Simon T.C vs Regional Transport Authority
2022 Latest Caselaw 7482 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        WP(C) NO. 20682 OF 2022
PETITIONER/S:

           SIMON T.C.,S/O CHACKO,
           THENGUMKALAYIL HOUSE, ALPPARA,
           KANNARA P.O., THRISSUR.

           BY ADV I.DINESH MENON



RESPONDENT/S:

    1      REGIONAL TRANSPORT AUTHORITY
           PALAKKAD, REGIONAL TRANSPORT OFFICE,
           CIVIL STATION P.O., PALAKKAD - 678001.

    2      THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY,
           REGIONAL TRANSPORT OFFICE,
           CIVIL STATION P.O., PALAKKAD - 678001.
           R BY GP SRI.JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20682 OF 2022          ..2..




                          JUDGMENT

The petitioner is the holder of Ext.P1 regular permit

on the route Muttichoor - Govindapuram, which was valid

till 24.04.2021. The petitioner has submitted Ext.P2

application for renewal of Ext.P1 permit after its expiry,

along with an application for condonation of delay.

Pending the application for renewal of Ext.P1 permit, the

petitioner has also submitted Ext.P5 application for

temporary permit. The grievance of the petitioner is that

Ext.P2 application for renewal of regular permit as well

Ext.P5 application for temporary permit are not so far

considered by the respondents.

2. Heard the learned Counsel for the petitioner and

the learned Government Pleader.

3. In the facts and circumstances of the case, there

will be a direction to the 2nd respondent to consider Ext.5

application for temporary permit, treating the application WP(C) NO. 20682 OF 2022 ..3..

as one filed under Section 87(1)(C) of the Kerala Motor

Vehicles Act, 1988 and pass appropriate orders thereon, in

accordance with law, at any rate, within a period of two

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

It is made clear that I have not expressed any opinion on

the merits of the matter pending before the respondent.

Sd/-

                          MURALI PURUSHOTHAMAN
                                  JUDGE
SB/27/06/2022
 WP(C) NO. 20682 OF 2022        ..4..

               APPENDIX OF WP(C) 20682/2022

PETITIONER EXHIBITS

Exhibit P1        TRUE COPY OF THE REGULAR PERMIT ON THE

ROUTE MUTTICHOOR-GOVINDAPURAM DATED 15.9.2018.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR RENEWAL DATED 8.9.2021.

Exhibit P3 TRUE COPY OF REPLACEMENT APPLICATION DATED 6.6.2022.

Exhibit P4 TRUE COPY OF THE INTERIM ORDER IN WP[C] NO.10484/2011 DATED 23.06.2011.

Exhibit P5 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 06.06.2022 WITH COVERING LETTER.

Exhibit P6 TRUE COPY OF THE JUDGMENT IN WP[C] NO.12123/2021 DATED 11.6.2021