Dhrisya P vs The Secretary
2021 Latest Caselaw 23674 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                          WP(C) NO. 27062 OF 2021
PETITIONER:

              DHRISYA P,
              AGED 30
              D/O. LAKHMANAN, RAMABHAVAN, MUNDALLUR P.O., KANNUR.
              BY ADVS.
              I.DINESH MENON
              L.RAJESH NARAYAN


RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, KANNUR, REGIONAL
              TRANSPORT OFFICE, KANNUR 670 001.




              SMT.SURYA BINOY.SR.G.P.



      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2



W.P.(C)No. 27062 of 2021




                            JUDGMENT

Dated this the 30th day of November, 2021.

The petitioner has approached this Court for the

second time, after having obtained Ext.P10 judgment in

the first round of litigation.

2. Sri.I.Dinesh Menon - learned counsel for the

petitioner, submitted that his client has been constrained

to approach this Court again, because the State

Transport Appellate Tribunal (STAT) is not sitting even

now and therefore, that a fresh application for

Temporary Permit was submitted for the period until

31.12.2021. He, therefore, prayed that the request

made by his client be acceded to, so that she can then

approach the STAT appropriately for her substantive

prayers.

W.P.(C)No. 27062 of 2021

3. Smt.Surya Binoy - learned Senior Government

Pleader, confirmed that the STAT is still not sitting; but

added that it is likely to commence functioning from the

first week of December 2021.

Taking note of the afore submissions of the learned

Senior Government Pleader, I order this Writ Petition,

directing that the Temporary Permit now enjoyed by the

petitioner will stand extended until 31.12.2021; with

liberty being reserved to her to approach the STAT

appropriately for further relief on her substantive plea.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/02.12.2021.

W.P.(C)No. 27062 of 2021

APPENDIX OF WP(C) 27062/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS DATED 9.11.2020.

Exhibit P2 TRUE COPY OF THE INTERIM ORDER PASSED BY THE TRIBUNAL. IN M.P. NO. 641/2020 IN MVAA NO. 146/2020 DATED 27.11.2020.

Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN MP NO.

2/2021 IN MVAA NO. 146/2020 DATED 01.01.2021.

Exhibit P4 TRUE COPY OF THE INTERIM ORDER IN MP NO.

197/2021 IN MVAA NO. 146/2020 DATED 5.8.2021.

Exhibit P5 TRUE COPY OF THE INTERIM ORDER IN MP NO.

268/2021 IN MVAA NO. 146/2020 DATED 9.9.2021.

Exhibit P6 TRUE COPY OF THE INTERIM ORDER IN MP NO.

293/2021 IN MVAA NO. 146/2020 DATED 24.09.2021.

Exhibit P7 TRUE COPY OF THE TEMPORARY PERMIT VALID TILL 30.10.2021.

Exhibit P8 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 21.10.2021.

Exhibit P9 TRUE COPY OF THE PETITION FOR EXTENSION DATED 22.10.2021 PREFERRED BEFORE THE TRIBUNAL AS M.P. NO. 328/2021.

Exhibit P10 TRUE COPY OF THE JUDGMENT IN WPC NO/.

23200/2021 DATED 29.10.2021.

Exhibit P11 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 24.11.2021.