Jijo K. J vs The Secretary
2022 Latest Caselaw 5380 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                     WP(C) NO. 15331 OF 2022
PETITIONER:

            JIJO K. J.,S/O. JOY, KUNNATHUMATTATHIL HOUSE,
            MADAVOOR P. O., MUVATTUPUZHA, ERNAKULAM DISTRICT,
            PIN - 686 673.

            BY ADV O.D.SIVADAS


RESPONDENT:

            THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, CIVIL
            STATION, IDUKKI, PIN - 685 603.



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




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   20.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.15331 of 2022
                                2

                        Sathish Ninan, J.
                 ==============================
                    W.P(C) No.15331 of 2022
                   ==========================
              Dated this the 20th day of May, 2022

                            JUDGMENT

Petitioner is the grantee of a regular permit.

Since the vehicle produced by the petitioner was

covered under a permit, his request for issuance of

permit was rejected. This Court as per judgment dated

04.02.2022 in W.P(C) No.2506 of 2022 ordered that, if

the petitioner makes available a ready vehicle within

the statutory period provided under Rule 159(2) of the

Kerala Motor Vehicles Rules, the request for issuance

of the permit shall be considered notwithstanding the

earlier rejection.

2. According to the petitioner, pursuant to the

directions of this Court in W.P(C) No.2506 of 2022, the

petitioner made available a ready vehicle and a timing

conference was scheduled on 12.04.2022. However, due

to personal reasons, the petitioner was unable to be

present in the meeting, and the timing conference was

adjourned.

W.P(C) No.15331 of 2022

3. According to the petitioner, vacant timings

with respect to a stage carriage bearing No.KL 38/F 15

operating on the sector is available, and the permit

may be issued in his favour with the said timings.

Though I am not inclined to grant the direction in

the manner as sought for by the petitioner, the

respondent while settling the timings of the petitioner

may also take into consideration the alleged vacant

timings. Let the timing conference be held and regular

permit issued within a period of two months from the

date of receipt of a copy of this judgment.

Sd/- Sathish Ninan, Judge

vdv W.P(C) No.15331 of 2022

APPENDIX OF WP(C) 15331/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION OF THE RTA, IDUKKI, IN THE MEETING HELD ON 23.09.2021.

Exhibit P2 TRUE COPY OF THE PROCEEDING ISSUED BY THE RESPONDENT DATED 01.01.2022.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 04.02.2022 IN WP(C) NO.2506 OF 2022 RENDERED BY THIS HON'BLE COURT.

Exhibit P4 TRUE COPY OF THE NOTICE OF TIMING CONFERENCE DATED 10.03.2022 ISSUED BY THE RESPONDENT.

Exhibit P5 TRUE COPY OF THE REQUEST DATED 15.04.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.