Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jamshid K.K vs State Of Kerala
2022 Latest Caselaw 5431 Ker

Citation : 2022 Latest Caselaw 5431 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Jamshid K.K vs State Of Kerala on 20 May, 2022
                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. 16410 OF 2022
PETITIONER/S:

          JAMSHID K.K, S/O.AMMED KUTTY
          MEZHUVANGAL, NARIKKUNI
          KOZHIKODE - 673585

          BY ADV PRASAD CHANDRAN


RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          CIVIL STATION, KOZHIKODE - 673 020
          SR.GP: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. 16410 OF 2022                2

                     SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
                  W.P.(C) No.16410 OF 2022
            = = = = = = = = = = = = = = = = = =
            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

in 2019. Consequent on the introduction of

other services and changed circumstances, the

timings need to be revised. It is accordingly

that Ext.P2 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.P2 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) 16410/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED BY THE RESPONDENT DATED 17.01.2019. EXHIBIT P2 TRUE COPY OF THE REQUEST ALONG WITH PROPOSED TIMINGS SUBMITTED BY THE PETITIOENR FOR REVISION OF TIMING DATED 20.12.2021 OPERATING ON THE ROUTE KOZHIKODE-NARIKUNI-BALUSSERY WITH STAGE CARRIAGE BEARING NO.K. 11/BS 0893

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter