Jijo Jacob vs The Secretary
2021 Latest Caselaw 21718 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
      TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                             WP(C) NO. 22991 OF 2021
PETITIONER:

              JIJO JACOB
              AGED 34 YEARS
              S/O JACOB, MALIYECKAL HOUSE, VAYATTUPARAMBA P.O,
              THALIPARAMBA, KANNUR-670141.

              BY ADV I.DINESH MENON



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, KANNUR, REGIONAL TRANSPORT
              OFFICE, CIVIL STATION, KANNUR-670001.

              BY SRI.BIMAL K. NATH, SR. GOVT. PLEADER


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                  W. P. (C) Nos.22991 of 2021
             = = = = = = = = = = = = = = = = = =
           Dated this the 2nd day of November, 2021

                          J U D G M E N T

The petitioner is a stage carriage operator on the

route Chittadi-Therthalli-Alakode-Thaliparamba-Parappa-

Pattuvam. He is currently operating with the timings

settled on 07.01.2019. According to the petitioner,

there has been various change of circumstances

including, introduction of new services as well as

vacant timings which arose due to surrender of permits,

upon which the petitioner has submitted Ext.P3

application for revision of his timings. The petitioner

also claims that, timings which were allotted to SC KL-

53-9345 is lying vacant and that the same could be

allotted to him. All these are matters for the

authorities to consider in the timing conference.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the respondent to

consider Ext.P3 taking due notice of the contentions as W. P. (C) Nos.22991 of 2021

above, after affording an opportunity of hearing to the

petitioner and other affected parties. Let orders be

passed as expeditiously as possible and at any rate

within a period of two months from the date of receipt

of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 22991/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT DATED 30.11.2018.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS DATED 07.01.2019.

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 17.09.2021.

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