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Jayachandran Nair vs The Regional Transport Authority
2025 Latest Caselaw 995 Ker

Citation : 2025 Latest Caselaw 995 Ker
Judgement Date : 15 July, 2025

Kerala High Court

Jayachandran Nair vs The Regional Transport Authority on 15 July, 2025

                                                        2025:KER:52154

WP(C).14589 & 14613 OF 2025            1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

         TUESDAY, THE 15TH DAY OF JULY 2025 / 24TH ASHADHA, 1947

                              WP(C) NO. 14589 OF 2025

PETITIONER/S:

             JAYACHANDRAN NAIR,
             AGED 55 YEARS
             S/O. K.M.SOMAN NAIR, JAYA NIVAS, UMBIDI, KARUKACHAL
             P.O., KOTTAYAM DISTRICT, PIN - 686539


             BY ADV SHRI.SAJEEV KUMAR K.GOPAL


RESPONDENT/S:

     1       THE REGIONAL TRANSPORT AUTHORITY,
             CIVIL STATION, COLLECTORATE P.O, KOTTAYAM, REPRESENTED
             BY ITS SECRETARY, PIN - 686002

     2       THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
             COLLECTORATE P.O., KOTTAYAM, PIN - 686002

             SRI. V.S.SREEJITH, GOVT. PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.07.2025, ALONG WITH WP(C).14613/2025, THE COURT ON 15.07.2025
DELIVERED THE FOLLOWING:
                                                         2025:KER:52154

WP(C).14589 & 14613 OF 2025            2



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

         TUESDAY, THE 15TH DAY OF JULY 2025 / 24TH ASHADHA, 1947

                              WP(C) NO. 14613 OF 2025

PETITIONER/S:

             JAYACHANDRAN NAIR,
             AGED 55 YEARS
             S/O. K.M. SOMAN NAIR, JAYA IVAS,UMBIDI, KARUKACHAL
             P.O., KOTTAYAM DISTRICT, PIN - 686539


             BY ADV SHRI.SAJEEV KUMAR K.GOPAL


RESPONDENT/S:

     1       THE REGIONAL TRANSPORT AUTHORITY,
             CIVIL STATION, COLLECTORATE P.O., KOTTAYAM, REPRESENTED
             BY ITS SECRETARY, PIN - 686002

     2       THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
             COLLECTORATE P.O, KOTTAYAM, PIN - 686002

             SRI. V.S.SREEJITH, GOVT. PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.07.2025, ALONG WITH WP(C).14589/2025, THE COURT ON 15.07.2025
DELIVERED THE FOLLOWING:
                                                                                        2025:KER:52154

WP(C).14589 & 14613 OF 2025                     3


                             MOHAMMED NIAS C.P., J.
                     ......................................................
                      W.P(C) Nos.14589 & 14613 of 2025
                     ...............................................................
                     Dated this the 15th day of July, 2025


                                          JUDGMENT

The question that arises for consideration in these writ petitions

is whether the applications submitted for transfer of the permits can be

considered pending orders on the applications for renewal of the regular

permit.

2. The stage carriages bearing registration Nos.KL-3N995 and

KL-5R-4977 are covered by regular permits issued to the transferor, as

seen from Ext.P1 produced in the writ petitions. Following the expiry of

the permits on 9.8.2020 and 25-02-2020, respectively, the permit holders

filed renewal applications, which are currently pending consideration

with the Regional Transport Authorities concerned. The vehicles are now

being operated on the temporary permits issued under Section 87 of the

Motor Vehicles Act 1970, as seen from Ext.P2. As per Ext.P3 decision of

the first respondent, the consideration of the renewal application was 2025:KER:52154

deferred as the question regarding overlapping on the route in question

was being considered was decided that till a final decision is taken on the

issue, temporary permits are to be issued to the expired permits.

3. The petitioners, along with the permit holders/transferors,

submitted joint applications for transfer of the regular permits as

provided under Section 82 of the MV Act. The consideration of the said

applications was being adjourned. Accordingly, the prayers in the writ

petitions are to direct the first respondent to pass orders on the

applications for transfer of permit without waiting for the final

adjudication of the renewal application concerning the stage carriages.

