Sachu vs The Secretary Regional Transport ...
2022 Latest Caselaw 12688 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 30TH DAY OF DECEMBER 2022 / 9TH POUSHA, 1944
                    WP(C) NO. 42946 OF 2022
PETITIONER:

          SACHU
          S/O SASIDHARAN PILAI,
          SASIDHARA VILASOM,
          ANOOTHIKAVU, CHITHARA.P.O,
          KOLLAM DISTRICT.

          BY ADV PRASAD CHANDRAN


RESPONDENT:

          THE SECRETARY REGIONAL TRANSPORT AUTHORITY,
          KOLLAM, OFFICE OF THE REGIONAL TRANSPORT OFFICER,
          CIVIL STATION, KOLLAM, PIN-691001.

          SRI.V.S.SREEJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.42946 of 2022



                             2


                          JUDGMENT

Dated this the 30th day of December, 2022

The writ petition has been filed seeking to direct the

respondent to consider and dispose of Ext.P2 application for

revision of timings in respect of Stage Carriage bearing

registration No.KL-07/AV-9233 operating on the route

Madathara-Parippally, within a reasonable time limit.

2. The petitioner is conducting a regular Stage Carriage

Service and due to introduction of new services and

withdrawal of services, it has become necessary to seek for

revision of timings. Ext.P2 representation 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 WP(C) No.42946 of 2022

representation in accordance with law.

Accordingly, the writ petition is disposed of by issuing

directions to the respondent-Secretary, Regional Transport

Authority to take a call on Ext.P2 representation and pass an

order after affording an opportunity of being heard to the

petitioner and all other affected parties if the request of the

petitioner is accepted, in accordance with law, within a period

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

this judgment.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.42946 of 2022

APPENDIX OF WP(C) 42946/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PROCEEDINGS ISSUING THE TIMINGS TO THE PETITIONER DATED 18.01.2019.

Exhibit P2        TRUE COPY OF THE REPRESENTATION WITH
                  TRANSLATION     SUBMITTED    BY  THE
                  PETITIONER DATED 22.12.2022.

RESPONDENT'S/S EXHIBITS : NIL