Nazer K vs The Secretary
2022 Latest Caselaw 4880 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                      WP(C) NO. 14785 OF 2022
PETITIONERS:

     1       NAZER K.
             AGED 40 YEARS
             S/O. MUHAMMED, KODANIYIL HOUSE,
             POYLISSERI P.O., PIN - 676 102,
             MALAPPURAM DISTRICT.
     2       UMADEVI.M.V.,
             AGED 47 YEARS
             W/O. ACHUTHAN NAIR, MOOTHEDATH VALAPPIL HOUSE,
             MUTHUR POST, CHEKKANNUR,
             PIN - 679 576, MALAPPURAM DISTRICT.
             BY ADV SAJU J.VALLYARA


RESPONDENT:

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


             BY SMT PRINCY XAVIER (SR GP)



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 14785 OF 2022
                                          2



                         MOHAMMED NIAS. C.P.,J
                                 ------------
                         WP(C)No. 14785 of 2022
                         - - - - - - - - - - - - - - - - - - ----
                     Dated this the 29th day of April, 2022


                                   JUDGMENT

The petitioners are stage carriages operators on the

route Thavanur-Tirur. They have submitted Ext.P3 request for

revision of their own timings before the respondent. Essentially

they seek for interchange of time.

2. Heard the learned counsel for the petitioners and

the learned senior Government Pleader.

3. Without expressing anything on the merits, the writ

petition is disposed of directing to the respondent to consider

Ext.P3 on its merits and on putting on notice the

affected/interested parties, if any, 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.

Writ petition is disposed as above.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlK 29.04.2022 WP(C) NO. 14785 OF 2022

APPENDIX OF WP(C) 14785/2022

PETITIONER'S EXHIBITS Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 1ST PETITIONER'S VEHICLE KL-16-B- 1701 ISSUED BY THE RESPONDENT.

Exhibit P2 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 2ND PETITIONER'S VEHICLE KL-54-B- 6594 ISSUED BY THE RESPONDENT.

Exhibit P3 PHOTOCOPY OF THE REQUEST DATED 01-04- 2022 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT.

Exhibit P4 PHOTOCOPY OF THE JUDGMENT IN WPC NO.23210/2021 DATED 09.11.2021 OF THIS HON'BLE COURT