Sunil vs The Regional Transport Authority
2021 Latest Caselaw 20335 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
      THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                           WP(C) NO. 19236 OF 2021
PETITIONERS:

     1      SUNIL
            AGED 52 YEARS
            S/O. KURIAN, MOOLEKUDIYIL HOUSE, KOTTAPURAM P.O, OTTAPALAM,
            PALAKKAD - 679518.

     2      ANS PAUL
            AGED 39 YEARS
            S/O. PAUL THOMAS, AKKANATH HOUSE, P.O, KOTTAPURAM,
            KUMARAMPURTHUR, MANNARKKAD - 679513.

            BY ADV M.VANAJA



RESPONDENTS:

     1      THE REGIONAL TRANSPORT AUTHORITY
            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
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                           SATHISH NINAN, J.
            = = = =      = = = = = = = = = = = = = =
                 W.      P. (C) No.19236 of 2021
            = = = =      = = = = = = = = = = = = = =
         Dated this      the 30th day of September, 2021

                           J U D G M E N T

The first petitioner is the holder of a regular

stage carriage permit. Ext.P2 application has been

submitted by the petitioners jointly seeking transfer of

the permit in the name of the second petitioner. The

application was filed in July, 2021, but so far it has

not been ordered, is the grievance of the petitioners.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the first

respondent to consider and pass appropriate orders on

the application 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 is made clear

that it shall be open for the respondents to have the W. P. (C) No.19236 of 2021

application considered 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) 19236/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PERMIT WITH ITS NO.

P.ST. 9/1011/2004.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER DATED 2.7.2021 WITH STAGE CARRIAGE KL 10/AT 9600.

Exhibit P3 TRUE COPY OF THE MVI REPORT DATED 29.07.2021.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 9.9.2021 IN WPC NO. 17616/2021.

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