Ramachandran K.C vs The Secretary
2021 Latest Caselaw 11035 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.7352 OF 2021(T)


NAME AND ADDRESS OF THE PETITIONER/S:

            RAMACHANDRAN K.C
            S/O. CHANDRASEKHARAN, NEDUMBILLY HOUSE, KURUPPAM
            PADY, VYDYASALAPADY, ERNAKULAM

            BY ADV. SRI.O.D.SIVADAS

NAME AND ADDRESS OF THE RESPONDENT/S:

            THE SECRETARY
            THE REGIONAL TRANSPORT AUTHORITY,
            MUVATTUPUZHA,PIN-686 61




            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.7352 OF 2021(T)          2




                         JUDGMENT

Petitioner is the owner of stage carriage No.KL-8B-

8254, which was granted a regular permit. The timing was

fixed 2020. Due to change of circumstance, the petitioner

submitted a request for revision of timing. The grievance

of the petitioner is that no action has been taken on ext.P1

application. The learned counsel for the petitioner invited

my attention to the proceedings of the Motor Vehicle

Inspector produced as Ext.P4. It indicates that he has

recommended for timing mentioned therein. The

grievance of the petitioner is that in spite of this, the

timing conference has not been convened and appropriate

order has not been passed.

2. Having heard the learned counsel for the

petitioner and the learned senior Government Pleader, I am

inclined to dispose of the Writ Petition itself, by directing

the respondent to place the matter before the next timing

conference and to revise the timing after considering all

materials on record including the field officers report as

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

weeks from the date of receipt of a copy of this judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF RESPONDENT DATED 9.07.2003 ALLOTTING TIMING TO THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS OF RESPONDENT DATED 3.01.2018 ALLOTTING TIMING TO THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 11.09.2020 ALONG WITH THE PROPOSED SET OF TIMING SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

EXHIBIT P4 TRUE COPY OF THE REPORT OF THE FILED OFFICER DATED 3.03.2021 SUBMITTED TO THE RESPONDENT

RESPONDENT'S/S EXHIBITS NIL