Ishaq A.P vs The Secretary
2022 Latest Caselaw 4258 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
        THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                             WP(C) NO. 10837 OF 2022
PETITIONER:

              ISHAQ A.P.
              AGED 42 YEARS
              S/O. CHERIYABAVA, ENINTEPURAKKAL HOUSE, RAYIRIMANGALAM AMSOM
              TANUR, NAGARAM DESOM, CHEERANKADAPPURAM, PUTHIYAKADAPPURAM
              P.O, TANUR, TIRUR TALUK, MALAPPURAM - 676302, REPRESENTED BY
              POWER ATTORNEY HOLDER, ABDULLA KOYA, S/O. HAMZAKUTTY, AGED
              45, KUPPANTEPURAKKAL HOUSE, RAYIRIMANGALAM, AMSOM, TANUR
              NAGARAM DESOM, PUTHIYAKADAPPURAM P.O, TANUR, TIRUR,
              MALAPPURAM - 676302.

              BY ADV I.DINESH MENON



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
              MALAPPURAM - 676505.




              SRI.BIMAL K. NATH, SR. GOVT. PLEADER




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
                  W.P.(C) No.10837 of 2022
            = = = = = = = = = = = = = = = = = =
           Dated this the 7th day of April, 2022

                      J U D G M E N T

Petitioner is the holder of a regular permit. As

per proceedings dated 15.07.2021, the RTA granted

variation as sought for by the petitioner, subject to

settlement of timings. The grievance of the petitioner

is that, the timings are yet to be settled and the

varied permit issued.

2. Heard the learned counsel for the petitioner and

the learned Senior Government Pleader.

3. Without expressing anything on the merits, this

writ petition is disposed of directing the respondent to

have the timing conference convened for settling the

timings of the petitioner's vehicle and to have the

varied permit issued in the next timing conference to be

held, and at any rate within a period of 45 days from WP(C) NO. 10837 OF 2022

the date of receipt of a copy of this judgment, with due

notice to the affected/interested parties.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 10837/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT IN WPC.NO. 2291 OF 2021 DATED 09.02.2021.

Exhibit P2 TRUE COPY OF THE DECISION OF THE R.T.A WHICH WAS TAKEN BY CIRCULATION ON 19.07.2021.

Exhibit P3 TRUE COPY OF THE COVERING LETTER DATED 10.08.2021.

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 12.1.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

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