Narayanan Nair vs The Secretary
2023 Latest Caselaw 5035 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

  THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                    WP(C) NO. 13548 OF 2023
PETITIONER:

          NARAYANAN NAIR,
          S/O. KELU NAIR, NAGATH THAZHE HOUSE, MUYIPPOTHU PO,
          KOZHIKODE DISTRICT, PIN - 673524.

          BY ADV O.D.SIVADAS

RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, VATAKARA,
          PIN - 673104.

          SRI.T R RENJITH, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 13548 of 2023                  2




                                       JUDGMENT

The petitioner is the owner of a stage carriage bearing Registration

No.KL 35/G 1677. He has approached this Court seeking the following

relief:-

(i) issue a writ of mandamus or other appropriate writ, order or direction commanding the respondent to consider Ext.P1 application for temporary permit on the route Poozhithode - Kozhikode in the vacancy of defaulted stage carriage No.KL 47/F 3699 and pass orders granting temporary permit as sought for without any delay.

2. When the matter was taken up, the learned Government

Pleader submitted that Ext.P1 application for temporary permit on the route

Poozhithode - Kozhikode can be passed as expeditiously as possible.

3. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the respondent to take up,

consider and pass appropriate orders on Ext.P1, as

expeditiously as possible, after affording an opportunity of

being heard, either physically or virtually, to the petitioner

herein and other affected parties, if any.

b) It would be open to the petitioner to produce a copy of the

writ petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 13548/2023

PETITIONER'S EXHIBITS Exhibit P1 THE COPY OF THE APPLICATION FOR TEMPORARY PERMIT ISSUED SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ALONG WITH COVERING LETTER DATED 4.4.2023.

RESPONDENTS EXHIBITS : NIL