Citation : 2021 Latest Caselaw 22503 Ker
Judgement Date : 9 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
WP(C) NO. 23210 OF 2021
PETITIONERS:
1 SADIQ,AGED 32 YEARS,S/O.KHADER, PANAKKADAN HOUSE,
CHIRAPPADAM., THENKARA, MANNARKKAD, PALAKKAD DISTRICT.
2 ASYA, AGED 36 YEARS,W/O.AVARANKUTTY HAJI, THOPPASSERI
HOUSE, ANDIYOORKUNNU P.O., PULIKKAL, MALAPPURAM
DISTRICT.
BY ADV SAJU J.VALLYARA
RESPONDENTS:
THE SECRETARY, REGIONAL TRANSPORT AUTHORITY ,
MALAPPURAM,
CIVIL STATION, MALAPPURAM P.O., PIN-676 505, MALAPPURAM
DISTRICT.
SR. GP SMT.SHEEJA C.S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) NO.23210 OF 2021
2
JUDGMENT
The petitioners are stage carriage operators on
the route Manjeri - Kozhikode. They have filed Ext
P3 joint application for revision of their timings.
Essentially they seek for interchange of timings.
2. Heard the learned counsel for the petitioner
and the learned senior government pleader.
Without expressing anything on the merits, the
writ petition is disposed of directing the
respondent to consider Ext P3 application on its
merits and on putting on notice the
affected/interested parties, if any, 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 vdv W.P(C) NO.23210 OF 2021
APPENDIX OF WP(C) 23210/2021
PETITIONER EXHIBITS
Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 1ST PETITIONER'S VEHICLE KL 10 AE-5913 ISSUED BY THE RESPONDENT.
Exhibit P2 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 2ND PETITIONER'S VEHICLE KL 10 AU-6100 ISSUED BY THE RESPONDENT.
Exhibit P3 PHOTOCOPY OF THE REQUEST DATED 11.10.2021 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT.
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