Abdurahiman K.V vs The Chief Secretary To Government
2021 Latest Caselaw 9246 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                    WP(C).No.25695 OF 2020(J)


PETITIONER/S:

            ABDURAHIMAN K.V.
            MOINTHEENKUTTY, KALLUVALAPPIL HOUSE,
            INDIANOOR P.O., KOTTAKKAL -676 503
             (COUNCILOR, WARD NO.19, KOTTAKKAL MUNICIPALITY)

            BY ADV. SRI.I.DINESH MENON

RESPONDENT/S:

      1     THE CHIEF SECRETARY TO GOVERNMENT
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM P.O.,
            THIRUVANANTHAPURAM-695 001

      2     THE PRINCIPAL SECRETARY TO GOVERNMENT
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM P.O.,
            THIRUVANANTHAPURAM-695 001

      3     THE TRANSPORT COMMISSIONER OF KERALA
            TRANS BHAVAN, VAZHUTHAKKAD P.O.,
            THIRUVANANTHAPURAM-685 014



            SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25695 OF 2020(J)
                                   2




                            JUDGMENT

The grievance of the petitioner is regarding the

shifting of RTO office from Tirur to Thirurangadi.

According to the petitioner, the shifting is not in public

interest and it affects large number of public. One of the

contentions set up is that Tirur is the Taluk Head

Quarters, where all the Government establishments are

presently located.

2. Heard the learned counsel for the petitioner

and the learned senior Government Pleader.

3. The limited prayer sought by the petitioner is

for directing the respondents 1 to 3 to consider Ext.P2

application. Without adverting to the merits of the rival

contentions, I am inclined to dispose of the Writ Petition,

directing the respondents 1 to 3, to consider Ext.P2 in

accordance with law and to pass appropriate orders on it,

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

of two months from the date of receipt of a copy of this WP(C).No.25695 OF 2020(J)

judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C).No.25695 OF 2020(J)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTIFICATION NO.G.O.

(P) NO.48/2020/TRAN DATED 24.9.2020

EXHIBIT P2 TRUE COPY OF THE OBJECTION DATED 19.10.2020

RESPONDENT'S/S EXHIBITS NIL