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Judgment
9 paragraphs · 163 wordsSunil Thomas, J
The regular permit stands in the name of the first petitioner. A joint application for transfer was filed by the petitioners to transfer the permit from
the first petitioner to the second petitioner. The grievance of the petitioner is that, the above application filed as Ext.P2 has not been taken up even
now and no orders are passed.
After hearing the learned counsel for the petitioners and the learned senior Government Pleader, I am inclined to dispose of the Writ Petition itself
by directing the second respondent to place Ext.P2 application for transfer, before the first respondent, if it is in order, which shall take up, consider
and decide in accordance with law, by circulation of papers under Rule 130 of the Kerala Motor Vehicles Rules, 1989, in the next RTA meeting,
which will be convened within a period of two months from the date of receipt of a copy of this judgment.
Writ Petition is disposed of.