petitioner is

for a direction to the Regional Transport Authority,

Idukki, to consider and pass order in Ext.P2 within a

time frame.

2. Considering the fact that Ext.P2 was filed as

early as on 05.02.2021, there will be a direction to

the 1st respondent to consider and pass orders on

Ext.P2 in accordance with law, within a period of two

months from the date of receipt of a copy of this

judgment. The above order shall be complied with, if

necessary, by taking a decision in the matter, by

circulation.

Sd/-

GOPINATH P.

JUDGE hmh

WP(C) NO. 12093 OF 2021

APPENDIX PETITIONER ANNEXURE

EXHIBIT P1 THE TRUE COPY OF THE REGULAR PERMIT ISSUED BY THE 2ND RESPONDENT

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION FOR RENEWEAL OF PERMIT IN THE PRESCRIBED FROM DATED 05.02.2021

EXHIBIT P3 THE TRUE COPY OF THE APPLICATION IN THE PRESCRIBED FORM FOR MODIFYING THE ROUTE DATED 05.02.2021

EXHIBIT P4 THE TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG WITH THE APPLICATIONS DATED 05.02.2021

EXHIBIT P5 THE TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO THE PETITIONER VALID TILL 04.05.2021.

RESPONDENT ANNEXURE        NIL
 

 
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