Benny P.K vs Regional Transport Authority
2021 Latest Caselaw 7923 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                       WP(C).No.4110 OF 2021(K)


PETITIONER:

               BENNY P.K.,
               AGED 52 YEARS,
               S/O. KOCHAPPU,
               PARAPPULLY HOUSE,
               KORAMKKULAM, PEECHI P.O.,
               THRISSUR-680 653.

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        REGIONAL TRANSPORT AUTHORITY,
               PALAKKAD,
               REPRESENTED BY ITS SECRETARY,
               COLLECTORATE P.O.,
               PALAKKAD - 678 001.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY,
               PALAKKAD,
               COLLECTORATE P.O.,
               PALAKKAD-678 001.


               R1-2 BY SRI. BIMAL K NATH, SR.GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4110 OF 2021

                                           2




                                  JUDGMENT

Dated this the 08th day of March 2021

The petitioner has approached this Court

lamenting that his application for renewal submitted

on 19-08-2020 has not been considered in accordance

with law. The limited prayer is to direct the RTA

to consider his application at the earliest. Even

though RTA meeting was held on 17-02-2021, his

application was not boarded.

2. On instructions, the learned Senior

Government Pleader submitted that the Authority has

informed that it will be considered in the next

meeting.

3. Having regard to the entire facts, I am

inclined to dispose of this writ petition with a

direction that Exhibit P2 application shall be taken

up and considered by the 1st respondent as

expeditiously as possible, at any rate in the next

meeting and if for any reason, there is no WP(C).No.4110 OF 2021

likelihood of the meeting could be convened within

six weeks from the date of receipt of a copy of this

judgment, decision shall be taken within the above

period itself, by circulation invoking Rule 130 of

the Motor Vehicle Rules, after having due regard to

the objections, if any.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE

SSK/08/03 //TRUE COPY// PA TO JUDGE WP(C).No.4110 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT DATED 07/11/2017.

EXHIBIT P2 TRUE COPY OF THE RENEWAL APPLICATION FILED BEFORE THE RESPONDENTS DATED 19/08/2020.

RESPONDENT'S EXHIBITS: NIL
SSK                      //TRUE COPY//            PA TO JUDGE