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Jasmine Mujeeb vs The Secretary
2022 Latest Caselaw 5522 Ker

Citation : 2022 Latest Caselaw 5522 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Jasmine Mujeeb vs The Secretary 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. 16391 OF 2022
PETITIONER/S:

          JASMINE MUJEEB, W/O MUJEEB REHMAN, VALIYAVEETTIL
          POONTHOPPIL HOUSE, PANNITHADAM P.O., CHINAMANANGAD,
          THRISSUR - 680 604.
          BY ADV ANUMOD B.NAIR


RESPONDENT/S:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, THRISSUR, CIVIL STATION,
          AYYANTHOLE, THRISSUR - 680003.
          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. 16391 OF 2022                  2

                     SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
                  W.P.(C) No.16391 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.

She is presently operating with the timings

settled on 03.05.2016. Consequent on the

introduction of other services and changed

circumstances, the timings need to be revised.

It is accordingly that Ext.P1 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.P1 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) 16391/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 9.5.2022.

 
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