Basheer.T vs The Regional Transport Authority
2024 Latest Caselaw 26217 Ker

Kerala High Court

Basheer.T vs The Regional Transport Authority on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 30880 OF 2024

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                                                2024:KER:66897
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

 TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                     WP(C) NO. 30880 OF 2024

PETITIONER:

            BASHEER.T,
            AGED 52 YEARS
            S/O. UNNEEN HAJI, THACHAMPATTA HOUSE,
            P.O.THELAKKAD, PATTIKKAD, VETTATHUR, MALAPPURAM
            DISTRICT., PIN - 679325


            BY ADV O.D.SIVADAS


RESPONDENTS:

    1       THE REGIONAL TRANSPORT AUTHORITY,
            REPRESENTED BY ITS SECRETARY, CIVIL STATION,
            PALAKKAD, PIN - 678001

    2       THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            CIVIL STATION, PALAKKAD, PIN - 678001




            SRI. SREEJITH V.S.-GP


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 30880 OF 2024

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                                                        2024:KER:66897
                            JUDGMENT

The present writ petition has been filed for issuing a writ of

mandamus or other appropriate writ, order or direction to the 2 nd

respondent to entertain Ext.P2 application for temporary permit on the

route Kallidikkode - Valamboor.

2. The petitioner claims to be the owner of the stage

carriage bearing registration No.KL.53/V 2162. The petitioner has

applied for regular permit on the route Kallidikkode - Valamboor on

29.06.2024.

3. The petitioner's application for regular permit is still

pending consideration and in the meantime the petitioner had applied

for temporary permit.

4. I am of the view that when the petitioner's

application for regular permit is still pending for consideration, the

petitioner does not have right to apply for temporary permit on the

said route.

Therefore, the present writ petition is dismissed. However,

the authorities are directed to take expeditious disposal on Ext.P1

application of the petitioner for regular permit preferably within a

period of two months.

Sd/-DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 30880 OF 2024

2024:KER:66897 APPENDIX OF WP(C) 30880/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT DATED 29.06.2024 SUBMITTED BY THE PETITIONER WITH RECEIPT.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT DATED 16.08.2024 SUBMITTED BY THE PETITIONER ALONG WITH TYPED COPY OF THE APPLICATION.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN