K.K.Abdul Gafoor vs The Regional Transport Authority
2022 Latest Caselaw 7734 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                     WP(C) NO. 21015 OF 2022
PETITIONER:

            K.K.ABDUL GAFOOR
            AGED 42 YEARS
            S/O. ABDUL KHADER,
            KARUVANGATT KAVIL HOUSE,
            RANGATTOOR, NADUVATTAM P.O.,
            KUTTIPPURAM,
            MALAPPURAM DISTRICT.

            BY ADV SRI. I.DINESH MENON


RESPONDENTS:

    1       THE REGIONAL TRANSPORT AUTHORITY
            REGIONAL TRANSPORT OFFICE,
            CIVIL STATION P.O,
            MALAPPURAM - 676 505.
    2       THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE,
            CIVIL STATION P.O.,
            MALAPPURAM - 676 505.

            SRI.JIMMY GEORGE - GP




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.21015 OF 2022

                               2




                           JUDGMENT

The petitioner applied for regular permit on the

route Nayarthodu-Tirur. Ext.P1 is the application for

regular permit submitted by the petitioner. He has

also preferred Ext.P3 application for temporary

permit. The grievance of the petitioner is that Ext.P3

application for temporary permit is not so far

considered by the 2nd respondent. The limited

prayer of the petitioner is for consideration of Ext.P3

application for temporary permit within a time

frame.

2. Heard the learned counsel for the

petitioner and the learned Government Pleader for

the respondents.

3. In the facts and circumstances of the case,

there will be a direction to the 2nd respondent to WP(C).No.21015 OF 2022

consider Ext.P3 application for temporary permit, as

expeditiously as possible, at any rate, within a

period of three weeks from the date of receipt of a

copy of this judgment. It is made clear that, this

Court has not expressed any opinion on the merits

of Ext.P3 application.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.21015 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT ON THE ROUTE NAYARTHODU

- TIRUR DATED 24/05/2022.

EXHIBIT P2 TRUE COPY OF THE PROPOSED TIMINGS AND ROUGH SKETCH OF THE ROUTE.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT ON THE ROUTE NAYARTHODU - TIRUR DATED 24/05/2022.

     RESPONDENTS EXHIBITS:     NIL.