Manu M.G vs The Secretary
2022 Latest Caselaw 2932 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
      WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                              WP(C) NO. 7217 OF 2022
PETITIONER:

              MANU M.G.
              AGED 39 YEARS
              S/O. MADHAVAN UNNITHAN, SIVAPRIYA, VAYYANAM P.O, IRTTIVA,
              AYOOR, KOLLAM DISTRICT, REPRESENTED BY HIS POWER OF
              ATTORNEY HOLDER SMT. RENU, W/O. MANU, RESIDING AT
              SIVAPRIYA, VAYYANAM P.O, IRTTIVA, AYOOR, KOLLAM DISTRICT.

              BY ADV O.D.SIVADAS



RESPONDENT:

              THE SECRETARY
              THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
              KOLLAM 691 001




              SR.G.P SRI. BIMAL.K.NATH




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
          = = = = = = = = = = = = = = = = = =
                W.P.(C) No.7217 of 2022
          = = = = = = = = = = = = = = = = = =
         Dated this the 16th day of March, 2022

                    J U D G M E N T

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 11.01.2019.

Due to introduction of new services and also due to

traffic block on the route, 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.

3. 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 other interested/

affected operators, as expeditiously as possible and at W.P.(C) No.7217 of 2022

any rate within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 7217/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIME SHEET ISSUED BY THE RESPONDENT DATED 11-01-2019 TO PETITIONER'S SERVICE

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 11-02-2022

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