Haneefa Palakkal vs Regional Transport Authority, Malappuram Represented By Its Secretary, Civil Station, Malappuram P.O., Malappuram, Pin 676505

C. S. Dias, J

The writ petition is filed to direct the respondents to consider and dispose of Exts.P3, P6 and P7 applications submitted by the petitioner, seeking for renewal of regular permit, replacement of the vehicle and for issuance of temporary permit, respectively.

The petitioner’s case is that, he is a holder of Ext.P1 regular permit in respect of stage carriage bearing registration No. KL 10 AR -9277. The permit was renewed as per Ext.P2, which was valid till 26.4.2020. Thereafter, the petitioner has submitted Ext.P3 application for renewal of Ext.P2 permit on 4.5.2020. He has also submitted Ext.P6 request for replacement of the vehicle and Ext.P7 request for temporary permit on 29.5.2023 and 30.5.2023, respectively. Although the above applications are pending consideration before the second respondent from the aforesaid dates, no action has been taken. Hence, the writ petition.

Heard; Sri.Saju J Vallyara, the learned counsel appearing for the petitioner and Sri. Sreejith V.S., the learned Government Pleader appearing for the respondent.

Sri. Sreejith V.S, on instructions, submitted that the second respondent is awaiting the report of the Field Officer and decision on the above applications would be taken immediately on the receipt of the report.

Having considered the pleadings and materials on record and the arguments addressed by the counsel on both sides, I am of the definite view that the second respondent is to be directed to consider and dispose of Exts.P3 and P7 applications first, and thereafter, consider Ext.P6 application.

Resultantly, I dispose of the writ petition as follows:-

(i) The second respondent is directed to consider and dispose of Ext.P3 application, in accordance with law and as expeditiously as possible, at any rate,within a period of two months from the date of receipt of a certified copy of the judgment, after affording the petitioner an opportunity of being heard.

(ii) The second is also directed to consider and dispose of Ext.P7 application, in accordance with law and as expeditiously as possible, at any rate,within a period of one month from the date of receipt of a certified copy of the judgment, after affording the petitioner an opportunity of being heard.

(iii) After the decision is taken on Exts. P3 and P7, the second respondent shall consider Ext.P6 application in accordance with law. It is made clear this Court has not expressed anything on the merits of Exts.P3, P6 and P7 applications.