Mohammed Musthafa P vs The Secretary
2021 Latest Caselaw 13372 Ker

WP(C) NO. 9810 OF 2021         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
      MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                      WP(C) NO. 9810 OF 2021
PETITIONER/S:

          MOHAMMED MUSTHAFA P
          AGED 33 YEARS
          S/O. MOOSA, PUTHUKKOLLY HOUSE, PUZHANKAVU P.O,
          PAYYANAD, MANJERI, PIN - 676122, MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENT/S:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
          STATION, MALAPPURAM P.O, PIN - 676505,
          MALAPPURAM DISTRICT.




          SR.GP BIMAL K NATH



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9810 OF 2021           2

                               JUDGMENT

The petitioner is the registered owner of the stage carriage

No.KL-10-AX-2688. He had applied for regular permit and by using

vacant timing of the surrendered service of another vehicle. Since it

was Ramzan season, he had submitted Ext.P1 application for

temporary permit for four months projecting the above reason. The

grievance of the petitioner is that Ext.P1 has not been taken up,

nor considered till now.

2. The learned senior Government Pleader on instructions

submitted that a field report has been received which indicated that

there was no urgency. However, whether the temporary permit is

to be granted or not is a matter that requires to be considered and

appropriate orders liable to be passed. Having considered this, I am

inclined to dispose of the Writ Petition itself, with a direction to the

respondent to take up Ext.P1 application and to dispose it of on

merits, as expeditiously as possible, at any rate, within a period of

one month from the date of receipt of a copy of this judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

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APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 08.04.2021.

EXHIBIT P2 PHOTOCOPY OF THE COVERING LETTER DATED 08.04.2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ALONG WITH EXHIBIT P1 APPLICATION.

RESPONDENT'S/S EXHIBITS :           NIL