Muhammed Basheer vs The Secretary
2022 Latest Caselaw 6598 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       WP(C) NO. 18688 OF 2022
PETITIONERS:

    1     MUHAMMED BASHEER
          AGED 38 YEARS
          S/O. ABOOBACKER, ALUNGAL HOUSE,
          PERUMPARAMBU P. O.,
          MALAPPURAM DISTRICT.
    2     MOHAMMED RAFEEQ,
          AGED 45 YEARS
          S/O. POCKUTTY, VADAKKANI HOUSE,
          THAVANUR, THRIKKANAPURAM,
          PONNANI, MALAPPURAM DISTRICT.
    3     KUNHAHAMMED,
          AGED 42 YEARS
          S/O. ENDEENKUTTY,
          PULLANNUR HOUSE, KALADI,
          PONNANI, MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA


RESPONDENT:

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

          SRI. V. K. SUNIL - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18688 OF 2022

                               2




                           JUDGMENT

The petitioners are stage carriage operators in

Malappuram District. They have filed Ext.P4 joint

request for revision of timings of their own services

covered by Exts.P1 to P3 regular permits. The

grievance of the petitioners is that Ext.P4 request is

not so far considered by the respondent.

2. Heard the learned counsel for the

petitioners and the learned Government Pleader for

the respondent.

3. In the facts and circumstances of the case,

there will be a direction to the respondent to consider

Ext.P4 request in accordance with law after notice to

the affected/interested persons, if any, as

expeditiously as possible, at any rate, within a period WP(C).No.18688 OF 2022

of two months from the date of receipt of a copy of

this judgment.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.18688 OF 2022

APPENDIX

PETITIONER EXHIBITS:-

EXHIBIT P1 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 1ST PETITIONER'S VEHICLE KL-54-G-6498 ISSUED BY THE RESPONDENT.

EXHIBIT P2 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 2ND PETITIONER'S VEHICLE KL-17-D-3393 ISSUED BY THE RESPONDENT.

EXHIBIT P3 PHOTOCOPY OF THE REGULAR PERMIT IN RESPECT OF THE 3RD PETITIONER'S VEHICLE KL-65-F-6964 ISSUED BY THE RESPONDENT.

EXHIBIT P4 PHOTOCOPY OF THE REQUEST DATED 17.05.2022 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT.

RESPONDENTS EXHIBITS: NIL.