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Muhammed vs The Regional Transport Authority
2021 Latest Caselaw 18538 Ker

Citation : 2021 Latest Caselaw 18538 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Muhammed vs The Regional Transport Authority on 8 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                       WP(C) NO. 18305 OF 2021
PETITIONER:

          MUHAMMED,AGED 60 YEARS,S/O.ALAVI, MACHINGAL HOUSE,
          IRUMBUZHI P.O, PIN-676509, MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL
          STATION, MALAPPURAM P.O, PIN-676505, MALAPPURAM
          DISTRICT.

    2     THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O.,
          PIN-676505, MALAPPURAM DISTRICT.

          SR. G.P SRI.BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18305 OF 2021
                                   2



                            JUDGMENT

Exts P2 and P3 applications submitted by the

petitioner, for variation and for accepting the fee,

are pending consideration before the respondents.

The petitioner seeks for an expeditious

consideration of the same even by circulation in

terms of Rule 130 of the Kerala Motor Vehicles

Rules.

2. The request being one for variation, I am not

inclined to accept the prayer for consideration of

the application by circulation. However, Exts P2 and

P3 applications need to be considered and orders

passed without delay.

Accordingly, the writ petition is disposed of

directing the respondents to consider Exts P2 and P3

applications, as expeditiously as possible and at

any rate within a period of two months from the date

of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 18305 OF 2021

APPENDIX OF WP(C) 18305/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF STAGE CARRIAGE KL-10-Q-5967 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P2 PHOTOCOPY OF THE APPLICATION FOR VARIATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS DATED 27/08/2021.

Exhibit P3 PHOTOCOPY OF THE REQUEST DATED 27/08/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P4 PHOTOCOPY OF THE REQUEST DATED 31/08/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

 
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