Reji Sunil vs The Regional Transport Officer, ...
2021 Latest Caselaw 20350 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. 18952 OF 2021
PETITIONER:

              REJI SUNIL
              AGED 48 YEARS
              W/O. SUNIL .D., PROPRIETOR, OF A TO Z MDS AT XVII/251,
              MULAKKUZHA RESIDING AT VALLIYIL HOUSE, ANGADICAL P.O.,
              CHENGANNUR, ALAPPUZHA DIST-689 122

              BY ADVS.
              P.VINODKUMAR
              ASHOK AMMANCHY
              K.VIMAL KUMAR



RESPONDENTS:

     1        THE REGIONAL TRANSPORT OFFICER, ALAPPUZHA
              O/O.THE REGIONAL TRANSPORT OFFICER, CIVIL STATION,
              ALAPPUZHA-688 012

     2        THE JOINT REGIONAL TRASNPORT OFFICER,
              O/O.THE JOINT REGIONAL TRANSPORT OFFICER, CHENGANNUR,
              ALAPPUZHA,-689 121


              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.18952 of 2021
             = = = =    = = = = = = = = = = = = = =
          Dated this    the 30th day of September, 2021

                          J U D G M E N T

The petitioner is the proprietor of a driving

school. He applied for renewal of licence by paying the

required fee on 29.03.2021. The grievance of the

petitioner is that though she was called for an

interview on 09.08.2021, orders are yet to be passed.

2. The learned Government Pleader on instructions

submits that hearing on the application has been

conducted and that the orders will be passed without

delay.

3. The writ petition is disposed of directing the

first respondent to pass final orders on the

petitioner's application for renewal as expeditiously as

possible and at any rate within a period of ten days W. P. (C) No.18952 of 2021

from the date of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 18952/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE ISSUED BY THE 1ST RESPONDENT

Exhibit P2 A TRUE COPY OF THE APPLICATION AND FEE RECEIPT

Exhibit P3 TRUE COPY OF THE NOTICE DATED 03.08.2021

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