Sanool N Suresh vs The Secretary
2023 Latest Caselaw 6705 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

      TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945

                       WP(C) NO. 18424 OF 2023

PETITIONER:

          SANOOL N SURESH, AGED 31 YEARS
          S/O SURESH , ACHUTHAM KUNNATHPARAMBA, MEENCHANDA
          ARTS COLLEGE P 0 , KOZHIKODE, PIN - 673018

          BY ADV STALIN PETER DAVIS


RESPONDENT:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, KOZHIKODE.
          COLLECTORATE COMPLEX, KOZHIKODE -WAYANAD ROAD
          KOZHIKODE, PIN - 673620



          SRI SREEJITH V S, G.P.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18424 OF 2023
                            :: 2 ::




                          JUDGMENT

Dated this the 20th day of June 2023

The writ petition is filed to direct the respondent to

issue the varied-permit, which was granted as per Ext.P1

proceedings on 27.10.2021, on the route Olavanna -

Medical College Hospital, in respect of stage carriage

bearing Reg.No.KL 58/4165.

2. The petitioner's case is that he is the operator of

the above vehicle. He submits that permit was varied as per

Ext.P1 proceedings. However, the petitioner has not been

issued with the varied permit till date. Hence, the writ

petition.

3. Heard; Sri.Stalin Peter Devis, the learned counsel

appearing for the petitioner and Sri.Sreejith.V.S., the

learned Government Pleader appearing for the respondent.

4. Sri.Sreejith.V.S., on instructions, submitted that the

timing conference is scheduled on 27.07.2023 and the WP(C) NO. 18424 OF 2023 :: 3 ::

timings of the varied-permit would be finalised in the said

meeting.

5. Having considered the pleadings and materials on

record and taking note of the submissions made by the

learned counsel on either side, I dispose of the writ petition

as follows:

(i) The respondent is directed to issue the varied- permit to the petitioner, which was granted as per Ext.P1 proceedings, in accordance with law and as expeditiously as possible, at any rate, on or before 31.7.2023.

The writ petition is ordered accordingly.

sd/-

C.S.DIAS JUDGE jes WP(C) NO. 18424 OF 2023 :: 4 ::

APPENDIX OF WP(C) 18424/2023

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF THE PROCEEDINGS DATED 27.10.2021

Exhibit P2 A TRUE COPY OF JUDGMENTS IN WPC 8489/2023 DT 21/3/2023