Sirajuddin T.I vs The Regional Transport Authority
2021 Latest Caselaw 12396 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

     TUESDAY, THE 11TH DAY OF MAY 2021 / 21ST VAISAKHA, 1943

                       WP(C).No.9945 OF 2021(P)


PETITIONER:

               SIRAJUDDIN T.I.
               AGED 39 YEARS
               S/O.IBRAHIM,
               THADATHINKUNNEL HOUSE,
               MANARI, PAIPRA,
               MUVATTUPUZHA, ERNAKULAM DISTRICT.

               BY ADV. SRI.O.D.SIVADAS

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY,
               MUVATUPUZHA, ERNAKULAM DISTRICT, PIN - 686 601.

      2        THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
               MUVATUPUZHA, ERNAKULAM DISTRICT, PIN - 686 601.


               R1 & R2 BY SRI. B UNNIKRISHNA KAIMAL, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9945 OF 2021(P)             2

                              JUDGMENT

Dated this the 11th day of May 2021

The writ petition has been filed praying for a direction to the

respondents to consider Ext.P1 application for regular permit and

grant the same in the light of Ext.P3 judgment of the State Transport

Appellate Tribunal in MVAA No.140 of 2020. The right of the petitioner

has already been adjudicated in Ext.P3 order and all that remains is

implementation of the same by passing formal orders.

2. Heard Sri. O.D Sivadas on behalf of the petitioner and

Sri.B.Unnikrishna Kaimal, learned Government Pleader on behalf of the

respondent.

3. In the circumstances, the writ petition is disposed of directing

the respondents to pass orders on Ext.P1 application in terms of

Ext.P3 judgment within six weeks from the date of receipt of a

certified copy of this judgment. If necessary, the orders will be passed

by circulation of papers under Rule 130 of the Kerala Motor Vehicles

Rules.

The writ petition is disposed of as above.

Sd/-

T.R.RAVI JUDGE

Sn

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 26/11/2019 SUBMITTED BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT DATED 8/10/2020 REJECTING THE APPLICATION FOR REGULAR PERMIT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT OF THE LEARNED STATE TRANSPORT APPELLATE TRIBUNAL IN MVAA NO.140 OF 2020 DATED 5/02/2021.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 7/09/2020 IN WP(C) NO.18075 OF 2020 RENDERED BY THIS HON'BLE COURT.

RESPONDENT'S/S EXHIBITS: NIL



                 //TRUE COPY//             PA TO JUDGE