L.Venkatesan vs The Secretary
2022 Latest Caselaw 4819 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                     WP(C) NO. 14995 OF 2022
PETITIONER/S:

            L.VENKATESAN
            AGED 47 YEARS
            S/O. M.LAKSHMANA NAIDU, 12/67, NO.2, NEW STREET,
            KITCHIPALAYAM, SALEM-636015, HAVING TEMPORARY
            ADDRESS AT KOTTAPPULLY HOUSE, HARI NAGAR,
            POONKUNNAM, THRISSUR-680002

            BY ADV ANUMOD B.NAIR



RESPONDENT/S:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
            STATION, UP HILL POST, MALAPPURAM-676505.


OTHER PRESENT:

            SMT PRINCY XAVIER SR GP




     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   29.04.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.14995 of 2022

                                 ..2..




                            JUDGMENT

The petitioner has approached this Court

seeking for a direction to the respondent to

consider and pass appropriate orders on Ext.P2

application submitted by the petitioner

seeking temporary permit in respect of stage

carriage, bearing Reg.No.KL-13/V 8065, on the

route Thrissur - Kozhikode, 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 respondent to consider and

pass appropriate orders on Ext.P2 application,

as expeditiously as possible, at any rate,

within a period of two weeks from the date of WP(C) No.14995 of 2022

..3..

receipt of a copy of this judgment, after

affording an opportunity of hearing, either

physical or online, to the petitioner and

affected parties, if any.

The writ petition is disposed of, as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/29.04.2022 WP(C) No.14995 of 2022

..4..

APPENDIX OF WP(C) 14995/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT VALID TILL 28.10.2016.

Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 16.3.2022.