Sebastian P J vs The Regional Transport Authority
2024 Latest Caselaw 12065 Ker

Kerala High Court

Sebastian P J vs The Regional Transport Authority on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                       WP(C) NO. 17199 OF 2024
PETITIONER:

    1          SEBASTIAN P J
               AGED 21 YEARS, S/O SONY KURIEN, PULLAMKALAM
               HOUSE, MAMOODU PO, MADAPALLY, CHANGACHERRY,
               KOTTAYAM ., PIN - 686 536.

    2          SUNU ABRAHAM
               AGED 46 YEARS, S/O GEORGE ABRAHAM,
               CHERUPUNATH HOUSE, CHENGALAM PO, KOORALI,
               KOTTAYAM., PIN - 686 522.

               BY ADV
                    STALIN PETER DAVIS


RESPONDENTS:

    1          THE REGIONAL TRANSPORT AUTHORITY
               REPRESENTED BY ITS SECRETARY. CIVIL
               STATION,COLLECTORATE PO , KOTTAYAM.,
               PIN - 686 002.

    2          THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, KOTTAYAM ,
               CIVIL STATION,COLLECTORATE PO ,KOTTAYAM,
               PIN - 686 002.

               BY ADV
                    SREEJITH V S, GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   10.05.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC No.17199 of 2024
                                   2



                           JUDGMENT

The 1st petitioner is the holder of a regular

permit in respect of stage carriage bearing

registration No. KL-33/G 9963, which is valid up to

10.10.2028. He wants to transfer the permit in the

name of the 2nd petitioner. The petitioners have

submitted Ext.P2 joint application before the 1 st

respondent for the said purpose. The grievance of the

petitioners is that the 1st respondent has not yet

considered Ext.P2 application.

2. Heard the learned counsel for the petitioners

and the learned Government Pleader for the

respondents.

The writ petition is disposed of directing the 1 st

respondent to take a decision on Ext.P2 joint

application submitted by the petitioners at the

earliest, at any rate, within a period of four weeks

from the date of receipt of a copy of this judgment,

by resorting to circulation under Rule 130 of the

Kerala Motor Vehicles Rules, 1989.

Sd/-

MURALI PURUSHOTHAMAN JUDGE S.M.K.

APPENDIX OF WP(C) 17199/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT DATED 6/10/23.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 8/8/23 ALONG WITH COVERING LETTER BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE SIMILAR JUDGMENT IN WPC NO.14818/2024 DATED 09/04/2024.