P.K. Paulose vs The Secretary
2023 Latest Caselaw 3450 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945


                  WP(C) NO. 10510 OF 2023


PETITIONER:

         P.K. PAULOSE
         AGED 50 YEARS
         S/O KOCHAPPU, PALATTY KOONATHAN HOUSE, VATHAKAD,
         THIRAVOOR P.O., ANKAMALY.

         BY ADV P.DEEPAK


RESPONDENTS:

         THE SECRETARY
         REGIONAL TRANSPORT AUTHORITY, ERNAKULAM,
         REGIONAL TRANSPORT OFFICE, ERNAKULAM.,
         PIN - 682030


         SRI TR RENJITH, SR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.10510 of 2023
                                      2




                                   JUDGMENT

The petitioner states that he is the owner of an existing stage

carriage bearing Reg. No. KL-07-BE-5032, operating service on the route

Angamaly-Kalady Plantation. He has approached this Court seeking the

following relief:

i) to issue a writ in the nature of mandamus or such other writ, order or direction commanding the respondent to consider Ext.P3 representation and pass orders on the same in a time bound manner.

2. Heard Sri. P. Deepak, 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.P3

representation for revision of timings can be taken up and disposed of

within three months on a 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: W.P.(C) No.10510 of 2023

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

consider and pass appropriate orders on Ext.P3 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 on a first come,

first go basis 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 W.P.(C) No.10510 of 2023

APPENDIX OF WP(C) 10510/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 30-12-2020

Exhibit P2 TRUE COPY OF THE TIME SCHEDULE DATED 27.06.2019

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 20.02.2023