Shanifa S vs The Secretary
2023 Latest Caselaw 58 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. 483 OF 2023
PETITIONER/S:

             SHANIFA S,
             AGED 36 YEARS, W/O. SUBAIR,
             ROADVILA VEEDU, ILAVARAMKUZHY,
             AYIRANALLOOR, VILAKKUPARA PO,
             KOLLAM, PIN - 691312
             BY ADV O.D.SIVADAS

RESPONDENT:

             THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY,
             KOLLAM, PIN - 691001
OTHER PRESENT:

             SRI.JIMMY GEORGE, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.01.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.483/2023

                                    2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                     W.P.(C).No.483 of 2023
             ----------------------------------------------
           Dated this the 06th day of January, 2023


                           JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the respondent to consider Ext.P5 application submitted by the petitioner for temporary permit on the route Koppam Erattakkulam Anchal and Ext.P6 application submitted by the petitioner for Anchal - Eyyakode - Moonukallinmoodu and grant and issue the same at the earliest. ii. Grant such other reliefs which this Honorable court deems just and fit in the circumstance of the case.

(SIC)

2. It is the case of the petitioner that the applications

for regular permit submitted by the petitioner have been

adjourned. Now the petitioner submitted applications under

Section 87(1)(c) of the Motor Vehicles Act for temporary

permit as evident by Exts.P5 and P6. The prayer in this writ

petition is for a consideration of the same. WP(C).No.483/2023

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

4. After hearing both sides, I am of the opinion that

this writ petition itself can be disposed of directing to consider

Exts.P5 and P6 and issue temporary permit, if there is no

other legal impediment.

Therefore, this writ petition is disposed of directing the

respondent to consider Exts.P5 and P6 and issue temporary

permit if there is no other legal impediment, as expeditiously

as possible, at any rate, within two weeks from the date of

receipt of a copy of this judgment.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.483/2023

APPENDIX OF WP(C) 483/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FOR PERMIT DATED 20.01.2019 SUBMITTED BY THE PETITIONER ON THE ROUTE KOPPAM - ERATTAKKULAM - ANCHAL Exhibit P2 TRUE COPY OF THE APPLICATION FOR PERMIT DATED 20.01.2019 SUBMITTED BY THE PETITIONER ANCHAL - EYYAKODE - MOONUKALLINMOODU.

Exhibit P3 - TRUE COPY OF THE DECISION OF THE RTA

Exhibit P4 TRUE COPY OF THE DECISION OF THE RTA

Exhibit5 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT DATED 28.12.20222 Exhibit P6 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT DATED 28.12.20222 ON THE ROUTE ANCHAL - EYYAKODE -

MOONUKALLINMOODU.