Sameera vs The Secretary
2023 Latest Caselaw 9163 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                         WP(C) NO. 28030 OF 2023
PETITIONER:

              SAMEERA
              AGED 43 YEARS
              RIYAS MANZIL,
              NADUVANNUR
              KOYILANDY,
              PIN - 673305

              BY ADV I.DINESH MENON


RESPONDENTS:

     1        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY,
              REGIONAL TRANSPORT OFFICE,
              CIVIL STATION VADAKARA,
              PIN - 673104
     2        THE MANAGING DIRECTOR
              KERALA STATE ROAD TRANSPORT CORPORATION TRANSPORT BHAVAN,
              FORT THIRUVANANTHAPURAM, PIN - 695023

              SRI. SREEJITH - GP
              SRI. P.C. CHACKO - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28030 OF 2023

                             2

                          JUDGMENT

The petitioner is an existing stage carriage

operator operating on the route Chembanoda -

Kozhikode with stage carriage bearing No. KL-56-K-

2511. According to the petitioner, she is operating in

the aforesaid route as Limited Stop Ordinary Service

and the basic permit is valid upto 18.02.2026. The

petitioner submits that due to various reasons, the

present timings are inconvenient to her as well as to

the travelling passengers. Accordingly, the petitioner

has filed Ext. P3 request for revision of timings.

However, in view of Ext. P4 notification the petitioner

apprehends that the request will not be considered by

the 1st respondent.

2. Heard the counsel for the petitioner, the

learned standing counsel for KSRTC and the learned WP(C) NO. 28030 OF 2023

Government Pleader.

In the facts and circumstances of the case, there

will be a direction to the 1 st respondent to consider

and pass appropriate orders on Ext. P3 request of the

petitioner after hearing the petitioner, 2 nd respondent

and other affected parties. This shall be done within a

period of two months from the date of receipt of a

certified copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bnu WP(C) NO. 28030 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT ON THE ROUTE CHEMBANODE-KOZHIKODE WITH RESPECT TO S/C KL-56-K-2511 DATED 5.11.2022 Exhibit P2 TRUE COPY OF THE TIME SCHEDULE DATED 24.12.2019 Exhibit P3 TRUE COPY OF THE REQUEST DATED 20.7.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT Exhibit P4 TRUE COPY OF G.O.(P)NO.13/2023/TRANS DATED 3.5.2023