Sreeraj P.P vs Joint Regional Transport Officer
2024 Latest Caselaw 29960 Ker

Kerala High Court

Sreeraj P.P vs Joint Regional Transport Officer on 22 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37008 OF 2024




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                               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                   PRESENT

                                  THE HONOURABLE MR. JUSTICE D. K. SINGH

                      TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                                           WP(C) NO. 37008 OF 2024


        PETITIONER/S:

                          SREERAJ P.P, AGED 26 YEARS, S/O RAJAN, PUTHAN PURAYIL HOUSE,
                          ARAYAKKOOL, MOKERI CHAMPAD P.O, KANNUR, PIN - 670694


                          BY ADV K.V.GOPINATHAN NAIR

        RESPONDENT/S:

           1              JOINT REGIONAL TRANSPORT OFFICER
                          (REGISTERING AUTHORITY) SUB REGIONAL TRANSPORT OFFICE,
                          THALASSERRY, PALLITHAZHE, ILLATHAAZHA, THALASSERY, KANNUR
                          DISTRICT, PIN - 670104

           2              THE TRANSPORT COMMISSIONER
                          TRANS TOWER, VAZHUTHAKAD, THIRUVANANTHAPURAM, PIN - 695014

           3              THE SECRETARY MINISTRY OF ROAD TRANSPORT AND HIGHWAY
                          GOVERNMENT OF INDIA, TRANSPORT BHAWAN, 1, PARLIAMENT STREET,
                          NEW DELHI, PIN - 110001


                          SRI. SREEJITH V.S.-GP , SRI. T.C. KRISHNA-DSG


                THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.10.2024, THE
        COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37008 OF 2024




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                                              JUDGMENT

The issue involved in this writ petition is covered by the

judgment dated 04.10.2024 passed in W.P.(C) No.34615/2024 and

batch of writ petitions.

2. The operative portion of the judgment dated 04.10.2024

in W.P.(C) No.34615/2024 and batch would read as under:

"3. Considering the judgment in Writ Petition Nos. 34219/2024 and connected cases, these writ petitions are also disposed of, with a direction to the 1st respondent to register the petitioners' contract carriages with an undertaking from them that, they will fix the Fire Alarm and Protection System (FAPS) within a period of one month, and if the petitioners fail to fix the Fire Alarm and Protection System (FAPS) within a period of one month, the transport authority is free to cancel the registration and take further action against them. The petitioners will give an undertaking to the registering authority for fixing the Fire Alarm and Protection System (FAPS), within a period of one month. After fixing the FAPS, within a period of one month from the date of registration, the petitioners shall produce their vehicles before the respective registering authority for inspection." WP(C) NO. 37008 OF 2024

2024:KER:78478

The present writ petition is also disposed of in terms of the

said judgment.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 37008 OF 2024

2024:KER:78478

APPENDIX OF WP(C) 37008/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE CERTIFICATE DATED 06.06.2024

Exhibit P2 TRUE COPY OF THE TEMPORARY REGISTRATION ISSUED BY THE 1 ST RESPONDENT DATED 21.06.2024

Exhibit P3 TRUE COPY OF THE CERTIFICATE ISSUED BY THE BODY BUILDER IN FORM 22A PART II DATED NIL

Exhibit P4 TRUE COPY OF THE APPLICATION FOR REGISTRATION OF THE VEHICLE IN FORM 20 DATED 20.06.2024

Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) 34641/2024 DATED 04.10.2024