Nandanan vs The Secretary
2021 Latest Caselaw 23425 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         WP(C) NO. 26576 OF 2021
PETITIONER:

              NANDANAN
              AGED 62 YEARS
              S/O. ACHUTHAN VAIDYAR, PULLANIKKATTIL HOUSE,
              KOZHIKKOTTIRI, MUTHUTHALA P.O., PALAKKAD.

              BY ADV I.DINESH MENON



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, PALAKKAD, REGIONAL
              TRANSPORT OFFICE, CIVIL STATION P.O., PALAKKAD-678 001.

              BY SR.GOVT.PLEADER:SMT.SHEEJA.C.S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                           2
WP(C) NO. 26576 OF 2021




                                JUDGMENT

The petitioner is a stage carriage operator. He is

presently operating with the timings settled on

20/07/2016. Seeking revision of timings, he had

submitted a request before the respondent on 30/11/2019.

This Court, as per judgment dated 13/12/2019 in W.P.

(C).No.34156/2019, had directed the respondent to

consider the request. Pursuant thereto, the petitioner's

request was included in the timing conference scheduled

on 20/05/2021 as item No.34. However, the timing

conference was adjourned. So far, the timings have not

been settled. It is accordingly that the petitioner has

approached this Court.

2. Heard the learned counsel for the petitioner as

also the learned Senior Government Pleader.

3. The respondent is bound to comply with the

directions passed by this Court in W.P.

WP(C) NO. 26576 OF 2021

(C).No.34156/2019. Orders are required to be passed on

the petitioner's request for revision of timings without

any further delay.

Accordingly, it is ordered that the petitioner's

request for settlement of timings, which was included as

Item No.34 in the timing conference scheduled on

20/05/2021, shall be taken up for consideration and

orders passed, with due notice to the petitioner and

other interested/affected parties, 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

rsr

WP(C) NO. 26576 OF 2021

APPENDIX OF WP(C) 26576/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS DATED 20.7.2016.

Exhibit P2 TRUE COPY OF THE REQUEST DATED 30.11.2019.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO.34156/2019 DATED 13.12.2019.

Exhibit P4 TRUE COPY OF THE TIMING CONFERENCE NOTICE DATED 15.3.2021.