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Sreekumar.K vs The Secretary, Regional Transport ...
2025 Latest Caselaw 5979 Ker

Citation : 2025 Latest Caselaw 5979 Ker
Judgement Date : 23 August, 2025

Kerala High Court

Sreekumar.K vs The Secretary, Regional Transport ... on 23 August, 2025

WP(C) NO. 31824 OF 2025              1                 2025:KER:64151

            IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                PRESENT

       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

  SATURDAY, THE 23rd DAY OF AUGUST 2025 / 1ST BHADRA, 1947

                     WP(C) NO. 31824 OF 2025

PETITIONER:

            SREEKUMAR.K, AGED 50 YEARS,
            S/O KARUNAKARA PILLAI KS, JAYASREE BHAVANAM,
            NJARAKKAL,PERINAD PO, THRIKKARUVA, KOLLAM,
            PIN - 691601

            BY ADVS. SRI.O.D.SIVADAS
            SMT.VINAYA V.NAIR

RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            RT OFFICE, CIVIL STATION, KOLLAM, PIN - 691013


            SMT. SURYA BINOY, SR. GP.


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR

ADMISSION     ON   23.08.2025,    THE     COURT   ON   THE    SAME   DAY

DELIVERED THE FOLLOWING:
 WP(C) NO. 31824 OF 2025                   2                    2025:KER:64151



                             JUDGMENT

The writ petition is filed with the following prayers.

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the respondent to consider and dispose of Ext.P3 application for temporary permit on the route Panayam Temple - Kundara Hospital Junction and pass necessary order granting temporary permit at the earliest;

(ii) Grant the petitioner such other further reliefs which this Hon'ble Court deed just and fit in the circumstance of the case."

2. Taking note of the fact that Ext.P3 application seeking a

temporary permit is pending consideration before the respondent,

there will be a direction to the respondent to pass orders on the

same, in accordance with law, within three weeks from the date of

receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE DMR/-

WP(C) NO. 31824 OF 2025 3 2025:KER:64151

APPENDIX OF WP(C) 31824/2025

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT DATED 1.04.2022 ISSUED BY THE RESPONDENT VALID TILL 13.02.2024

TRUE COPY OF THE APPLICATION ALONG Exhibit P2 WITH COVERING LETTER DATED 31.07.2025 FOR RENEWAL OF PERMIT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Exhibit P3 TRUE COPY OF THE APPLICATION DATED NIL SUBMITTED BY THE PETITIONER FOR TEMPORARY PERMIT

// TRUE COPY //

P.A. TO JUDGE

 
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