Saran.G vs The Secretary
2022 Latest Caselaw 3630 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
       THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                              WP(C) NO. 8833 OF 2022
PETITIONER:

              SARAN.G
              AGED 41 YEARS
              S/O GOPAKUMAR, CHARUVILA VEEDU, CHERUNARAKOMKODU, ADAYAMON
              P.O.KILIMANOOR, THIRUVANANTHAPURAM DISTRICT

              BY ADV O.D.SIVADAS



RESPONDENTS:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, THIRUVANANTHAPURAM RURAL
              (ATTINGAL)695 101




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




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
                  W.P.(C) No.8833 of 2022
            = = = = = = = = = = = = = = = = = =
           Dated this the 24th 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 28.01.2015.

Due to introduction of new services and many others were

surrendered, 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.8833 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) 8833/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDING ISSUED BY THE RESPONDENT DATED 28.1.2015

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER FOR REVISION OF TIMING DATED 23.2.2022

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