Kunjumol vs The Regional Transport ...
2021 Latest Caselaw 18734 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
      THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                           WP(C) NO. 17616 OF 2021
PETITIONERS:

     1      KUNJUMOL,
            AGED 53 YEARS
            W/O. SHAJI, FATHIMA MANZIL, KURAVANTHODE, PUNNAPRA,
            ALAPPUZHA.

     2      SHAJAHAN A,
            S/O. ABU BACKER, KAMBIVALAPPIL, MANNANCHERRY P.O,
            ALAPPUZHA.

            BY ADV M.VANAJA



RESPONDENTS:

     1      THE REGIONAL TRANSPORT AUTHORITY, ALAPPUZHA
            REPRESENTED BY ITS SECRETARY, COLLECTORATE P.O, ALAPPUZHA-
            688 001

     2      THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, COLLECTORATE P.O, ALAPPUZHA-
            688 001


            BY SMT.SHEEJA C.S., SR. GOVT. PLEADER

     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                            SATHISH NINAN, J.
              = = = =   = = = = = = = = = = = = = =
                   W.   P. (C) No.17616 of 2021
              = = = =   = = = = = = = = = = = = = =
           Dated this   the 9th day of September, 2021

                          J U D G M E N T

All that the petitioners seek for is an expeditious

consideration of Ext.P2 joint application filed by them

seeking transfer of permit from the name of the first

petitioner to the second petitioner. The application is

dated 30.12.2019 and is pending.

2. The writ petition is disposed of directing the

first respondent to consider Ext.P2 application and pass

orders thereon as expeditiously as possible and at any

rate within two months from the date of receipt of a

copy of this judgment. In the wake of the Covid

pandemic, it shall be open for to have the application

considered by circulation in terms of Rule 130 of the

Kerala Motor Vehicles Rules.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 17616/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PERMIT WITH ITS NO.

P.ST. 4/2/2003.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 30.12.2019 WITH STAGE CARRIAGE KL 56/9132.

Exhibit P3 TRUE COPY OF THE CHELAN RECEIPT DATED 30.12.2019.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 17.09.2020 IN W.P.C NO. 19173/2020

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