M.M. Johnson vs The Secretary Regional Transport ...
2023 Latest Caselaw 902 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         WP(C) NO. 1512 OF 2023
PETITIONER/S:

          M.M. JOHNSON
          AGED 58 YEARS
          S/O ABRAHAM MATHAI
          MANKUNNEL KOLIMKUNDU, MANNAMANGALAM,
          THRISSUR, PIN - 680014

          BY ADV K.V.GOPINATHAN NAIR



RESPONDENT/S:

          THE SECRETARY REGIONAL TRANSPORT AUTHORITY
          KENATHUPARAMBU , KUNATHURMEDU,
          PALAKKAD, PIN - 678001

          GP SRI. SUNIL KUMAR KURIAKOSE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1512 OF 2023
                                      2

                            JUDGMENT

Petitioner is a holder of regular permit in respect of a vehicle

bearing No.KL 54/A 1769 on the route Menaakshipuram-Thrissur

valid up 9.2.2023. With an intention to replace the aforementioned

vehicle by vehicle No. KL 08/BU 6919, had moved an application

dated 9.1.2023, Ext.P4 to the respondent.

2. Learned Government Pleader submitted that the

authority would not be averse in taking a call on the application, in

accordance with law.

Without expressing any opinion on the merits of the matter, I

dispose of the writ petition with a direction to the respondent to

take a call on the application Ext.P4 and decide the same in

accordance with law, after hearing the parties, within a period of

one month from the date of receipt of a certified copy of this

judgment. In case the decision is not taken within a period of one

month, it shall entail into cost of Rs.25,000/- to be paid by the

officer concerned from his salary to the affected party.

Sd/-

sab                                         AMIT RAWAL
                                                JUDGE
 WP(C) NO. 1512 OF 2023


                  APPENDIX OF WP(C) 1512/2023

PETITIONER EXHIBITS

Exhibit P1            TRUE COPY OF THE PERMIT VALID UP TO
                      9.2.2023 DATED 25.01.2022

Exhibit P2            TRUE COPY OF THE REGISTRATION PARTICULARS
                      IN RESPECT OF KL 54/A 1769

Exhibit P3            TRUE COPY OF THE REGISTRATION PARTICULARS
                      IN RESPECT OF KL 08/BU 6919

Exhibit P4            TRUE COPY OF THE STATUTORY APPLICATION

FILED BY THE PETITIONER IN THE PRESCRIBED FORM P.V.A DATED 9.1.2023

Exhibit P5 TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG WITH EXHIBIT.P4 DATED 09.01.2023