Vinod Kumar vs The Secretary
2021 Latest Caselaw 4368 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      WP(C).No.2006 OF 2021(A)


PETITIONER:

              VINOD KUMAR,
              AGED 45 YEARS
              S/O. KRISHNA GUPTHAN,
              UZHUNNAMKKOTTIL HOUSE,
              MANNAMPOTTA,
              SREEKRISHNAPURAM, PALAKKAD.

              BY ADV. SRI.K.V.GOPINATHAN NAIR

RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY,
              PALAKKAD,
              KENATHUPARAMBU,
              KUNATHURMEDU,
              PALAKKAD, KERALA - 678 001.


OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).2006/2021
                                       2




                                JUDGMENT

Petitioner herein is the permit holder in relation to vehicle No.KL-

51G-4607. He applied for a varied permit. The grievance of the

petitioner herein is that, the timing has not been settled since the

timing conference has not been convened thereafter.

2. Having considered the limited prayer of the petitioner, I am

inclined to dispose of the Writ Petition itself with a direction that the

proposed timing as indicated in Ext.P1 shall be treated as the

provisional timing after getting the report from the concerned Motor

Vehicle Inspector and ensuring that, there is no clash of timing with the

timing of other existing operators. If there is any clash, proper changes

can be made. Appropriate orders shall be passed as expeditiously as

possible, at any rate, within a period of four weeks from the date of

receipt of a copy of this judgment. It is clarified that, this timing will

strictly be provisional and it should not be considered as a right by the

petitioner to claim it to be considered as the final one. It is made clear

that the above timing shall be considered as provisional, till appropriate

timing is settled in a timing conference.

Writ Petition is disposed of as above.

Sd/-

                                                   SUNIL THOMAS

Sbna                                                    JUDGE
 W.P(C).2006/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE PROCEEDINGS OF REGIONAL

TRANSPORT AUTHORITY GRANTING VARIATION DATED 24.12.2019.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.15789 OF 2020.