Sarfudheen vs The Regional Transport Authority
2023 Latest Caselaw 5376 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                       WP(C) NO. 14565 OF 2023
PETITIONERS:

    1     SARFUDHEEN
          AGED 44 YEARS
          CHENGANAMKATTIL HOUSE, PUTHUPPALLI,
          PURATHOOR, TIRUR, MALAPPURAM., PIN - 676 302

    2     VIJEESH P
          S/O SREE NARAYANAN, SREENILAYAM, PALLIPPADI,
          THRIPRANGODE, MALAPPURAM., PIN - 676 108

          BY ADV I.DINESH MENON



RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY
          REGIONAL TRANSPORT OFFICE,
          CIVIL STATION P.O., MALAPPURAM., PIN - 676 505

    2     THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY,
          REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
          MALAPPURAM., PIN - 676 505

          SMT.SAROJININ GK.G, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14565 OF 2023
                                         2


                          MOHAMMED NIAS C.P, J
                        ----------------------------------------
                         WP (C) No.14565 of 2023
                      -------------------------------------------
                  Dated this the 25th day of April, 2023

                                JUDGMENT

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

permit. According to him, since he is not keeping good

health, he wants to transfer Ext.P1 permit in the name of

the 2nd petitioner. Accordingly, Ext.P3 joint application for

transfer of permit was submitted before the 2nd

respondent. The grievance of the petitioners is that the

joint application for transfer of permit is not so far

considered by the 2nd 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.P3 joint application. Hence, this

writ petition is disposed of in the following manner:

1. There shall be a direction to the 2 nd respondent

to consider Ext.P3 joint application for transfer WP(C) NO. 14565 OF 2023

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 with law.

Sd/-

MOHAMMED NIAS C.P, J

JUDGE sn WP(C) NO. 14565 OF 2023

APPENDIX OF WP(C) 14565/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 05.01.2022.

Exhibit P2 A TRUE COPY OF THE RC BOOK OF THE VEHICLE KL 10 V 9721 DATED 12.2.2016.

Exhibit P3 A TRUE COPY OF THE APPLICATION FOR TRANSFER SUBMITTED BY THE PETITIONER DATED 10.4.2023.

Exhibit P4 A TRUE COPY OF THE REPORT OF THE FIELD OFFICER DATED 08.02.2023.

Exhibit P5 TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO.42877/2022 DATED 30.12.2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE