Unknown vs By Adv. Sri.O.D.Sivadas
2021 Latest Caselaw 12422 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.9937 OF 2021(N)


PETITIONER

              NAJIMUDEEN,
              AGED 42 YEARS
              S/O.KAREEM,
              PUTHENPURACKAL HOUSE,
              NELLIMATTAM P. O., KOTHAMANGALAM,
              ERNAKULAM DISTRICT.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

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

              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.9937 OF 2021(N)

                                  2




                            JUDGMENT

Dated this the 11th day of May 2021

Admit. The Government Pleader takes notice for the

respondent.

2. The petitioner is a stage carriage operator on the route

Thenkode- Kothamangalam with stage carriage bearing registration

No. KL-17/C-9605. The permit issued to the petitioner is valid till

10.1.2023. The petitioner submitted Exhibit P2 application seeking

replacement of the above stage carriage by stage carriage bearing

registration No.KL 44/1541. It is stated that Exhibit P2 application

has been submitted on 30.12.2020. The petitioner submits that

owing to the pandemic, applications are not directly accepted in

the office and the same are to be deposited in a box kept for the

purpose and the fee in respect of the replacement of the vehicle

has also not been accepted. The petitioner has approached this

Court, praying that the respondent may be directed to entertain

Exhibit P2 application for replacement and pass final orders on the

same at the earliest.

3. Considering the limited prayer made in the Writ petition,

the respondent is directed to entertain Exhibit P2 application for WP(C).No.9937 OF 2021(N)

replacement and to pass final orders on the same in accordance

with law, within 2 months from the receipt of a certified copy of

this judgment.

The writ petition is disposed of as above.

Sd/-

T.R.RAVI JUDGE

Sn WP(C).No.9937 OF 2021(N)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT DATED 19.04.2018.

EXHIBIT P2 TRUE COPY THE APPLICATION FOR REPLACEMENT DATED 30.12.2020 SUBMITTED BY THE PETITIONER.

EXHIBIT P3 TRUE COPY THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL-17/C 9605.

RESPONDENT'S/S EXHIBITS: NIL



                 //TRUE COPY//             PA TO JUDGE