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Ajithkumar K.K vs Regional Transport Authority And Ors

High Court Of Kerala · Decided on 4 January 2021 · Citation: (2021) 01 KL CK 0007

HON’BLE JUDGES
Sunil Thomas, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 29193 Of 2020
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Judgment

4 paragraphs · 152 words
1.

When the matter was taken up, the learned senior Government Pleader for the respondents submitted that, Ext.P5 temporary permit application can be placed before the next RTA meeting.

2.

The renewal application as well as the application for variation filed as Ext.P3 and Ext.P4 respectively, will be considered, after getting report from the concerned Motor Vehicle Inspector, regarding the timings as well as the route length.

3.

The learned Counsel for the petitioner has a grievance that in the light of the pandemic situation, the RTA meetings are not being convened and hence a time limit may be prescribed. The writ petition is liable to be disposed of with a direction that the RTA meeting shall be convened as expeditiously as possible, at any rate, within an outer time limit of six weeks from the date of receipt of a copy of this judgment.

Accordingly, the writ petition is disposed of.