Abdul Thahir vs The Secretary
2021 Latest Caselaw 12026 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                        WP(C).No.8001 OF 2021(A)


PETITIONER/S:

                ABDUL THAHIR
                AGED 29 YEARS
                S/O. AYSHABI, THENAMPULAKKAL HOUSE, EDARIKODE P. O.,
                MALAPPURAM - 676501.

                BY ADV. SRI.I.DINESH MENON

RESPONDENT/S:

                THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
                PALAKKAD, REGIONAL TRANSPORT OFFICE, CIVIL STATION P.
                O., PALAKKAD - 670 801.


OTHER PRESENT:

                GP SRI BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8001 OF 2021(A)       ..2..




                           JUDGMENT

Dated this the 16th day of April 2021

The petitioner is a regular stage carriage permit

holder operating on the route Chittur - Kadampuzha in

respect of stage carriage KL-09/W-4984 which was

replaced by SC KL-57/B-4601. 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.P3 request for

revision of timings of his service. The petitioner prays

for an expeditious consideration of his application.

2. If Ext.P3 application has been received in

original in the office of the respondent, the respondent

shall issue notice of hearing within one week of receipt

of a certified copy of this judgment to the petitioner WP(C).No.8001 OF 2021(A) ..3..

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.8001 OF 2021(A)          ..4..



                             APPENDIX
     PETITIONER'S/S EXHIBITS:

     EXHIBIT P1        TRUE COPY OF THE PERMIT DATED
                       03.12.2020.

     EXHIBIT P2        TRUE COPY OF THE PROCEEDINGS DATED
                       10.03.2020.

     EXHIBIT P3        TRUE COPY OF THE REQUEST SUBMITTED BY

THE PETITIONER DATED 20.03.2021.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(c) NO.7672/2021 DATED 09.04.2021.

//true copy //

P.a TO Judge