Abdul Gafoor K.K vs The Secretary
2023 Latest Caselaw 8307 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                      WP(C) NO. 22361 OF 2023
PETITIONER:

          ABDUL GAFOOR K.K.,
          AGED 49 YEARS
          S/O.ABDUL KHADER, KARUVANGATTUKAVIL HOUSE,
          NADUVATTAM POST, KUTTIPPURAM,
          MALAPPURAM - 679571

          BY ADV I.DINESH MENON



RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
          MALAPPURAM - 676505
          R BY GP ADV.PARVATHY K.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22361 OF 2023




                          JUDGMENT

This writ petition is filed seeking a direction to the

respondent to consider Ext.P3 request for revision of timings

of the petitioner's own service operating on the route BP

Angadi - Koottaayi Azhimukham in respect of stage carriage

KL-55-U-1266, within a time frame.

2. The petitioner's case is that even though he had

submitted Ext.P3 request on 19.06.2023, to revise the timings

of the above vehicle, the same has not been considered.

Hence, this writ petition.

3. Heard Sri.I.Dinesh Menon, learned counsel for the

petitioner and the learned Government Pleader appearing for

the respondent.

4. Having considered the pleadings and materials and

taking note of the submissions of the petitioner that Ext.P3 is

pending consideration before the respondent, there will be a

direction to the respondent to consider the same in

accordance with law and as expeditiously as possible, at any WP(C) NO. 22361 OF 2023

rate, within a period of two months from the date of receipt of

a certified copy of this judgment, subject to the priority of

pending applications as directed to be considered by this

Court and after hearing the petitioner and other affected

parties, if any.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB WP(C) NO. 22361 OF 2023

APPENDIX OF WP(C) 22361/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER ON THE ROUTE BP ANGADI - KOOTTAAYI AZHIMUKHAM DATED 29.10.2022 SHOWING THE TRANSFER OF PERMIT.

Exhibit P2 TRUE COPY OF THE TIMINGS ISSUED TO THE PETITIONER DATED 01.10.2022.

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 19.06.2023.

Exhibit P4 A TRUE COPY OF JUDGMENT IN WP[C] NO.10755/2023 DATED 28.03.2023.