Abdul Nisar C vs The Secretary, Regional ...
2023 Latest Caselaw 8688 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                         WP(C) NO. 26197 OF 2023
PETITIONER:

              ABDUL NISAR C.
              AGED 39 YEARS
              S/O. MUHAMMED,
              VALAPPIL HOUSE,
              KARUVANTHIRUTHY,
              FEROKE P.O.,
              KOZHIKODE DISTRICT,
              PIN - 673655

              BY ADV SAJU J.VALLYARA


RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
              KOZHIKODE, CIVIL STATION, KOZHIKODE DISTRICT,
              PIN - 673020

              SMT. PARVATHY K. - GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26197 OF 2023

                               2

                          JUDGMENT

This writ petition is filed seeking a direction to the

respondent to consider Ext.P2 request for revision of

timings of the petitioner's own service operating on the

route Koonurmad - Kozhikode (Via.) Pallikkal Bazar,

Kachery, Idmuzhikkal, Rakara, Feroke and Meenchanda in

respect of stage carriage KL-11-AG-3222, within a time

frame.

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

submitted Ext. P2 request on 04.08.2023, to revise the

timings of the above vehicle, the same has not been

considered. Hence, this writ petition.

3. Heard Sri. Saju J. Vallyara, the learned counsel

for the petitioner and the learned Government Pleader.

4. Having considered the pleadings and materials

and taking note of the submissions of the petitioner that

Ext. P2 is pending consideration before the respondent, WP(C) NO. 26197 OF 2023

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 three 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 bnu WP(C) NO. 26197 OF 2023

APPENDIX

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1111/238/2001 DATED 19.11.2021 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-11-AG-3222 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 04.08.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-11-AG-3222