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Sijo Mon Jose vs The Secretary
2023 Latest Caselaw 8733 Ker

Citation : 2023 Latest Caselaw 8733 Ker
Judgement Date : 9 August, 2023

Kerala High Court
Sijo Mon Jose vs The Secretary on 9 August, 2023
            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.22659 OF 2023
PETITIONER:

            SIJO MON JOSE, AGED 45 YEARS
            KADUVAKUZHIYIL HOUSE, METHIRI P.O.,
            RAMAPURAM, KOTTAYAM, REPRESENTED BY POWER OF
            ATTORNEY HOLDER JIJO JOSEPH, S/O.JOSE,
            AGED 45 YEARS, KADUVAKUZHIYIL HOUSE,
            METHIRI P.O., RAMAPURAM, KOTTAYAM., PIN - 686591

            BY ADV.I.DINESH MENON


RESPONDENT:

            THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
            KOTTAYAM, PIN - 686002


            BY ADV.PARVATHY, GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   09.08.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.22659 of 2023                   2




                                  JUDGMENT

The petitioner is the registered owner of a

stage carriage bearing registration No.KL-06-D-

8083. According to the petitioner, the vehicle is

not covered by any permit, either temporary or

regular. The petitioner has preferred Ext.P1

application for temporary permit to operate

service in the vacant timings of vehicle bearing

registration No.KL-35-C-5787. The petitioner is

aggrieved by the delay in considering Ext.P1

application.

2. Heard the learned counsel for the

petitioner as well as the learned Government

Pleader.

3. In the facts and circumstances of the case,

there will be a direction to the respondent to

consider Ext.P1 application for temporary permit

in accordance with law, if the application is

otherwise in order, within a period of two months

from the date of receipt of a certified copy of

this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/09/08/2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER DATED 14.06.2023.

EXHIBIT P2 COPY OF THE JUDGMENT IN WP(C) No.42771/2022 DATED 27.12.2022.

 
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