Smt. Jalaja vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12181 Ker

Kerala High Court

Smt. Jalaja vs The Secretary, Regional Transport ... on 14 May, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                              WP(C) NO. 17540 OF 2024
PETITIONER:

              SMT. JALAJA,AGED 52 YEARS
              W/O. SREEKUMAR, PRASANTH HOUSE,
              THAMBANANGADI, PANDIKKAD P.O.,
              MALAPPURAM DISTRICT, PIN - 676521

              BY ADVS.
              SAJU J.VALLYARA
              MARIA ANGEL



RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY,
              MALAPPURAM
              CIVIL STATION, MALAPPURAM P.O.,
              MALAPPURAM DISTRICT, PIN - 676505

OTHER PRESENT:

              GP PARVATHY K



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.17540 of 2024


                                    VIJU ABRAHAM, J.
                    .................................................................
                               W.P (C) No.17540 of 2024
                    .................................................................
                        Dated this the 14th day of May, 2024


                                          JUDGMENT

Petitioner has approached this Court seeking a direction to the respondent

to consider Ext.P2 application for re-issue of four months temporary permit in

respect of stage carriage KL-10-BC-759 to operate on the route Pandikkad-

Thuvvur - Melattur in the vacancy of stage carriage KL-10-S-7728 in continuation

of Ext.P1 temporary permit, within a time limit to be fixed by this Court.

2. Petitioner has filed Ext.P2 application before the respondent for re-issue of

four months temporary permit in respect of stage carriage KL-10-BC-759.

3. Heard the learned Government Pleader.

After hearing both sides, I am inclined to dispose of the writ petition with a

direction to the respondent to consider Ext.P2 application for re-issue of four

months temporary permit in respect of stage carriage KL-10-BC-759 to operate on

the route Pandikkad- Thuvvur - Melattur in the vacancy of stage carriage KL-10-S-

7728 in continuation of Ext.P1 temporary permit within an outer limit of three

weeks from today.

Writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 17540/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE TEMPORARY PERMIT VIDE NO. KL2024-TEMP-7747A DATED 30.04.2024 ISSUED BY THE RESPONDENT TO THE PETITIONER

Exhibit P2 TRUE PHOTOCOPY OF THE APPLICATION FOR RE-

ISSUE OF 4 MONTHS TEMPORARY PERMIT ALONG WITH COVERING LETTER SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 06.05.2024

Exhibit P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO. 7491/2023 DATED 07.03.2023 OF THE HON'BLE HIGH COURT OF KERALA