Gopi.A vs The Secretary
2024 Latest Caselaw 16458 Ker

Kerala High Court

Gopi.A vs The Secretary on 11 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                WP(C) NO. 20426 OF 2024
PETITIONER:

         GOPI.A
         AGED 51 YEARS, S/O ARUMUGHAN ,
         14/493, BINESH NIVAS,PIRAGIRI PO,
         PALAKKAD, PIN - 678004.

         BY ADV STALIN PETER DAVIS


RESPONDENT:

         THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION PALAKKAD, PIN - 678002.

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

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 11.06.2024, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.20426 of 2024
                             :2:


                      JUDGMENT

Dated this the 11th day of June, 2024

The present writ petition is filed seeking to direct the

respondent to dispose of Ext.P2 application submitted by the

petitioner for replacing his vehicle bearing registration

No.KL-09-AQ-3888, with the vehicle bearing registration

No.KL-13-AG-5659 for operating as Stage Carriage on the

route Palakkad - Guruvayur on the strength of Ext.P1 Regular

Permit.

2. The petitioner's case is that he is the holder of

Ext.P1 Regular Stage Carriage Permit in respect of Vehicle

No.KL-09-AQ-3888 which is 2014 model vehicle. The

petitioner has purchased 2016 model vehicle bearing

registration No.KL-13-AG-5659. The petitioner has submitted

Ext.P2 application before the respondent on 10.05.2024

seeking replacement of the vehicle.

3. Government Pleader submitted that if the

application of the petitioner is not allowable due to technical

reasons, the matter will have to be placed before the Regional

Transport Authority.

In the facts of the case, the writ petition is disposed of

directing the respondent to consider Ext.P2 application

submitted by the petitioner for replacement of vehicle and take

appropriate decision thereon in accordance with law within a

period of one month.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 20426/2024

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE VALID REGULAR PERMIT DATED 8/8/23 Exhibit P2 A TRUE COPY OF THE APPLICATION FOR REPLACEMENT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 10/5/24 Exhibit P3 A TRUE COPY OF THE JUDGMENT IN WPC 1919/24 DATED 18/1/24.