Hamza Koya Cherupadiyan vs The Secretary
2022 Latest Caselaw 7879 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        WP(C) NO. 21073 OF 2022
PETITIONER/S:

           HAMZA KOYA CHERUPADIYAN
           S/O MUHAMMED CHERUPADIYAN, VALACHATTY HOUSE, KONDOTTY,
           MALAPPURAM-673638.

           BY ADV ANUMOD B.NAIR



RESPONDENT/S:

           THE SECRETARY,
           REGIONAL TRANSPORT AUTHORITY,PALAKKAD, KENNATHUPARAMBU,
           KUNNATHUMEDU, PALAKKAD-678001.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) 21073/2022
                                      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 15.10.2005. 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

interested/affected operators, as expeditiously as possible, at any rate,

within a period of two months from the date of receipt of a copy of this

judgment.

Sd/-

sab                                   MURALI PURUSHOTHAMAN

                                                 JUDGE
 WP(C) 21073/2022





                   APPENDIX OF WP(C) 21073/2022

PETITIONER EXHIBITS

Exhibit P1            TRUE COPY OF THE APPLICATION SUBMITTED BY
                      THE PETITIONER DATED 4.6.2022.