Aboobacker Siddique vs The Regional Transport Authority
2022 Latest Caselaw 2905 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
      WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                            WP(C) NO. 7486 OF 2022
PETITIONERS:

     1      ABOOBACKER SIDDIQUE
            AGED 55 YEARS
            S/O HAMSA MUSLIYAR, PURAYATH HOUSE, KUNNAKKAVU
            P.O.ELAMKULAM, PIN-679 340, MALAPPURAM DISTRICT

     2      MUNAVAR K,
            AGED 36 YEARS
            S/O MUHAMMED K, KARINKURAYIL HOUSE, PALOLIPARAMBU,
            ANAMANGAD, PIN-679 357, MALAPPURAM DISTRICT

            BY ADV SAJU J.VALLYARA



RESPONDENTS:

     1      THE REGIONAL TRANSPORT AUTHORITY
            REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
            P.O.PIN-676 505, MALAPPURAM DISTRICT

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




            SR.G.P SRI. BIMAL.K.NATH




     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.7486 of 2022
             = = = = = = = = = = = = = = = = = =
            Dated this the 16th day of March, 2022

                          J U D G M E N T

First petitioner is the holder of a regular permit.

He intends to transfer the permit in favour of the

second petitioner. Ext.P2 is the joint application

submitted by the petitioners in the said regard. They

seek for an expeditious consideration of the

application.

2. Heard.

3. Without expressing anything on the merits, this

writ petition is disposed of directing the first

respondent to consider and pass appropriate orders on

Ext.P2 application as expeditiously as possible and at

any rate within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 7486/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT NO KL1010/519/1996 ISSUED BY THE 2ND RESPONDENT TO THE FIRST PETITIONER IN RESPECT OF STAGE CARRIAGE KL-53-E-6003

Exhibit P2 PHOTOCOPY OF THE JOINT APPLICATION FOR TRANSFER OF EXHIBIT P-1 REGULAR PERMIT SUBMITTED BY THE PETITIONER THE RESPONDENTS ON 30.12.2021

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