Shiju vs The Regional Transport Authority
2024 Latest Caselaw 26683 Ker

Kerala High Court

Shiju vs The Regional Transport Authority on 5 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

W. P. (C) No. 31397 of 2024
                                     -1-

                                                  2024:KER:67355
              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. 31397 OF 2024

PETITIONER/S:

              SHIJU
              AGED 42 YEARS
              S/O NEELAKANDAN, CHERIYODAN HOUSE, MAMPAD COLLEGE
              P.O., NILAMBUR, MALAPPURAM, PIN - 676542


              BY ADV LAVARAJ M.G.


RESPONDENT/S:

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

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



OTHER PRESENT:

              SRI.S. GOPINATHAN-SR.GP


       THIS    WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION      ON    05.09.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 31397 of 2024
                                 -2-

                                                   2024:KER:67355
                              JUDGMENT

The present writ petition has been filed seeking the

following relief:

"Issue a writ of mandamus or such other writs, order or direction, commanding the respondent Regional Transport Authority, Malappuram to consider Ext.P1 application for regular permit on the route Vellimuttam - T.K. Colony, and grant the same if there is no other legal impediment, within a time frame as this Honorable Court may deem fit and proper;"

2. The petitioner's application in Ext. P1 for a regular

permit for his stage carriage on the route Kuttippuram - Tirur is

pending.

3. Learned Government Pleader submits that the

petitioner's application for the grant of a regular permit shall be

considered within three months from today, in accordance with

the law.

4. Considering the learned Government Pleader's said

stand, the writ petition is disposed of with a direction to the

2024:KER:67355 respondents to consider the petitioner's Ext. P1 application for a

regular permit within three months from today.

Sd/-

DINESH KUMAR SINGH JUDGE

Eb

2024:KER:67355 APPENDIX OF WP(C) 31397/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT SUBMITTED BY THE PETITIONER DATED 29.8.2024

Exhibit P2 TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG WITH THE REGULAR PERMIT APPLICATION ALONG WITH THE COVERING LETTER AND PROPOSED TIMINGS DATED 29.8.2024