N.Gopalakrishnan Nair vs The Secretary
2021 Latest Caselaw 21719 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. 22520 OF 2021
PETITIONER:

              N.GOPALAKRISHNAN NAIR
              AGED 65 YEARS
              S/O NARAYANA PILLAI, GOKULAM, MUTTATHIPARAMBU, CHERTHALA.

              BY ADV ANUMOD B.NAIR



RESPONDENTS:

     1        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, COLLECTORATE,
              KOTTAYAM-686002.

 *ADDL.R2     SHEEJA THOMAS, W/O T.C.THOMAS, THAKADIYELPARAMBIL HOUSE,
              CHANNANIKKAD PO., KOTTAYAM.


              *[ADDL. RESPONDENT NO.2 IS IMPLEADED AS PER ORDERS OF THIS
              COURT DATED 02.11.2021 ON IA 1/2021.]

              BY ADV I.DINESH MENON
              BY SMT.SHEEJA C.S., 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) No.22520 of 2021
          = = = = = = = = = = = = = = = = = =
        Dated this the 2nd day of November, 2021

                    J U D G M E N T

The petitioner who is an existing stage carriage

operator, has submitted Ext.P1 application for revision

of timings. The petitioner seeks for an expeditious

consideration of the application. The additional second

respondent is the rival operator.

2. Heard the learned counsel for the parties.

3. I am of the opinion that it would be sufficient

if Ext.P1 application is considered with due notice to

the petitioner, the second respondent and other rival

operators.

4. Accordingly without expressing anything on the

merits, the writ petition is disposed of directing the

1st respondent to consider Ext.P1 application with due

notice to the petitioner, the second respondent and W. P. (C) No.22520 of 2021

other rival operators. Let orders be passed 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) 22520/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 30.09.2021.

-----