Chandran T vs The Secretary, Regional ...
2022 Latest Caselaw 12636 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. 42771 OF 2022
PETITIONER:

          CHANDRAN T
          AGED 52 YEARS
          S/O APPA T., GEETHANJALI, P.O. CHOKLI, THALASSERY.

          BY ADV I.DINESH MENON



RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY
          VADAKARA, REGIONAL TRANSPORT OFFICE, VADAKARA P.O.,
          KOZHIKODE DISTRICT - 670101.

          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. 42771 OF 2022              2

                              JUDGMENT

The petitioner is the owner of a stage carriage vehicle KL-08 AT

9096. According to the petitioner, the vehicle is not covered by any

permit, either temporary or regular. The petitioner has submitted

Ext.P1 application for a temporary permit on the route Perambra-

Vadakara-Kuttiadi in respect of his stage carriage in the vacancy of

his stage carriage KL-18 C 1210 which has defaulted its service.

According to the petitioner, the respondent has not taken any

decision on Ext.P1 application for temporary permit. This writ petition

is filed for a direction to the respondent to consider Ext.P1

application.

2. Heard the learned Counsel for the petitioner and the

learned Government Pleader.

In the facts and circumstances of the case, there will be a

direction to the respondent to consider Ext.P1 application submitted

by the petitioner in accordance with law and to grant temporary

permit, if the application is otherwise in order, within a period of two

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

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE LEK

APPENDIX OF WP(C) 42771/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION SUBMITTED BY PETITIONER DATED 22.12.2022.

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

29071/2022 DATED 6.9.2022.