Vakiyath Koya vs The Secretary
2021 Latest Caselaw 18642 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                      WP(C) NO. 18349 OF 2021
PETITIONER:

          VAKIYATH KOYA,AGED 51 YEARS, S/O HYDER VAKIYATH,
          VAKIYATH HOUSE, MATTATHUR P.O, OTHUKKUNGAL, MALAPPURAM
          DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O, PIN 676 505,
          MALAPPURAM DISTRICT.

          SR. GP SRI.BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18349 OF 2021
                               2



                           JUDGMENT

The petitioner, who is a regular stage carriage

operator, is conducting service with the timings

allotted to him in July, 2019. As per Ext P2, he has

sought for revision of timings. The petitioner seeks

for an expeditious consideration of the application.

Having heard the learned counsel for the

petitioner and the learned Government Pleader, the

writ petition is disposed of directing the

respondent to consider and pass orders on Ext P2,

after hearing the 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 vdv WP(C) NO. 18349 OF 2021

APPENDIX OF WP(C) 18349/2021

PETITIONER EXHIBITS

EXHIBIT P1 PHOTOCOPY OF THE PROCEEDINGS VIDE ORDER NO.G2/148644/2017/M DATED 03.07.2019 ISSUED BY THE RESPONDENT.

EXHIBIT P2 PHOTOCOPY OF THE REQUEST DATED 31.08.2021 SUBMITTED BY TEH PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS OF HIS STAGE CARRIAGE KL-10-BC-1136.