K.Karunakaran vs The Regional Transport Authority
2022 Latest Caselaw 6683 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. 18565 OF 2022
PETITIONER/S:

          K.KARUNAKARAN, AGED 67 YEARS
          S/O RAGHAVAN NAMBIAR, RESIDING AT RAGASUDHA,
          SANKARANELLUR P.O., KOOTHUPARAMBA,
          KANNUR DISTRICT -670 643.

          BY ADV SAJEEV KUMAR K.GOPAL



RESPONDENT/S:

    1     THE REGIONAL TRANSPORT AUTHORITY
          CIVIL STATION, COLLECTORATE RD,
          TALAP, KANNUR, KERALA -670 002.

    2     THE SECRETARY,
          THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
          COLLECTORATE RD, TALAP, KANNUR, KERALA -670 002.
          BY GP SRI.JIMMY GEORGE


     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. 18565 OF 2022       ..2..




                          JUDGMENT

By Ext.P1, the petitioner was granted a regular permit

by the 1st respondent. Though the timing conference was

scheduled on 04.06.2022, the same was adjourned to

16.08.2022. The petitioner is not so far issued with regular

permit pursuant to Ext.P1. In the said circumstances, the

petitioner has filed Ext.P5 application for temporary

permit. The grievance of the petitioner is that Ext.P5

application is not so far considered by the 2 nd respondent.

The limited relief of the petitioner is for a consideration of

Ext.P5 application for temporary permit.

2. Heard the learned Counsel for the petitioner and

the learned Government Pleader.

3. In view of the limited relief prayed for by the

petitioner in the writ petition, there will be a direction to

the 2nd respondent/Secretary RTA to consider Ext.P5 WP(C) NO. 18565 OF 2022 ..3..

application for temporary permit, in accordance with law,

within a period of two weeks from the date of receipt of a

copy of this judgment. The 2nd respondent shall endeavour

to issue the regular permit pursuant to Ext.P1 grant, in

accordance with law, at the earliest, after settlement of

timings.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/09/06/2022 WP(C) NO. 18565 OF 2022 ..4..

APPENDIX OF WP(C) 18565/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE RTA DATED 25-

03-2022 IN ITEM NO.21.

Exhibit P2 TRUE COPY OF THE CERTIFICATE OF REGISTRATION IN RESPECT OF VEHICLE BEARING REGISTRATION NO.KL- 58Q-609.

Exhibit P3 TRUE COPY OF THE ADDITIONAL TIMING CONFERENCE NOTICE DATED 19-05-2022 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE NOTICE PUBLISHED BY THE 2ND RESPONDENT DATED 03-06-2022 ADJOURNING THE TIMING CONFERENCE.

Exhibit P5 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER ON 04-06- 2022.