Reni Peter vs The Secretary
2022 Latest Caselaw 8803 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE AMIT RAWAL
      THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                      WP(C) NO. 22180 OF 2022
PETITIONER:

          RENI PETER,
          AGED 46 YEARS,
          S/O. PETER, PULINKUMKAAYIL HOUSE, KOTHANALLOOR.P.O.,
          KANAKKARI, KOTTAYAM, REPRESENTED BY THE POWER OF
          ATTORNEY HOLDER, TOGY JOHN, S/O. JOHN, RESIDING AT
          KAPPATHANATHU, KOTHANALLOOR, KOTTAYAM, PIN 686 632
          BY ADV O.D.SIVADAS


RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION, ERNAKULAM. PIN 683 542


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22180 OF 2022     -2-



                          JUDGMENT

The petitioner was the holder of regular permits on

the route Kottayam-Panathur for stage carriages as

Limited Stop Ordinary Service. Permits expired and

application for renewal of permits is pending.

Temporary permits issued in the meanwhile was valid till

07.07.2022. Petitioner again applied for temporary

permits, vide Exts.P5 and P6 dated 18.06.2022 and

relies upon the judgment Ext.P3 and prays for issuance

of temporary permits on the route Kottayam-Panathur as

LSOS till orders are passed in the application for renewal

of permits.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader for the respondent.

In the facts and circumstances of the case and in

the light of Ext.P3 judgment of this Court, there will be a

direction to the respondent to consider Exts.P5 and P6

applications for temporary permits in respect of the

stage carriage of the petitioner bearing Nos.KL-67/1800

and KL 36/C 7400 and pass appropriate orders thereon

in accordance with law, within a period of one month

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

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 22180/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TEMPORARY PERMIT OF THE PETITIONER IN RESPECT OF STAGE CARRIAGE NO. KL 67//1800

Exhibit P2 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT IN RESPECT OF STAGE CARRIAGE NO. KL 36/C 7400

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 12.01.2022 IN WP (C) NO. 6560 OF 2021 ON THE FILE OF THIS HON'BLE COURT.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.06.2022 IN WP(C) NO. 19993 OF 2022 ON THE FILE OF THIS HON'BLE COURT.

Exhibit P5 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT IN RESPECT OF STAGE CARRIAGE NO. KL 36/C 7400.

Exhibit P6 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT IN RESPECT OF STAGE CARRIAGE NO. KL 67/1800