Manu M. G vs The Secretary
2021 Latest Caselaw 5050 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      WP(C).No.2640 OF 2021(D)


PETITIONER:

              MANU M. G.
              AGED 38 YEARS
              S/O. MADHAVAN UNNITHAN, SIVAPRIYA, VAYYANAM P. O.,
              IRTTIVA, AYOOR, KOLLAM DISTRICT, REPRESENTED BY HIS
              POWER OF ATTORNEY HOLDER SMT. RENU, W/O. MANU,
              RESIDING AT SIVAPRIYA, VAYYANAM P. O., IRTTIVA,
              AYOOR, KOLLAM DISTRICT.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, KOLLAM - 691 001.


OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2640 OF 2021(D)
                                    2




                             JUDGMENT

Dated this the 11th day of February 2021

The petitioner herein is the permit holder of a

stage carriage permit for Kadakkal - Kadakkal route

in relation to stage carriage No.KL 24 C 8300.

Contending that, due to the existing timing the

commuters are facing difficulties and that the

petitioner is also experiencing many difficulties, an

application was submitted as Ext.P2 for revision of

timings. The grievance of the petitioner is that

Ext.P2 application has not been taken up, heard and

disposed of in spite of considerable delay.

2. After hearing the learned Counsel for the

petitioner and learned Senior Government Pleader, I

am inclined to dispose of the writ petition itself with a

direction that Ext.P2 application shall be taken up

and considered by the respondent after giving a WP(C).No.2640 OF 2021(D)

reasonable opportunity of being heard to all other

existing en-route operators within six weeks from the

date of receipt of a copy of this judgment.

Accordingly, the writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE

SKP/11-2 WP(C).No.2640 OF 2021(D)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDING ISSUED BY THE RESPONDENT DATED 31.05.2018.

EXHIBIT P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 25.02.2020.

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE