Rahul C.P vs The Secretary
2023 Latest Caselaw 6703 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

         TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945

                          WP(C) NO. 18624 OF 2023


PETITIONERS:

           RAHUL C.P, AGED 32 YEARS, S/O C.K PURUSHOTHAMAN, CHALIL
           HOUSE, THIRUNELLOOR P.O, CHERTHALA., PIN - 688 524

           BY ADV ANUMOD B.NAIR


RESPONDENTS:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
           ALAPPUZHA, CIVIL STATION, PALACE RD,
           CIVIL STATION WARD, ALAPPUZHA, PIN - 688001



           SRI SREEJITH V S, G.P.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18624 OF 2023
                             :: 2 ::




                          JUDGMENT

Dated this the 20th day of June 2023

The writ petition is filed to direct the respondent to

consider and dispose of Ext.P1 application submitted by

the petitioner seeking revision of timings of his stage

carriage vehicle bearing Reg.No.KL 32/A 2025 plying on the

route Cherthala - Ernakulam - Kaloor Bus Stand.

2. The petitioner's case is that he is the operator of

the above vehicle. He has submitted Ext.P1 application on

21.2.2023 seeking revision of timings of the above vehicle.

However, the said application has not been considered by

the respondent. Hence, the writ petition.

3. Heard; Sri.Anumod B Nair, the learned counsel

appearing for the petitioner and Sri.Sreejith.V.S., the

learned Government Pleader appearing for the respondent.

4. Having considered the pleadings and materials on

record and taking note of the fact that Ext.P1 application is

pending consideration before the respondent from WP(C) NO. 18624 OF 2023 :: 3 ::

21.2.2023, I deem it appropriate to dispose of the writ

petition as follows:

Respondent is directed to consider and dispose of

Ext.P1 application 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 the

judgment, after affording the petitioner an opportunity of

being heard.

The writ petition is ordered accordingly.

sd/-

C.S.DIAS JUDGE jes WP(C) NO. 18624 OF 2023 :: 4 ::

APPENDIX OF WP(C) 18624/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 21.2.2023