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Rijeesh. K vs The Secretary
2021 Latest Caselaw 13302 Ker

Citation : 2021 Latest Caselaw 13302 Ker
Judgement Date : 24 June, 2021

Kerala High Court
Rijeesh. K vs The Secretary on 24 June, 2021
WP(C) NO. 10696 OF 2021                        1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                     WP(C) NO. 10696 OF 2021
PETITIONER/S:

          RIJEESH. K
          S/O. KANARANA, KAKKUNNIYIL HOUSE, KALLUNIRA P.O,
          VALAYAM, VADAKARA 673 517

          BY ADV I.DINESH MENON



RESPONDENT/S:

          THE SECRETARY
          REGIONAL TRANSPORT AUUTHORITY, VADAKARA, REGIONAL
          TRANSPORT OFFICE, CIVIL STATION P.O, VADAKARA 673 101




          SR.GP BIMAL K NATH



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10696 OF 2021                            2

                               JUDGMENT

The petitioner herein is holding a stage carriage permit for the

route Chuzhali - Thottipalam, in respect of vehicle No.

KL-18 R 5436. The timings were settled at the time of grant of

permit in the year 2014. Due to change of circumstance, the

petitioner filed an application for changing the timing and for

revision of timing. An application was submitted. The grievance of

the petitioner is that, the above application filed as Ext.P3 is still

pending consideration without any orders being passed.

2. Having considered the limited prayer sought by the

petitioner, I am inclined to dispose of the Writ Petition itself,

directing the first respondent to call a report from the field officer.

Thereafter, he shall take up and consider Ext.P3 application, as

expeditiously as possible, at any rate, within a period of two

months from the date of receipt of a copy of this judgment. Notice

shall be given to all the entroute operators by affixing in the notice

board.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT DATED 17-02-2021

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 27-03-

EXHIBIT P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 19-04-2021

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

7480/2021 DATED 9-4-2021

RESPONDENT'S/S EXHIBITS NIL

 
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