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Ajeesh vs The Regional Transport Authority ...
2021 Latest Caselaw 19688 Ker

Citation : 2021 Latest Caselaw 19688 Ker
Judgement Date : 17 September, 2021

Kerala High Court
Ajeesh vs The Regional Transport Authority ... on 17 September, 2021
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                             WP(C) NO. 16801 OF 2021
PETITIONER:

              AJEESH,
              AGED 34 YEARS
              S/O. ABDUL MAJEED, PALLIVADAKKETHIL HOUSE, ANNAMBADAM,
              MATTATHUR, THRISSUR-680 684

              BY ADV M.VANAJA



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY PALAKKAD,
              REPRESENTED BY ITS CHAIRMAN CUM DISTRICT COLLECTOR,
              COLLECTORATE P.O, PALAKKAD-678 002.

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY CUM REGIONAL TRANSPORT
              OFFICER, COLLECTORATE P.O, PALAKKAD-678 002


              BY SRI.BIMAL K. NATH, SR. GOVT. PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                            SATHISH NINAN, J.
                = = = = = = = = = = = = = = = = = =
                    W. P. (C) No.16801 of 2021
                = = = = = = = = = = = = = = = = = =
             Dated this the 17th day of September, 2021

                          J U D G M E N T

The petitioner is the holder of a regular permit

valid up to 28.09.2022. He submitted Ext.P2 application

for variation of permit. The petitioner seeks for a

direction for an expeditious consideration of the same.

2. Having heard the learned counsel for the

petitioner and the learned Government Pleader, the writ

petition is disposed of directing the respondents to

consider Ext.P2 application, with due notice to the

affected parties, 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

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 16801/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 23.4.2021.

Exhibit P2 TRUE COPY OF THE VARIATION APPLICATION DATED 5.7.2021 WITH STAGE CARRIAGE KL 47/6004.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 11.5.2021 IN W.P.C NO. 10416/2021

-----

 
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