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Abdul Salam vs The Secretary
2021 Latest Caselaw 19467 Ker

Citation : 2021 Latest Caselaw 19467 Ker
Judgement Date : 16 September, 2021

Kerala High Court
Abdul Salam vs The Secretary on 16 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                       WP(C) NO. 18351 OF 2021
PETITIONER:

          ABDUL SALAM,S/O. LATE IMBICHIMOTHI, THAZHE KALLADA,
          KAYALAM, MAVOOR, KOZHIKODE

          BY ADV I.DINESH MENON



RESPONDENTS:

    1     THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
          CIVIL STATION P.O, UP HILL, MALAPPURAM 676 505

    2     RASHEED K,S/O. AHAMMEDKUTTY, KUZHIKANDATHIL HOUSE,
          MUDAMUZHI, VAZHAKKAD P.O, MALAPPURAM 673 640

          SR. GP SRI.BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.18351 OF 2021
                            2



                         JUDGMENT

The petitioner is a stage carriage operator.

Objecting to the provisional timings issued to the

2nd respondent, the petitioner submitted objections

before 1st respondent as Ext P6. Though the

petitioner was called for a hearing on 17.08.2021,

orders have not yet been passed, is the grievance of

the petitioner.

2. Learned Government Pleader on instructions

submits that the hearing held on 17.08.2021 was only

an attempt for amicable settlement and the same did

not fructify. The timing conference will be held

without delay and with due notice to the petitioner,

it is submitted.

Accordingly, the writ petition is disposed of

directing the 1st respondent to have the objections

submitted by the petitioner considered in the next

timing conference, with due notice to the WP(C) NO.18351 OF 2021

petitioner, 2nd respondent and other affected

parties. 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 vdv WP(C) NO.18351 OF 2021

APPENDIX OF WP(C) 18351/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT OF THE PETITIONER DATED 01-03-2021

Exhibit P2 TRUE COPY OF THE TIMINGS OF THE PETITIONER DATED 9-11-2011

Exhibit P2 TRUE COPY OF THE TIMINGS OF THE PETITIONER DATED 8-11-2011

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

3966/2021 DATED 01-03-2021

Exhibit P4 TRUE COPY OF THE ORDER IN COC NO. 908/2021 DATED 23-06-2021

Exhibit P5 TRUE COPY OF THE PROCEEDINGS DATED 8-07-2021

Exhibit P6 TRUE COPY OF THE OBJECTION DATED 16-07-2021

Exhibit P7 TRUE COPY OF THE NOTICE DATED 3-8-2021

 
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