Jafar vs The Secretary, Regional ...
2023 Latest Caselaw 5538 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. 14908 OF 2023
PETITIONER/S:

          JAFAR
          AGED 36 YEARS
          S/O NAFEESA, KUNJALAKATH HOUSE, PUTHIYAKADAPPURAM P.O.,
          TIRUR, MALAPPURAM DISTRICT, PIN - 676302
          BY ADV SAJU J.VALLYARA


RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
          DISTRICT, PIN - 676505



          SMT. PREETHA K.K--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. 14908 OF 2023                       2




                                    JUDGMENT

By Ext.P1, One Naseeba, was granted a regular permit

to her stage carriage KL-06-C-6003 and the said permit was

valid till 13.03.2021. Though the permit holder applied for

renewal of the permit, the same is pending consideration

before the respondent. It is the case of the petitioner herein

that since the stage carriage KL-06-C-6003 is under Form 'G',

the permit holder is not operating service and there exists

urgent temporary need on the route as the public is facing

serious difficulty. In the said circumstances, the

petitioner has filed Ext.P2 application for temporary

permit in respect of a stage carriage bearing registration

No.KL-55-AC-2246 in the vacancy of the existing stage

carriage(KL-06-C-6003 ). 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.

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, 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 ajt

APPENDIX OF WP(C) 14908/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

P.ST. 10/815/1996 ISSUED IN RESPECT OF STAGE CARRIAGE KL-06-C-6003 DATED 30.06.2018 Exhibit P2 TRUE PHOTOCOPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 04.01.2023