Abdul Majeed vs The Secretary, Regional ...
2023 Latest Caselaw 2042 Ker

WP(C) NO. 2266 OF 2023             1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                      WP(C) NO. 2266 OF 2023
PETITIONER:

           ABDUL MAJEED
           AGED 55 YEARS
           S/O. AMINA, EDAPATTA HOUSE, KOTTAKUNNU,
           VALIYAPARAMBU, PORUR P.O., MALAPPURAM DISTRICT,
           PIN - 679339

           BY ADV SAJU J.VALLYARA



RESPONDENT:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
           MALAPPURAM, CIVIL STATION, MALAPPURAM P.O.,
           MALAPPURAM DISTRICT, PIN - 676505




           SMT DEEPA V, GOVERNMENT PLEADER


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.02.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 2266 OF 2023                    2




                                     JUDGMENT

This writ petition is filed seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, direction

or order directing the respondent to consider Exhibit P2 request for

revision of timings in respect of stage carriage, KL-10 X 7338

operating on the route Perinthalmanna-Pattakarimba, within a

reasonable time limit to be fixed by this Honourable Court.

2. The petitioner states that he is the registered owner of a stage

carriage bearing Registration No. KL-10 X 7338 covered by a regular permit.

Seeking to revise his own timings on the premise that it will be beneficial to

the traveling public, he has submitted Ext.P2 request before the

respondent. The only request is for expeditious consideration of the same.

3. The learned Government Pleader submits that the request

made by the petitioner can be considered on a priority basis, and a decision

can be taken within 3 months.

4. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of by

issuing the following directions:

a) There will be a direction to the respondent to take up, consider and

pass appropriate orders on Ext P2 after affording an opportunity

of being heard, either physically or virtually, to the petitioner

herein and other affected parties, if any.

b) Orders, as directed above, shall be passed expeditiously, in any

event, within a period of three months from the date of

production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the writ

petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 2266/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT NO.KL1010/51000/2006 ISSUED TO PETITIONER'S STAGE CARRIAGE BEARING REGN. NO. KL-10-X- 7338 DATED 29.6.2021 BY THE RESPONDENT

Exhibit P2 TRUE COPY OF THE REQUEST SENT BY PETITIONER TO THE RESPONDENT DATED 23.6.2022

RESPONDENTS' EXHIBITS:

NIL