RAKASHKUMAR Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY PALAKKAD, REGIONAL TRANSPORT OFFICE PALAKKAD P.O., PALAKKAD 678 001

JUDGEMENT

(1.) The application for regular permit was granted as per Ext.P1 decision. The records of the vehicle made available was not considered by the authority, requiring the petitioner to produce current records of a vehicle within the upper age limit as specified in the decision of STA dtd. 29/1/2019. As per the decision of the STA referred to, the vehicle should be under eight years of age. It is aggrieved thereby that the petitioner has approached this Court.

(2.) Heard Sri.I.Dinesh Menon, the learned counsel for the petitioner and Sri.Bimal K Nath, the learned senior Government Pleader.

(3.) The decision of the STA dtd. 29/1/2019 relied on by the RTA in Ext P1 decision, was quashed by this Court in Shahubudheen and others vs. State Transport Authority, Tvm and others (2020(2) KHC 357). In the light thereof, the direction in Ext P1 grant for production of vehicle within the age limit prescribed in the decision of STA dtd. 29/1/2019, cannot stand.