Suhara Aboobacker vs The Secretary
2023 Latest Caselaw 5515 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                     WP(C) NO. 14925 OF 2023
PETITIONER:

            SUHARA ABOOBACKER
            AGED 46 YEARS
            W/O. ABOOBACKER
            VEETTILAVALAPPIL HOUSE,
            PUNNAYURKULAM P. O., THRISSUR,
            PIN - 679 561.

            BY ADV I.DINESH MENON


RESPONDENT:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE,
            CIVIL STATION P. O,
            MALAPPURAM, PIN - 676 505.

            SMT. RESMITHA RAMACHANDRAN - GP



     THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   02.05.2023,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.14925 OF 2023

                               2




                           JUDGMENT

The petitioner is the holder of a temporary

permit on the route Ponnani-Kunnamkulam, issued

to do substituted service in the place of Stage

Carriage KL 54-4100, and valid up to 17.04.2023.

The basic permit is valid up to 05.11.2026 but had

not resumed service. Accordingly, the petitioner

has filed Ext.P2 application for temporary permit in

the aforesaid defaulted service. The grievance of the

petitioner is that Ext.P2 application is not so far

considered by the respondent. The limited relief of

the petitioner is for a consideration of Ext.P2

application for temporary permit.

2. Heard the learned Counsel for the

petitioner and the learned Government Pleader. WP(C).No.14925 OF 2023

3. In view of the limited relief prayed for by

the petitioner in the writ petition, there will be a

direction to the respondent/Secretary RTA to

consider Ext.P2 application for temporary permit

and pass appropriate orders in accordance with law,

within a period of two weeks from the date of

receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.14925 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO THE PETITIONER DATED 19.12.2022 VALID TILL 17.04.2023. EXHIBIT P2 A TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER ON 17.04.2023.

EXHIBIT P3 TRUE COPY OF ONE SUCH JUDGMENT IN WP[C] NO.2326/2023 DATED 23.01.2023.

      RESPONDENTS EXHIBITS:     NIL.