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Mohanan K vs The Secretary
2021 Latest Caselaw 13832 Ker

Citation : 2021 Latest Caselaw 13832 Ker
Judgement Date : 2 July, 2021

Kerala High Court
Mohanan K vs The Secretary on 2 July, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
       FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                     WP(C) NO. 10432 OF 2021
PETITIONER/S:

          MOHANAN K.
          OOTTARA KALAM HOUSE, VADAVANNUR, PO KOLLENGODE,
          PALAKKAD-678506.

          BY ADV STALIN PETER DAVIS



RESPONDENT/S:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
          OFFICE, CIVIL STATION, PALAKKAD-678001.




          SR.GP BIMAL K NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10432 OF 2021                2

                          JUDGMENT

The petitioner is an existing operator, operating service

on the route Palakkad - Chittur, with stage carriage

KL-07/AZ 1243, on the basis of the timing granted in the

year 2020. Due to change of circumstances, he applied for

modification. It was allowed with a condition that it was

subject to settlement of timing. Ext.P1 is the proceedings.

The grievance of the petitioner is that Ext.P2 request for

settlement of timing on the basis of timing submitted by him

has not been taken up and considered.

2. Having heard the learned counsel for the petitioner

and the learned senior Government Pleader, I am inclined to

dispose of the Writ Petition itself, with a direction to the

respondent to consider and to dispose of Ext.P2 request, as

expeditiously as possible, with notice to the affected parties

and to pass final orders within a period of two months from

the date of receipt of a copy of this judgment.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS DATED 16.9.20, ISSUING WITH TENTATIVE TIMINGS WITH CONDITION SUBJECT TO SETTLEMENT AFTER LOCKDOWN.

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 15.4.21, ALONG WITH CLASH FREE TIMINGS.


RESPONDENT'S/S
EXHIBITS           NIL
 

 
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