Musthafa vs The Secretary
2023 Latest Caselaw 182 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                         WP(C) NO. 42798 OF 2022
PETITIONER:

              MUSTHAFA,
              AGED 52 YEARS
              S/O. SAIDALAVI, ORUVIL HOUSE, VETTOM P.O.,
              TIRUR, PIN-676 102, MALAPPURAM DISTRICT.
              BY ADV SAJU J.VALLYARA


RESPONDENT:

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

OTHER PRESENT:

              SRI. SUNIL KURIAKOSE SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                            2
WP(C) NO. 42798 OF 2022




                     P.V.KUNHIKRISHNAN
                 ---------------------
                    W.P (C) No.42798 of 2022
              ---------------------------
                 Dated this the 6th day of January, 2023

                                 JUDGMENT

The above writ petition is filed with the following prayers;

" I. issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to issue the regular permit to the petitioner in respect of his stage carriage bearing Regn. No.KL-55-AG-667 to operate on the route Vettomcheerppu-Tirur as granted by Exhibit P-1 proceedings within a reasonable time limit to be fixed by this Hon'ble Court;

ii. grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case." (SIC)

2. The petitioner was granted regular permit subject to the

settlement of timing as per Ext. P1 proceedings. This writ petition

is filed for issuing the regular permit after settlement of time.

WP(C) NO. 42798 OF 2022

3. Heard the learned Counsel for the petitioner and the

learned Government Pleader.

4. Today when the matter came up for consideration the

learned Counsel for the petitioner submit that timing is already

settled and what remains is only the issuance of the regular permit.

5. In the light of the above submission, I think, the writ

petition can disposed of, directing the respondent to issue the

regular permit in accordance to the timing settled.

Therefore, this writ petition is disposed of, directing the

respondent to issue the regular permit to the stage carriage bearing

registration No. KL-55-AG-667, as expeditiously as possible, at any

rate, within a period of 10 days from the date of receipt of a copy of

this judgment.

Sd/-

                                             P.V.KUNHIKRISHNAN
SAAP                                               JUDGE

WP(C) NO. 42798 OF 2022




                    APPENDIX OF WP(C) 42798/2022

PETITIONER EXHIBITS
Exhibit P1                PHOTOCOPY OF THE PROCEEDINGS OF THE

REGIONAL TRANSPORT AUTHORITY, MALAPPURAM DATED 29.08.2022 VIDE ITEM NO.16.

Exhibit P2 PHOTOCOPY OF THE REQUEST DATED 29.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

//True copy // PA to Judge