Rajendrakumar P vs The Secretary, Regional ...
2022 Latest Caselaw 5399 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. 16496 OF 2022
PETITIONER/S:

          RAJENDRAKUMAR P
          S/O.GOPALAKRISHNAN NAIR, AGED 56
          RAJAPRABHA, PUTHENVEEDU
          BRAHMADATHAN ROAD, CHERPULASSERY P.O.
          OTTAPALAM, PALAKKAD-679101

          BY ADV I.DINESH MENON


RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          REGIONAL TRANSPORT OFFICE
          CIVIL STATION P.O., PALAKKAD - 678 002
OTHER PRESENT:

          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:
 WP(C) NO. 16496 OF 2022                   2

                    SATHISH NINAN, J.
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                 W.P.(C) No.16496 OF 2022
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           Dated this the 20th day of May, 2022

                           J U D G M E N T

The petitioner, who is a stage carriage

operator, seeks for revision of own timings. He

is presently operating with the timings settled

on 01.09.2016. Consequent on the introduction

of other services and changed circumstances,

the timings need to be revised. It is

accordingly that Ext.P3 application seeking

revision of timings has been submitted, is the

contention. The petitioner seeks for an

expeditious consideration of the application.

2. Heard the learned counsel for the

petitioner and the learned Senior Government

Pleader.

Without expressing anything on the merits,

the writ petition is disposed of directing the

respondent to consider and pass appropriate

orders on Ext.P3 application with due notice to

the affected/interested parties, as

expeditiously as possible and at any rate,

within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF WP(C) 16496/2022

PETITIONER EXHIBITS EXT. P1 TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER DATED 18.08.2021 EXT.P2 PROCEEDINGS ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 01.09.2016 EXT.P3 COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 9.5.2022 WITH PROPOSED TIMINGS EXT.P4 COPY OF THE JUDGMENT IN WPC NO.9220/2022 DATED 25.03.2022