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Judgment
Sathish Ninan, J
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 dated
29.01.2019. 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.
Heard Sri.I.Dinesh Menon, the learned counsel for the petitioner and Sri.Bimal K Nath, the learned senior Government Pleader.
The decision of the STA dated 29.01.2019 relied on by the RTA in Ext P1 decision, was quashed by this Court in Shahubudheen and others v
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 dated 29.01.2019, cannot stand.
Accordingly it is directed that production of vehicle in terms of the STA decision dated 29.01.2019 shall not be insisted upon for issuance of permit.
Let steps be taken for issuance of permit in accordance with law, as expeditiously as possible, and at any rate, within a period of one month from the
date of receipt of a copy of this judgment.
Writ petition disposed of as above.