Moncy Mathai vs The Secretary
2021 Latest Caselaw 8337 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                      WP(C).No.5730 OF 2021(M)


PETITIONER:

              MONCY MATHAI
              AGED 45 YEARS
              S/O.MATHAI,
              PUNNAKKATTU HOUSE,
              KUMARANALLOOR,
              KOTTAYAM DISTRICT.

              BY ADVS.
              SRI.SAJU J.VALLYARA
              SRI.SUNNY XAVIER

RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY,
              KOTTAYAM,
              CIVIL STATION,
              KOTTAYAM-686002.


OTHER PRESENT:

              SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5730 OF 2021(M)

                                2




                           JUDGMENT

Dated this the 12th day of March 2021

The petitioner herein appled for revision of timings,

by virtue of Ext. P2 application. The grievance of the

petitioner is that, the above application has not been

taken up, and orders passed and sought for direction to

consider Ext.P2 as expeditiously as possible.

2. The learned Senior Government Pleader on

instructions submitted that regarding the timings in

relation to this particular route, several objections have

been raised and timings needs to be finalized in an

appropriate timing conference, after giving a reasonable

opportunity of being heard to all the objectors.

3. Having heard both sides, I am inclined to

dispose of the writ petition itself with a direction that,

timing conference shall be convened as expeditiously as WP(C).No.5730 OF 2021(M)

possible, within an outer time limit of six weeks from the

date of receipt of a copy of judgment and appropriate

orders passed, after giving a reasonable opportunity of

being heard to all the objectors.

The writ petition is disposed of.

                                             (Sd/-)

                                        SUNIL THOMAS,
         LU                                 JUDGE
 WP(C).No.5730 OF 2021(M)






                           APPENDIX
    PETITIONER'S/S EXHIBITS:

    EXHIBIT P1          PHOTOCOPY OF THE PROCEEDINGS VIDE

ORDER NO.C1/3966/2015/K DATED 28.04.2015 ISSUED BY RESPONDENT

EXHIBIT P2 PHOTOCOPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 28.06.2019.

              //   True Copy //        PA To Judge