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Madhusoodhanan C.H vs The Secretary
2024 Latest Caselaw 11882 Ker

Citation : 2024 Latest Caselaw 11882 Ker
Judgement Date : 3 May, 2024

Kerala High Court

Madhusoodhanan C.H vs The Secretary 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. 16887 OF 2024
PETITIONER:

            MADHUSOODHANAN C.H, AGED 68 YEARS, S/O ACHUTHA
            BHAT, CHANGULI HOUSE, PERADALA, KASARGOD,
            KERALA, PIN - 671 551

            BY ADVS.
            RILGIN V.GEORGE
            K.T.RAVEENDRAN
            AKSHARA K.P.



RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            OFFICE OF THE REGIONAL TRANSPORT OFFICER, CIVIL
            STATION, KASARGOD, PIN - 671 123



            SR.GP SRI. E.G GORDEN




     THIS     WRIT   PETITION   (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   03.05.2024,   THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.16887of 2024

                              ..2..




                   JUDGMENT

The application for temporary permit given by the

petitioner was rejected mainly on the ground that another

Stage Carriage Operator has been issued with a temporary

permit in the very same vacancy.

2. The learned counsel for the petitioner submits that

the temporary permit issued to the said Stage Carriage

Operator is valid only till 09.05.2024 and therefore, there can

be no legal impediment for the respondent in considering

Ext.P2 application for the subsequent period commencing

from 10.05.2024.

3. It is upto the petitioner to file a fresh application

seeking temporary permit for the period commencing from

10.05.2024. If such an application is filed, the respondent is

directed to consider and pass orders on the same in

accordance with law.

This writ petition is disposed of as above.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE PR W.P.(C)No.16887of 2024

..3..

APPENDIX OF WP(C) 16887/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE VEHICLE PARTICULARS OF KL-14-AE-1298

Exhibit P2 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT DATED 01.04.2024

Exhibit P3 TRUE COPY OF THE COMMUNICATION NO:

14V12/36/2023-KL14 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 08.04.2024

Exhibit P4 TRUE COPY OF THE JUDGMENT IN OP NO.2835/1999 DATED 9.2.1999 REPORTED IN 1999 KHC 165

 
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