Fathimuthu Beevi P.C vs The Regional Transport Authority
2022 Latest Caselaw 4777 Ker

W.P.C.No.14477/2022                      1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                       WP(C) NO. 14477 OF 2022
PETITIONER:

            FATHIMUTHU BEEVI P.C.,
            AGED 72 YEARS,
            W/O.BASHEER K.M., VAZHAYIL HOUSE,
            T.P. PURAM P.O., VAZHOOR, KOTTAYAM - 686 504.

           BY ADV K.V.GOPINATHAN NAIR



RESPONDENTS:

    1          THE REGIONAL TRANSPORT AUTHORITY,
               IDUKKI REPRESENTED BY ITS SECRETARY,
               PAINAVU, IDUKKI - 685 603.

    2          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, IDUKKI,
               PAINAVU, IDUKKI - 685 603.


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME   UP    FOR
ADMISSION       ON   26.04.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C.No.14477/2022                   2

                          JUDGMENT

The petitioner has approached this Court seeking a

direction to the 2nd respondent for an expeditious disposal of

Ext.P6 application submitted along with Ext.P2 and P5 for

transfer of permit in favour of the petitioner.

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 2 nd respondent to consider

and pass appropriate orders on Ext.P6 application within a

time frame.

4. Accordingly, the writ petition is disposed of with a

direction to the 2nd respondent to consider and pass

appropriate orders on Ext.P6 application within a week from

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

writ petition along with a copy of this judgment shall be

produced before the 2nd respondent.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/26.4.22

APPENDIX OF WP(C) 14477/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT VALID TILL 10.6.2020

Exhibit P2 TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY KOTTAYAM MUNICIPALITY DATED 11.1.2022

Exhibit P3 TRUE COPY OF THE FAMILY MEMBERSHIP CERTIFICATE SHOWING THAT THE PETITIONER AND THEIR SON AND DAUGHTER ARE THE FAMILY MEMBERS AND ENTITLED FOR LEGAL RIGHTS

Exhibit P4 TRUE COPY OF THE DECLARATION SUBMITTED BY SON, ASHIM K BASHEER DATED 7.4.2022

Exhibit P5 TRUE COPY OF THE DECLARATION SUBMITTED BY THE DAUGHTER FEBIN K BASHEER DATED 31.3.2022

Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER

Exhibit P7 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT REPORTED IN 2010 (2) KLT 431