Sunilal vs The Regional Transport Authority
2024 Latest Caselaw 11766 Ker

Kerala High Court

Sunilal vs The Regional Transport Authority on 30 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                      WP(C) NO. 16614 OF 2024
PETITIONER:

            SUNILAL, AGED 42 YEARS
            SO LATE LEELAMONI , LAL SADANAM, CHETTIKADU
            PATHIRAPPALLY P.O., ALAPPUZHA, PIN - 688521

            BY ADV PRASAD CHANDRAN



RESPONDENTS:

       1    THE REGIONAL TRANSPORT AUTHORITY ,
            ALAPPUZHA, REPRESENTED BY ITS SECRETARY, CIVIL
            STATION, ALAPPUZHA., PIN - 688001

       2    THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY , ALAPPUZHA, CIVIL
            STATION, ALAPPUZHA, PIN - 688001



            SMT. DEEPA NARAYANAN-SR.GP




        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    30.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.16614/2024

                                 -:2:-




                           JUDGMENT

The petitioner is the son of late Smt. Leelamoni who was

the permit holder of stage carriage bearing registration No. KL-

32/9903 operating service on the route Alappuzha-Cherthala.

After the death of his mother, the petitioner is in possession of

the vehicle.

2. The application filed by the petitioner for transfer of

ownership is pending before the 1 st respondent. Since the above

stage carriage is mechanically unfit, the petitioner has now for

the immediate operation, submitted Ext.P4 application for

temporary permit in place of the regular permit in respect of

stage carriage bearing No.KL-76/A-1964. The limited prayer of

the petitioner is to give a direction to the 2 nd respondent to pass

orders on Ext.P4.

Having heard the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of,

directing the 2nd respondent to consider and pass orders on

Ext.P4, in accordance with law, within a period of one month

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

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

APPENDIX OF WP(C) 16614/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTRATION CERTIFICATE OF STAGE CARRIAGE KL-32/9903

Exhibit P2 A TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF STAGE CARRIAGE KL-32/9903 VALID TILL 02.01.2026

Exhibit P3 A TRUE COPY OF THE DEATH CERTIFICATE OF THE PERMIT HOLDER (PETITIONER'S MOTHER)

Exhibit P4 A TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT IN RESPECT OF STAGE CARRIAGE KL-76/A-1964 DATED 09.04.2024