Shameer Babu vs The Regional Transport Authority
2021 Latest Caselaw 19833 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. 18760 OF 2021
PETITIONER:

              SHAMEER BABU
              AGED 40 YEARS
              S/O. ABDUL SALAM, ERANHIKKATT HOUSE, ALINGAL, THRIPRANGODE
              P.O., TIRUR, MALAPPURAM DISTRICT.

              BY ADV SAJU J.VALLYARA



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              MALAPPURAM, 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.18760 of 2021
           = = = =   = = = = = = = = = = = = = =
        Dated this   the 23rd day of September, 2021

                       J U D G M E N T

All that the petitioner seeks for is a direction to

respondents to consider Ext.P1 application submitted by

him for grant of regular permit. The application was

submitted as early as in November 2020 and yet orders

are not passed, is the grievance of the petitioner.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the respondents

to consider Ext.P1 application in a meeting of the first

respondent, 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.

Though the petitioner has sought for passing of

orders on circulation in terms of Rule 130 of the Kerala

Motor Vehicle Rules, the application being one for W. P. (C) No.18760 of 2021

issuance of fresh permit, I am not inclined to grant the

relief.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 18760/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE APPLICATION FOR REGULAR PERMIT SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 19.11.2020.

Exhibit P2 PHOTOCOPY OF THE ROUTE ENQUIRY REPORT SUBMITTED BY THE MOTOR VEHICLES INSPECTOR, SUB REGIONAL TRANSPORT OFFICE, TIRUR DATED 7.1.2021.

Exhibit P3 PHOTOCOPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 30.7.2021.

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