Binu.V vs The Secretary, Regional Transport ...
2024 Latest Caselaw 11795 Ker

Kerala High Court

Binu.V vs The Secretary, Regional Transport ... 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. 16717 OF 2024
PETITIONER:

          BINU.V,
          AGED 38 YEARS
          S/O VIJAYAN, KANATHAPARAMABATHU,
          CMC 23, CHETHALA P.O CHERTHALA NORTH,
          ALAPPUZHA, PIN - 688524

          BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          ALAPPUZHA,
          CIVIL STATION, PALACE ROAD,
          CIVIL STATION WARD, ALAPPUZHA,
          PIN - 688001


OTHER PRESENT:

          SRI. TONY AUGUSTINE-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.16717/2024

                                         -:2:-




                         Dated this the 30th day of April, 2024

                             JUDGMENT

The petitioner, who is the holder of a regular

permit operating service on the route Arthunkal -

Thoppumpady, filed Ext P2 application for replacement

of the existing vehicle with later model vehicle.

2. The limited prayer of the petitioner is to give

a direction to the respondent to dispose of Ext P2

application.

Having heard the learned counsel for the

petitioner as well as the learned Government Pleader,

this writ petition is disposed of with a direction to the

respondent to consider and pass appropriate orders on

Ext P2 application, after hearing the petitioner, in

accordance with law, within two months from the date

of receipt of a copy of this judgment.

Sd/-

                       DR. KAUSER EDAPPAGATH, JUDGE

DST/30.04.24                                   //True copy//

                                               P.A.To Judge







                              APPENDIX



PETITIONER'S EXHIBITS
EXHIBIT P1           TRUE COPY OF THE REGULAR PERMIT        DATED

24.06.2022 VALID TILL 12.08.2024

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED FOR REPLACEMENT DATED 09.01.2024

EXHIBIT P3 TRUE COPY OF THE NOTICE DATED 08.04.2024 ISSUED BY THE RESPONDENT

EXHIBIT P4 TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER DATED 18.04.2024

RESPONDENT EXHIBITS : NIL