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Abdul Nazer vs The Secretary
2022 Latest Caselaw 12615 Ker

Citation : 2022 Latest Caselaw 12615 Ker
Judgement Date : 27 December, 2022

Kerala High Court
Abdul Nazer vs The Secretary on 27 December, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 27TH DAY OF DECEMBER 2022 / 6TH POUSHA, 1944
                      WP(C) NO. 42756 OF 2022
PETITIONER:

          ABDUL NAZER
          AGED 39 YEARS
          S/O. KOMUKUTTY, KOODATH HOUSE, PAKARA, TIRUR, TANALUR
          P.O., PIN - 676 102, MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
          STATION, UP HILL, MALAPPURAM P.O., PIN - 676 505,
          MALAPPURAM DISTRICT.

          SMT.PARVATHY.K, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42756 OF 2022             2

                              JUDGMENT

The petitioner is the holder of Ext. P1 regular permit in respect

of stage carriage bearing Registration No.KL-10-T-3661 to operate

on the route Pakara - Kottakkal which is valid upto 16.4.2026.

According to the petitioner, the vehicle has got mechanical faults and

he has purchased a brand new vehicle bearing registration No. KL-

55-T 3576 and has submitted Ext.P2 application for replacement.

However, the same is not considered and accordingly this writ

petition is filed.

2. Heard the learned counsel for the petitioner and the learned

Government Pleader for the respondent.

In the facts and circumstances of the case and having regard

to the submissions made by counsel, this writ petition is disposed of

with a direction to the respondent to consider and dispose Ext.P2

application submitted by the petitioner for replacing the vehicle KL-

10-T-3661 with the vehicle KL-55-T 3576 on the route Pakara -

Kottakkal as expeditiously as possible, at any rate within one month

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

Sd/-

MURALI PURUSHOTHAMAN JUDGE LEK

APPENDIX OF WP(C) 42756/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL10110/858/2001 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-10-T-3661.

Exhibit P2 PHOTOCOPY OF THE APPLICATION FOR REPLACEMENT DATED 24.08.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

Exhibit P3 PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO.

37182/2022 DATED 21.11.2022.

 
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