Biju M.John vs The Secretary
2022 Latest Caselaw 4703 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. 14131 OF 2022
PETITIONER:

          BIJU M. JOHN
          AGED 51 YEARS
          S/O. M.S. JOHN,
          MATTAMMAL HOUSE, TRIKKAKKARA P. O.,
          KAKKANAD, KOCHI - 682 021.

          BY ADV SRI. PRASAD CHANDRAN


RESPONDENT:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY,
          OFFICE OF THE REGIONAL TRANSPORT OFFICER,
          CIVIL STATION,
          KAKKANAD, KOCHI,
          PIN - 682 030.



          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.14131 OF 2022

                                  2




                            JUDGMENT

The petitioner has submitted Ext.P2 application

for renewal of the permit. The petitioner seeks for an

expeditious disposal of the same.

2. I heard the learned counsel for the

petitioner as well as the learned Government Pleader.

The above writ petition is disposed of directing

the respondent to consider and pass orders on

Ext.P2, within forty five days from the date of receipt

of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE

SPR WP(C).No.14131 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER ON THE ROUTE EDAKOCHI- KAKKANAD-EDACHIRA VALID TILL 23.11.2021. EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF PERMIT ALONG WITH THE FEES FILED BY THE PETITIONER DATED 12.10.2021. EXHIBIT P3 TRUE COPY OF THE 4 MONTHS TEMPORARY PERMIT ISSUED TO THE PETITIONER VALID TILL 21.07.2022.

RESPONDENT'S EXHIBITS: NIL.