R.P.Chinnadurai vs The Secretary, Regional ...
2021 Latest Caselaw 22013 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                         WP(C) NO. 24014 OF 2021


PETITIONER:

              R.P.CHINNADURAI, AGED 64 YEARS
              S/O. PALANIAPPA CHETTIAR, GURUKRIPA, AGALI,
              MANNARKKAD, PALAKKAD

              BY ADVS.
              I.DINESH MENON
              L.RAJESH NARAYAN



RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
              PALAKKAD REGIONAL TRANSPORT OFFICE,
              COLLECTORATE P.O, PALAKKAD - 678001

              SMT. SURYA BINOY.G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 24014/21
                                         2

                            JUDGMENT

The singular reason why the petitioner has

approached this Court is because the

jurisdictional State Transport Appellate

Tribunal (STAT) is presently not sitting.

2. This is admitted by the learned Senior

Government Pleader - Smt.Surya Binoy also.

3. Obviously, therefore, the petitioner

cannot be put to unreasonable prejudice for no

fault of his; and am of the firm view that the

Temporary Permits now being enjoyed by him must

stand extended for a short period, so that the

Tribunal can then decide his case on merits.

In the afore circumstances, I dispose of

this writ petition to the limited extent of

ordering that the Temporary Permits now enjoyed

by the petitioner will remain in force until

31.11.2021; with liberty being reserved to him

to approach the STAT appropriately for further WPC 24014/21

relief on his substantive prayers.

Sd/-

RR                              DEVAN RAMACHANDRAN
                                     JUDGE
 WPC 24014/21

APPENDIX OF WP(C) 24014/2021

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF REGULAR PERMIT OF THE PETITIONER DATED 25.11.2014.

Exhibit P2 TRUE COPY OF THE PROCEEDING DATED 30.07.2019.

Exhibit P3 TRUE COPY OF THE ORDER IN MP NO.

186/2021 IN MVAA NO. 48/2021 DATED 8.7.2021.

Exhibit P4 TRUE COPY OF THE ORDER IN MP NO.

256/2021 IN MVAA NO. 48/2021 DATED 3.9.2021.

Exhibit P5 TRUE COPY OF THE ENDORSEMENT OF THE INTERIM ORDER OF THE TRIBUNAL IN THE PERMIT.

Exhibit P6 TRUE COPY OF THE PETITION IN M.P NO.

332/2021 DATED 29.10.2021.

Exhibit P7 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 23299/2021 DATED 29.10.2021.