Manju R vs Secretary, Regional Transport Authority Regional Transport Office, Pathanamthitta P.O., Pathanamthitta

Gopinath P, J

This writ petition has been filed for a direction to the first respondent to consider Exts.P5 and P6 applications.

It is submitted by the learned Government Pleader that these applications were not considered as the petitioner's vehicle was blacklisted on account

of arrears of tax and on account of certain other defects. However on instructions she submits that the arrears of tax has been paid and other defects

have also be cured by the petitioner. She also submits that if the petitioner remits the necessary fee for renewal of permit and for replacement of

vehicle and appears before the authority for cancellation of the earlier lease agreement, Exts.P5 and P6 applications can be considered in accordance

with law.

Considering the submissions made by the learned Government Pleader, this writ petition will stand disposed of directing the first respondent to consider

Exts.P5 and P6 applications in accordance with law, on the petitioner remitting necessary fee for the same and producing proof of such payment

before the first respondent. The petitioner shall also appear before the authorities for cancellation of the earlier lease agreement. The matter shall be

considered by the first respondent, if the petitioner complies with the aforesaid conditions, within a period of 'two months' from the date of receipt of a

copy of the judgment.