Riyas.A vs The Regional Transport ...
2022 Latest Caselaw 12619 Ker

               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. 42820 OF 2022
PETITIONER:

          RIYAS
          AGED 39 YEARS
          S/O ABDU RAHIMAN, AGED 39 YEARS, JAN MANZIL,
          KANNAMCODE, ADOOR P.O., PATHANAMTHITTA DISTRICT-691
          523.
          BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY PARAYIL BUILDING,
          COLLEGE ROAD, MAKAMKUNNU PO, PATHANAMTHITTA - 689 645,
          REPRESENTED BY ITS SECRETARY.
    2     THE SECRETARY, REGIONAL TRANSPORT AUTHORITY PARAYIL
          BUILDING, COLLEGE ROAD, MAKAMKUNNU PO, PATHANAMTHITTA -
          689 645.
OTHER PRESENT:

          SRI. APPU P.S -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. 42820 OF 2022
                              2



                       JUDGMENT

The petitioner is the holder of regular permit on the

route Thengamam-Pathanapuram in respect of stage

carriage KL-38 2544. The permit was valid from 17.03.2015

to 16.03.2020. The petitioner has purchased a new vehicle

bearing registration No. KL 17 K 1314. On purchase of the

new vehicle, the petitioner submitted Ext.P1 application for

renewal of regular permit as well as Ext.P2 application for

replacement. Ext.P1 application for renewal is accompanied

by Ext.P3 application for condonation of delay. The prayer

of the petitioner is for a direction to the respondents to

consider Exts.P1 and P2 applications.

2. Heard the learned Counsel for the petitioner and

the learned Government Pleader.

There will be a direction to the 1 st respondent to

consider Exts.P1, P2 and P3, as expeditiously as possible,

at any rate, within a period of one month from the date of

receipt of a copy of this judgment. WP(C) NO. 42820 OF 2022

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE LU WP(C) NO. 42820 OF 2022

APPENDIX OF WP(C) 42820/2022

PETITIONER EXHIBITS :

EXHIBIT P1 True copy of the application for renewal of regular permit submitted by the petition in Form PRA dated 18- 11-2022.

EXHIBIT P2           True copy of the application for
                     replacement     submitted  by   the

petitioner in Form PVA dated 18-11- 2022.

Exhibit P3 True copy of the representation submitted by the petitioner dated 09- 12-2022 requesting to condone the delay in submitting the application for renewal along with transaction.

Exhibit P4 True copy of the temporary permit issued to the petitioner dated 06-12-

                     2022 valid upto 23-12-2022




             //   True Copy   //       PA To Judge