Citation : 2022 Latest Caselaw 7330 Ker
Judgement Date : 23 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
WP(C) NO. 20370 OF 2022
PETITIONER:
JINESH K,
AGED 30 YEARS
S/O. GANGADHARAN NAMBIAR K, KIZHAKKAIL HOUSE, P.O.
KARAYAD, ARIKKULAM, KOYILANDY, KOZHIKODE 673 524.
BY ADV PRASAD CHANDRAN
RESPONDENT:
THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, VATAKARA-673 101
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20370 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 07.10.2013.
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.P2 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.P2 request,
with due notice to the petitioner and to the
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 AJ
APPENDIX OF WP(C) 20370/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED BY THE RESPONDENT DATED 7.10.2013.
Exhibit P2 TRUE COPY OF THE REQUEST WITH TIMINGS SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 13.6.2022 OPERATING ON THE ROUTE NADUVANNOOR- MAPPAYOOR- KEEZHPAYOOR, WITH STAGE CARRIAGE BEARING NO. KL 56/L 3929.
Exhibit P2(a) ENGLISH TRANSACTION OF MALAYALAM EXHIBIT.
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