Raj Kumar vs The Secretary
2022 Latest Caselaw 210 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
        TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                                WP(C) NO. 116 OF 2022
PETITIONER:

              RAJ KUMAR
              AGED 63 YEARS
              KARUVARATH, S/O. KUMARAN, SEENAS, SEENA ROADWAYS, NEAR SRI
              MUTHAPPAN TEMPLE, THILANOOR, KANNUR DISTRICT - 670004.

              BY ADV O.D.SIVADAS



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KANNUR, PIN -
              670 002.

              BY SMT.SHEEJA C.S., SR. GOVT. PLEADER


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                    W.P.(C) No.116 of 2022
             = = = = = = = = = = = = = = = = = =
           Dated this the 11th day of January, 2022

                       J U D G M E N T

The petitioner has been granted variation of permit

as per Ext.P2 order dated 28.10.2021. The grant is

subject to settlement of timings. The petitioner seeks

for issuance of varied permit with tentative set of

timings as suggested by the petitioner.

2. Heard the learned counsel for the petitioner and

the learned Senior Government Pleader.

3. I am not inclined to accept the request of the

petitioner for issuance of tentative set of timings. It

would be sufficient if the timing conference is held

without delay and varied permit issued on settling of

timings.

4. Accordingly the writ petition is disposed of

directing the respondent to have the timing conference

held and varied permit issued to the petitioner within a

period of one month from the date of receipt of a copy W.P.(C) No.116 of 2022

of this judgment, with due notice to all affected/

interested parties.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 116/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDING DATED 03.02.2015 OF THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE PROCEEDING DATED 28.10.2021 OF THE REGIONAL TRANSPORT AUTHORITY, KANNUR.

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