P.Raveendran vs Regional Transport Authority, ...
2021 Latest Caselaw 20017 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                           WP(C) NO. 19340 OF 2021
PETITIONERS:

     1       P.RAVEENDRAN
             AGED 56 YEARS
             S/O.UNNIKUTTAN, PUTHENKULAM,
             MANGALAM.P.O, THIRUVAZHIYOD,
             OTTAPPALAM, PALAKKAD-679514.

     2       ANS PUAL,
             AGED 39 YEARS
             S/O PAUL THOMAS, AKKANATH HOUSE, PO KOTTAPURAM,
             KUMARAMPUTHUR,
             MANNARKKAD-679513.

             BY ADV M.VANAJA



RESPONDENTS:

     1       REGIONAL TRANSPORT AUTHORITY, PALAKKAD
             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
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               SATHISH NINAN, J.
             = = = =       = = = = = = = = = = = = = =
                  W.       P. (C) No.19340 of 2021
             = = = =       = = = = = = = = = = = = = =
          Dated this       the 24th day of September, 2021

                             J U D G M E N T

The first petitioner is the holder of a regular

stage carriage permit which is valid up to 02.08.2024.

The petitioners have filed joint application for

transfer of the permit in the name of the second

petitioner. The petitioners seek for an expeditious

consideration of the application.

2. The writ petition is disposed of directing the

first respondent to consider Ext.P2 application and pass

orders thereon as expeditiously as possible and at any

rate within two months from the date of receipt of a

copy of this judgment. In the wake of the Covid

pandemic, it shall be open to have the application

considered by circulation in terms of Rule 130 of the

Kerala Motor Vehicles Rules.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 19340/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PERMIT WITH ITS KNO.KL99/1032/1999

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 26.8.2021 WITH STAGE CARRIAGE KL51/E 5021

Exhibit P3 TRUE COPY OF THE MVI REPOPRT DATED 31.8.2021

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 9.9.2021 IN WP(C)NO.17616/2021

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