Thajudeen A vs The Regional Transport Authority
2022 Latest Caselaw 3457 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                              WP(C) NO. 9720 OF 2022
PETITIONER:

              THAJUDEEN A
              AGED 52 YEARS
              S/O ABDUL SALAM, ANOOR THEKKETHIL, KILIKOLLOOR PO,
              KOLLAM-691004.

              BY ADV B.MOHANLAL



RESPONDENTS:

     1        THE REGIONAL TRANSPORT AUTHORITY
              KOLLAM, COLLECTORATE, CIVIL STATION PO, KOLLAM-691013.

     2        THE SECRETARY, THE REGIONAL TRANSPORT AUTHORITY,
              COLLECTORATE, CIVIL STATION PO, KOLLAM-691013.

     3        SRI.M.IQUBAL, PONNILAYAM, SABEENA MANZIL, MEVARAM,
              THATTAMALA PO, KOLLAM, REP. BY HIS POWER OF ATTORNEY HOLDER
              SRI.RAHUL, S/O RAJENDRA BABU, EDATHITTAYIL HOUSE,
              THATTAMALA PO, KOLLAM-691020.


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
          = = = = = = = = = = = = = = = = = =
                W.P.(C) No.9720 of 2022
          = = = = = = = = = = = = = = = = = =
         Dated this the 22nd day of March, 2022

                    J U D G M E N T

The petitioner holds a temporary permit (Ext.P8) in

respect of vehicle bearing registration No.KL-02-S-0154.

The permit is valid up to 22.03.2022. Seeking issuance

(re-issue) of fresh temporary permit, the petitioner has

submitted Ext.P9 application before the authority which

is pending consideration. The petitioner seeks for an

expeditious consideration of the same.

2. Heard the learned counsel for the petitioner and

the learned Senior Government Pleader.

3. There are disputes between the petitioner and

the third respondent in respect of the vehicle and its

permit. The authority shall consider the application

with due notice to the third respondent.

Accordingly, the writ petition is disposed of

directing the second respondent to consider and pass

appropriate orders on Ext.P9 application with due notice W.P.(C) No.9720 of 2022

to the third respondent, as expeditiously as possible

and at any rate within a period of one week from the

date of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 9720 OF 2022 APPENDIX PETITIONER'S EXTS:-

EXT.P1 THE TRUE COPY OF THE ORDER DATED19.09.2017 IN EA 75/2017 IN EP 95/15 IN CP 20/2013 OF THE MUNSIFF COURT, KARUNAGAPPALLY.

EXT.P2 THE TRUE COPY OF THE JUDGMENT DATED 13.03.18 IN WPC 8331/18 OF THIS HON'BLE COURT.

EXT.P3 THE TRUE COPY OF THE COMMON JUDGMENT DATED 13.12.2018 IN OP(C) NO.3098/18 AND 2170/18 OF THIS HON'BLE COURT.

EXT.P4 THE TRUE COPY OF THE JUDGMENT DATED 29.11.19 IN WPC 30854/19 OF THIS HON'BLE COURT.

EXT.P5 THE TRUE COPY OF THE ORDER GO (RT) NO.316/20/TRANSPORT DATED 05.10.2020 ISSUED BY THE GOVERNMENT.

EXT.P6 THE TRUE COPY OF THE JUDGMENT DATED 07.01.2021 IN WPC 22911/20 OF THIS HON'BLE COURT.

EXT.P7 THE TRUE COPY OF THE JUDGMENT DATED 09.07.2021 IN WPC 6730/21 OF THIS HON'BLE COURT.

EXT.P8 THE TRUE COPY OF THE ORDER DATED 03.03.22 ISSUED BY THE 2ND RESPONDENT.

EXT.P9 THE TRUE COPY OF THE APPLICATION DATED 10.03.22 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXT.P10 THE TRUE COPY OF THE RECEIPT FOR WHICH THE PETITIONER REMITTED THE REQUIRED FEE.

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