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O. Shinoy vs The Secretary
2021 Latest Caselaw 17253 Ker

Citation : 2021 Latest Caselaw 17253 Ker
Judgement Date : 13 August, 2021

Kerala High Court
O. Shinoy vs The Secretary on 13 August, 2021
W.P(C).14953/2021
                                     1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
      FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                        WP(C) NO. 14953 OF 2021
PETITIONER/S:

             O. SHINOY.
             AGED 47 YEARS
             S/O. GANGADHARAN, SHINOY NIVAS, CHELERI P.O,
             KANNADIPARAMBA, KANNUR.

             BY ADV O.D.SIVADAS



RESPONDENT/S:

             THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KANNUR,
             PIN-670 002


OTHER PRESENT:

             SR.GP V.K SUNIL




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).14953/2021
                                     2




                              JUDGMENT

Petitioner is an existing stage carriage operator with permit issued

to his stage carriage bearing registration No.KL-59N-6039. He was

originally granted the timing in the year 2005. Due to various change of

circumstances, petitioner proposed to change the timing and Ext.P2

application for revision of timing was filed. The grievance of the

petitioner is that the above application is pending since 17.07.2021.

2. When the matter was taken up, learned Government Pleader

submitted that the application has been processed and it can be

considered in the next timing conference.

3. Having considered the entire facts, I am inclined to dispose of

the Writ Petition itself by directing the respondent to consider Ext.P2

application, on the basis of the inputs called by him and after giving

reasonable opportunity of raising objections to the affected persons, to

pass appropriate orders as expeditiously as possible, at any rate, within

a period of two months from the date of receipt of a copy of this

judgment.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).14953/2021

APPENDIX OF WP(C) 14953/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIME SHEET OF THE PETITIONER'S SERVICE ISSUED BY THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 17.07.2021.

 
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