Aboobacker vs The Secretary, Regional ...
2022 Latest Caselaw 5023 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. 15129 OF 2022


PETITIONER:

          ABOOBACKER
          AGED 60 YEARS
          S/O. KUNHIMOHAMMED,
          CHORATH HOUSE, CHERUVANNUR P.O.,
          PIN-676 551, MALAPPURAM DISTRICT.
          BY ADV SAJU J.VALLYARA


RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, CIVIL STATION,
          MALAPPURAM P.O., PIN-676 505,
          MALAPPURAM DISTRICT.
          ADV.SRI.ARUN AJAY SANKAR
     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. 15129 OF 2022
                                2



                          JUDGMENT

This writ petition has been filed with a direction to the

respondent to consider and pass orders on Ext.P2 application for

revision of timings.

Having regard to the nature of the relief sought for, this

writ petition shall stand disposed of directing the respondent to

consider and pass orders on Ext.P2 application with due notice

to the petitioner and to any affected/interested parties, as

expeditiously as possible and at any rate, within a period of two

months from the date of receipt of a certified copy of this

judgment.

Sd/-

GOPINATH P.

JUDGE

nkr WP(C) NO. 15129 OF 2022

APPENDIX OF WP(C) 15129/2022

PETITIONER EXHIBITS Exhibit P1 PHOTOCOPY OF THE PROCEEDINGS VIDE ORDER NO.C8/12358/2014 DATED 27.10.2015 ISSUED BY THE RESPONDENT.

Exhibit P2 PHOTOCOPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 14.3.2022 IN RESPECT OF STAGE CARRIAGE KL-55-R-7351.

Exhibit P3 PHOTOCOPY OF THE JUDGMENT IN WP(C) NO.1537/2022 DATED 17.1.2022.