Muhammed Jaisal vs The Secretary
2021 Latest Caselaw 5254 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                      WP(C).No.2721 OF 2021(M)


PETITIONER:

              MUHAMMED JAISAL
              AGED 38 YEARS
              S/O MOIDEENKUTTY,
              AREEKKAM HOUSE,
              A.R.NAGAR,
              MALAPPURAM DISTRICT.

              BY ADV. SRI.PRASAD CHANDRAN

RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY
              KOZHIKODE,
              OFFICE OF THE REGIONAL TRANSPORT OFFICER,
              CIVIL STATION KOZHIKODE,
              PIN-673020.


              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2721 OF 2021

                                       2




                                JUDGMENT

Dated this the 12th day of February 2021

The petitioner is the holder of a regular

permit conducting service on the route Balussery

-Palakkad with settled set of timings issued on

31.03.2018. Petitioner submitted Ext.P2 request for

revision of the timings. The timing conference has not

been convened due to various reasons. The prayer sought

by the petitioner is to direct Ext.P2 to be considered,

as expeditiously as possible.

It is seen that, due to the Covid-19 pandemic,

timing conferences could not be convened. However,

having regard to the nature of prayer sought by the

petitioner herein and that since the petitioner is

holding a regular permit, I am inclined to dispose of

the Writ Petition itself, by directing the respondent

to call for a report from the AMVI and to ensure that,

the timing proposed by the petitioner does not clash

with the timings of the existing en-route operators.

After hearing the en-route operators and objectors as WP(C).No.2721 OF 2021

well as giving notice to the K.S.R.T.C, the respondent

shall issue the modified timing as provisional timings

which shall be in force till, final orders are passed

in an appropriate timing conference. It is made clear

that, this timing will be strictly provisional and will

not confer any right on the petitioner, to claim it to

be treated as the final timing.

Sd/-

                                        SUNIL THOMAS
                                              JUDGE

Jms                     //True Copy//   P.A to Judge
 WP(C).No.2721 OF 2021





                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE PROCEEDINGS OF THE SET

TIMINGS ISSUED TO THE PETITIONER DATED 31.03.2018.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 22.02.2020.

EXHIBIT P3 TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 31.12.2020.

                             //True Copy//    P.A to Judge