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Suresh Babu vs The Secretary
2024 Latest Caselaw 11788 Ker

Citation : 2024 Latest Caselaw 11788 Ker
Judgement Date : 30 April, 2024

Kerala High Court

Suresh Babu vs The Secretary 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. 16117 OF 2024
PETITIONER/S:

            SURESH BABU,
            AGED 42 YEARS, S/O VIJAYAN,
            KANJIRATHINGAL HOUSE, CHERPLASSERY,
            PALAKKAD, PIN - 679 506.

            BY ADV RENU B RAJ.


RESPONDENT/S:

            THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY,
            CIVIL STATION P.O.,
            PALAKKAD, PIN - 678 001.
OTHER PRESENT:

            SRI.TONY AUGUSTINE, SR.GOVERNMENT PLEADER


     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   30.04.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.16117 OF 2024

                                  2

                         JUDGMENT

The petitioner is a stage carriage holder on the route

Cherplassery - Natyamangalam. The vehicle which was covered

by the permit was KL 09 P 4546, which is a 2004 model

vehicle. The application for renewal submitted by the petitioner

was sanctioned by the respondent with a rider to produce the

current records of the vehicle KL 09 P 4546. The petitioner

submitted Ext.P5 application for replacement. The limited

prayer of the petitioner is to give a direction to the respondent

to consider Ext.P5 application.

Having heard the learned counsel for the petitioner and

the learned Government Pleader, this writ petition is disposed of

with a direction to the respondent to consider Ext.P5 application

for replacement without insisting for current records of the

vehicle within 2 months. The petitioner shall clear off the entire

tax due of the vehicle, if any, within that period.

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE S.M.K. WP(C) NO.16117 OF 2024

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER ON THE ROUTE CHERPLASSERY - NATYAMANGALAM IN RESPECT OF SC KL 09 P 4546 DATED NIL

Exhibit P2 A TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL 09 P 4546 DATED 15.01.2018

Exhibit P3 TRUE COPY OF THE APPLICATION FOR RENEWAL DATED 01.03.2021

Exhibit P4 THE TRUE COPY OF THE ORDER NO.

R13/2064/2021/P DATED 11.12.2023

Exhibit P5 TRUE COPY OF THE APPLICATION FOR REPLACENMENT SUBMITTED BY THE PETITIONER DATED 11.12.2023

Exhibit P6 THE TRUE COPY OF THE RC PARTICULARS OF THE LATER MODEL VEHICLE BEARING REGISTRATION NUMBER KL 09 Q1284

Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.

14500 OF 2023 DATED 28.04.2023

 
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