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K.P Habeena vs The Regional Transport Authority
2024 Latest Caselaw 30810 Ker

Citation : 2024 Latest Caselaw 30810 Ker
Judgement Date : 30 October, 2024

Kerala High Court

K.P Habeena vs The Regional Transport Authority on 30 October, 2024

WP(C) NO. 38081 OF 2024

                                         1


                                                   2024:KER:80770
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

              THE HONOURABLE MR.JUSTICE BASANT BALAJI

 WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                        WP(C) NO. 38081 OF 2024

PETITIONER:

             K.P HABEENA,
             AGED 36 YEARS
             W/O ABDUL GAFOOR, KARUVANGATTUKAVIL HOUSE,
             RANGOTTOOR, TIRUR, MALAPPURAM, PIN - 679371


             BY ADV LAVARAJ M.G.


RESPONDENTS:

     1       THE REGIONAL TRANSPORT AUTHORITY,
             REPRESENTED BY ITS SECRETARY,REGIONAL TRANSPORT
             OFFICE,CIVIL STATION P.O., MALAPPURAM, PIN - 676505

     2       THE SECRETARY
             REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
             OFFICE, CIVIL STATION P.O., MALAPPURAM, PIN -
             676505

             Sri.S Gopinath, Sr.G.P
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.10.2024,     THE   COURT       ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 38081 OF 2024

                                   2


                                                     2024:KER:80770
                              JUDGMENT

(Dated this the 30th day of October, 2024)

The petitioner has approached this Court for a direction

to respondents to pass final orders on Ext.P1 application dated

3.10.2024 for regular permit on the route Azhimugham-

Kuttippuram within a time frame.

2. The learned Government Pleader, on instructions,

submitted that on the last RTA meeting there were 455

applications and, therefore, three months' time is required for

the disposal of the application.

Having heard the facts and circumstances of the case, I

direct the respondents to consider Ext.P1 application and pass

final orders within three months from the date of receipt of a

certified copy of this judgment.

Writ Petition is disposed of.

Sd/-

BASANT BALAJI, JUDGE Saap WP(C) NO. 38081 OF 2024

2024:KER:80770 APPENDIX OF WP(C) 38081/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT ALONG WITH THE PROPOSED TIMINGS DATED 03.10.2024

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WP[C] NO.24898/2024 DATED 12.7.2024

 
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