K.C.Hamsa vs Regional Transport Authority
2022 Latest Caselaw 2660 Ker

WP(C) NO. 6218 OF 2022             1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                         WP(C) NO. 6218 OF 2022
PETITIONER/S:

     1       K.C.HAMSA, KIZHAKKINAM CHALIL HOUSE, KUNNAMANGALAM,
             KOZHIKODE DISTRICT, REPRESENTED BY ITS POWER OF
             ATTORNEY HOLDER K.C. MOOSAKOYA, KIZHAKKINAM CHALIL
             HOUSE, KUNNAMANGALAM AMSOM DESOM OF KOZHIKODE TALUK AND
             DISTRICT P.O, KUNNAMANGALAM.
     2       ABDUL HAKEEM
             MENIPARAMBIL, THANATHAM KANDATHIL HOUSE, ARAMBRAM,
             MADAVOOR, KOZHIKODE DISTRICT.
             BY ADV STALIN PETER DAVIS


RESPONDENT/S:

     1       REGIONAL TRANSPORT AUTHORITY
             CIVIL STATION, KOZHIKODE - 673020.
     2       THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KOZHIKODE-
             673020.
             SR.GP: SMT.RESMI K.M.
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6218 OF 2022                  2

                                   JUDGMENT

The 1st petitioner is the holder of a regular

permit. The permit is valid upto 30.10.2024. He

intends to have the permit transferred to the 2nd

petitioner. Ext.P2 joint application has been

filed in the said regard. The petitioners seek

for an expeditious consideration of the

application.

2. Heard.

3. The learned Senior Government Pleader, on

instructions submits that, on the application the

petitioners have already been heard on

10.02.2022.

4. In the light of the above, it is ordered

that the application shall be considered and

disposed of within a period of three weeks from

today. If circumstances warrant, it shall be open

for the authority to have the application ordered

by circulation in terms of Rule 130 of the Kerala

Motor Vehicles Rules.

Writ Petition is disposed of as above.

Sd/- SATHISH NINAN

JUDGE

sd

APPENDIX OF WP(C) 6218/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF REGULAR PERMIT VALID TILL 30.10.2024.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER OF PERMIT SUBMITTED BY THE PETITIONERS DATED 29.12.2021.