Binoy vs The Secretary
2021 Latest Caselaw 9315 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                        WP(C).No.4779 OF 2021(V)


PETITIONER:

                BINOY
                AGED 43 YEARS
                PULICKAL HOUSE,
                ELAMTHIKKARA,
                NORTH PARUR.

                BY ADV. SHRI.P.CHANDY JOSEPH

RESPONDENT/S:

      1         THE SECRETARY
                REGIONAL TRANSPORT AUTHORITY,
                ERNAKULAM, COLLECTORATE,
                KAKKANAD, ERNAKULAM, PIN - 682030.

      2         JOSHY K.M,
                KORAMANGALATH HOUSE,
                KONGORPILLY P.O,
                KOONAMMAVU, ERNAKULAM - 683518.


OTHER PRESENT:

                SR.GP K.P HARISH,
                SRI.K.V GOPINATHAN NAIR FOR R2

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).4779/2021
                                      2




                               JUDGMENT

The application of the second respondent for grant of regular

permit on the route Vyttila Hub-North Paravur was considered by the

RTA on 01.02.2020 and was granted. Petitioner, who is an existing

operator on the route of Paravur-Ernakulam-Kaloor, raised objection

before the RTA. After hearing objectors, petitioner and others, permit

was granted subject to settlement of timings. Petitioner has approached

this Court contending that, he has got an objection regarding settlement

of timing. The second respondent appeared through

Adv.K.V.Gopinathan Nair.

2. Having considered the limited prayer sought by the

petitioner, I feel that, this objection can be considered at the time of

timing conference, which is to be ultimately fixed. Accordingly, Writ

Petition is disposed of by directing that the objection raised by the

petitioner shall be considered in the timing conference to be convened

for the purpose of finalizing the timing.

Writ Petition is disposed of as above.

Sd/-

                                                     SUNIL THOMAS

Sbna                                                    JUDGE
 W.P(C).4779/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE TIMINGS ISSUED TOT HE

STAGE CARRIAGE KL-53/F/3098 VIDE ORDER NO.

G/83140/2019/E DATED 24.08.2020.

EXHIBIT P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 27.1.2021.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WP(C) 18479 OF 2020 DATED 09.09.2020.