The Secretary, Quilon Automobile ... vs The Secretary, Regional ...
2021 Latest Caselaw 21509 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      WP(C) NO. 22611 OF 2021
PETITIONER:

          THE SECRETARY, QUILON AUTOMOBILE EMPLOYEES CO-OPERATIVE
          SOCIETY LTD. NO.Q 797, AMBALATHUMBHAGAM, PORUVAZHY,
          KOLLAM 690520

          BY ADV O.D.SIVADAS


RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION, PATHANAMTHITTA, PIN 689 645


          SR. GP SRI. BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) NO.22611 OF 2021
                               2



                            JUDGMENT

The petitioner who is a stage carriage operator,

seeks for revision of timings in respect of the

stage carriage bearing No.KL 26/B 6751 operating on

the route Malayalapuzha - Kollam. The petitioner is

presently operating with the timings settled in the

year 2014. The petitioner contends that, there has

been changed circumstances warranting revision of

timings and that it is accordingly he has submitted

Ext P2 request for revision of timings.

2. Heard.

3. Without expressing anything on the merits,

the writ petition is disposed of directing the

respondent to consider Ext P2 with due notice to the

petitioner and other rival operators, 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.22611 OF 2021

APPENDIX OF WP(C) 22611/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDING ISSUED BY THE RESPONDENT DATED 13.02.2014.

Exhibit P2 TRUE COPY OF THE REQUEST ALONG WITIH PROPOSED TIMINGS SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 30.09.2021.