Pramod.K vs The Secretary
2021 Latest Caselaw 8343 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.4499 OF 2021(J)


PETITIONER:

              PRAMOD.K
              AGED 46 YEARS
              PAREMAESWARAN,
              KATTUNGAL HOUSE,
              NEDUNGOTTOOR P O,
              PALAKAKD-679308.

              BY ADV. SRI.I.DINESH MENON

RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
              REGIONAL TRANSPORT AUTHORITY, PALAKKAD, REGIONAL
              TRANSPORT OFFICE, CIVIL STATION P O, PALAKKAD-678001.


OTHER PRESENT:

              SR.GP K.P HARISH

     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.4499 OF 2021(J)

                                  2




                             JUDGMENT

Dated this the 12th day of March 2021

The petitioner is the permit holder of a stage carriage

operating on the route Cherplassery - Valanchery in

relation to vehicle No.KL 52C 0387. The timing of the

petitioner was last settled in the year 2000. Due to

various reasons, it became essential to seek for change of

the timing. Accordingly, an application for revision of

timing was submitted.

2. The grievance of the petitioner is that inspite of

the considerable delay, no steps have been taken for

revision of the timing.

3. The learned Senior Government Pleader on

instructions submitted that notice of hearing has been

issued to the petitioner and final decision is likely to be

taken at the earliest. It was also submitted by the

learned Senior Government Pleader that necessity and

requirement is also to be ascertained. WP(C).No.4499 OF 2021(J)

3. Having regard to the entire facts and the

submissions made at the time of hearing, I am inclined to

dispose of the writ petition itself with a direction that the

respondent shall take up the matter and dispose it of

after considering the necessity and after giving a

reasonable opportunity of being heard to the applicant

and likely affected enroute operators if any, pass orders

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

of six weeks from the date of receipt of a copy of this

judgment.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE

SKP/12-3 WP(C).No.4499 OF 2021(J)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT DATED 01.12.2020.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 3.11.2000.

EXHIBIT P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 08.02.2021.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE