P.Yahkboobh vs The Secretary
2022 Latest Caselaw 12705 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. 43007 OF 2022
PETITIONER

             P.YAHKBOOBH,
             AGED 52 YEARS
             S/O KAMMUKUTTY, PARAPPAN HOUSE, KUTTALOOR PO,
             O K MURIMALAPPURAM -676 510.

             BY ADV STALIN PETER DAVIS

RESPONDENT

             THE SECRETARY,
             REGIONAL TRANSPORT OFFICE, CIVIL STATION.
              DOWN HILL, MALAPPURAM- 676 505.



             GOVERNMENT PLEADER SMT. ANIMA


     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.43007 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.P1 representation

for revision of timings in respect of Stage Carriage bearing

registration No.KL-65/H/3060 operating on the route

Navodhaya-Kondotty, 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.P1 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.

Accordingly, the writ petition is disposed of by issuing

directions to the respondent-Secretary, Regional Transport

Authority to take a call on Ext.P1 representation and pass an WP(C) No.43007 of 2022

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

smm WP(C) No.43007 of 2022

APPENDIX OF WP(C) 43007/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 22/12/2022.