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Judgment
8 paragraphs · 174 wordsThe petitioner has preferred Ext.P5 application dated 16.09.2020 for replacement of vehicle No. KL-46 F 8400, for which a permit has been granted,
with another vehicle No. KL-10 AG 55 which he has taken on lease. The grievance of the petitioner herein is that the above application is pending
consideration, since long.
Having heard the learned Senior Government Pleader as well as the learned Counsel for the petitioner, I feel that the writ petition can be disposed of
with a direction that the Regional Transport Authority shall consider Ext.P5 application as expeditiously as possible at any rate within six weeks from
the date of production of a copy of this order. It is made clear that, if for any reason, the RTA meeting could not be convened, the authority shall take
appropriate decision by resorting to the provision under Rule 130 of Kerala Motor Vehicles Rules. The authority, while considering the application shall
also take note of the principle laid down in decision of this Court in Anilkumar Vs. RTA, Kottayam, 2010[1] KLT 758.