Unknown vs By Adv. Sri.Stalin Peter Davis
2021 Latest Caselaw 9482 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       WP(C).No.5153 OF 2021(T)


PETITIONERs

      1        DANI SHYMON V.B.
               AGED 37 YEARS
               VALANTHARA HOUSE, EDAYAKUNNAM, CHITTOR P.O.,
               KOCHI-682027.

      2        SHINE MON K.S.
               KARUVELIPARAMBU HOUSE, BOAT JETTY,
               CHANDYS ROAD VADUTHALA-682023.

               BY ADV. SRI.STALIN PETER DAVIS

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY,
               REPRESENTED BY ITS SECRETARY, CIVIL STATION,
               KAKKANAD, KOCHI-682030.

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
               KAKKANAD, KOCHI-682030.


               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                           2

WP(C).No.5153 OF 2021(T)




                                   JUDGMENT

Dated this the 22nd day of March 2021

The first petitioner is the holder of a

regular permit to operate on the route, Chitoor-

Ferry-Fort Kochi, in respect of vehicle No.KL-07/BB

9810 valid upto 04.04.2024. The petitioner proposed

to transfer the permit to the second respondent and

a joint application for transfer of the permit was

submitted as Ext.P2.

2. The grievance of the petitioner is that,

though Ext.P2 was made on 19.02.2021, the

application is not yet considered and nor any

orders passed on it.

3. I have heard the learned counsel for the

petitioners and the learned Senior Government

Pleader.

4. It seems that due to various reasons

including the pandemic, Ext.P2 application has not

WP(C).No.5153 OF 2021(T)

been taken up and considered by the competent

authority. Accordingly, I am inclined to dispose of

the writ petition with a direction that the first

respondent shall take up Ext.P2 application as

expeditiously as possible, in the next RTA meeting,

within six weeks from the date of receipt of a copy

of this judgment and pass orders. If the meeting

could not be convened due to reasons beyond the

control of the authority, it shall be considered by

circulation under Rule 130 of the Kerala Motor

Vehicles Rules within the above period itself.

Sd/-

SUNIL THOMAS

JUDGE hmh

WP(C).No.5153 OF 2021(T)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF REGULAR PERMIT VALID TILL 04.04.2024.

EXHIBIT P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER OF PERMIT SUBMITTED BY THE PETITIONERS DATED 19/02/2021.

RESPONDENT'S/S EXHIBITS: NIL