Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mohammed Kasim vs The Secretary
2022 Latest Caselaw 8378 Ker

Citation : 2022 Latest Caselaw 8378 Ker
Judgement Date : 1 July, 2022

Kerala High Court
Mohammed Kasim vs The Secretary on 1 July, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                        WP(C) NO. 21415 OF 2022
PETITIONER/S:

           MOHAMMED KASIM
           AGED 38 YEARS
           S/O. KAMMUKUTTY HAJI, KUPPANTEPURAKKAL HOUSE,
           PUTHIYAKADAPPURAMP.O., TANUR, MALAPPURAM DISTRICT.

           BY ADV SAJU J.VALLYARA



RESPONDENT/:

           THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
           MALAPPURAM P.O., PIN - 676 505, MALAPPURAM DISTRICT.



           G.P. SRI. JIMMY GEORGE.

    THIS WRIT PETITION (CIVIL) HAVING COME UP                    FOR
ADMISSION ON 01.07.2022, THE COURT ON THE SAME                   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 21415 OF 2022
                              2

                        JUDGMENT

The petitioner is a stage carriage operator. He

seeks for revision of own timings. He had been

operating on the strength of time schedule issued on

20.01.2015. Due to introduction of new services and

withdrawal of services, it has become necessary to

seek for revision of timings. It is accordingly that

Ext.P1 request has been submitted seeking revision of

timings, is the contention. The petitioner seeks for an

expeditious consideration of the application.

2. Heard the learned Counsel for the petitioner

and the learned Government Pleader.

Without expressing anything on the merits, the

writ petition is disposed of directing the respondent to

consider and pass appropriate orders on Ext.P1

request, with due notice to the petitioner and to the WP(C) NO. 21415 OF 2022

interested/affected operators, as expeditiously as

possible and at any rate within a period of two months

from the date of receipt of a copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 21415 OF 2022

APPENDIX OF WP(C) 21415/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 10.06.2022 IN RESPECT OF STAGE CARRIAGE KL-09-P-1440.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter