Prajil J vs The Secretary
2022 Latest Caselaw 5384 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                     WP(C) NO. 14230 OF 2022
PETITIONER:

    PRAJIL J,S/O.JAGADEESAN, ORAVIL MEETHAL, PANNIYANNOOR,
    PARAL, KANNUR DISTRICT, PIN - 670 671.

            BY ADV O.D.SIVADAS


RESPONDENT:

            THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,
            KANNUR, PIN - 670 002.



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




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   20.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.14230 of 2022
                                  2


                      Sathish Ninan, J.
               ==============================
                  W.P(C) No.14230 of 2022
                 ==========================
            Dated this the 20th day of May, 2022

                              JUDGMENT

The petitioner is granted with a regular permit as

per Ext P1 proceedings dated 28.10.2021. For settling

the timings and for issuance of the permit, a timing

conference was convened on 28.04.2022. However, the

same happened to be adjourned. The revised date is yet

to be notified. It is thereupon that the petitioner

has approached this Court for expeditious issuance of

the permit.

2. Heard the learned counsel for the petitioner

and the learned senior Government Pleader.

3. Ext P3 is the notice adjourning the timing

conference that was scheduled on 28.04.2022. The notice

further states that the timing conference as scheduled

in May will be held as notified. The learned counsel

for the petitioner points out that, such postponement

would lead to a situation where the subsequent grantees W.P(C) No.14230 of 2022

of permit, whose timing conference would be held

earlier for no fault of the petitioner, would get

priority for consideration of the timings.

Taking note of the entire circumstances, it is

ordered that the respondent shall have a timing

conference held and permit issued to the petitioner

with due notice to the interested/affected parties, as

expeditiously as possible and at any rate within a

period of six weeks from the date of receipt of a copy

of this judgment. The grievance of the petitioner as

noted supra shall also go into the zone of

consideration of the respondent while settling the

timings of any subsequent grantees but who are allotted

timing conferences prior to the allotment to the

petitioner.

Sd/- Sathish Ninan, Judge

vdv W.P(C) No.14230 of 2022

APPENDIX OF WP(C) 14230/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE DECISION OF THE REGIONAL TRANSPORT AUTHORITY, KANNUR DATED 28/10/2021.

Exhibit P2 THE TRUE COPY OF THE NOTICE OF THE NOTICE OF TIMING CONFERENCE DATED 9/02/2022 ISSUED BY THE RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 19/10/2020 IN WP(C) NO.22104 OF 2020 OF THIS HON'BLE COURT.