Vakiyath Koya vs The Secretary
2022 Latest Caselaw 12699 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. 42850 OF 2022
PETITIONER:

          VAKIYATH KOYA, AGED 52 YEARS,
          S/O. HYDRU, VAKIYATH HOUSE,
          OTHUKKUNGAL P.O., MATTATHUR, PIN - 676 528,
          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 ADV.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. 42850 OF 2022
                              -2-

                          JUDGMENT

Dated this the 30th day of December, 2022

The prayer in the present writ petition is for issuance of

directions to the respondent to consider and dispose of

Ext.P2 request for revision of timings in respect of stage

carriage KL-10-BB-6974 operating on the route Tirur -

Manjeri, 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 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.

WP(C) NO. 42850 OF 2022

Accordingly, the writ petition is disposed of by issuing

directions to the respondent-Secretary, RTA to take a call on

Ext.P2 and pass an order after affording an opportunity of

being heard to the petitioner and all other persons affected 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 akv WP(C) NO. 42850 OF 2022

APPENDIX OF WP(C) 42850/2022

PETITIONER EXHIBITS

EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF HIS STAGE CARRIAGE KL-10- BB-6974.

EXHIBIT P2 PHOTOCOPY OF THE REQUEST DATED 26.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-10-BB-6974.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE