Wilson.K.V vs The Regional Transport Authority
2024 Latest Caselaw 26569 Ker

Kerala High Court

Wilson.K.V vs The Regional Transport Authority on 5 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                       2024:KER:67449

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                        WP(C) NO. 28940 OF 2024

PETITIONER/S:

    1     WILSON.K.V
          AGED 61 YEARS
          S/O. VARKEY, KUNNUPURATH HOUSE, ELANAD.P.O., THRISSUR,,
          PIN - 680586

    2     UNNIKRISHNAN.K.K
          AGED 43 YEARS
          S/O. KUTTAN, KARUKAYIL THAIKOOT HOUSE, KANNARA.P.O.
          PATTIKKAD, THRISSUR,, PIN - 680652


          BY ADV O.D.SIVADAS


RESPONDENT/S:

    1     THE REGIONAL TRANSPORT AUTHORITY
          CIVIL STATION, PALAKKAD, REPRESENTED BY ITS SECRETARY,,
          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
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                      2024:KER:67449
WP(C) NO. 28940 OF 2024

                                        2
                                   JUDGMENT

The present writ petition has been filed with the following

prayer:-

"i) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the 1st and 2nd respondents to consider Ext.P2 joint application for transfer of permit in respect of stage carriage bearing No. KL 13/T 3339, operating on the route Valakkavu - Kozhinjapara and issue necessary order in Ext.P2 application by circulation of papers under Rule130 of the Kerala Motor Vehicle Rules. ii) Grant such other reliefs which this Honorable court just and fit in the circumstance of the case."

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

that the petitioners application for transfer of permit in Ext.P2 shall be

considered in the next RTA meeting.

Considering the aforesaid submission made on behalf of the

State Government, the writ petition petition is disposed of, with a

direction to the respondents to consider and pass necessary orders in

Ext.P2 application, preferably within a period of one month.

Sd/-

DINESH KUMAR SINGH JUDGE SJ 2024:KER:67449 WP(C) NO. 28940 OF 2024

APPENDIX OF WP(C) 28940/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 27.12.2022 ISSUED IN RESPECT OF STAGE CARRIAGE NO.KL 13/T 3339, OPERATING ON THE ROUTE VALAKKAVU – KOZHINJAPARA VALID UP TO 09.09.2025.

Exhibit P2 TRUE COPY OF THE JOINT APPLICATION DATED 20.07.2024 SUBMITTED BY THE BEFORE THE 1ST RESPONDENT FOR TRANSFER OF PERMIT IN RESPECT OF STAGE CARRIAGE BEARING NO. KL 13/T 3339

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 13873 OF 2024 DATED 4.04.2024 RENDERED BY THIS HON’BLE COURT .

Exhibit P3(a) THE COPY OF THE JUDGMENT IN WP(C) NO. 7468 OF 2024 DATED 26.02.2024 OF THIS HON'BLE COURT