Rameshkumar.T.P vs The Regional Transport Authority
2024 Latest Caselaw 11871 Ker

Kerala High Court

Rameshkumar.T.P vs The Regional Transport Authority on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
        FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                        WP(C) NO. 16788 OF 2024
PETITIONER:

           RAMESHKUMAR.T.P.
           AGED 45 YEARS
           S/O. PALANISWAMY, THEKKUMUKKIYOOR,
           KOTTATHARA, PALAKKAD DISTRICT, PIN - 678581

           BY ADV O.D.SIVADAS


RESPONDENTS:

    1      THE REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, PALAKKAD, REPRESENTED BY ITS SECRETARY,
           PIN - 678001

    2      THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, PALAKKAD, PIN - 678001

    3      CHANDRA SEKARAN
           S/O. MURUGA SWAMY, GANESAPURAM, PAMPAMPALLAM,
           PALAKKAD DISTRICT, PIN - 678621

           BY ADV
           SRI.E.G.GORDEN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16788 OF 2024
                                  2

                             JUDGMENT

The petitioner along with the 3rd respondent submitted a joint

application for transfer of permit in respect of stage carriage bearing

No.KL 09/P 9306 conducting service on the route Agali-

Paravalavu before the 2nd respondent. The limited prayer of the

petitioner is to give a direction to the respondents 1 and 2 to

consider and pass orders on Ext.P2 joint 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 respondents 1 and 2 to consider Ext.P2 joint

application for transfer of permit and pass orders in accordance with

law, within a period of two months.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE scs WP(C) NO. 16788 OF 2024

APPENDIX OF WP(C) 16788/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 1.12.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE JOINT APPLICATION DATED 22.01.2024 SUBMITTED BY THE BEFORE THE 1ST RESPONDENT FOR TRANSFER OF PERMIT IN RESPECT OF STAGE CARRIAGE BEARING NO. KL 09/P 9306 Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

13873 OF 2024 DATED 4.04.2024 RENDERED BY THIS HON'BLE COURT