Keerthivas vs The Regional Transport Authority
2021 Latest Caselaw 12427 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.9667 OF 2021(G)


PETITIONER/S:

                KEERTHIVAS
                AGED 43 YEARS
                S/O JANARDHANAN,
                PAKKAYATHU VADAKKETHIL,
                MANKAMKUZHY, MAVELIKKARA.

                BY ADV. SHRI.JOSEPH V. GREGORY

RESPONDENT/S:

      1         THE REGIONAL TRANSPORT AUTHORITY
                PATHANAMTHITTA,
                REPRESENTED BY ITS SECRETARY,
                PATHANAMTHITTA-689645.

      2         THE SECRETARY
                REGIONAL TRANSPORT AUTHORITY,
                PATHANAMTHITTA-689645.


OTHER PRESENT:

                SRI. B.UNNIKRISHNA KAIMAL, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9667 OF 2021(G)       2




                            JUDGMENT

Dated this the 11th day of May 2021

Admit. Learned Government Pleader takes notice for the

respondents.

2. The limited prayer in this writ petition is that the 1 st

respondent may be directed to consider and pass final orders on

the application for renewal of permit adjourned by Ext.P2

proceedings as per agenda item No.115 on merits and if

necessary by circulation of papers under Rule 130 of Kerala

Motor Vehicle Rules, 1989.

3. In view of the limited prayer made in the writ petition,

the 1st respondent is directed to consider the application for

renewal of permit submitted by the petitioner, which is the

subject matter of Ext.P1 judgment in MVAA No.83/2020 at the

earliest, at any rate within six weeks from the date of receipt of

a copy of this judgment and if necessary, the application can be

ordered by following the procedure laid down in Rule 130 of the

Kerala Motor Vehicles Rules, 1989.

Sd/-

T.R.RAVI, JUDGE

rmm/11/5/2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 16/10/2020 IN MVAA NO.83 OF 2020.

EXHIBIT P2 A TRUE COPY OF THE PROCEEDINGS OF TEH FIRST RESPONDENT DATED 04.03.2021.