Mahin Kunju vs The Regional Transport Authority
2023 Latest Caselaw 5849 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                        WP(C) NO. 15673 OF 2023
PETITIONER:

          MAHIN KUNJU
          AGED 50 YEARS, S/O ABDUL RAZAQ,
          NELLIKAL HOUSE PUTHENKURISSU,
          KARIMUGAL, KERALA, PIN - 682 303

          BY ADVS.
          P.DEEPAK
          NAZRIN BANU



RESPONDENTS:

    1     THE REGIONAL TRANSPORT AUTHORITY
          MUVATTUPUZHA, REPRESENTED BY ITS SECRETARY,
          REGIONAL TRANSPORT OFFICE, MUVATTUPUZHA, PIN - 686673

    2     THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY MUVATTUPUZHA,
          REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
          OFFICE, MUVATTUPUZHA, PIN - 686 673

    3     THE JOINT REGIONAL TRANSPORT OFFICER
          SUB REGIONAL TRANSPORT OFFICE, THRIPUNITHURA, PIN - 682
          301

          BY SMT. PARVATHY K (G.P.)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15673 OF 2023
                              2




             Dated this the 24th day of May, 2023

                          JUDGMENT

The writ petition is filed to direct the second

respondent to consider and dispose of Ext.P4 application

expeditiously.

2. The petitioner's case is that he has submitted

Ext.P4 application for replacement of his vehicle and to

grant him a permit in respect of a new model vehicle.

The petitioner alleges that despite submitting Ext.P4

application, the second respondent has not considered

the same.

3. Heard the learned counsel appearing for the

petitioner and the learned Government Pleader

appearing for the respondents.

4. The learned Government Pleader, on instructions,

submitted that the second respondent is seisen of the

matter and hearing date is on 17.6.2023. The second WP(C) NO. 15673 OF 2023

respondent will consider the application and dispose of

the same as expeditiously as possible. The said

submission is recorded.

Resultantly, I direct the second respondent to

consider and dispose of Ext.P4 application, in

accordance with law and as expeditiously as possible, at

any rate, on or before 30.6.2023, after affording the

petitioner an opportunity of being heard.

The writ petition is ordered accordingly.

Sd/-

C.S.DIAS, JUDGE

rmm24/5/2023 WP(C) NO. 15673 OF 2023

APPENDIX OF WP(C) 15673/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER VALID TILL 01.06.2024 (DATED 14.10.2020 )

Exhibit P2 A TRUE COPY OF THE LETTER SUBMITTED TO THE 3RD RESPONDENT ON 22.09.2021

Exhibit P3 A TRUE COPY OF THE COMMUNICATION OF THE 3RD RESPONDENT 13.10.2021

Exhibit P4 A TRUE COPY OF THE APPLICATION FOR REPLACEMENT OF VEHICLE DATED 11.04.2023

Exhibit P5 A TRUE COPY OF THE DECISION REPORTED IN 2006(3) KLT 1033 DATED 19.7.2006