Musthafa vs The Secretary
2024 Latest Caselaw 28794 Ker

Kerala High Court

Musthafa vs The Secretary on 3 October, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                              2024:KER:73891
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

 THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                   WP(C) NO. 33272 OF 2024

PETITIONERS:

    1     MUSTHAFA
          AGED 57 YEARS
          S/O. RAYIN, KONNOLA HOUSE, VALIYAVARAMBU.P.O.,
          DOWN HILL.P.O., MALAPPURAM DISTRICT, PIN - 676519

    2     SHIHABUDHEEN.V.T.
          AGED 43 YEARS
          S/O HYDROSE KOYA THANGAL VALIYAKATHODI HOUSE,
          PANG SOUTH.P.O., KURUVA, MALAPPURAM DISTRICT, PIN
          - 679333


          BY ADVS.
          G.HARIHARAN
          PRAVEEN.H.
          K.S.SMITHA
          B.R.SINDU
          V.R.SANJEEV KUMAR
          V.ROHITH
          AFNA V.P.




RESPONDENTS:

    1     THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
          DISTRICT, PIN - 676505

    2     REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM , REPRESENTED BY ITS SECRETARY, PIN -
          676505
 W.P.(C).No.33272 of 2024


                                            2024:KER:73891
                               2

OTHER PRESENT:

            SRI. SREEJITH V.S.-GP


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.33272 of 2024


                                                  2024:KER:73891
                                3

                           JUDGMENT

(Dated this the 03rd day of October, 2024)

The present writ petition has been filed for seeking a

writ of mandamus or any other appropriate writ or a direction

commanding the 1st respondent to consider and take a decision

on Ext.P2 application jointly filed by the petitioners for

transferring the permit of the vehicle mentioned in Ext.P1.

2. Sri.V.S.Sreejith, the learned Government Pleader on

instructions submits that R.T.A meeting is fixed on 24.10.2024

and a decision shall be taken on the said meeting of the Board

on 24.10.2024.

3. Considering the aforesaid fact, the present writ

petition is disposed of with a direction to the respondents to

take decision on Ext.P1 application of the petitioners on

24.10.2024 when the meeting of the RTA scheduled to take

place.

Sd/-

DINESH KUMAR SINGH JUDGE

Mms

2024:KER:73891

APPENDIX OF WP(C) 33272/2024

PETITIONERS EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE REGULAR PERMIT DATED 10.06.2024 ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE 1ST PETITIONER FOR VEHICLE NO.KL-10AP-4811 TO OPERATE ON THE ROUTE MANJERI –

PARAPPANANGADI

EXHIBIT P2 A TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER OF PERMIT OF BUS NO.KL- 10AP-4811 OPERATING ON THE ROUTE MANJERI – PARAPPANANGADI

EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE AGENDA OF THE RTA MEETING MALAPPURAM SCHEDULED ON 07.08.2024 AS ITEM NO.294 ALONG WITH ITS ENGLISH TRANSLATION