Suresh Kumar S.P vs The Secretary
2024 Latest Caselaw 26284 Ker

Kerala High Court

Suresh Kumar S.P vs The Secretary on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 30981 OF 2024

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                                                    2024:KER:66906
              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. 30981 OF 2024

PETITIONERS:
     1    SURESH KUMAR S.P
          AGED 50 YEARS
          S/O. PURUSHOTHAMAN NAIR, SUDHAMANDIRAM, EDATHLA
          NORTH P.O. ERNAKULAM DISTRICT, PIN - 683516

      2      NOUSHAD V.A
             AGED 39 YEARS
             S/O ABDUL KAREEM, VADAKKETHOLAKKARA,KUNJATTUKARA, ,
             EDATHLA, ERNAKULAM DISTRICT, PIN - 683516


             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, CIVIL STATION,
          KAKKANAD, ERNAKULAM, PIN - 682030

      2      REGIONAL TRANSPORT AUTHORITY
             CIVIL STATION KAKKANAD, ERNAKULAM [REPRESENTED BY
             ITS SECRETARY], PIN - 682030

             SRI. S. GOPINATHAN-SR.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. 30981 OF 2024

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                                                          2024:KER:66906
                                JUDGMENT

The present writ petition has been filed with the following

prayers:

"(i) Issue a writ of mandamus or any other appropriate writ or order commanding 1st respondent to consider and take a decision on Exhibit.P2 joint application filed by the petitioners for transfer of permit of the vehicle mentioned in Exhibit.P1 by resorting to circulation of papers as provided under Rule 130 of KMV Rules 1989.

(ii) To pass such orders or reliefs as this Hon'ble Court deems fit in the interest of justice ."

2. Considering the prayer made in this writ petition,

the 1st respondent is directed to consider and take necessary

decision on Ext.P2 joint application of the petitioners, expeditiously

preferably within a period of one month, in accordance with law.

With the aforesaid direction, the writ petition is disposed of.

Sd/-DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 30981 OF 2024

2024:KER:66906 APPENDIX OF WP(C) 30981/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTRATION CERTIFICATE OF STAGE CARRIAGE BUS BEARING REGISTRATION NO.KL-38C-4659

Exhibit P2 A TRUE COPY OF THE JOINT APPLICATION DATED 29.07.2024 FILED BY THE PETITIONERS BEFORE THE RESPONDENTS

Exhibit P3 A TRUE COPY OF THE NO OBJECTION CERTIFICATE ISSUED BY M/S.THIRU KOCHI MOTOR VEHICLE OWNERS CREDIT CO-OPERATIVE SOCIETY LTD., E-1303 ON 26.07.2024

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN