Geetha vs The Regional Transport ...
2022 Latest Caselaw 10382 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       WP(C) NO. 31820 OF 2022
PETITIONER/S:

    1          GEETHA
               AGED 52 YEARS
               W/O. PANKAJAKSHAN K.P., KALIYATHKAD HOUSE, SOUTH
               PARAVOOR P.O., UDAYAMPEROOR, ERNAKULAM-682307.
    2          JAIMON JOSPEH,
               KOOTTUMALAKUNNEL HOUSE, MANJOOR P.O., KOTTAYAM-
               686603.
               BY ADV I.DINESH MENON


RESPONDENT/S:

    1          THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM
               REGIONAL TRANSPORT OFFICE, COLLECTORATE P.O.,
               ERNAKULAM-682030.
    2          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, ERNAKULAM,
               REGIONAL TRANSPORT OFFICE, COLLECTORATE P.O.,
               ERNAKULAM-682030.
OTHER PRESENT:

               0
               GP JIMMY GEORGE


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   07.10.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31820 of 2022



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31820 of 2022
                        =============================================================

                   Dated this the 7th day of October, 2022

                                          JUDGMENT

The 1st petitioner is the holder of Ext.P1 regular permit.

According to her, since she is not keeping good health, she

wants to transfer of Ext.P1 permit in the name of the 2 nd

petitioner. Accordingly, Ext.P2 joint application for transfer of

permit was submitted before the 1st respondent. The grievance

of the petitioners is that the joint application for transfer of

permit is not so far considered by the 1st respondent.

2. Heard the counsel for the petitioners and the

Government Pleader for the respondents.

3. After hearing both sides, I think there can be a

direction to dispose of Ext.P2 joint application.

Hence, this writ petition is disposed of in the following

manner:

W.P.(C). No. 31820 of 2022

1. There shall be a direction to the 1st respondent to consider Ext.P2 joint application for transfer of Ext.P1 permit as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.

2. In case the meeting of the RTA is not convened during the above period, the respondents shall take necessary steps adopting the method of circulation.

3. I make it clear that I have not considered the matter on merit and the authority can pass appropriate order, in accordance to law.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31820 of 2022

APPENDIX OF WP(C) 31820/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PERMIT ON THE ROUTE THALAYOLAPARAMBU- KALOOR WITH RESPECT TO S/C KL-31 E 7878.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER SUBMITTED BY THE PETITIONERS ON 26.9.2022.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.20010/2022 DATED 21.6.2022.