Muhammed Shafeek vs The Secretary
2022 Latest Caselaw 1211 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE SATHISH NINAN
 FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943
                     WP(C) NO. 596 OF 2022
PETITIONER:

            MUHAMMED SHAFEEK,AGED 52 YEARS,S/O. ABDUL
            HAMEED, KALARICHALIL HOUSE, P.O. VARAMMAL,
            KALLACHI,       VADAKARA, KOZHIKODE.

            BY ADV I.DINESH MENON


RESPONDENT:

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




            GP SRI. SHAMEER P.M.




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   28.01.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.596 of 2022
                                     2




                                JUDGMENT

The petitioner has submitted Ext P2 application

for temporary permit in the vacancy of KL 18/P 2025

on the route Pachapalam - Vadakara. The regular

permit of the said vehicle expired on 17.12.2021.

Though the regular permit holder submitted an

application for renewal of the permit, it is yet to

be ordered. He has also not sought for issuance of a

temporary permit in terms of Section 87(1)(d) of the

Motor Vehicles Act. It is accordingly that the

petitioner has submitted Ext P2 application for

temporary permit, is the contention.

2. Heard the learned counsel for the petitioner

and learned senior Government Pleader.

Without expressing anything on the merits, the

writ petition is disposed of directing the authority

to consider Ext P2 application in accordance with

law and pass appropriate orders within a period of

two weeks from the date of receipt of a copy of this WP(C) NO.596 of 2022

judgment. Needless to say that the authority shall

ascertain the status of the regular permit

application submitted by the permit holder, and also

whether any application has been submitted by him

for temporary permit under Section 87(1)(d), before

orders are passed on Ext P2 application.

Sd/-

Sathish Ninan, Judge vdv WP(C) NO.596 of 2022

APPENDIX OF WP(C) 596/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT IN RESPECT OF SC KL 18/P2025.

Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION.

Exhibit P3 TRUE COPY OF THE APPLICATION FOR RENEWAL DATED 14/12/2021.