Faisal vs The Secretary
2021 Latest Caselaw 11958 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                        WP(C).No.7847 OF 2021(E)


PETITIONER/S:

                FAISAL, AGED 45 YEARS
                S/O KADER,KUNNATH NALUKANDATHIL HOUSE,
                PUDUPALLI.P.O, PURATHUR,
                TIRUR,MALAPPURAM DISTRICT.

                BY ADV. SRI.SAJU J.VALLYARA

RESPONDENT/S:

                THE SECRETARY
                REGIONAL TRANSPORT AUTHORITY,
                MALAPPURAM,CIVIL STATION,MALAPPURAM.P.O,
                PIN-676505,MALAPPURAM DISTRICT.


OTHER PRESENT:

                GP SRI C K PRASAD

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7847 OF 2021(E)           ..2..




                              JUDGMENT

Dated this the 13th day of April 2021

The petitioner is the registered owner of a stage

carriage bearing Reg.No.KL-10/V-4586 and is operating

a regular stage carriage service on the route

Parappanangadi - Purathur as ordinary service.

Originally, the regular permit was issued in favour of one

K.Balakrishnan and subsequently the said permit was

transferred to the name of the petitioner. It is contended

that subsequent to the allotment of timings to the

petitioner, with the introduction of new services in the

route as well as alteration of timing to the other

operator, the petitioner submitted Ext.P2 request for

revision of timings of his service. The petitioner prays

for an expeditious consideration of his application.

2. If Ext.P2 application has been received in original

in the office of the respondent, the respondent shall WP(C).No.7847 OF 2021(E) ..3..

issue notice of hearing within one week of receipt of a

certified copy of this judgment to the petitioner and any

other stage carriage operators adversely affected by

change in timings sought for by the petitioner and also

display public notice in the notice board of the office of

the respondent and shall then, consider the prayer of

the petitioner in accordance with law and by convening

a timing conference at any rate, within a period of two

months from the date of publication of the above notice.

Writ petition is disposed of as above.

Sd/-

                              MURALI PURUSHOTHAMAN
   SB                                 JUDGE
 WP(C).No.7847 OF 2021(E)         ..4..



                           APPENDIX
   PETITIONER'S/S EXHIBITS:

   EXHIBIT P1          PHOTOCOPY OF THE PROCEEDINGS VIDE
                       ORDER NNO.C8/14383/2016/M DATED
                       28.03.2017 ISSUED BY RESPONDENT.

   EXHIBIT P2          PHOTOCOPY OF THE REQUEST FOR REVISION

OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 31.12.2020.

//true copy // P.A tp Kidge