Lijo.K.Jose vs The Regional Transport Authority
2024 Latest Caselaw 13127 Ker

Kerala High Court

Lijo.K.Jose vs The Regional Transport Authority on 23 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
 THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                 WP(C) NO. 18308 OF 2024
PETITIONER:

         LIJO.K.JOSE
         AGED 34 YEARS, S/O. JOSE, KOPPARAMBIL,
         CHEMBU.P.O., KATTIKUNNU, KOTTAYAM DISTRICT,
         PIN - 686 608.

         BY ADV
              O.D.SIVADAS

RESPONDENTS:

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

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

    3    JOSEPH MATHEW
         S/O. A.J.MATHEW, THADATHIL, KULAYETTIKARA,
         ARAYAMKAVU, ERNAKULAM DISTRICT,
         PIN - 682 317.

         BY
               SREEJITH V.S, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.18308 of 2024
                                  :2:



                            JUDGMENT

Dated this the 23rd day of May, 2024

The petitioner is the holder of a Regular Permit in

respect of Stage Carriage bearing registration

No.KL-11X-6525, which is valid up to 19.02.2028. The

petitioner wants transfer of permit in the name of the 3rd

respondent. The petitioner and the 3rd respondent have

submitted Ext.P2 joint application for the said purpose. The

grievance of the petitioner is that the 1 st respondent-Regional

Transport Authority has not yet considered Ext.P2

application.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader representing respondents 1

and 2.

3. Ext.P2 application submitted by the petitioner and

the 3rd respondent is a statutory application falling within the

ambit of the Motor Vehicles Act. The competent authority

therefore has to consider the same within a reasonable time.

In the facts and circumstances of the case, the

writ petition is disposed of directing the 1 st

respondent-Regional Transport Authority to take a decision

on Ext.P2 application submitted by the petitioner and the 3rd

respondent, at the earliest and at any rate, within a period of

four weeks from the date of receipt of certified copy of this

judgment. If no physical meeting is scheduled, the decision

shall be taken by circulation of papers.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF WP(C) 18308/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 1.03.2023 ISSUED IN RESPECT OF STAGE CARRIAGE NO.KL 11/X 6525.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION SUBMITTED FOR TRANSFER OF PERMIT DATED 15/03/2024.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

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