Rubeena .N.K vs The Secretary
2022 Latest Caselaw 2778 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                          WP(C) NO. 6774 OF 2022
PETITIONER:

              RUBEENA .N.K
              AGED 32 YEARS
              W/O.NISSAR,
              KATTEKKODAN HOUSE, PATHIRIYAL.P.O., NILAMBUR, MALAPPURAM-
              676 123

              BY ADV ANUMOD B.NAIR



RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
              UP HILL POST, MALAPPURAM-676 505


OTHER PRESENT:

              SR.G.P SMT. RESMI.K.M




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2
WP(C) NO. 6774 OF 2022




                               JUDGMENT

The petitioner, who is a stage carriage operator, seeks

for revision of own timings. She is presently operating with

the timings settled on 22/05/2017. Due to introduction of

various other services on the route, it has become necessary

to seek for resettlement of timings, is the contention. She

has filed Ext.P1 seeking revision of timings.

2. Heard the learned counsel for the petitioner as

also the learned Senior Government Pleader.

Without expressing anything on the merits, I dispose of

the writ petition directing the respondent to consider

Ext.P1 application for revision of timings, with due notice

to the petitioner and other 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

rsr

WP(C) NO. 6774 OF 2022

APPENDIX OF WP(C) 6774/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 14.2.2022