N KRISHNA HOLLA Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner is the owner of a 2004 model vehicle with Regn.No.KL-14-E-2130 conducting services on the route Kambar-Thalappady-Kasaragod-Alampady-Manya. The petitioner wanted to replace the above vehicle with another one. Therefore, he submitted an application for the replacement of his vehicle on 02.01.2012. However, no orders were passed thereon by the respondent. Therefore, he approached this Court by filing W.P.(C). No.2034 of 2012 for the issue of a direction to the respondent to consider his application for replacement expeditiously. The said writ petition was disposed of by Ext.P1 judgment dated 13.02.2012. As per Ext.P1, the respondent has been directed to consider the petitioner's application and to pass appropriate orders thereon, within a period of two months from the date of production of a certified copy thereof by the petitioner. According to the petitioner, even before he had produced Ext.P1 judgment, Ext.P2 order has been passed rejecting his application for replacement.

(2.) ACCORDINGLY the learned counsel appearing for the petitioner, Ext.P2 has been passed by the respondent out of animosity for having approached this Court by filing the writ petition. It is also contended that without even waiting for a certified copy of the judgment to be produced, Ext.P2 was passed.

(3.) FOR the above reasons, I do not find any grounds to grant any of the reliefs prayed for in this writ petition. The writ petition is accordingly dismissed.