Ranjith A.R vs The Secretary
2023 Latest Caselaw 5528 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                    WP(C) NO. 14966 OF 2023
PETITIONER/S:

            RANJITH A.R.
            AGED 49 YEARS
            KARUNA NIVAS, KARUVARIL, CHUDUVALATHOOR, SHORNUR
            -1 P.O., PALAKKAD., PIN - 679121

            BY ADV I.DINESH MENON



RESPONDENT/S:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
            OFFICE, CIVIL STATION P.O., PALAKKAD., PIN -
            678001

OTHER PRESENT:

            SMT. RESMITHA RAMACHANDRAN-GP



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   02.05.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C.No. 14966 of 2023

                                             2

                     MURALI PURUSHOTHAMAN, J
                    ...................................................
                        W.P.(C).No. 14966 of 2023
                   .........................................................
                   Dated this the 2nd day of May, 2023


                                     JUDGMENT

The petitioner is a stage carriage operator. He seeks for

revision of own timings. He had been operating on the strength

of time schedule issued on 16.07.2019. Due to introduction of

new services and withdrawal of services, it has become

necessary to seek for revision of timings. It is accordingly that

Ext.P3 request has been submitted seeking revision of timings,

is the contention. The petitioner seeks for an expeditious

consideration of the application.

2. Heard the learned Counsel for the petitioner and the

learned Government Pleader.

Without expressing anything on the merits, the writ

petition is disposed of directing the respondent to consider and

pass appropriate orders on Ext.P3 request, if received, with due

notice to the petitioner and to the interested/affected operators,

within a period of three months .

Sd/-

MURALI PURUSHOTHAMAN, JUDGE Dxy W.P.C.No. 14966 of 2023

APPENDIX OF WP(C) 14966/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 16.7.2019.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 29.9.2015.

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 10.04.2023.

Exhibit P4 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO. 2172/2023 DATED 23.01.2023.