Kerala High Court
K.Adarsh vs The Secretary on 6 May, 2016
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
TUESDAY, THE 10TH DAY OF MAY 2016/20TH VAISAKHA, 1938
WP(C).No. 17107 of 2016 (K)
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PETITIONER(S):
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K.ADARSH
RUGMINI BHAVAN, MUTHUKATTUKKARA,
NOORANAD P.O., MAVELIKKARA
BY ADV. SRI.P.DEEPAK
RESPONDENT(S):
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THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
PATHANAMTHITTA - 691001
BY GOVERNMENT PLEADER SMT. SUNITHA VINOD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10-05-2016, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
bp
WP(C).No. 17107 of 2016 (K)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1: A TRUE COPY OF THE REGULAR PERMIT ISSUED TO KL 26/
F 6464 VALID TILL 07.01.2017
P2: TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF
KL- 26/F 6464
P3: TRUE COPY OF THE LEASE AGREEMENT DATED 06.05.2016
P4: TRUE COPY OF THE APPLICATION FOR REPLACEMENT DATED
06.05.2016
P5: A TRUE COPY OF THE JUDGMENT DATED 10.03.2016 IN
WPC.NO. 8373/2016
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
bp
ANIL K.NARENDRAN, J.
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W.P. (C) NO. 17107 OF 2016
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Dated this the 10th day of May, 2016
JUDGMENT
The petitioner confines his relief to an early consideration of Ext.P4 application for replacement of the vehicle. The petitioner relies on Ext.P5 judgment to contend that the vehicle in use can be replaced by an older vehicle provided the same is roadworthy.
2. I direct the respondent to consider Ext.P4 application with notice to the petitioner within a period of two weeks. I hasten to add that even a leased vehicle can be offered for replacement of vehicle as is attempted to by the petitioner.
The writ petition is disposed of accordingly.
ANIL.K.NARENDRAN JUDGE sks