Kesavan M.K vs The Regional Transport Authority
2022 Latest Caselaw 1159 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                     WP(C) NO. 2673 OF 2022
PETITIONER:

1   KESAVAN M.K,S/O KRISHNAN, MARAKKATH HOUSE.
    P.O PERAKAM, THRISSUR - 680506


2   NASER, S/O MARAKKAR, AGED 43 YEARS, MANIYARATH
    HOUSE, THEKKEVAVANNOOR P.O, PALAKKAD - 679533.

            BY ADV I.DINESH MENON



RESPONDENTS:

1   THE REGIONAL TRANSPORT AUTHORITY, THRISSUR, REGIONAL
    TRANSPORT OFFICE, CIVIL STATION P.O, THRISSUR
    680003.

2   THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
    THRISSUR, REGIONAL TRANSPORT OFFICE, CIVIL STATION
    P.O, THRISSUR 680003

    SR. GP SRI.BIMAL K NATH


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   27.01.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.2673 of 2022
                            2




                        JUDGMENT

The first petitioner is the holder of a regular

permit in respect of stage carriage No.KL-46 E 5544.

The permit is valid till 29.03.2024. The petitioners

have submitted a joint application seeking transfer

of the permit in favour of the second petitioner(Ext

P2). The petitioners seek for an expeditious

consideration of the application.

2. Heard the learned counsel for the petitioners

and the learned senior Government Pleader.

Without expressing anything on the merits, the

Writ Petition is disposed of directing the first

respondent to consider and pass appropriate orders

on Ext P2 joint application, as expeditiously as

possible and at any rate within a period of two

months from the date of receipt of a copy of this

judgment. If circumstances warrant, the application

can be considered even by circulation in terms of

Rule 130 of the Kerala Motor Vehicles Rules.

Sd/-

Sathish Ninan, Judge vdv WP(C) NO.2673 of 2022

APPENDIX OF WP(C) 2673/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT IN THE NAME OF THE FIRST PETITIONER.

Exhibit P2 THE TRUE COPY OF THE APPLICATION FOR TRANSFER DATED 28.11.2021.