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Ali Abdul Rasheed vs The Secretary
2022 Latest Caselaw 12632 Ker

Citation : 2022 Latest Caselaw 12632 Ker
Judgement Date : 27 December, 2022

Kerala High Court
Ali Abdul Rasheed vs The Secretary on 27 December, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 27TH DAY OF DECEMBER 2022 / 6TH POUSHA, 1944
                      WP(C) NO. 42740 OF 2022
PETITIONER:

          ALI ABDUL RASHEED
          AGED 42 YEARS
          S/O. VEERANKUTTY, KONMAKKATTIL HOUSE, VADAKKUMPURAM
          P.O., CHAKKUNPADI, VALANCHERY, TIRUR, PIN-676 552,
          MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA



RESPONDENT:

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

          SRI. APPU P.S -GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42740 OF 2022            2

                              JUDGMENT

The petitioner is the registered owner of a stage carriage

bearing Registration No. KL-55-6889. He seeks for revision of own

timings. He had been operating on the strength of time schedule

issued on 20.09.2001, The petitioner states that due to introduction

of new services and withdrawal of services, it has become necessary

to seek for revision of timings. It is accordingly that Ext.P2 request

has been submitted seeking revision of timings. The petitioner seeks

for an expeditious consideration of Ext.P2 request.

2. Heard the learned Counsel for the petitioner and the learned

Government Pleader.

Without expressing any views on the merits, the writ petition is

disposed of directing the respondent to consider and pass appropriate

orders on Ext.P2 request, if received, with due notice to the petitioner

and to the interested /affected operators, as expeditiously as possible

and strictly in accordance with seniority.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

LEK

APPENDIX OF WP(C) 42740/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL1010/894/2001 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-55-6889.

Exhibit P2 PHOTOCOPY OF THE REQUEST DATED 20.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-55-6889.

 
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