Abdul Gafoor K.K vs The Secretary, Regional ...
2021 Latest Caselaw 13121 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                      WP(C) NO. 11592 OF 2021
PETITIONER:

          ABDUL GAFOOR K.K.
          AGED 36 YEARS
          KARUVANGATTUKAVIL HOUSE, RANGATTUR, NADUVATTOM P.O.
          MALAPPURAM, REPRESENTED BY POWER OF ATTORNEY,
          ASHARAF, S/O. AVARAN, CHATHANATHIL HOUSE CHIRAKKAL,
          KURUMBATHUR, PUNNATHALA P.O. TIRUR, MALAPPURAM.

          BY ADV I.DINESH MENON



RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, COLLECTORATE P.O. UP HILL, MALAPPURAM 676
          505.


OTHER PRESENT:

          SR.GP BIMAL K NATH



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.11592/2021                     2




                                  JUDGMENT

Petitioner herein is a permit holder operating on the route

Kuttippuram - Tirur from 2018 onwards with a stage carriage bearing

Registration No.KL-55 V 8592. Due to changed circumstances, petitioner filed

an application for change of timing so as to avoid clash of timings with other

services. Ext.P3 is the above application. Grievance of the petitioner is that in

spite of considerable delay, the above application has not been processed

and no order is passed.

2. Learned senior Government Pleader on instructions submitted that it

has been informed by the concerned office that Ext.P3 has not been received.

Controverting this submission, learned counsel for the petitioner produced a

postal receipt evidencing dispatch of the communication of the petitioner on

27/5/2021.

3.Having considered the limited prayer sought by the petitioner, I am

inclined to dispose of the writ petition by directing the respondent to take up

Ex.P3 and, after convening the timing conference either personally or online,

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.

4. As an abundant caution, petitioner shall submit a copy of Ext.P3

before the respondent within ten days from today. For this limited purpose,

permission shall be granted to the petitioner for entering the office of the

respondent.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

Judge

dpk

APPENDIX OF WP(C) 11592/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE PEERMIT DATED 15.01.2021.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS DATED 22.03.2018.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 26.4.2021.