Faisal C.V vs The Secretary
2021 Latest Caselaw 10730 Ker

W.P(C) No.6729/2021               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.6729 OF 2021(M)


PETITIONER:

               FAISAL C.V
               AGED 30 YEARS
               S/O.SAIDU, PEACE VILLA, THALAKKULATHOOR, ANNASSERI,
               KOZHIKODE.

               BY ADVS.
               SMT.P.ASHA
               SMT.M.VANAJA

RESPONDENT/:

               THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY CUM REGIONAL TRANSPORT
               OFFICER, COLLECTORATE PO, KOZHIKODE 673 020


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.6729/2021                     2




                                  JUDGMENT

The petitioner is the permit holder of a stage carriage bearing registration

No. KL 76/A 2209 in the route Annassery-Kozhikode-Medical College. Timing

was issued in the year 2017. According to petitioner, since several new stage

carriages have been introduced in this route, it has become essential to get the

timing revised. Accordingly, an application for revision of timing was filed as

Ext.P2. Grievance of the petitioner is that, the above application has not been

taken up by the respondent and the delay causes inconveniences to him.

2. Learned senior Government Pleader, on instructions, submitted that

though report was received from the AMVI, there seems to be some clash in

timing . It was also noticed that since running timing was much less, there was

possibility of accident occurring due to over speed. Having considered this, fresh

reports are called for. Reports have to be placed at the timing conference and

after hearing both sides and also the objectors, timing may have to be fixed,

submitted the learned senior Government Pleader.

3. Having considered the above, I am inclined to direct the respondent to

convene the timing conference, as expeditiously s possible, at any rate, within a

period of six weeks from the date of receipt of a copy of this judgment and to

pass final orders after giving a reasonable opportunity of hearing to the

petitioner, all the concerned parties and the objectors, if any.

The writ petition is disposed of as above.

Sd/-

                                                    SUNIL THOMAS

dpk                                                      JUDGE




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1            TRUE COPY OF THE RTA PROCEEDINGS SHOWING
                      THE TIME SCHEDULE OF THE PETITIONER'S
                      SERVICE 28.9.2017

EXHIBIT P2            TRUE COPY OF THE REQUEST FILED BY THE
                      PETITIONER BEFORE THE RESPONDENT DATED

23.2.2021 ON THE ROUTE ANNASSERY-KOZHIKODE

- MEDICAL COLLEGE WITH STATE CARRIAGE KL-

76/A 2209

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 9.2.2021 IN WPC NO.2287/2021