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Rajani vs The Regional Transport Authority
2025 Latest Caselaw 130 Ker

Citation : 2025 Latest Caselaw 130 Ker
Judgement Date : 9 May, 2025

Kerala High Court

Rajani vs The Regional Transport Authority on 9 May, 2025

WP(C) NO. 17747 OF 2025
                                   1


                                                       2025:KER:33716
                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. 17747 OF 2025

PETITIONER/S:

           RAJANI
           AGED 45 YEARS
           W/O SHAJI, PARACKAL, NARIPATTA P.O., KALLACHI,VADAKARA,
           KOZHIKODE DISTRICT., PIN - 673506


           BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENT/S:

    1      THE REGIONAL TRANSPORT AUTHORITY
           CIVIL STATION PO, EDAPALLY PANAVEL HIGHWAY,KANNUR ,
           REPRESENTED BY ITS SECRETARY., PIN - 670002

    2      THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, CIVIL STATION PO,
           EDAPALLY PANAVEL HIGHWAY,KANNUR ., PIN - 670002
           SRI.ASHWIN SETHUMADHAVAN, 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. 17747 OF 2025
                                      2


                                                            2025:KER:33716


                     HARISANKAR V. MENON, J
            -------------------------------------------------------
                      WP(C) No. 17747 of 2025
           --------------------------------------------------------
              Dated this the 09th day of May 2025

                               JUDGMENT

The petitioner has filed the captioned writ petition, pointing

out that Ext.P1 joint application for transfer of permit filed along

with one Sri.Ayoob is not being disposed of.

Having considered the averments contained in the writ

petition and the contentions raised, the writ petition would stand

disposed of directing the respondents to consider Ext.P1 joint

application for transfer of permit in respect of stage carriage KL -

18V 4788 (replaced now by KL-18 AE 4500) by circulation, within a

period of one month from today.

SD/-

HARISANKAR V. MENON

rkc JUDGE WP(C) NO. 17747 OF 2025

2025:KER:33716 APPENDIX OF WP(C) 17747/2025

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER OF PERMIT DATED NIL SUBMITTED BEFORE THE 1ST RESPONDENT BY SRI.AYOOB AND THE PETITIONER TOGETHER

Exhibit P-2 TRUE COPY OF THE SUPPLEMENTARY AGENDA OF THE RTA, KANNUR DATED 06-02-2025 PERTAINING TO ITEM NO.3

Exhibit P-3 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION OF THE 1ST RESPONDENT AT ITS MEETING HELD ON 06-02-2025 PERTAINING TO SUPPLEMENTARY ITEM NO.3

 
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