Kerala High Court
Safwan M vs The Secretary, Regional Transport ... on 31 May, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
WP(C) NO. 19643 OF 2024
PETITIONER:
SAFWAN M.
AGED 27 YEARS
S/O. HASSAN, MADHARI HOUSE,
AREEKKAPALLIYALI, VALIYORA P.O.,
VENGARA, THIRURANGADI,
MALAPPURAM DISTRICT, PIN - 676304
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENT:
THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM CIVIL STATION, MALAPPURAM P.O.,
MALAPPURAM DISTRICT,
PIN - 676505
SRI.S.GOPINATHAN-SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.19643 Of 2024
2
JUDGMENT
Dated this the 31st day of May, 2024
The petitioner has approached this Court seeking the
following relief:
"Issue a writ of mandamus or any other appropriate
writ, direction or order, directing the respondent to consider
Ext.P3 application by re-issuing four months Temporary
Permit in respect of stage carriage KL-08BH-0747 to operate
on the route Parappanangadi-Manjeri in the place of stage
carriage KL-10R-6714 in continuation of Ext.P2 Temporary
Permit within a reasonable time limit to be fixed by this
Court."
2. Grievance of the petitioner is that even though the
validity of the existing Temporary Permit of his stage
carriage is expiring on 04.06.2024 and an application for
reissue of permit is already filed as evidenced by Ext.P3, the
same is even now pending consideration. The limited prayer
of the petitioner is for an expeditious disposal of Ext.P3
application.
WP(C) No.19643 Of 2024
After considering the materials placed on record and
hearing the learned counsel for the petitioner as well as the
learned Government Pleader, the writ petition is disposed of
directing the respondent to take up Ext.P3 application and
pass appropriate orders on Ext.P3 application as
expeditiously as possible and at any rate, within a period of
two weeks from the date of receipt of a copy of this
judgment. Until such time, the petitioner shall be permitted to
continue the operations irrespective of the fact that the
existing permit is expiring on 04.06.2024. The petitioner shall
produce current records in respect of vehicle
No.KL-10R-6714 before the Secretary, Regional Transport
Authority, for consideration of the application.
Sd/-
N.NAGARESH
JUDGE
hmh
WP(C) No.19643 Of 2024
APPENDIX OF WP(C) 19643/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.
(C) NO. 9725/2024 DATED 12.03.2024 OF
THE HON'BLE HIGH COURT OF KERALA
Exhibit P2 TRUE PHOTOCOPY OF THE TEMPORARY PERMIT
VIDE NO. KL2024-TEMP-8689A ISSUED TO
THE PETITIONER IN RESPECT OF STAGE
CARRIAGE KL-08-BH-747 DATED 16.05.2024
Exhibit P3 TRUE PHOTOCOPY OF THE APPLICATION FOR
RE-ISSUE OF 4 MONTHS TEMPORARY PERMIT
ALONG WITH COVERING LETTER SUBMITTED
BY THE PETITIONER BEFORE THE
RESPONDENT ON 18.05.2024
