Ramshad.T.V vs The Secretary
2022 Latest Caselaw 4652 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                    WP(C) NO. 14115 OF 2022
PETITIONER/S:

            RAMSHAD.T.V.
            AGED 33 YEARS
            S/O. ABDUL KHADER, THAIVALAPPIL HOUSE, MATTOOL
            SOUTH P.O., KANNUR-670302, REPRESENTED BY POWER
            OF ATTORNEY HOLDER, HANEEF P.P., S/O. ABDUL
            AZEEZ, PUTHIYA PURAYIL HOUSE, NEAR MRUP SCHOOL,
            MATTOOL SOUTH, KANNUR.

            BY ADV I.DINESH MENON



RESPONDENT/S:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, KANNUR-670002.


OTHER PRESENT:

            GP SURYA BINOY




     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   22.04.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.14115/2022

                               ..2..




                           JUDGMENT

The petitioner has approached this Court

seeking for a direction to the respondent to

consider and pass appropriate orders on Ext.P2

application submitted by the petitioner

seeking revision of timings in respect of

stage carriage, bearing Reg.No.KL-59-B-0501,

operating on the route Mattool - Kannur via

Payangadi, within a time frame.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in

the writ petition, this Court is of the view

that the writ petition can be disposed of with

a direction to the respondent to consider and

pass appropriate orders on Ext.P2 application,

as expeditiously as possible, at any rate,

within a period of two months from the date of WP(C) No.14115/2022

..3..

receipt of a copy of this judgment, after

affording an opportunity of hearing to the

petitioner and affected parties, if any.

The writ petition is disposed of, as above.

Sd/-

VIJU ABRAHAM

JUDGE bka/23.04.2022 WP(C) No.14115/2022

..4..

APPENDIX OF WP(C) 14115/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIMINGS SETTLED ON 31.12.2019.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 9.3.2022.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.8988/2022 DATED 29.3.2022.