Chandran Pr vs The Secretary
2023 Latest Caselaw 2356 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 10TH DAY OF FEBRUARY 2023 / 21ST MAGHA, 1944
                     WP(C) NO. 4613 OF 2023


PETITIONER:

          CHANDRAN P.R.,
          S/O. CHINDAN NAMBIAR, AGED 52 YEARS,
          MOONSHA HOUSE, KANHILERI,
          MATTANNUR, KANNUR., PIN - 670702
          BY ADV I.DINESH MENON


RESPONDENT:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, KANNUR,
          REGIONAL TRANSPORT OFFICE,
          CIVIL STATION P.O., KANNUR., PIN - 670002




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                           2


W.P.(C) No.4613 of 2023




                                 JUDGMENT

Dated this the 10th day of February, 2023

The petitioner is stated to be a holder of permit on the route

Thalassery - Mattara, in respect of a stage carriage

KL 58 AA 1908. Since new services have been introduced on the

aforementioned route, Ext.P2 application dated 04.02.2023 has

been submitted to the respondent for revision of the timing.

2. The Government Pleader submits that the application for

revision of timings can be considered as per the seniority, as

expeditiously as possible, if submitted.

Without expressing any opinion on the merits of the matter,

I dispose of the writ petition by issuing directions to the respondent

to take a call on the Ext.P2 request dated 04.02.2023, for revision

of timing as per the seniority, as expeditiously as possible.

Sd/-

N. NAGARESH JUDGE ams

W.P.(C) No.4613 of 2023

APPENDIX OF WP(C) 4613/2023

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE TIME SCHEDULE TO THE PETITIONER DATED NIL.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 04.02.2023 ALONG WITH THE PROPOSED TIMINGS.

Exhibit P3 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO. 39838/2022 DATED 09.12.2022.