Kuldeep vs The Regional Transport Authority, ...
2025 Latest Caselaw 12630 Ker

Kerala High Court

Kuldeep vs The Regional Transport Authority, ... on 30 December, 2025

WP(C) No.47135 of 2025


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                                                           2025:KER:98929

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

            THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR

 TUESDAY, THE 30TH DAY OF DECEMBER 2025 / 9TH POUSHA, 1947

                         WP(C) NO. 47135 OF 2025

PETITIONER(S):

                KULDEEP,
                AGED 46 YEARS
                S/O DAMODARAN, HOUSE NO. 13 (15/13),
                KATTITHARA, KUNDANNOOR,
                MARADU P.O, ERNAKULAM, PIN - 682304


                BY ADVS.
                SHRI.SREERAJ M.D.
                SMT.NEELANJANA NAIR



RESPONDENT(S):

     1          THE REGIONAL TRANSPORT AUTHORITY, KOLLAM,
                REPRESENTED BY ITS SECRETARY, CIVIL STATION,
                NEAR ANANDAVALLEESWARAM TEMPLE,
                ANANDAVALLEESWARAM, VIDYA NAGAR,
                KOLLAM, PIN - 691013

     2          THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY KOLLAM,CIVIL
                STATION, NEAR ANANDAVALLEESWARAM TEMPLE,
                ANANDAVALLEESWARAM, VIDYA NAGAR,
                KOLLAM, PIN - 691013


                GP SRI. P.M. SHAMEER
         THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION        ON   30.12.2025,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.47135 of 2025


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                                                                  2025:KER:98929

                          K.V. JAYAKUMAR.J
              --------------------------------------------------
                       WP(C) No.47135 of 2025
              ---------------------------------------------------
            Dated this the 30th day of December, 2025

                                  JUDGMENT

The petitioner approached this Court, under Article 226 of the

Constitution of India, seeking the following reliefs:

"a) To issue a writ of mandamus or other appropriate writ

order or direction directing the respondents to consider

Ext-P1 representation submitted by the petitioner to issue

fresh permit to the petitioner subject to counter signature

in the upcoming supplementary agenda.

b) Pass such other and further directions in favour of the

petitioner as this Hon'ble Court may deem fit and

proper."

2. When the matter is taken up today for hearing, the

learned counsel for the petitioner submitted that he will be satisfied with a

direction to consider Ext.P1 application by the 2nd respondent.

3. Heard the learned counsel for the petitioner and the

learned Government Pleader for the respondents.

4. Having regard to the submissions, I am of the view

2025:KER:98929

that this Writ Petition can be disposed of with the following direction:

The 2nd respondent shall consider Ext.P1 application

(Department Ref No.4602508013456138) submitted by the petitioner

dated 13.08.2025 and pass appropriate orders in accordance with law, as

expeditiously as possible, within a period of three months.

Sd/-

K.V. JAYAKUMAR.

JUDGE Jms

2025:KER:98929

APPENDIX OF WP(C) NO. 47135 OF 2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS DATED 13.08.2025