Viji Joseph vs The Secretary, Regional ...
2023 Latest Caselaw 3159 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

 THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                  WP(C) NO. 10208 OF 2023
PETITIONER:

          VIJI JOSEPH,
          AGED 55 YEARS
          S/O. JOSEPH, KURIKATTUPARAYIL HOUSE, ELANJI.P.O.,
          ELANJI, MUVATTUPUZHA, ERNAKULAM, PIN - 686665.

          BY ADV O.D.SIVADAS

RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

          SRI.T R RENJITH, SR GP


     THIS WRIT PETITION     (CIVIL) HAVING COME UP        FOR
ADMISSION ON 23.03.2023,    THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.10208 of 2023            2




                                JUDGMENT

The petitioner is a stage carriage operator operating service on the

route Pala - Ernakulam - Kaloor using a stage carriage bearing

Registration No.KL 17/J 8970. The petitioner states that he has preferred

Ext.P2 application for the replacement of the vehicle. Complaining of

non-consideration of Ext.P2 application in an expeditious manner, this writ

petition is filed.

2. I have heard the learned counsel appearing for the petitioner

and the learned Government Pleader.

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.P2 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 six weeks 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) 10208/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER'S STAGE CARRIAGE BEARING NO. KL 17/J 8970, DATED 12.12.2019.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR REPLACEMENT SUBMITTED BY THE PETITIONER DATED 15.03.2023.

RESPONDENTS EXHIBITS : NIL