Kunhimohammed vs The Secretary
2022 Latest Caselaw 9746 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
       FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                        WP(C) NO. 27747 OF 2022
PETITIONER/S:

           KUNHIMOHAMMED
           AGED 49 YEARS
           S/O. HAMZA, PARAMMAL HOUSE, KUTTIPPURAM P.O, PIN -
           679571, MALAPPURAM DISTRICT.

           BY ADV SAJU J.VALLYARA



RESPONDENT/S:

           THE SECRETARY
           REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
           MALAPPURAM P.O, PIN - 676505, MALAPPURAM DISTRICT.



           G.P JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27747 OF 2022
                                      2



                            JUDGMENT

The prayer in the present Writ Petition is for issuance of

directions to the respondent to consider and dispose of Ext.P3

request for revision of timings in respect of stage carriage, KL-55-T-

9616 operating on the route Kuttippuram - Tanur, within a

reasonable time limit.

2. Petitioner is conducting a regular stage carriage service

on the basis of Ext.P1 regular permit and Ext.P2 timings and due to

introduction of new services and withdrawal of services, it has

become necessary to seek for revision of timings. Ext.P3 request

has been submitted seeking revision of timings. The petitioner seeks

for an expeditious consideration of the application.

3. I am of the view that this is a fit case where directions are

required to be issued to take a call on the representation in

accordance with law.

Accordingly, this Writ Petition is disposed of by issuing

directions to the Secretary, RTO to take a call on Ext.P3 and pass an

order after affording an opportunity of being heard to petitioner and WP(C) NO. 27747 OF 2022

all other persons affected on account of the request of the petitioner

having been accepted, in accordance within law within a period of

two months from the date of receipt of a certified copy of the

judgment.

Sd/-

sab                                          AMIT RAWAL

                                                JUDGE
 WP(C) NO. 27747 OF 2022


                 APPENDIX OF WP(C) 27747/2022

PETITIONER EXHIBITS

Exhibit P1            PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

P.ST. 10/826/2003 ISSUED BY THE RESPONDENT DATED 31.05.2018 TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL- 55 - T -

9616.

Exhibit P2 PHOTOCOPY OF THE PROCEEDINGS VIDE ORDER NO. C8/22645/04.M DATED 21.01.2005 ISSUED BY THE RESPONDENT.

Exhibit P3 PHOTOCOPY OF THE REQUEST DATED 20.07.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-55-T- 9616.