Santhosh Kumar vs The Regional Transport Authority
2024 Latest Caselaw 12569 Ker

Kerala High Court

Santhosh Kumar vs The Regional Transport Authority on 21 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
 TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                WP(C) NO. 17367 OF 2024
PETITIONER:

         SANTHOSH KUMAR
         AGED 35 YEARS, S/O BHASKARAN
         NAIR,MELEMEPURATH,KANJETTUKARA,
         AYROOR P.O.,PATHANAMTHITTA.,
         PIN - 689 611.

         BY ADV
              SAJEEV KUMAR K.GOPAL

RESPONDENTS:

    1    THE REGIONAL TRANSPORT AUTHORITY
         PARAYIL BUILDING, COLLEGE ROAD,
         MAKAMKUNNU PO, PATHANAMTHITTA ,
         REPRESENTED BY ITS SECRETARY.,
         PIN - 689 645.

    2    THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY,
         PARAYIL BUILDING, COLLEGE ROAD,
         MAKAMKUNNU PO, PATHANAMTHITTA,
         PIN - 689 645.

         BY ADV
              S.GOPINATHAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.17367 of 2024
                                  :2:



                            JUDGMENT

Dated this the 21st day of May, 2024

The writ petition has been filed by the petitioner

seeking the following reliefs:

(i) Issue a writ of mandamus or other appropriate writs, orders or directions directing the 2nd respondent to take steps to circulate Ext.P1 application for regular permit among the members of the RTA by resorting to Rule 130 of the Kerala Motor Vehicles Rules and to take a final decision on Ext.P1 application for regular permit forthwith;

(ii) To dispense with the production of English Translation of documents which are in vernacular language;

(iii) Render such other orders as it is found to be deem and proper to the facts and circumstances of the present case.

2. Senior Government Pleader representing the

respondents submits that the application has been received

and pending and in view of the Code of Conduct of Elections,

the matter was not taken up. The petitioner's case will be

taken up on 10.06.2024.

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

disposed of directing that the petitioner's application for

issuance of Regular Permit shall be placed before the RTA

meeting scheduled to be held on 10.06.2024, positively and

a final decision at any rate, shall be taken within a further

period of six weeks in accordance with law.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF WP(C) 17367/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT SUBMITTED BY THE PETITIONER DATED 23-02-2024.

Exhibit P2 TRUE COPY OF THE E-FEE RECEIPT ISSUED REGARDING THE ACCEPTANCE OF THE FEE FOR THE FRESH PERMIT AND SERVICE CHARGES DATED 28-02-2024.

Exhibit P3 TRUE COPY OF THE REPORT ON FRESH PERMIT SUBMITTED BY THE MOTOR VEHICLE INSPECTOR, SUB RTO, RANNI DATED 19-03- 2024.