Mohanan Mecheri vs The Regional Transport Authority
2022 Latest Caselaw 5670 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
    FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                      WP(C) NO. 17218 OF 2022
PETITIONER:

1   MOHANAN MECHERI, AGED 55 YEARS, S/O MECHERI AYYAPPAN,
    CHERIYANGATTIL HOUSE, VALLIKKUNNU P.O, KADALUNDI
    NAGARAM(VIA), PIN 673 314, MALAPPURAM DISTRICT.
2   MOHAMMED ASLAM, AGED 58 YEARS, S/O MOHAMMED,
    PUTHIYOTTAYIL HOUSE, ATTATHANGADI, NEDUVA,
    PARAPPANANGADI, 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   27.05.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                          Sathish Ninan, J.
                  ==============================
                      W.P(C) No.17218 of 2022
                    ==========================
               Dated this the 27th day of May, 2022

                               JUDGMENT

First petitioner is the holder of a regular

permit. He along with the 2 nd petitioner has submitted

Ext P2 joint application for transfer of permit in

favour of the 2nd petitioner. The application was

submitted on 18.04.2022. The petitioner seeks for an

expeditious consideration of the same.

2. Heard the learned counsel for the petitioners

and the learned senior Government Pleader.

The Writ Petition is disposed of directing the

authority to consider Ext P2 joint application for

transfer 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.

Sathish Ninan, Judge

vdv APPENDIX OF WP(C) 17218/2022

PETITIONER EXHIBITS ExhibitP1 PHOTOCOPY OF THE REGULAR PERMIT NO.KL1010/855/2001 ISSUED BY THE 2ND RESPONDENT TO THE FIRST PETITIONER IN RESPECT OF STAGE CARRIAGE KL 55 C 6994.

ExhibitP2 PHOTOCOPY OF THE JOINT APPLICATION FOR TRANSFER OF EXHIBIT P1 REGULAR PERMIT SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENTS ON 18.04.2022.

ExhibitP3 PHOTOCOPY OF THE REQUEST DATED 05.05.2022 SUBMITTED BY TEH 1ST PETITIONER BEFORE THE 2ND RESPONDENT.