Shameer N.P vs Regional Transport Authority
2025 Latest Caselaw 8287 Ker

Kerala High Court

Shameer N.P vs Regional Transport Authority on 25 April, 2025

                                                           2025:KER:33141
W.P(C)No.32130 of 2024
                                    1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR. JUSTICE S.MANU

     FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                      WP(C) NO. 32130 OF 2024

PETITIONER:

             SHAMEER N.P.,
             AGED 40 YEARS
             S/O. UMMER, PARAMBIL HOUSE, NARIKKUNI P.O.,
             KUNNAMANGALAM-VIA, KOZHIKODE DISTRICT, PIN - 673585


             BY ADVS.
             BABU JOSEPH KURUVATHAZHA
             ARCHANA K.S.
             MOHAMMED SHAFI.K
             NOEL EALIAS



RESPONDENT:

             REGIONAL TRANSPORT AUTHORITY,
             GROUND FLOOR, CIVIL STATION, KOZHIKODE, REPRESENTED
             BY ITS SECRETARY, PIN - 673020

             SMT.RESHMI THOMAS, GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.04.2025,   THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                             2025:KER:33141
W.P(C)No.32130 of 2024
                                     2




                              JUDGMENT

Dated this the 25th day of April, 2025

The writ petition is disposed of directing the respondent to

consider Ext.P5 representation of the petitioner in accordance with law

within a period of two months from the date of receipt of a copy of this

judgment. It is clarified that this Court has not considered the case on

merits. Petitioner shall produce a copy of the writ petition along with a

copy of this judgment before the respondent, to enable compliance.

Sd/-

S.MANU JUDGE

vgd/25.04.25 2025:KER:33141

APPENDIX OF WP(C) 32130/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE ELECTRIC AUTO-RICKSHAW OWNED BY THE PETITIONER BEARING REGISTRATION NO.KL 76 E 0447.

EXHIBIT P2 TRUE COPY THE TAX LICENCE OF THE AUTO-

RICKSHAW BEARING REGISTRATION NO.KL 76 E 0447.

EXHIBIT P3 TRUE COPY OF THE INSURANCE CERTIFICATE OF THE AUTO-RICKSHAW BEARING REGISTRATION NO.KL 76 E 0447, INSURED WITH ROYAL SUNDARAM GENERAL INSURANCE, KOZHIKODE.

EXHIBIT P4 TRUE COPY OF THE ORDER NO. C KL 76E0447/2024/D DATED 03.05.2024 ISSUED BY THE RESPONDENT.

EXHIBIT P4(A) TRUE COPY OF THE RENT DEED DATED 08.05.2024 EXECUTED BETWEEN MR. MUNEER T. AND PETITIONER.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 20.05.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.