Jalaludheen.P.A vs The Regional Transport Authority
2023 Latest Caselaw 5536 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. 14744 OF 2023
PETITIONER/S:

    1       JALALUDHEEN.P.A
            AGED 45 YEARS
            . S/O. ABDUL KHADIR, PULICKAL HOUSEE, MAMBRA,
            ERAYAMKUDY, PARAKKADAVU VILLAGE, ERNAKULAM DISTRICT,,
            PIN - 680741
    2       SHEFFIN SHAREEF,
            AGED 40 YEARS
            S/O. SHAREEF, PULICKAL HOUSE, CHOWARA.P.O. ERNAKULAM
            DISTRICT, [, PIN - 683572
            BY ADV O.D.SIVADAS


RESPONDENT/S:

    1       THE REGIONAL TRANSPORT AUTHORITY,
            ERNAKUAM, REPRESENTED BY ITS SECRETARY, PIN - 686661
    2       THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            . ERNAKULAM, PIN 686 661, PIN - 686661



            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. 14744 OF 2023                          2



                                           JUDGMENT

The 1st petitioner is operating a stage carriage under

Ext.P1 regular permit. According to him, since he is unable to

bestow attention to the service on account of other engagement,

he wants to transfer Ext.P1 permit in the name of

the 2nd petitioner. Accordingly, Ext.P2 joint application for

transfer of permit was submitted before the 2nd

respondent. The grievance of the petitioners is that the

joint application for transfer of permit is not so far

considered by the 2nd respondent.

2. Heard the counsel for the petitioners and the

Government Pleader for the respondents.

3. After hearing both sides, I think there can be a direction

to dispose of Ext.P2 joint application. Hence, this writ petition is

disposed of in the following manner:

1. There shall be a direction to the 2nd respondent

to consider Ext.P2 joint application for transfer of

Ext.P1 permit as expeditiously as possible, at any rate,

within a period of two months from the date of receipt

of a copy of this judgment.

2. In case the meeting of the RTA is not convened

during the above period, the respondents shall take

necessary steps adopting the method of circulation.

3. I make it clear that I have not considered the matter

on merits and the authority can pass appropriate order,

in accordance with law.

Sd/-

MURALI PURUSHOTHAMAN JUDGE ajt

APPENDIX OF WP(C) 14744/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT STANDS IN THE NAME OF THE 1ST PETITIONER WHICH IS VALID TILL 30.10.2026.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER OF PERMIT SUBMITTED BY THE PETITIONERS DATED 16.03.2023