Shajahan T vs The Secretary, Regional ...
2023 Latest Caselaw 5333 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                        WP(C) NO. 14406 OF 2023
PETITIONERS:

    1     SHAJAHAN T.
          AGED 32 YEARS
          S/O MOIDEENKUTTY, THOOMBATH HOUSE, PARAPPUR P.O.,
          KOTTAKKAL, MALAPPURAM DISTRICT, PIN - 676503
    2     MOHAMMED ASIR
          AGED 23 YEARS
          S/O MUHAMMED ABDU RAHMAN, CHAKKINGATHODI HOUSE,
          CHATTIPARAMBU P.O., MALAPPURAM DISTRICT, PIN - 676504
          BY ADV SAJU J.VALLYARA


RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
          DISTRICT, PIN - 676505

          BY G.P. SMT. SAROJINI K.G.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14406 OF 2023
                                     2




                   MOHAMMED NIAS C.P.J.
                  ..........................................
                   W.P. (C )No.14406 of 2023
                  .........................................


              Dated this the 25th day of April, 2023


                                JUDGMENT

The petitioners are stage carriage operators on the route

Chemmad-Cherpulassery. They have submitted Ext.P3 request for

revision of their own timings before the respondent. Essentially they

seek for interchange of time.

2. Heard the learned counsel for the petitioners and the learned

senior Government Pleader.

3. Without expressing anything on the merits, the writ petition is

disposed of directing to the respondent to consider Ext.P3 on its merits

as per seniority and on putting on notice the affected/interested

parties, if any, 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.

Writ petition is disposed as above.

Sd/-Mohammed Nias. C.P., Judge. Al/-25.04.2023.

WP(C) NO. 14406 OF 2023

APPENDIX OF WP(C) 14406/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.KL1010/555/2001 IN RESPECT OF THE 1ST PETITIONER'S VEHICLE KL-55-P- 8097 ISSUED BY THE RESPONDENT DATED 19.03.2020 Exhibit P2 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.KL1010/17/1997 IN RESPECT OF THE 2ND PETITIONER'S VEHICLE KL-10-BH-4064 ISSUED BY THE RESPONDENT DATED 25.01.2023 Exhibit P3 TRUE PHOTOCOPY OF THE REQUEST DATED 22.03.2023 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT Exhibit P4 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.

(C) NO. 852/2022 DATED 11.01.2022 OF THE HON'BLE HIGH COURT OF KERALA