Aneesh Jose vs State Of Kerala
2024 Latest Caselaw 11384 Ker

Kerala High Court

Aneesh Jose vs State Of Kerala on 19 April, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         FRIDAY, THE 19TH DAY OF APRIL 2024 / 30TH CHAITHRA, 1946
                             WP(C) NO. 14877 OF 2024
PETITIONER:

     1        ANEESH JOSE,
              AGED 40 YEARS
              S/O N.M J OSE, NALONNUMPADAVIL HOUSE,
              KABANIGIRI P.O, PULPALLY, WAYANAD-, PIN - 673579
              BY ADVS.
              RENI JAMES
              T.A.MARY RINJU

RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY, MOTOR VEHICLES DEPARTMENT,
              TRANS TOWER, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 605036
     2        THE REGIONAL TRANSPORT AUTHORITY,
              WAYANAD, REPRESENTED BY ITS SECRETARY CIVIL STATION,
              KAIRALI NAGAR, KALPATTA, KERALA, PIN - 673122
     3        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
              KAIRALI NAGAR, KALPATTA, KERALA-, PIN - 673122
     4        THE REGIONAL TRANSPORT OFFICER,
              CIVIL STATION, KALPETTA NORTH,
              WAYANAD, PIN - 673122
              SRI V VENUGOPAL, GP.

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
19.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C.) No.14877 of 2024


                                   2




                    SHOBA ANNAMMA EAPEN, J.
                  ------------------------------------
                     W.P.(C.) No.14877 of 2024
                  ------------------------------------
                Dated this the 19th day of April, 2024

                             JUDGMENT

The petitioner has approached this Court seeking

for a direction to the respondent to consider and pass

appropriate orders on the petitioner's application for

issuance of fresh regular permit as evidenced by Ext.P2

agenda in respect of stage carriage, bearing KL-73-B-

9394, operating on the route Pulpally - Kalpetta, within

a time frame.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in

the writ petition, this Court is of the view that the writ

petition can be disposed of with a direction to the 3rd

respondent to consider and pass appropriate orders on

the petitioner's application for issuance of fresh regular

permit as evidenced by Ext.P2, as expeditiously as

possible, at any rate, within a period of four months

from the date of receipt of a copy of this judgment,

after affording an opportunity of hearing to the

petitioner and affected parties, if any.

The writ petition is disposed of, as above.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE SKP/19-04

APPENDIX OF WP(C) 14877/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION CARRIAGE BEARING REG. NO.KL-73-B-9394. EXHIBIT P2 TRUE COPY OF THE AGENDA DATED 21.02.2024 RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE