Kerala High Court

Divya R vs Regional Transport Authority on 9 May, 2025

WP(C) NO. 17331 OF 2025

                                  1

                                                     2025:KER:33706
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

        FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                      WP(C) NO. 17331 OF 2025

PETITIONER(S):

    1      DIVYA R
           AGED 44 YEARS
           W/O VINOD KUMAR N RADHAKRISHNA MANDHIRAM ,THRIKKARIYOOR
           PO., THRIKKARIYOOR, KOTHAMANGALAM , ERNAKULAM, PIN -
           686692

    2      NAVAS C A
           AGED 44 YEARS
           S/O ALIYAR, CHERUMMOOTTIL, ADIMALY, MANNAMKANDAM, PO:
           ADIMALY, IDUKKI, PIN - 685561


           BY ADV STALIN PETER DAVIS


RESPONDENT(S):

    1      REGIONAL TRANSPORT AUTHORITY
           REPRESENTED BY ITS SECRETARY, CIVIL STATION , PAINAV,
           IDUKKI, PIN - 685603

    2      THE SECRETARY
           REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, PAINAV,
           IDUKKI, PIN - 685603


           BY ADV. SMT.SURYA BINOY, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17331 OF 2025

                                 2

                                                        2025:KER:33706
                HARISANKAR V. MENON, J
       --------------------------------------------------
                 WP(C) No.17331 of 2025
       -------------------------------------------------
          Dated this the 09th day of May 2025

                           JUDGMENT

The petitioners have filed the captioned writ petition,

pointing out to the filing of a joint application for transfer of

permit in the name of the 1st petitioner to the name of the 2 nd

petitioner. They contend that the application requires to be

disposed of in a time-bound manner.

2. Having considered the averments in the writ

petition and the contentions raised, this writ petition would

stand disposed of, directing the 1st respondent to consider

Ext.P2 joint application, as expeditiously as possible, at any

rate, within a period of two weeks from today, by resorting to

circulation of papers under the provisions of the Kerala Motor

Vehicles Rules, 1989.