K. Anandavally vs The Secretary
2023 Latest Caselaw 5632 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
   FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                      WP(C) NO. 15601 OF 2023
PETITIONER:

         K. ANANDAVALLY, W/O BALAKRISHNAN
         AGED 44 YEARS
         ANJALIPURAM, KOLLOLAM P.O., PATTANNUR,
         KANNUR, PIN - 670595
         BY ADV I.DINESH MENON


RESPONDENT:

         THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY,
         REGIONAL TRANSPORT OFFICE,
         CIVIL STATION P.O., KANNUR, PIN - 670001
OTHER PRESENT:

         GOVERNMENT PLEADER SRI P S APPU


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.05.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.15601 of 2023


                                2




                 SHOBA ANNAMMA EAPEN, J
                   --------------------------------
                  W.P(C).No.15601 of 2023
                    -------------------------------
              Dated this the 12th day of May, 2023

                           JUDGMENT

The petitioner is the registered owner of a stage

carriage vehicle bearing Registration No.KL-51 C 5362.

According to her, there is a vacancy of timings of a

defaulted service of KL-13 Q 4217. The petitioner

submitted Ext.P4 application for temporary permit to do

substituted service in the place of KL-13 Q 4217. The

petitioner is aggrieved by non consideration of Ext.P4 by

the respondent.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader.

3. In the facts and circumstances of the case, there

will be a direction to the respondent to consider Ext.P4 W.P.(C).No.15601 of 2023

application for temporary permit in accordance with law

and subject to the preferential claim of the regular permit

holder, as expeditiously as possible, at any rate, within a

period of two weeks from the date of receipt of a copy of

this judgment. Till such time, there will be an order of

status quo as regards Ext.P1.

The writ petition is disposed of with the above

direction.

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

rmm/15/5/2023 W.P.(C).No.15601 of 2023

APPENDIX OF WP(C) 15601/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED BY THE SECRETARY, RTA, KANNUR DATED 24.4.2023.

Exhibit P2 A TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF THE BASIC VEHICLE DATED 19.5.2018.

Exhibit P3 A TRUE COPY OF THE RENEWAL APPLICATION SUBMITTED AND RECEIVED BY THE OFFICE ON 27.4.2023.

Exhibit P4 A TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER DATED 6.5.2023.

Exhibit P5 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED BY THE SECRETARY, RTA IN RESPECT OF SC KL 13 AG 5659 DATED 2.5.2023.

Exhibit P6 A TRUE COPY OF THE JUDGMENT IN WP[C] NO.25758/2022 DATED 11.8.2022.