Anas M.R vs The Regional Transport Authority, ...
2023 Latest Caselaw 13171 Ker

Kerala High Court

Anas M.R vs The Regional Transport Authority, ... on 15 December, 2023

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
   FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                        WP(C) NO. 42223 OF 2023
PETITIONER/S:

          ANAS M.R
          AGED 34 YEARS
          S/O RAHIM M.M MALAYAMVEEDU, RAILWAY STATION ROAD
          CHUTTUPADUKARA EDAPALY, ERNAKULAM, PIN - 682024
          BY ADV K.V.GOPINATHAN NAIR


RESPONDENT/S:

    1     THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM
          REPRESENTED BY THE SECRETARY, 2 FLOOR, A 3 BLOCK, CIVIL
          STATION, KAKKANAD, ERNAKULAM, PIN - 682030
    2     THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          ERNAKULAM, 2 FLOOR, A 3 BLOCK, CIVIL STATION, KAKKANAD,
          ERNAKULAM, PIN - 682030
OTHER PRESENT:

          SR GP JOBY JOSEPH


  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
15.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42223 OF 2023            2




                           JUDGMENT

(Dated this the 15th day of December, 2023)

The petitioner has approached this Court seeking a directions

to respondents to consider Ext.P2 application for renewal of permit

and pass orders taking into consideration Exts.P3 to P5 in

accordance with law, within a time limit.

2. The petitioner is a regular permit holder on the route

Varappuzha - Kumbalam North in respect of his stage carriage KL

07/ CE 1580. The permit was valid till 27.05.2023. The vehicle was

covered with a hire purchase agreement with Cholamandalam,

investment and Fin Co. Ltd Payappilly Centre Ashokapuram, Aluva.

Though, the petitioner request for a no objection certificate for the

purpose of renewal, the company has not issued any

communication to that effect. Ext.P2 is the application for renewal

dated 21.04.2023. The said application is still pending without any

orders.

3. The petitioner prays that, a direction may be issued to

consider Ext.P2 application taking into consideration, Exts.P3 to

P5.

4. The leaned Government Pleader on instructions submits

that, Ext.P2 application will be heard and disposed of in

accordance with law. Therefore, there will be a direction to

respondents to take up Ext.P2 and pass appropirate orders after

hearing all affected parties if required, by taking into

consideration Ext.P3 to P5 within a period of one month.

Sd/-

BASANT BALAJI, JUDGE SRJ

APPENDIX OF WP(C) 42223/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 15.09.2018 Exhibit P2 TRUE COPY OF THE RENEWAL APPLICATION SUBMITTED BY THE PETITIONER DATED 21.04.2023 Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 29.11.2023 Exhibit P 4 TRUE COPY OF THE DETAILS REGARDING THE DELIVERY OF EXHIBIT.P3 ON 30.11.2023 Exhibit P5 TRUE COPY OF THE DECLARATION SUBMITTED BY THE PETITIONER DATED 12.12.2023