K.J.Mathew vs Regional Transport Authority
2022 Latest Caselaw 12664 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     FRIDAY, THE 30TH DAY OF DECEMBER 2022 / 9TH POUSHA, 1944
                      WP(C) NO. 42877 OF 2022


PETITIONERS:

      1      K.J.MATHEW
             S/O. JOHN, AKASALAYIL HOUSE,
             KUMARANALLUR P.O., KOTTAYAM-686016.
      2      K.C.JOSE,
             KEERIPPEL HOUSE, VELIYANNUR P.O.,
             KOTTAYAM-686634.
             BY ADV I.DINESH MENON

RESPONDENTS:

      1      REGIONAL TRANSPORT AUTHORITY
             IDUKKI, REGIONAL TRANSPORT OFFICE,
             CIVIL STATION P.O., IDUKKI-685603.
      2      THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY,
             IDUKKI, REGIONAL TRANSPORT OFFICE,
             CIVIL STATION P.O., IDUKKI-685603.
             BY ADV SMT.ANIMA - GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    30.12.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.42877 of 2022

                                            :2:




                                    JUDGMENT

Dated this the 30th day of December, 2022

The 1st petitioner is the holder of Ext.P1 regular permit.

According to him, since he is not keeping good health, he wants to

transfer Ext.P1 permit in the name of the 2 nd petitioner.

Accordingly, Ext.P2 joint application for transfer of permit was

submitted before the 1st respondent. The grievance of the

petitioners is that the joint application for transfer of permit is not

so far considered by the 1st respondent.

2. Heard the counsel for the petitioners and the Government

Pleader for the respondents.

3. After hearing both sides, I think there can be a direction to

dispose of Ext.P2 joint application. Hence, this writ petition is

disposed of in the following manner:

1. There shall be a direction to the 1 st respondent to

consider Ext.P2 joint application for transfer of

Ext.P1 permit as expeditiously as possible, at any

rate, within a period of two months from the date of W.P.(C)No.42877 of 2022

receipt of a copy of this judgment.

2. In case the meeting of the RTA is not convened

during the above period, the respondents shall take

necessary steps adopting the method of circulation.

3. I make it clear that I have not considered the

matter on merit and the authority can pass

appropriate order, in accordance to law.

Sd/-

N. NAGARESH JUDGE

anm W.P.(C)No.42877 of 2022

APPENDIX OF WP(C) 42877/2022

PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE PERMIT ON THE ROUTE BAISONVALLY-KOTTAYAM DATED 3.12.2022. Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER SUBMITTED BY THE PETITIONERS ON 20.10.2022.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.31844/2022 DATED 7.10.2022.

RESPONDENTS' EXHIBITS : NIL