E V AJITHA Vs. SECRETARY REGIONAL TRANSPORT

JUDGEMENT

(1.) THE petitioner is the registered owner of a Stage Carriage bearing registration No. KL-8 K 5515. This is covered by a regular permit on the route Adat-Thrissur. THE petitioner has already applied for re-issue of temporary permit in respect of a new vehicle bearing registration No. KL 3 F 1798 to operate on the route based on the aforesaid permit. This writ petition has been filed on being aggrieved by the delay in considering the said application for temporary permit submitted on 20.7.2010. Admittedly, Ext.P6 application for temporary permit was submitted before the respondent. When such an application for temporary permit is received by the respondent, it is obligatory on the respondent to pass orders thereon.

(2.) THEREFORE, this writ petition is disposed of with a direction to the respondent to consider Ext. P6 application for temporary permit, expeditiously, at any rate, within a period of one week from the date of receipt of a copy of this judgment. It is made clear that this judgment will not preclude the authorities from pursuing legal action for collection of arrears of tax in respect of stage carriage bearing Registration No. KL-8 K 5515, in accordance with law.