Abbas K vs The Secretary
2021 Latest Caselaw 19601 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                             WP(C) NO. 16060 OF 2021
PETITIONER:

              ABBAS K
              AGED 54 YEARS
              S/O ABDULLA 30/206(15/302, KOTTAKUTHU, NELLIKUTHU
              P.O.MANJERI, MALAPPURAM DISTRICT

              BY ADVS.
              G.HARIHARAN
              PRAVEEN.H.



RESPONDENTS:

     1        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, MALAPPURAM-676 505.

     2        MR. MUHAMMED,
              S/O ABDULL,A KOLLAPARAMBA HOUSE, KARAKUNNU P.O.MANJERI,
              MALAPPURAM DISTRICT-676 121.

              BY ADV SAJU J.VALLYARA
              BY SMT.SHEEJA C.S., SR. GOVT. PLEADER



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
          = = = =     = = = = = = = = = = = = = =
               W.     P. (C) No.16060 of 2021
          = = = =     = = = = = = = = = = = = = =
       Dated this     the 17th day of September, 2021

                        J U D G M E N T

The petitioner is a stage carriage operator since

the year 2009, on the route Kalikavu - Koottakkal. He is

aggrieved by the provisional set of timings granted to

the second respondent. He has filed Ext.P3 objections

before the 1st respondent.

2. It would be sufficient if a timing conference is

held without delay and the petitioner's objections is

considered.

3. Accordingly the writ petition is disposed of

directing the first respondent to convene a timing

conference and consider the objections of the writ

petitioner, with due notice to the second respondent and

other affected parties, as expeditiously as possible and W. P. (C) No.16060 of 2021

at any rate within a period of six weeks from the date

of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 16060/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER TO OPERATION THE ROUTE KALIKAVU-KOTTAKKAL WITH BUS NO KL-

13N-6066

Exhibit P2 TRUE COPY OF THE JUDGMENT MADE IN PC NO 9756/2021 DATED 23.4.2021

Exhibit P3 TRUE COPY OF THE OBJECTION DATED 26.7.2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT

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