A.M. Ashraf vs The Regional Transport Authority
2023 Latest Caselaw 5516 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. 14951 OF 2023
PETITIONER:

               A.M. ASHRAF
               AGED 54 YEARS,
               S/O. MEERANNAN, MUBARAK MANZIL,
               VANDIPERIYAR, PIN - 685 533.

               BY ADV NAZRIN BANU


RESPONDENTS:

    1          THE REGIONAL TRANSPORT AUTHORITY
               IDUKKI, REPRESENTED BY ITS SECRETARY,
               REGIONAL TRANSPORT OFFICE,
               IDUKKI - 685 603.
    2          THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY,
               IDUKKI, REGIONAL TRANSPORT OFFICE,
               IDUKKI - 685 603.

               SRI. JOBY JOSEPH - SR. 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.14951 OF 2023

                               2




                           JUDGMENT

By Ext.P1, the petitioner was granted a regular

permit by the 1st respondent. The petitioner has

filed Ext.P2 application for temporary permit in

extension of the route covered by Ext.P1. The

grievance of the petitioner is that Ext.P2 application

is not so far considered by the 1 st 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.

3. In view of the limited relief prayed for by

the petitioner in the writ petition, there will be a

direction to the 2nd respondent/Secretary RTA to

consider Ext.P2 application for temporary permit, in WP(C).No.14951 OF 2023

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.14951 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED ON 19.05.2022.

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT ON THE ROUTE VANDIPERIYAR-PACHAKKANAM DATED 14.11.2022.

EXHIBIT P3 TRUE COPY OF THE ROUTE ENQUIRY REPORT DATED 13.02.2023.

RESPONDENTS EXHIBITS: NIL.