Aseem. J.S vs Regional Transport Authority
2023 Latest Caselaw 2745 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944



                   WP(C) NO. 6928 OF 2023

PETITIONER:

         ASEEM. J.S
         AGED 40 YEARS
         S/O. SULAIMAN. K, ASEEM MANZIL, BLOCK NO. 2,
         MEERANVETTIKKARAIKKAKAM PERINGAMMALA P.O,
         THENNOOR, THIRUVANANTHAPURAM DISTRICT,,
         PIN - 695563

         BY ADVS.
         P.V.ANOOP
         PHIJO PRADEESH PHILIP
         NAVJYOTH S.
         ANJU R S.
         ANTONY THOMAS


RESPONDENTS:

    1    REGIONAL TRANSPORT AUTHORITY
         OFFICE OF THE REGIONAL TRANSPORT AUTHORITY,
         ATTINGAL, THIRUVANANTHAPURAM DISTRICT, PIN - 695101

    2    THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY, OFFICE OF THE
         REGIONAL TRANSPORT AUTHORITY, ATTINGAL,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695101


         SMT DEEPA V, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 6928 of 2023                        2




                                          JUDGMENT

This writ petition is filed seeking the following reliefs:

i)To issue a writ of mandamus or other appropriate writ, or order directing the 1st respondent to consider and pass orders on Ext.P4 representation or within such time as this Hon'ble Court may deem just and proper in the interest of justice.

ii) To issue a writ of mandamus directing the 2nd respondent to convene a fresh settlement of timings to revise the entire time of the petitioner's stage carrier.

2. Sri. P.V Anoop, the learned counsel appearing for the petitioner,

submits that Ext.P4 request has been submitted by the petitioner for

rescheduling the entire timings of the vehicle bearing registration No.KL-32

1143. However, the same was not considered in accordance with law. His

prayer for expeditious consideration of the same.

3. The learned Government Pleader submits that if Ext.P4 is in

order and is pending, appropriate decision shall be taken in accordance with

law.

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 1st respondent to take up,

consider and pass appropriate orders on Ext.P4 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) 6928/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ALONG WITH THE PROPOSED TIMINGS OF THE ABOVE MENTIONED VEHICLE DATED 15.03.2022

Exhibit P2 TRUE COPY OF THE PROCEEDING OF THE 2ND RESPONDENT ALONG WITH THE ENQUIRY REPORT ON APPLICATION FOR VARIATION OF PERMIT, DATED 05.04.2022

Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 30.09.2022

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED NIL

RESPONDENTS' NIL EXHIBITS: