Binuraj D vs The Regional Transport Authority
2024 Latest Caselaw 32570 Ker

Kerala High Court

Binuraj D vs The Regional Transport Authority on 11 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                                  2024:KER:83966

WP(C) NO. 39625 OF 2024

                                       1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR. JUSTICE D. K. SINGH

         MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                             WP(C) NO. 39625 OF 2024


PETITIONER/S:

              BINURAJ D,
              AGED 52 YEARS
              S/O. DEVARAJAN. M, RAJALAYAM, NEAR LMS HOSPITAL,
              ELAMPALLOOR, KOLLAM., PIN - 691501


              BY ADV O.D.SIVADAS


RESPONDENT/S:

     1        THE REGIONAL TRANSPORT AUTHORITY,
              REPRESENTED BY ITS SECRETARY, CIVIL STATION, KOLLAM, PIN -
              691013

     2        THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KOLLAM,, PIN -
              691013


              SRI.S.GOPINATHAN-SR.GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                            2024:KER:83966

WP(C) NO. 39625 OF 2024

                                         2


                                   JUDGMENT

The present writ petition has been filed with the following prayers:-

"i. issue a writ of mandamus or other appropriate writ, order or direction to the respondents to consider Ext.P1 application and pass orders, by circulation of papers under Rule 130 of the Ker- ala Motor Vehicle Rules at the earliest;

ii. Declare the reason stated by the 1st respondent in Ext.P2 for adjourning the application for regular permit is not tenable.

iii. Grant the petitioner such other reliefs which this Hon'ble court deem just and fit in the circumstance of the case."

2. The petitioner's application for a regular permit, filed before

the 1st respondent, was submitted on 03.04.2023 and a long time has

lapsed since then. The 2nd respondent authority has adjourned the

matter every time.

Considering the long delay in taking the necessary decision on

the petitioner's Ext P1 application, which has remained pending for

more than one and a half years, this court deems it appropriate to

direct the respondent to take the necessary decision expeditiously in

accordance with law, preferably within two months from today.

Disposed of.

Sd/-

D. K. SINGH JUDGE SJ 2024:KER:83966

WP(C) NO. 39625 OF 2024

APPENDIX OF WP(C) 39625/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION DATED 03.04.2023, FOR REGULAR PERMIT SUBMITTED BY THE PETITIONER FOR REGULAR PERMIT

Exhibit P2 TRUE COPY OF THE PROCEEDING DATED 28.06.2024 ISSUED BY THE 1ST RESPONDENT.