E.K.Kunhimoideen vs The Secretary
2021 Latest Caselaw 7423 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.3212 OF 2021(B)


PETITIONERS:

      1        E.K.KUNHIMOIDEEN
               AGED 55 YEARS
               S/O.ALAVI HAJI, EDAKKADAN HOUSE, VENGARA, IRINGALLUR
               P.O., MALAPPURAM DISTRICT.

      2        C.SHAMSUDHEEN,
               AGED 47 YEARS
               S/O.MOHAMMED, CHERICHIYIL HOUSE, AREEKULAM, VENGARA
               P.O., MALAPPURAM DISTRICT.

               BY ADV. SRI.B.K.JAYAMOHAN

RESPONDENTS:

      1        THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
               MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., PIN-676
               505, MALAPPURAM DISTRICT.

      2        SRI.HARIS.P.,
               S/O.ABOOBACKER, PALASSERI HOUSE, PUTHUPARAMBA P.O.,
               PIN-676 505, MALAPPURAM DISTRICT.

               R2 BY ADV. SRI.SAJU J.VALLYARA

OTHER PRESENT:

               SR.GP BIMAL .K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3212 OF 2021(B)
                                2




                           JUDGMENT

Dated this the 3rd day of March 2021

Second respondent is awaited. However Mr. Saju J.

Vallyara has filed vakalath for the second respondent.

2. The second respondent was granted regular

permit subject to settlement of timings. It seems that

the respondent has a case that most of the timings

suggested by him are in clash with the petitioners'

services. Hence, the petitioners raised Ext.P3 and Ext.P4

objections against the proposal of timings. The prayer

sought in the writ petition is for a direction to the first

respondent to consider Ext.P3 and Ext.P4 objections

against the proposal of timings.

3. Having considered the limited relief sought by

the petitioners and after hearing the learned Counsel for

the petitioner, learned Senior Government Pleader and

the learned Counsel for the second respondent, I am

inclined to dispose of the writ petition with a direction to WP(C).No.3212 OF 2021(B)

the first respondent that timing shall be fixed as

expeditiously as possible, at any rate, after giving a

reasonable opportunity of being heard to the second

respondent herein, including the petitioners and all other

objectors within a period of six weeks from the date of

receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-3 WP(C).No.3212 OF 2021(B)

APPENDIX PETITIONERS'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.P.ST. 10/2/2003 ISSUED TO THE 1ST PETITIONER IN RESPECT OF STAGE CARRIAGE KL- 06-C-7159.

EXHIBIT P2 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.P.ST 10/837/2002 ISSUED TO THE 2ND PETITIONER IN RESPECT OF STAGE CARRIAGE KL 10 AB-1654.

EXHIBIT P3 PHOTOCOPY OF THE OBJECTION DATED 01.02.2021 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P4 PHOTOCOPY OF THE OBJECTION DATED 01.02.2021 SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE