Trichur District Private Bus ... vs The Secretary
2021 Latest Caselaw 11016 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.7232 OF 2021(D)


PETITIONER:

               TRICHUR DISTRICT PRIVATE BUS OPERATORS ASSOCIATION
               AMBALLUR UNIT, 1ST FLOOR, KOODALY ARCADE, ALAGAPPA
               NAGAR P.O., THRISSUR-683 020, REPRESENTED BY
               SECRETARY, JOBY M.V.

               BY ADV. SRI.I.DINESH MENON

RESPONDENTS:

      1        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
               OFFICE, CIVIL STATION P.O., THRISSUR-680003.

      2        KUNCHUNNI K.S.,
               S/O.SANKARAN EZHUTHASSAN, KOVATH HOUSE, POOKODE,
               VATTANATHRA P.O., AMBALLUR-680302.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7232 OF 2021(D)

                                  2




                             JUDGMENT

Dated this the 7th day of April 2021

The petitioner is the registered association of stage

carriage operators. The running time given to the

second respondent to operate between Kodaly and

Mupliyam is 15 minutes. According to the petitioner,

the rate of running time is different and causes clash of

timing between other members of the association as

well as second respondent. Accordingly, Ext.P4 request

was submitted, which has not been considered, is the

grievance of the petitioner.

2. When the matter was taken up the learned

Senior Government Pleader submitted that report has

been called for and on receiving the report this will be

looked into in the next timing conference and defects, if

any, will be rectified.

3. On the basis of this submission, I am inclined

to dispose of the writ petition itself directing the first WP(C).No.7232 OF 2021(D)

respondent to pass appropriate orders accordingly as

expeditiously as possible, at any rate, within a period of

one month from the date of receipt of a copy of this

judgment. The second respondent shall continue to

maintain the timing as already fixed by the authority till

final decision is taken.

Accordingly, the writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/7-4 WP(C).No.7232 OF 2021(D)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE EXTRACT OF THE PERMIT ON THE ROUTE KODALY-THRISSUR.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO.C4/9743/97 DATED 22.04.1997.

EXHIBIT P3 TRUE COPY OF THE TIME SCHEDULE BY VIRTUE OF WHICH 2ND RESPONDENT IS NOW OPERATING ADJUSTING THE RATE OF RUNNING TIME.

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 12.03.2021.

RESPONDENTS EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE