Joy M.P vs The Regional Transport Authority
2022 Latest Caselaw 4979 Ker

WP(C) No.15096/2022                      1/3




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                            WP(C) NO. 15096 OF 2022(J)
   PETITIONER:

          JOY M.P., AGED 52 YEARS, S/O. PAULOSE, MANGALATH PUTHENPURAYIL
          HOUSE, KOORACHUND POST, 673 527, KOZHIKODE DISTRICT.

   RESPONDENTS:

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

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to grant an interim direction to the 2nd respondent to take
   immediate steps to consider Exhibit P-6 so as to take decision on the
   renewal application by the first respondent in view of Exhibit p-4.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.SAJU J.VALLYARA, Advocate for the petitioner, the court passed the
   following:-




   P.T.O.
 WP(C) No.15096/2022                            2/3




                                     GOPINATH.P, J
                         ----------------------------------------------
                               WP(C) No.15096 of 2022
                          ----------------------------------------------
                        Dated this the 4th day of May, 2022

                                        ORDER

Since it is evident from Ext.P5 that a decision on the

application filed by the petitioner was adjourned on account of the

fact that W.P (C) No.1107/2020 and connected cases is pending

before this court and considering the fact that the said writ petition

has been disposed of by Ext.P4 judgment dated 12-01-2022, there

will be an interim order directing the 1 st respondent to consider the

application for regular permit submitted by the petitioner by

circulation amongst members of Regional Transport Authority. The

Regional Transport Authority shall take a decision on the

application submitted by the petitioner in accordance with law

within a period of 6 weeks from the date of receipt of a copy of this

order.

Sd/-

GOPINATH P.

                                                                       JUDGE

        amk




04-05-2022                       /True Copy/                                Assistant Registrar
 WP(C) No.15096/2022                 3/3

                       APPENDIX OF WP(C) 15096/2022
Exhibit P4            PHOTO COPY OF THE JUDGMENT IN WPC NO. 21547/2020 AND
                      CONNECTED CASES DATED 12.01.2022.
Exhibit P5            PHOTO COPY OF THE PROCEEDINGS OF THE FIRST RESPONDENT
                      DATED 15.01.2022 VIDE ITEM NO. 86.
Exhibit P6            PHOTO COPY OF THE REQUEST DATED 07.04.2022 SUBMITTED BY

THE PETITIONER BEFORE THE 2ND RESPONDENT.