Shajahan vs The Regional Transport Authority
2021 Latest Caselaw 19832 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
      THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                           WP(C) NO. 18758 OF 2021
PETITIONERS:

     1      SHAJAHAN
            AGED 45 YEARS
            S/O.MOHAMMED, KAITHARA HOUSE, PERAKAMANNA P.O., EDAVANNA,
            MALAPPURAM DISTRICT.

     2      MOHAMMED RAFI KOLAKKADAN
            AGED 46 YEARS
            S/O.MOIDEENKUTTY, KOLAKKADAN HOUSE, AREEKKAL P.O.,
            EDARIKKODE, PIN - 676 501, MALAPPURAM DISTRICT.

            BY ADV SAJU J.VALLYARA



RESPONDENTS:

     1      THE REGIONAL TRANSPORT AUTHORITY
            REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
            P.O., PIN - 676 505, MALAPPURAM DISTRICT.

     2      THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
            MALAPPURAM P.O., PIN- 676 505, MALAPPURAM DISTRICT.


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

     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                           SATHISH NINAN, J.
             = = = =   = = = = = = = = = = = = = =
                  W.   P. (C) No.18758 of 2021
             = = = =   = = = = = = = = = = = = = =
          Dated this   the 23rd 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 has

submitted Ext.P2 joint application for transfer of

permit to the second respondent. Petitioners seek for an

expeditious consideration of the application.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the respondents

to consider Ext.P2 joint application submitted by the

petitioners 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. It shall be open for the

respondents to consider the application even by

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) 18758/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT NO.P.ST.10/623/2004 ISSUED BY THE 2ND RESPONDENT TO THE FIRST PETITIONER IN RESPECT OF STAGE CARRIAGE KL-10-U-2898.

Exhibit P2 PHOTOCOPY OF THE JOINT APPLICATION FOR TRANSFER OF EXHIBIT P1 REGULAR PERMIT SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENTS ON 20/12/2019.

Exhibit P3 PHOTOCOPY OF THE REQUEST DATED 19/07/2021 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

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