Suby Kuruvila vs The Secretary, Regional ...
2023 Latest Caselaw 5335 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. 14393 OF 2023
PETITIONER/S:

          SUBY KURUVILA
          AGED 50 YEARS
          S/O KURUVILA, VATTAMCHIRAYIL HOUSE, MALAKUNNAM P.O.,
          KURICHY, CHANGANACHERRY, KOTTAYAM DISTRICT, PIN -
          686535
          BY ADV SAJU J.VALLYARA


RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
          KOTTAYAM, CIVIL STATION, COLLECTORATE P.O., KOTTAYAM
          DISTRICT, PIN - 686002

          BY G.P. SRI. JIMMY GEORGE
     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. 14393 OF 2023
                                      2

                    MOHAMMED NIAS C.P.J.
                   ..........................................
                    W.P. (C )NO.14393 of 2023
                   .........................................


              Dated this the 25th day of April, 2023


                               JUDGMENT

The petitioner is a stage carriage operator on the route Kottayam-

Changanassery (Via) Mariappally Borma Kavala, Chingavanam, Homeo

College, Kannathrappady, Pulimoodu, Chethipuzha and Kurissummood.

He has submitted Ext.P2 request for revision of their own timings before

the respondent. Essentially he seeks for interchange of time.

2. Heard the learned counsel for the petitioner 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.P2 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

three 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. 14393 OF 2023

APPENDIX OF WP(C) 14393/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL55/817/2006 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 03.06.2022 IN RESPECT OF STAGE CARRIAGE KL-33-B-603 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 17.03.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-33-B-603 Exhibit P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C) NO. 10999/2023 DATED 29.03.2023 OF THE HON'BLE HIGH COURT OF KERALA