Babu vs The Regional Transport Authority
2022 Latest Caselaw 4654 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                        WP(C) NO. 14107 OF 2022
PETITIONER/S:

               BABU.,
               AGED 47 YEARS
               S/O. VELAYUDHAN, MENAKATH HOUSE, KADAVANAD P.O.,
               PONNANI, 679 579, MALAPPURAM DISTRICT.

               BY ADV SAJU J.VALLYARA



RESPONDENT/S:

    1          THE REGIONAL TRANSPORT AUTHORITY,
               MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL
               STATION, MALAPPURAM P.O., 676 505, MALAPPURAM
               DISTRICT.

    2          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
               STATION , MALAPPURAM P.O., 676 505, MALAPPURAM
               DISTRICT.


OTHER PRESENT:

               GP SMT SURYA BINOY




        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   22.04.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.14107/2022

                                   ..2..




                                 JUDGMENT

The petitioner has approached this Court

seeking for a direction to the 1 st respondent

to consider and pass appropriate orders on

Ext.P2 application submitted by the petitioner

for variation of regular permit within a time

frame.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in

the writ petition, this Court is of the view

that the writ petition can be disposed of with

a direction to the 1st respondent to consider

and pass appropriate orders on Ext.P2

application, as expeditiously as possible, at

any rate, within a period of two months from

the date of receipt of a copy of this

judgment, after affording an opportunity of WP(C) No.14107/2022

..3..

hearing to the petitioner and affected

parties, if any.

The writ petition is disposed of, as above.

Sd/-

VIJU ABRAHAM

JUDGE bka/23.04.2022 WP(C) No.14107/2022

..4..

APPENDIX OF WP(C) 14107/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTO COPY OF THE REGULAR PERMIT VIDE NO. KL 1010/42914/2005 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-54-H- 2356.

Exhibit P2 PHOTO COPY OF THE APPLICATION FOR VARIATION OF REGULAR PERMIT SUBMITTED BY THE PETITIONER, BEFORE THE RESPONDENTS DATED 04.02.2022.

Exhibit P3 PHOTOCOPY OF THE JUDGMENT IN WPC NO.

8235/2022 DATED 23.03.2022.