Moosa P.E vs The Secretary, Regional ...

Citation : 2022 Latest Caselaw 9338 Ker
Judgement Date : 10 August, 2022

Kerala High Court
Moosa P.E vs The Secretary, Regional ... on 10 August, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       WP(C) NO. 25623 OF 2022
PETITIONERS:

    1     MOOSA P.E
          AGED 61 YEARS
          S/O IBRAHIM, PARUTHIKKATTUKUDY HOUSE, KARUKADOM P.O.,
          NORTH VENDUVAZHY, KOTHAMANGALM-686 691.
    2     SULFIKKAR K.U.,
          AGED 41 YEARS
          S/O UMMER, KOKKADAN, KANDANTHARA, VENGOLA, ALLAPRA,
          PERUMBAVOOR-683 556.
          BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENT/:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          MINI STATION, PAZHAPALLY, MUDAVOOR PO, MUVATTUPUZHA -
          686 669.

          G.P. SRI.JIMMY GEORGE
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25623 OF 2022
                            2




                      JUDGMENT

The petitioners are stage carriage operators. They seek for revision of own timings. They had been operating on the strength of time schedule issued as per Exts.P1 and P2. Due to introduction of new services and withdrawal of services, it has become necessary to seek for revision of timings. It is accordingly that Ext.P3 joint request has been submitted seeking revision of timings, is the contention. The petitioners seek for an expeditious consideration of the application.

2. Heard the learned Counsel for the petitioners and the learned Government Pleader. Without expressing anything on the merits, the writ petition is disposed of directing the respondent to consider and pass appropriate orders on Ext.P2 joint request, with due notice to the petitioners and to the WP(C) NO. 25623 OF 2022 3 interested /affected operators, as expeditiously as possible and strictly in accordance with seniority.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 25623 OF 2022 4 APPENDIX OF WP(C) 25623/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED TO THE 1ST PETITIONER IN RESPECT OF STAGE CARRIAGE KL-38C-7887.

Exhibit P2 TRUE COPY OF THE TIMINGS ISSUED TO THE 2ND PETITIONER IN RESPECT OF STAGE CARRIAGE KL-40A-4149.

Exhibit P3 TRUE COPY OF THE JOINT REQUEST SUBMITTED BY THE PETITIONERS FOR REVISION OF THEIR TIMINGS DATED 05-07- 2022.