Nidheesh vs The Secretary, Regional ...
2023 Latest Caselaw 9208 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. 28211 OF 2023
PETITIONER:

              NIDHEESH
              AGED 48 YEARS
              S/O. JAYASUNDARAN,
              ELAMBILASSERY HOUSE,
              CHERUVANNUR, FEROKE P.O.,
              KOZHIKODE DISTRICT,
              PIN - 673631

              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
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28211 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 Beypore - Marad Beach - Ramanattukara

(Via.) Feroke, Cheruvannur, Koyas, Thambi Road and

Gotheeswaram in respect of stage carriage KL-11-AY-

3006, within a time frame.

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

had submitted Ext.P2 request on 16.08.2023, 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 appearing for the respondent.

4. Having considered the pleadings and materials WP(C) NO. 28211 OF 2023

and taking note of the submission of the petitioner

that Ext.P2 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 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 bnu WP(C) NO. 28211 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1111/105/2003 DATED 16.02.2023 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-11-AY-3006 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 16.08.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-11-AY-3006