N.P.Krishnan vs The Secretary
2022 Latest Caselaw 2588 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                         WP(C) NO. 6144 OF 2022
PETITIONER/S:

          N.P.KRISHNAN,MANJULANIVAS, CHERIYAMANGAD, KOYILANDY,
          KOZHIKODE, KERALA-673 305
          BY ADV P.DEEPAK


RESPONDENT/S:

          THE SECRETARY
          THE REGIONAL AUTHORITY, VADAKARA, OFFICE OF REGIONAL
          TRANSPORT OFFICER, KOZHIKODE-673 101

          GP: SRIM.P.M.SHAMEER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6144 OF 2022                     2



                                    JUDGMENT

The petitioner, who is a stage carriage

operator, seeks for revision of own timings. He

is presently operating with the timings settled

on 22.03.2018. Consequent on the introduction of

other services and changed circumstances, the

timings need to be revised. It is accordingly

that Ext.P2 application seeking revision of

timings has been submitted, is the contention.

The petitioner seeks for an expeditious

consideration of the application.

2. Heard the learned counsel for the

petitioner and the learned Senior 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 application with due notice to

the affected/interested parties, 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/-

SATHISH NINAN JUDGE

sd

APPENDIX OF WP(C) 6144/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TIME SCHEDULE ISSUED TO THE PETITIONER ON 22.3.2018 Exhibit P2 TRUE COPY OF THE STATUTORY REPRESENTATION SUBMITTED TO THE RESPONDENT BY THE PETITIONER