Nishad vs The Secretary
2023 Latest Caselaw 8646 Ker

WP(C) No.25352/2023                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
                              WP(C) NO. 25352 OF 2023
   PETITIONER:

          NISHAD AGED 52 YEARS PARIYARATHODI HOUSE, KARUMANAKURISSI,
          CHERPULACHERRY, PALAKKAD., PIN - 679504

   RESPONDENT:

          THE SECRETARY REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
          OFFICE, CIVIL STATION P.O., PALAKKAD., PIN - 678001


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction, directing the respondent,
   Secretary, Regional Transport Authority, Palakkad to consider Ext.P4
   application for replacement of the vehicle KL 09 Z 4686 [2010 model
   vehicle with a seating capacity of 38 in all] with SC KL 11 BB 0389 [2015
   model vehicle with a seating capacity of 48 in all], and grant the same,
   if there is no other legal impediment, taking note of the judgment of the
   Hon'ble Supreme Court reported in 1984 AIR SC 9, pending disposal of the
   writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.I.DINESH MENON, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.25352/2023                         2/3




                             MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                               W.P.(C) No.25352 of 2023
                      -------------------------------------------------
                          Dated this the 9th day of August, 2023


                                         ORDER

Admit.

Heard the learned counsel for the petitioner and

the learned Government Pleader for the respondent.

There will be an interim direction to the respondent

to consider Ext.P4 application of the petitioner for

replacement of the vehicle in the light of Exts.P5 and P6

judgments within a period of ten days from today.

Post along with W.P.(c) No.24004/2023.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-

WP(C) No.25352/2023 3/3

APPENDIX OF WP(C) 25352/2023 Exhibit P4 TRUE COPY OF THE APPLICATION FOR REPLACEMENT SUBMITTED BY THE PETITIONER DATED 14.07.2023.