Abdul Razakh vs The Regional Transport Authority
2021 Latest Caselaw 19693 Ker

                     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. 16681 OF 2021
PETITIONER:

              ABDUL RAZAKH,
              AGED 50 YEARS
              S/O. KUTTY ALI, K.P. HOUSE, MELANGADI P.O, KUNNATHUPARAMBU,
              NEDIYIRIPPU, KONDOTTY, MALAPPURAM.

              BY ADV K.V.GOPINATHAN NAIR



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY,
              KOZHIKODE, REPRESENTED BY ITS SECRETARY, GROUND FLOOR,
              CIVIL STATION, ERANHIPALAM, KOZHIKODE-673 020

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, GROUND FLOOR CIVIL
              STATION, ERANHIPALAM, KOZHIKODE-673 020


              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.16681 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 on

the route Areekode - Kozhikode - Kabanigiri via Mukkom.

Since the route distance exceed 140 kilometres, the

petitioner applied for curtailment and renewal of

permit. The same was granted as per Ext.P1 dated

12.04.2018. As per Ext.P3 dated 21.07.2021, a further

renewal of the permit was sought for, for a period of

five years. Along with the renewal application, the

petitioner also submitted Ext.P4 application for

replacement of the vehicle with a later model. An

application seeking condonation of delay in seeking for

renewal, was also submitted as Ext.P5. The petitioner

seeks for a direction for consideration of Exts.P3 to P5

applications.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the respondents W. P. (C) No.16681 of 2021

to consider and pass orders on Exts.P3 to P5

applications afore referred to, as expeditiously as

possible and at any rate within a period of three 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) 16681/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 12.4.2018.

Exhibit P2 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 29.6.2021.

Exhibit P3 TRUE COPY OF THE RENEWAL APPLICATION SUBMITTED BY THE PETITIONER DATED 21.7.2021.

Exhibit P4 TRUE COPY OF THE APPLICATION FOR REPLACEMENT IN THE PRESCRIBED FORM DATED 21.7.2021.

Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ALONG WITH RENEWAL APPLICATION DATED 21.7.2021.

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