Bijukumar K vs The Regional Transport Authority
2021 Latest Caselaw 20346 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. 19190 OF 2021
PETITIONER:

              BIJUKUMAR K.
              AGED 54 YEARS
              KARIPPADAKATH HOUSE, KARINDALAM, KINANOOR, PERIYANGANAM,
              KASARGOD.

              BY ADV I.DINESH MENON



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O, KASARGOD-671
              121.

     2        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
              CIVIL STATION P.O.KASARGOD-671 121.


              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.19190 of 2021
          = = = =   = = = = = = = = = = = = = =
       Dated this   the 30th day of September, 2021

                      J U D G M E N T

The petitioner who is the holder of a regular

permit seeks for a consideration of his application for

renewal of permit. The vehicle is financed by M/s Indus

Ind Bank, Kanhangad. According to the petitioner, though

request for NOC was sought for in terms of Section 51(6)

of the Motor Vehicles Act, the same has not been issued

by the financier so far.

2. It would be sufficient if the application is

considered in terms of Section 51(9) of the Act with due

notice to the financier.

3. Accordingly the writ petition is disposed of

directing the 2nd respondent to consider and pass orders

on Ext.P3 application for renewal of permit with due W. P. (C) No.19190 of 2021

notice to the financier in terms of Section 51(9) of the

Act expeditiously.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 19190/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 20.1.2020 VALID TILL 18.7.2021

Exhibit P2 TRUE COPY OF THE RC BOOK OF KL-60 J 7448.

Exhibit P3 TRUE COPY OF THE RENEWAL APPLICATION DATED 18.8.2021

Exhibit P4 TRUE COPY OF THE DELAY PETITION DATED 18.8.2021

Exhibit P5 TRUE COPY OF THE COMMUNICATION DATED 16.8.2021

Exhibit P6 TRUE COPY OF THE REQUEST AND DECLARATION DATED 31.8.2021

Exhibit P7 JUDGMENT IN WPC NO 21544/2020 DATED 13.10.2020

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