SMT.UMMAYU Vs. HE SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner is the holder of Ext.P1 regular permit on the route Kaliyattamuck-Kuttippuram (touching Vettom Cheerp) in respect of stage carriage bearing Registration No.KL-10/R-3733, which is valid upto 04.02.2022. The said vehicle, which is a 2003 model with date of registration as 08.10.2003, attained the age of 15 years on 07.10.2018. Thereafter, the petitioner made Ext.P3 application dated 03.11.2018 to replace the same with another stage carriage bearing registration No.KL-55/M-9832, covered by Ext.P4 certificate of registration. The petitioner has also made Ext.P5 application to issue substitute temporary permit for a period of four months. Now, the petitioner is before this Court in this writ petition seeking a writ of mandamus commanding the respondent, Secretary of the Regional Transport Authority, Malappuram to consider and pass appropriate orders on Ext.P3 application made by the petitioner for replacement of stage carriage bearing Registration No.KL-10/R-3733, with stage carriage bearing registration No.KL-55/M-9832, within a time limit to be fixed by this Court. The petitioner has also sought for an order directing the respondent to issue four months' substitute temporary permit on the route in question.

(2.) On 14.11.2018, when this writ petition came up for admission, the learned Senior Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the respondent.