Manoj S vs The Secretary
2022 Latest Caselaw 4683 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. 14222 OF 2022
PETITIONER:

         MANOJ S
         AGED 45 YEARS
         S/O. THOMS.T.J.,
         THEKKEKUTT HOUSE,
         NELLIKUNNU P.O., VELLAD,
         PATHANPARA, KANNUR-670 001
         BY ADV I.DINESH MENON


RESPONDENT:

         THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY,
         REGIONAL TRANSPORT OFFICE,
         CIVIL STATION.P.O., KANNUR-670 001
         SRI.PREMCHAND R.NAIR, SR.GP



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.14222 of 2022
                                              2



                             VIJU ABRAHAM, J
                       .......................................
                        W.P.(C) No.14222 of 2022
                    ................................................
                  Dated this the 22 nd day of April, 2022

                                      JUDGMENT

Petitioner has approached this Court with the

following relief :

i) issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to settle the timings in respect of the regular permit granted on the route Pathanpara-Thaliparamba-Cherupuzha in respect of SC KL-33-7557, and issue the granted permit within a time frame as this Hon'ble Court may deem fit and proper in the circumstances of the case.

2. Heard the learned Counsel for the petitioner

and the learned Senior Government Pleader.

3. The learned counsel for the petitioner

submitted that the issue has been covered in

favour of the petitioner by the judgment of this

Court in Shahabudheen and Others v. State

Transport Authority, Tvm and Others [2020 (2)

KHC 357].

WP(C) NO.14222 of 2022

4. Therefore, the writ petition is disposed of,

directing the authority to have the timing settled

and regular permit issued with due notice to the

affected/interested parties, as expeditiously as

possible, at any rate, within a period of one

month from the date of receipt of a copy of this

judgment.

Sd/-

VIJU ABRAHAM, JUDGE

AMV/22/04/2022 WP(C) NO.14222 of 2022

APPENDIX OF WP(C) 14222/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DECISION OF THE RTA KANNUR DATED 28.10.2021 IN ITEM NO.15 Exhibit P2 TRUE COPY OF THE RC BOOK OF VEHICLE KL-33 7557 Exhibit P3 TRUE COPY OF THE LETTER DATED INTIMATING PRODUCTION OF RECORDS DATED 24.12.2021 Exhibit P4 TRUE COPY OF THE EXTRACT TIMING CONFERENCE NOTICE Exhibit P5 TRUE COPY OF THE JUDGMENT IN WPC NO.13405/2022 DATE 8.4.2022

RESPONDENTS EXHIBITS : NIL

TRUE COPY