Ria vs The Regional Transport Authority
2024 Latest Caselaw 10444 Ker

Kerala High Court

Ria vs The Regional Transport Authority on 11 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 11TH DAY OF APRIL 2024/22ND CHAITHRA, 1946
                WP(C) NO. 15090 OF 2024
PETITIONERS:

    1    RIA,
         AGED 45 YEARS,
         W/O. JOSHY, PARACA HOUSE,
         KARUKUTTY, PADUVAPURAM,
         ERNAKULAM DISTRICT, PIN - 683576
    2    SIJO ANTONY,
         AGED 41 YEARS,
         S/O. K.J.ANTONY, KALATHIL HOUSE,
         PLVINMURI, PALLIPURAM,
         THRISSUR DISTRICT, PIN - 680732

         BY ADV. SRI.O.D.SIVADAS


RESPONDENTS:

    1    THE REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION, ERNAKULAM,
         REPRESENTED BY ITS SECRETARY,
         PIN - 682037
    2    THE SECRETARY,
         REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION, ERNAKULAM,
         PIN - 682037

         BY ADV.SRI.SREEJITH V.S., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.15090/2024
                                 :2:




                          JUDGMENT

Dated this the 11th day of April, 2024

The 1st petitioner is the holder of a Regular

Permit in respect of Stage Carriage bearing registration

No.KL-41-9699, which is valid up to 12.01.2025. She wants

transfer of permit in the name of the 2 nd petitioner. The

petitioners have submitted Ext.P2 joint application for the

said purpose. The grievance of the petitioners is that the 1 st

respondent-Regional Transport Authority has not yet

considered Ext.P2 application.

2. Heard the learned counsel for the petitioners and

the learned Government Pleader representing the

respondents.

3. Ext.P2 application submitted by the petitioners is

a statutory application falling within the ambit of the Motor

Vehicles Act. The competent authority therefore has to

consider the same within a reasonable time.

In the facts and circumstances of the case, the

writ petition is disposed of directing the 1 st respondent-

Regional Transport Authority to take a decision on Ext.P2

application submitted by the petitioners, at the earliest and

at any rate, within a period of four weeks from the date of

receipt of certified copy of this judgment. If no physical

meeting is scheduled, the decision shall be taken by

circulation of papers.

Sd/-

N. NAGARESH JUDGE SR

APPENDIX OF WP(C) 15090/2024

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 14.12.2019 ISSUED IN RESPECT OF STAGE CARRIAGE NO.KL 41/9699, OPERATING ON THE ROUTE VALIYAPARAMBU - ALUVA VALID UP TO 12.01.2025.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION DATED 10.10.2022 SUBMITTED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT.

Exhibit P3 -. TRUE COPY OF THE JUDGMENT IN WP(C) NO. 7468 OF 2024 DATED 26.02.2024 RENDERED BY THIS HON'BLE COURT.