Arun Nath vs The Secretary
2023 Latest Caselaw 2946 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                    WP(C) NO. 7313 OF 2023
PETITIONER:

          ARUN NATH,
          AGED 48 YEARS
          KAITHAKKATT HOUSE, EDAVILANGU P.O., KODUNGALLUR,
          THRISSUR., PIN - 680671.

          BY ADV RENU B RAJ.

RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
          OFFICE, CIVIL STATION P.O., THRISSUR., PIN - 680003.



          SMT.AMMINIKUTTY, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 7313 of 2023              2




                                     JUDGMENT

This writ petition is filed seeking the following relief:-

(i) issue a writ of mandamus or such other writs, order or direction, directing the respondent Secretary, Regional Transport Authority, Thrissur to consider Ext.P5 application for temporary permit on the route Guruvayoor - Chottanikkara in respect of stage carriage KL 47 D 47 and grant the same if there is no other legal impediment, within a time frame as this Hon'ble Court may deem fit and proper

2. The learned Government Pleader, on instructions, submits that

Ext.P5 application can be taken up and orders can be passed within a period

of ten days.

3. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the respondent to take up,

consider and pass appropriate orders on Ext.P5 after affording

an opportunity of being heard, either physically or virtually, to

the petitioner herein and other affected parties, if any.

b) Orders, as directed above, shall be passed expeditiously, in

any event, within a period of ten days from the date of

production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the

writ petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 7313/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED NIL.

Exhibit P2 A TRUE COPY OF THE AGREEMENT OF SALE DATED 02.01.2020.

Exhibit3 A TRUE COPY OF THE RENEWAL APPLICATION SUBMITTED BY THE PETITIONER DATED 12.01.2023.

Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP[C] NO.530/2023 DATED 6.1.2023.

Exhibit P5 A TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER DATED 27.01.2023.

RESPONDENTS EXHIBITS : NIL