Sunil Kumar vs The Secretary, Regional ...
2022 Latest Caselaw 5022 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                        WP(C) NO. 15163 OF 2022


PETITIONER :

          SUNIL KUMAR
          S/O RAMANKUTTY
          SREE RAM NIVAS, P.O.KADALOOR
          KOYILANDY, KOZHIKODE.

          BY ADV I.DINESH MENON
RESPONDENT :-

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY
          REGIONAL TRANSPORT OFFICE
          VADAKARA, KOZHIKODE - 673 104.

          BY SRI.RIYAL DEVASSY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15163 OF 2022
                                 2

                           JUDGMENT

This writ petition has been filed seeking a direction to

the respondent to consider and pass orders on Ext.P2

application submitted by the petitioner for revision of timings.

2. Having regard to the limited nature of relief sought

for in the writ petition, this writ petition is disposed of directing

the respondent to consider Ext.P2 request for revision of timings

and pass orders on the same, after affording an opportunity of

hearing to the petitioner, within a period of six weeks from the

date of receipt of a certified copy of this judgment. I make it

clear that I have not expressed any opinion on the merits of the

matter and it is for the respondent to consider Ext.P2 in

accordance with law.

Sd/-

GOPINATH P.

JUDGE SMA WP(C) NO. 15163 OF 2022

APPENDIX

PETITIONER'S EXHIBITS :-

EXHIBIT P1 :- TRUE COPY OF THE TIMINGS SETTLED ON 01.03.2012.

EXHIBIT P2 :- TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITONER BEFORE THE RESPONDENT ON 13.04.2022.

EXHIBIT P3 :- TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.9220/2022 DATED 25.03.2022.