Fathimabee vs The Secretary, Regional ...
2022 Latest Caselaw 7264 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 20284 OF 2022
PETITIONER/S:

             FATHIMABEE,
             AGED 42 YEARS
             W/O.MUHAMMED RAFEEQ, SALMATH MAHEL, VADIKKAL, MADAYI,
             KANNUR-670 304.

             BY ADV I.DINESH MENON



RESPONDENT/S:

     1       THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
             REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O., KANNUR-670
             002.

     2       ADDL. NIZZAR AHAMMED/ S/O. MAHAMOOD, THUNDAKKACHI
             HOUSE,P.O.,MADAYI, KANNUR-670304

             (ADDITIONAL 2ND RESPONDENT IS IMPLEADED AS PER ORDER
             DATED 23.6.2022 IN I.A. 1/2022)


             BY GOVERNMENT PLEADER SRI. V.K.SUNIL.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20284 OF 2022
                          2



                     JUDGMENT

According to the petitioner, she is the bonafide

purchaser of a stage carriage bearing registration

No.KL-58-D-1441. She has submitted Exts.P1 & P2

applications for transfer of the registration of the

vehicle to her name. It is submitted by the learned

counsel for the petitioner that due to the objection

raised by the additional second respondent, the first

respondent did not consider Exts.P1 and P2.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader for the 1 st

respondent. In the nature of the direction I propose

to issue, notice to the additional second respondent

is dispensed with.

3. In the facts and circumstances of the case, WP(C) NO. 20284 OF 2022

there will be a direction to the first respondent to

consider Exts. P1 & P2 applications for transfer of the

vehicle with notice to the petitioner and the

additional second respondent within a period of two

months from the date of receipt of a copy of this

judgment.

4. It is made clear that this Court has not

expressed any opinion on the merits of the writ

petition as well as the applications pending before

the firs respondent.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 20284 OF 2022

APPENDIX OF WP(C) 20284/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF FORM 29 DULY SIGNED BY THE REGISTERED OWNER OF THE VEHICLE.

Exhibit P2 TRUE COPY OF FORM 30 DULY SIGNED BY THE REGISTERED OWNER OF THE VEHICLE.

Exhibit P3 TRUE COPY OF THE COMMUNICATION DATED 27.05.2022 WITH TRANSLATION.