Sajeev Kumar P vs Regional Transport Authority
2022 Latest Caselaw 6600 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       WP(C) NO. 18657 OF 2022
PETITIONER:

          SAJEEV KUMAR P.
          AGED 39 YEARS
          S/O. GOPALAN,
          PITTANTAVIDA HOUSE,
          PATTIAM PUTHIYATHERU,
          PATHAYAKUNNU, THALASSERY,
          KANNUR.

          BY ADV M.JITHESH MENON


RESPONDENTS:

    1     REGIONAL TRANSPORT AUTHORITY
          VADAKARA, REGIONAL TRANSPORT OFFICE,
          VADAKARA P. O, VADAKARA- 673 101.
    2     THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          VADAKARA, REGIONAL TRANSPORT OFFICE,
          VADAKARA P. O,
          VADAKARA - 673 101.
    3     THE JOINT REGIONAL TRANSPORT OFFICER,
          JOINT REGIONAL TRANSPORT OFFICE,
          THALASSERY P. O,
          THALASSERY - 670 101.
    4     BANAZEER RIYAS,
          S/O. KUNHAYANKUTTY,
          RIYAS MANZIL, NADUVANNUR,
          KOYILANDY,
          KOZHIKODE - 673 614.

          SRI. JIMMY GEORGE - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18657 OF 2022

                                2




                           JUDGMENT

According to the petitioner, he is the registered

owner of stage carriage bearing Registration No.KL-

58 T-8696. Pursuant to the direction of this Court in

Ext.P6 judgment, Ext.P5 notice was issued by the 3 rd

respondent to the petitioner and the 3rd respondent

therein.

2. The learned counsel for the petitioner

submits that, the petitioner is the registered owner of

the vehicle and that he is also to be heard pursuant

to Ext.P5 notice.

3. Heard the learned counsel for the petitioner

and the learned Government Pleader.

4. The learned counsel for the petitioner

submits that, the petitioner has submitted Ext.P8

objection before the 3rd respondent. There will be a WP(C).No.18657 OF 2022

direction to the 3rd respondent to hear the petitioner

also during the personal hearing pursuant to Ext.P5

notice, if the hearing is not conducted and the matter

is not finally disposed of.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.18657 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE RC BOOK OF THE VEHICLE KL 58 T 8696.

EXHIBIT P2 TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE KUTHUPARAMBA- KOZHIKODE VALID FROM 11.07.2017 TO 10.07.2022. EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR REPLACEMENT DATED 19.05.2022. EXHIBIT P4 TRUE COPY OF THE LEASE AGREEMENT DATED 10.05.2022.

EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 27.05.2022.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN W.P.C NO.

15439/2022 DATED 06.05.2022. EXHIBIT P7 TRUE COPY OF THE OBJECTION BEFORE THE RTA, VADAKARA DATED 19.05.2022. EXHIBIT P8 TRUE COPY OF THE OBJECTION BEFORE THE JOINT RTO THALASSERY DATED 31.05.2022.

RESPONDENTS EXHIBITS: NIL.