C.K.Surendran vs The Secretary
2022 Latest Caselaw 4709 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. 14053 OF 2022
NAME AND ADDRESS OF TEH PETITIONER:

          C.K. SURENDRAN,
          AGED 50 YEARS
          S/O. A.C. KUNHIKKANNAN,
          ABHIRAM, KOLOLAM,
          KORARAMBA, KEEZHANALLUR,
          EDAYANNUR, KANNUR - 670 581.

          BY ADV SRI. O.D. SIVADAS

NAME AND ADDRESS OF THE RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          KANNUR - 670 001.

          SRI. PREMCHAND R. NAIR - SR. GP



     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.14053 OF 2022

                                  2




                            JUDGMENT

The petitioner has preferred Ext.P2 application

before the respondent for revision of timing.

2. I heard the learned counsel for the

petitioner as well as the learned Government Pleader.

The above writ petition is disposed of directing

the respondent to consider and pass orders on

Ext.P2, within a period of two months from the date

of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE SPR WP(C).No.14053 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 A TRUE COPY OF THE TIME SHEET 14.07.2017 ISSUED BY THE RESPONDENT TO THE PETITIONER'S VEHICLE. EXHIBIT P2 A TRUE COPY OF THE REQUEST DATED 07.04.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

RESPONDENT'S EXHIBITS: NIL.