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Kerala High Court
Pallavi V vs The Regional Transport Authority on 12 February, 2026
WP(C) NO. 3386 and 3482 OF 2026
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2026:KER:12934
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947
WP(C) NO. 3386 OF 2026
PETITIONERS:
1 PALLAVI V.,
AGED 33 YEARS
W/O VIGNESH KARTHI, PURAYATH HOUSE, MANKARA P.O.,
PALAKKAD, PIN - 678613
2 G. NARAYANASWAMY,
AGED 57 YEARS
S/O GOVINDARAJ, KALLAMPARAMBU, RVC ROAD, VALLANGHY,
NEMMARA P.O., PALAKKAD, PIN - 678508
BY ADVS.
SRI.RILGIN V.GEORGE
SHRI.K.T.RAVEENDRAN
SHRI.DENNISE JACOB SAVY
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, REPRESENTED BY ITS SECRETARY, REGIONAL
TRANSPORT OFFICE, PALAKKAD, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, REGIONAL
TRANSPORT OFFICE, PALAKKAD, PIN - 678001
3 P. GANGADHARAN,
S/O PONNUCHAMI, KARAKKOTTUPURAM, THEKKUMKUNNAM,
KOTTEKKAD, PALAKKAD, PIN - 678732
WP(C) NO. 3386 and 3482 OF 2026
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2026:KER:12934
SMT. SURYA BINOY, SR. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH WP(C).3482/2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 3386 and 3482 OF 2026
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2026:KER:12934
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947
WP(C) NO. 3482 OF 2026
PETITIONERS:
1 MANJULA S.,
AGED 46 YEARS
W/O DHANPAL, SURABHI, GANESH NAGAR, SEKHARIPURAM,
PALAKKAD, PIN - 678001
2 K. BALAKRISHNAN,
AGED 68 YEARS
S/O KUNJU, KUNNUPARAMBIL HOUSE, PERUVEMBA P.O.,
PALAKKAD, PIN - 678531
BY ADVS.
SRI.RILGIN V.GEORGE
SHRI.K.T.RAVEENDRAN
SHRI.DENNISE JACOB SAVY
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, REPRESENTED BY ITS SECRETARY, REGIONAL
TRANSPORT OFFICE, PALAKKAD, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, REGIONAL
TRANSPORT OFFICE, PALAKKAD, PIN - 678001
3 SOMAN P.,
S/O PONNUCHAMI, KARAKKOTTUPURAM, THEKKUMKUNNAM,
WP(C) NO. 3386 and 3482 OF 2026
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KOTTEKKAD, PALAKKAD, PIN - 678732
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH WP(C).3386/2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 3386 and 3482 OF 2026
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JUDGMENT
[WP(C) Nos.3386/2026, 3482/2026]
These writ petitions are filed with the following prayers:
"1.Declare that the regular permit granted to the 3rd Respondent by Exhibit
P3 decision of the RTA stands cancelled/revoked by operation of R.159(2) of
the Kerala Motor Vehicle Rules, 1989 on account of the failure on the part of
the 3rd Respondent to produce the current records of a suitable stage
carriage within the maximum time allowed by the RTA by Exhibit P4
decision.
2.Issue a writ in the nature of mandamus or such other writ, order or
direction interdicting the 2nd Respondent from issuing the regular permit
granted by Exhibit P3 decision of the RTA on account of the failure on the
part of the 3rd Respondent to produce the current records of a suitable stage
carriage within the maximum time allowed by the RTA by Exhibit P4
decision.
3.Dispense with the English translation of the vernacular Exhibit until such
time as otherwise ordered by this Honorable Court. 4.Issue such other writ
order or direction as this Hon'ble Court may deem fit in the facts and
circumstances of the case."
2. Both sides submitted that the issue raised in these cases has
been covered by the judgment of this Court in W.P.(C) No.36460/2025
and connected cases dated 05.02.2026.
WP(C) NO. 3386 and 3482 OF 2026
2026:KER:12934
3. Accordingly, there will be a direction to the competent
among the official respondents to pass orders on the applications for
regular permits in question, in terms of the judgment referred above,
within two months from the date of receipt of a copy of this judgment.
The writ petitions are disposed of as above.
Sd/-MOHAMMED NIAS C.P.
JUDGE
lsn
WP(C) NO. 3386 and 3482 OF 2026
2026:KER:12934
APPENDIX OF WP(C) NO. 3386 OF 2026
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PERMIT ISSUED TO THE FIRST
PETITIONER DATED 07-08-2025
Exhibit P2 A TRUE COPY OF THE PERMIT ISSUED TO THE 2ND
PETITIONER DATED 04-08-2022
Exhibit P3 A TRUE COPY OF THE DECISION OF THE RTA DATED
Exhibit P4 A TRUE COPY OF THE DECISION OF THE RTA DATED
23.09.2025
Exhibit P5 A TRUE COPY OF THE DECISION REPORTED IN 2003
KHC 1126 ( SEETHAL VS RTA TRICHUR)
Exhibit P6 A TRUE COPY OF THE DECISION REPORTED IN 2015
(4) KHC 131( JOY PV VS RTA THRISSUR )
Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED
20.01.2026 SUBMITTED BY THE FIRST PETITIONER
Exhibit P8 A TRUE COPY OF THE REPRESENTATION DATED
20.01.2026 SUBMITTED BY THE 2ND PETITIONER
Exhibit P 9 A TRUE COPY OF THE TIMING CONFERENCE NOTICE
ISSUED BY THE 2ND RESPONDENT DATED 02/02/2026
Exhibit P 10 A TRUE COPY OF THE REGISTRATION CERTIFICATE OF
THE 3RD RESPONDENT'S VEHICLE TAKEN FROM THE
PARIVAHAN PORTAL
WP(C) NO. 3386 and 3482 OF 2026
2026:KER:12934
APPENDIX OF WP(C) NO. 3482 OF 2026
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PERMIT ISSUED TO THE FIRST
PETITIONER
Exhibit P2 A TRUE COPY OF THE PERMIT ISSUED TO THE 2ND
PETITIONER
Exhibit P3 A TRUE COPY OF THE DECISION OF THE RTA DATED
19.06.2025 IN ITEM NO. 03 (RELEVANT PORTION)
Exhibit P4 A TRUE COPY OF THE DECISION OF THE RTA DATED
23.09.2025
Exhibit P5 A TRUE COPY OF THE DECISION REPORTED IN 2003
KHC 1126
Exhibit P6 A TRUE COPY OF THE DECISION REPORTED IN 2015
(4) KHC 131
Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED
20.01.2026 SUBMITTED BY THE FIRST PETITIONER
Exhibit P8 A TRUE COPY OF THE REPRESENTATION DATED
20.01.2026 SUBMITTED BY THE 2ND PETITIONER
