Rijo Joseph vs The Secretary
2023 Latest Caselaw 4578 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

 WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                   WP(C) NO. 13418 OF 2023
PETITIONER:

          RIJO JOSEPH
          AGED 34 YEARS
          S/O P.V. JOSEPH, PALAYOOR HOUSE, P.O. CHITILLAPPILLY,
          THRISSUR-680 551.

          BY ADV NAZRIN BANU

RESPONDENT:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, THRISSUR, REGIONAL
          TRANSPORT OFFICE, THRISSUR-680 003, PIN - 680003.



          SRI.T R RENJITH, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 13418 of 2023                     2




                                      JUDGMENT

The petitioner states that he is the holder of a regular permit

operating service on the route Nehru Nagar - Tirur using stage carriage

bearing Reg. No.KL-08-AR-2772. He has approached this court seeking the

following reliefs.

i) Issue a writ in the nature of mandamus or such other writ, order or direction commanding the respondent to consider and pass orders on Exhibit P1 request filed by the petitioner under Rule 212 of the Kerala Motor Vehicles Rules, 1989 seeking revision of the existing time schedule by allotment of uniform running time with notice and opportunity of being heard to the petitioner and other affected/interested operators.

2. Heard the learned counsel appearing for the petitioner and the

learned Government Pleader.

3. The learned Government Pleader submits that Ext.P1

application for revision of timings can be taken up and disposed of within

three months on a priority basis.

4. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the respondent to take up,

consider and pass appropriate orders on Ext.P1 after

affording an opportunity of being heard, either physically or

virtually, to the petitioner herein and other affected parties, if

any.

b) Orders, as directed above, shall be passed expeditiously, in

any event, within a period of three months from the date of

production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the

writ petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 13418/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 03.04.2023 FILED UNDER RULE 212 OF THE K.M.V. RULES, 1989.

RESPONDENTS EXHIBITS : NIL