SUVARNA Vs. SECRETARY, REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner, is a transferee of vehicle bearing registration No. KL-07/AZ-7342, which is covered by a regular permit on the route Malavana Ferry ? Kodungallur. A joint application for transfer of permit was submitted by the basic permit holder as well as the petitioner and the same was considered by the Regional Transport Authority, Ernakulam in its meeting held on 27.11.2018 and it has been sanctioned. The basic permit has expired on 16.07.2009. As application for renewal is pending the said stage carriage is being operated on the basis of a temporary permits under Section 87(1)(d) of the Motor Vehicles Act. The application for renewal of permit was adjourned by the Regional Transport Authority in its meeting held on 17.08.2016 (item No. 71). The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent, Secretary of Regional Transport Authority, Ernakulam to endorse the fact of transfer to the name of the petitioner in the certificate of registration and permit, as relating to vehicle KL-07/AZ-7342, having permit on the route Malavana Ferry ? Kodungallur, within a time frame to be fixed by this Court.

(2.) On 07.03.2019, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.