Vijish.K.V vs The Secretary, Regional ...
2022 Latest Caselaw 10496 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       WP(C) NO. 31641 OF 2022
PETITIONER/S:

               VIJISH.K.V.,
               AGED 39 YEARS
               S/O VELAYUDHAN AGED 39 YEARS, KOCHATH HOUSE,
               ANTHIKKAD PO, THRISSUR - 680 641.
               BY ADV PRASAD CHANDRAN


RESPONDENT/S:

    1          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
               THRISSUR CIVIL STATION, AYYANTHOLE, THRISSUR - 6
               80 003.
    2          SASANKH K.V,
               265F/11, ANUGRAHA GARDENS, PULLAZHI PO,
               THRISSUR- 680 012.
OTHER PRESENT:

               0
               i DINESH MENON., GP JIMMY GEORGE.


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   07.10.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31641 of 2022



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31641 of 2022
                       =============================================================

                   Dated this the 7th day of October, 2022

                                          JUDGMENT

The above writ petition is filed with following prayers:

"(i) To issue a writ of mandamus or any other appropriate writ, direction or order directing the 1st respondent to consider Exhibit.P2 objection submitted by the petitioner alongwith the consideration of the request of the 2nd respondent in the timing conference already scheduled to 14.10.2022 as per Exhibit.P3 in accordance with the law after affording an opportunity of being heard to the petitioner also, in the interest of justice;

(ii) to issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the case." (sic)

2. The main apprehension of the petitioner is that in the

timing conference scheduled as per P3, the petitioner's

objection will not be considered. Ext.P2 is the objection.

3. Heard the counsel for the petitioner and the counsel

appearing for the 2nd respondent.

W.P.(C). No. 31641 of 2022

4. After hearing both sides, I think there can be a

direction to the 1st respondent to consider Ext.P2 objection also

on the date of timing conference scheduled to be conducted on

14.10.2022 as per Ext.P3.

Therefore this writ petition is disposed of in the following

manner:

1. There will be a direction to the 1 st respondent to consider Ext.P2 objection filed by the petitioner on 14.10.2022, on which date the timing conference is scheduled to be conducted as per Ext.P3.

2. The 1st respondent will also consider the objections to Ext.P2 filed by the 2nd respondent also while considering the matter on 14.10.2022.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31641 of 2022

APPENDIX OF WP(C) 31641/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE EXISTING TIMINGS AND PROPOSED TIMINGS SUGGESTED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 27.8.2022. Exhibit P3 TRUE COPY OF THE NOTICE REGARDING TIMING CONFERENCE.