4. A counter affidavit has been filed on behalf of the first

respondent stating that, without renewing the original permit, it was not

possible to transfer the permit.

5. Heard Sri. Sajeev Kumar K. Gopal, learned counsel for the

petitioner and Sri. Sreejith V.S., Government Pleader, for the

respondents.

6. The learned counsel for the petitioner argues that there is no

distinction between a regular permit and a temporary permit in the MV

Act, and even a temporary permit holder has to be treated as a holder of a 2025:KER:52154

WP(C).14589 & 14613 OF 2025 5

permit. It is also argued that in case the permit is renewed, by operation

of law it will be treated as renewed from the date of expiry, which also

makes it clear that the authorities need not wait for renewing the permit

to consider the application for endorsing the transfer.

7. The learned Government submits that the impugned orders

call for no interference as the same are issued in consonance with the

relevant provisions of the Motor Vehicles Act and corresponding rules,

particularly Sections 80, 81, 82, and 87 thereof. He also places reliance on

the judgments passed by this Court in Usman v. Regional Transport

Authority, Malappuram represented by its Secretary [(2015) 4 KHC

779] and Jaffer v. Usman and Ors. [(2015) 4 KLT 590],

8. The undisputed facts would show that renewal applications

have been submitted by the permit holders, and that the stage carriages

are now plying based on the temporary permits issued under the Act. A

temporary permit is only for a limited period, and even the authorisation

is granted temporarily. Power is also granted under section 87 of the Act

to impose such conditions as the authority thinks fit for the grant of a

temporary permit. As held by this Court in Jaffer P. v. Usman and Ors.

[2015 (4) KLT 590], a mere pendency of a renewal application cannot 2025:KER:52154

make a permit alive.

9. True, on the renewal of the permit, it will date back, but the

same cannot be an answer for contending that, pending a renewal

application, the transfer application has to be considered. It is pertinent

to note that only a permit holder can apply for renewal, as done in the

instant cases, and the said applications have not been allowed so far.

Given the above, it cannot be said that the stand of the authorities that

the transfer application would be considered only after considering the

renewal application cannot be said to be wrong in any manner.

10. It is also to be noted that under the provisions of the Motor

Vehicles Act, there is a distinction between a regular permit, which is

renewable every five years and a temporary permit, which is issued for a

limited period. That apart, a reading of Section 87 which deals with

transfer of permit under the Act also shows that a permit cannot be

transferred to another person without the approval of the Transport

Authority that originally granted it and that the transferring of a vehicle

that has a permit does not automatically transfer the right to use the

permit to the new owner, to ensure that only eligible persons operate

transport vehicles under valid permits, which is in public interest as well.

                                                            2025:KER:52154

WP(C).14589 & 14613 OF 2025        7


In view of the above, I find no merit in the writ petitions, and they are

accordingly dismissed.

Sd/-

                                   MOHAMMED NIAS C.P.
                                        JUDGE


okb/
                                                          2025:KER:52154

WP(C).14589 & 14613 OF 2025         8



                        APPENDIX OF WP(C) 14613/2025

PETITIONER EXHIBITS

Exhibit P-1               TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF
                          STAGE CARRIAGE KL-5R-4977
Exhibit P-2               TRUE COPY OF THE TEMPORARY PERMIT IN RESPECT
                          OF STAGE CARRIAGE KL-5R-4977 ON THE ROUTE

KOTTAYAM-PARIPPU DATED 09-10-2024 ISSUED BY THE 2ND RESPONDENT Exhibit P-3 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 19-02-2020 IN ITEM NO.1 Exhibit P-4 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 24-08-2024 VIDE ORDER NO.J4/636/2024/K 2025:KER:52154

WP(C).14589 & 14613 OF 2025 9

APPENDIX OF WP(C) 14589/2025

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF STAGE CARRIAGE KL-3N-995 Exhibit P-2 TRUE COPY OF THE TEMPORARY PERMIT IN RESPECT OF STAGE CARRIAGE KL-3N-995 ON THE ROUTE KOTTAYAM-PARIPPU DATED 18-03-2025 ISSUED BY THE 2ND RESPONDENT Exhibit P-3 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 19-02-2020 IN ITEM NO.1 Exhibit P-4 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 24-08-2024 VIDE ORDER NO.J3/313/2023

 
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