Shahina Noushad vs The Secretary
2023 Latest Caselaw 8313 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. 22318 OF 2023
PETITIONER:

          SHAHINA NOUSHAD,
          AGED 37 YEARS
          W/O. NOUSHAD A.M,
          ATTUPARAMBATH HOUSE,
          NATTIKA P. O., THRISSUR,
          PIN - 680 566.

          BY ADV G.CHITRA


RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          THRISSUR, CIVIL STATION,
          AYYANTHOLE P. O, THRISSUR,
          PIN - 680 003.

          SRI. SREEJITH - GP



     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.22318 OF 2023

                              2




                           JUDGMENT

This writ petition is filed seeking a direction to

the respondent to consider Ext.P1 application for

revision of timings of the petitioner's own service

operating on the route Ernakulam - Guruvayur in

respect of stage carriage KL-58/N-2545, within a

time frame.

2. The petitioner's case is that even though

she had submitted Ext.P1 application on 22.06.2023,

to revise the timings of the above vehicle, the same

has not been considered. Hence, this writ petition.

3. Heard the 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.P1 is pending consideration before WP(C).No.22318 OF 2023

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 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

SPR WP(C).No.22318 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 22.06.2023.

     RESPONDENT'S EXHIBITS:    NIL.