Kerala High Court
T.Hyderali vs The Regional Transport Authority on 2 June, 2010
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 15382 of 2010(W)
1. T.HYDERALI, S/O.IBRAHIM, THARAVATTATH
... Petitioner
Vs
1. THE REGIONAL TRANSPORT AUTHORITY,
... Respondent
2. THE SECRETARY,
For Petitioner :SRI.K.V.GOPINATHAN NAIR
For Respondent : No Appearance
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :02/06/2010
O R D E R
K.SURENDRA MOHAN, J
...........................................
WP(C).NO.15382 OF 2010
............................................
DATED THIS THE 2nd DAY OF JUNE, 2010
JUDGMENT
The petitioner is the holder of a regular permit conducting services on the route Kaively - Thrissur with a Stage Carriage bearing registration No.KL 18/6199. Since his permit was expiring, the petitioner has submitted Ext.P1 application for the renewal of his permit under Section 81 of the Motor Vehicles Act, 1988. Prior concurrence of the RTA, Malappuram and Thrissur were sought for and were obtained since the route passes through the limits of the said authorities also. In spite of the above, the renewal application was not considered for the reason that a draft notification was pending in respect of certain portions of the said route. It is the case of the petitioner that a final notification has already been issued and that there is at present no impediment in considering the application of the petitioner. Therefore, the petitioner seeks appropriate directions for an expeditious disposal of Ext.P1 application. The learned Senior Government Pleader assures that the application would be considered Wpc 15382/2010 2 and orders passed, within a short while.
2. In the above circumstances, this writ petition is disposed of directing the first respondent to consider the application for renewal submitted by the petitioner, evidenced herein by Ext.P1 in accordance with law and to pass appropriate orders thereon as expeditiously as possible and at any rate within a period of two months from the date of receipt of a copy of this judgment.
K.SURENDRA MOHAN, JUDGE lgk