Anoop Chandran vs The Regional Transport Authority
2022 Latest Caselaw 948 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
            TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                             WP(C) NO. 28977 OF 2021
PETITIONER:

              ANOOP CHANDRAN
              S/O.BHYVANENDRAN, ANANTHAPURAI, ANAD, ANAD P.O., NEDUMANAD,
              THIRUVANANTHAPURAM DISTRICT 695 541

              BY ADV O.D.SIVADAS



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              THIRUVANANTHAPURAM (RURAL), ATTINGAL 695 101

     2        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM (RURAL),
              ATTINGAL 695 101


OTHER PRESENT:

              SRI.BAIMAL.K.NATH, SR.GP




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               SATHISH NINAN, J.
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                         W.P.(C) No.28977 of 2021
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                Dated this the 25th day of January, 2022

                                  J U D G M E N T

The petitioner has approached this Court aggrieved by the

alleged delay in consideration of his application for regular

permit.

2. Ext.P3 proceedings of the first respondent indicates that

the application though considered on 18.09.2021 was adjourned

for non-furnishing of the "passing time" by the petitioner.

3. The learned Government Pleader submits that on the

submission of "passing time" by the petitioner, the application

could be considered without delay and orders passed.

4. Accordingly it is ordered that on the petitioner

furnishing the "passing time" as ordered in Ext.P3, the first

respondent shall consider the application with due regard to

Ext.P4 route enquiry report and pass appropriate orders as

expeditiously as possible and at any rate within a period of one

month from the date of receipt of a copy of this judgment. If

the holding of a physical meeting is found impracticable, it

shall be open to have the application considered by circulation

in terms of Rule 130 of the Kerala Motor Vehicles Rules.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 28977/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 25.1.2020 PERMIT WITH PROPOSED SET OF TIMING SUBMITTED BY THE PETITIONER

Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE AGENDA OF THE MEETING OF THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE PROCEEDINGS DATED 18.9.2021 ISSUED BY THE REGIONAL TRANSPORT AUTHORITY.

Exhibit P4 TRUE COPY OF THE REPORT OF THE FILED OFFICER ISSUED BY THE REGIONAL TRANSPORT AUTHORITY.

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