Nandakumar vs The Regional Transport Authority
2021 Latest Caselaw 19234 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
      TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                           WP(C) NO. 16082 OF 2021
PETITIONERS:

     1      NANDAKUMAR
            AGED 55 YEARS
            S/O.MADAVAN NAIR, RAMANKUMARATH HOUSE, PANJAL P.O,
            CHERUTHURUTHY, THRISSUR DISTRICT.

     2      GOPESH T.G
            S/O. GOPINATHAN K, THIRUTHIYIL HOUSE, MAVANCODE, PAINKULAM
            P.O, THRISSUR DISTRICT.

            BY ADV M.VANAJA



RESPONDENTS:

     1      THE REGIONAL TRANSPORT AUTHORITY
            PALAKKAD, REPRESENTED BY ITS SECRETARY, COLLECTORATE P.O,
            PALAKKAD - 678002.

     2      THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, COLLECTORATE P.O, PALAKKAD -
            678002.

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


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                 W. P. (C) No.16082 of 2021
             = = = = = = = = = = = = = = = = = =
          Dated this the 14th day of September, 2021

                       J U D G M E N T

The first petitioner is the holder of a regular

permit. He, along with the second petitioner, submitted

a joint application, Exhibit P2, for transfer of the

permit to the second petitioner. The application is

pending consideration. It is accordingly that the

petitioner has approached this Court seeking a direction

for an expeditious consideration of the application.

2. After having heard the learned counsel for the

petitioner and the learned Government Pleader, the writ

petition is disposed of directing the first respondent

to consider and pass orders on the joint application

submitted by the petitioner(Ext.P2), 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. In

the wake of the Covid pandemic, it shall be open for the

first respondent to have the application considered by W. P. (C) No.16082 of 2021

circulation in terms of Rule 130 of the Kerala Motor

Vehicle Rules.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 16082/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PERMIT WITH ITS NO.P.ST.9/613/2002.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 16.07.2021 WITH STAGE CARRIAGE KL 10/X 6237.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 17.09.2020 IN WPC NO. 19173/2020.

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