Baiju C vs The Regional Transport Authority
2022 Latest Caselaw 5711 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
   FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                     WP(C) NO. 17137 OF 2022
PETITIONER/S:

            BAIJU C, S/O HARIDASAN, CHITTINIPPARA HOUSE,
            KODALUR, MELEPATTAMBI P.O., PALAKKAD - 679 306.
            BY ADV PRASAD CHANDRAN


RESPONDENT/S:

    1       THE REGIONAL TRANSPORT AUTHORITY
            PALAKKAD, REPRESENTED BY THE SECRETARY,
            KUNNATHUMEDU, PALAKKAD PIN 678 001.
    2       THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            PALAKKAD KUNNATHUMEDU, PALAKKAD PIN 678 001.


            SR.G.P SRI BIMAL.K.NATH


     THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   27.05.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                        Sathish Ninan, J.
                ==============================
                    W.P(C) No.17137 of 2022
                  ==========================
             Dated this the 27th day of May, 2022

                            JUDGMENT

Timing conference for considering revision of

timings in respect of the vehicle bearing Registration

No.KL 52/P 9274 operating on the route Kunnamkulam -

Kuttipuram is scheduled to be held on 03.06.2022 as

evidenced by Ext P1. One K.S Mohammed Nassar has already

filed his objections with regard to the timings. The

petitioner claims to be a rival operator who has also

filed objections with regard to the timings in question.

Ext P2 is the objection filed by him. All that the

petitioner seeks for is a consideration of the

objections by the authority.

2. Heard the learned counsel for the petitioner and

the learned senior Government Pleader.

3. Even Ext P1 notice of the timing conference has

indicated that the consideration of timings will be with

notice to the permit holder and other objectors, if any.

There is no reason why the authority will not consider

the objections submitted by the petitioner.

The Writ Petition is disposed of directing the

authority to consider the objections of the petitioner

also while settling the timings pursuant to Ext P1.

Sd/-

Sathish Ninan, Judge

vdv APPENDIX OF WP(C) 17137/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE REGARDING TIMING CONFERENCE SCHEDULED TO 3.6.2022. Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 13.5.2022.