Sajeer vs The Secretary, Regional ...
2022 Latest Caselaw 12694 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. 42898 OF 2022
PETITIONER

             SAJEER,
             AGED 38 YEARS
             S/O HASSAN. CHIRAKKONATHU PUTHEN VEEDU, ANAPPARA,
             KADAKKAL 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 -691 001.

             SRI. V.S.SREEJITH-GP
     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. 42898 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 representation

for revision of timings in respect of Stage Carriage bearing

registration No.KL-58P-1015 operating on the route

Azhanthakuzhy-Anchal, 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 representation in

accordance with law.

WP(C) NO. 42898 OF 2022

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 hmh WP(C) NO. 42898 OF 2022

APPENDIX OF WP(C) 42898/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS ISSUING THE TIMINGS TO THE PETITIONER DATED 20.11.2021.

Exhibit P2 TRUE COPY OF THE REPRESENTATION WITH TRANSLATION SUBMITTED BY THE PETITIONER DATED 21.12.2022.