SHIHABUDHEEN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner applied for a fresh regular permit to operate a stage carriage on the route Pothukal - Chungathara via. Nhettikulam, Panankayam, Vellimittam Koomanthode, Kolompadam. By Ext.P1 order passed on 22.12.2010 the Regional Transport Authority, Malappuram resolved to grant the permit subject to settlement of timings. THE petitioner submits that though pursuant to the receipt of Ext.P1 order, the current records were produced on 8.2.2011, within the time limit of 30 days from the date of communication of the order as stipulated in rule 159 of the Kerala Motor Vehicles Rules and the records were in order, till date the Secretary, Regional Transport Authority, Malappuram has not settled the timings and issued the permit. In this writ petition the petitioner seeks a direction to the Secretary, Regional Transport Authority, Malappuram to settle the timings and issue the permit in implementation of Ext.P1 decision of the Regional Transport Authority, Malappuram.

(2.) SRI.Basant Balaji, learned Government Pleader appearing for the respondents, submitted that if the current records of the vehicle have been produced within the time limit stipulated in Ext.P1 and the records are in order, the Secretary, Regional Transport Authority, Malappuram will issue the permit after settling the timings expeditiously. In the light of the above submission and having regard to the fact that more than two months have passed after the decision was taken by the Regional Transport Authority, Malappuram to grant the permit, I dispose of the writ petition with a direction to the Secretary, Regional Transport Authority, Malappuram to settle the timings and issue the permit in implementation of Ext.P1 decision, if the petitioner has produced the current records of the vehicle within the time stipulated in rule 159 of the Kerala Motor Vehicles Rules and the records are in order, expeditiously and in any event within two months from today.