K.K.Abdul Gafoor vs The Regional Transport Authority
2023 Latest Caselaw 5440 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         FRIDAY, THE 28TH DAY OF APRIL 2023 / 8TH VAISAKHA, 1945
                         WP(C) NO. 14839 OF 2023
PETITIONER/S:

             K.K.ABDUL GAFOOR
             KARUVANGATT KAVIL HOUSE, RANGATTOOR,
             NADUVATTAM P.O., KUTTIPPURAM,
             MALAPPURAM DISTRICT ., PIN - 679571
             BY ADV I.DINESH MENON


RESPONDENT/S:

     1       THE REGIONAL TRANSPORT AUTHORITY.
             REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
             MALAPPURAM, PIN - 676505
     2       THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY,
             REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
             MALAPPURAM., PIN - 676505
OTHER PRESENT:

             GP- SRI. K.M FAIZAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14839 OF 2023         ..2..

                          JUDGMENT

This writ petition is filed seeking the following relief:

"i. Issue a writ of mandamus or such other writs, order or direction, directing the respondents to pass final orders on Exhibits P1 application for reguular permit on the route Tirur - Koottayi Azhimukham within a time frame as this Hon'ble Court may deem fit and proper in the nature and circumstances of the case."

2. The learned counsel appearing for the petitioner,

submits that he has submitted Ext.P1 application for

regular permit on the route Tirur -Koottayi Azhimugham

and requests that a direction be issued to the 1st

respondent to consider the same in the light of Ext.P3,

within a time frame with due notice.

3. Heard the learned counsel appearing for the

petitioner and the learned Government Pleader.

4. In the facts and circumstances of the case and

having regard to the submissions made across the Bar,

there will be a direction to the 1st respondent to take up, WP(C) NO. 14839 OF 2023 ..3..

consider and pass appropriate orders on Ext P1 in the light

of Ext. P3, after affording an opportunity of being heard,

either physically or virtually to the petitioner herein and

any other affected parties, if any. Orders, as directed

above, shall be passed expeditiously, in any event, within a

period of one month from the date of production of a copy

of this judgment. It would be open to the petitioner to

produce a copy of the writ petition along with the certified

copy of this judgment before the concerned respondent for

further action.

This writ petition is disposed of.

Sd/-

                             MURALI PURUSHOTHAMAN
                                      JUDGE
SB
 WP(C) NO. 14839 OF 2023       ..4..

                          APPENDIX

PETITIONER EXHIBITS

Exhibit P1     TRUE COPY OF THE APPLICATION FOR REGULAR

PERMIT SUBMITTED BY THE PETITIONER DATED 23.3.2023.

Exhibit P2 THE TRUE COPY OF THE COVERING LETTER ALONG WITH THE PROPOSED TIMINGS AND ROUGH SKETCH OF THE ROUTE.

Exhibit P3 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO.2695/2023 DATED 3.2.2023.