Navas K P vs The Secretary
2023 Latest Caselaw 3177 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

 THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                  WP(C) NO. 10106 OF 2023
PETITIONER:

          NAVAS K P
          AGED 37 YEARS
          S/O UNNNIANYIN K P. PALASSERY HOUSE, KUNIYIL,
          KIZHUPARAMBA P O, MALAPPURAM, PIN - 673659.

          BY ADV STALIN PETER DAVIS

RESPONDENT:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
          DOWN HILL, MALAPPURAM., PIN - 673505.


          SRI.T R RENJITH, SR GP


     THIS WRIT PETITION     (CIVIL) HAVING COME UP        FOR
ADMISSION ON 23.03.2023,    THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.10106 of 2023                 2




                                    JUDGMENT

The petitioner states that he is the holder of a regular permit in

respect of stage carriage bearing Reg. No.KL-56-F-1126 operating service

on the route Keehuparamba-Edavannapara. He has approached this Court

seeking the following relief:-

i) to issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit P1 application submitted by the petitioner for making necessary changes in the timings of his service on the route Keehuparamba - Edavannapara in respect of stage carriage KL-56/F 1126 after affording an opportunity to the petitioner and interested operators, within a reasonable time limit to be fixed by this Hon'ble Court, in the interest of justice.

2. Heard Sri. Stalin Peter Davis, the learned counsel appearing

for the petitioner and Sri. T.R. Renjith, the learned Senior Government

Pleader.

3. The learned Government Pleader submits that Ext.P1 request

for revision of timings can be taken up and disposed of within three

months on seniority basis.

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

at the admission stage itself by issuing the following directions:

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

consider and pass appropriate orders on Ext.P1 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

Sru

APPENDIX OF WP(C) 10106/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 10/3/2023.

RESPONDENTS EXHIBITS : NIL