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Joshi K.M vs The Secretary
2023 Latest Caselaw 5529 Ker

Citation : 2023 Latest Caselaw 5529 Ker
Judgement Date : 2 May, 2023

Kerala High Court
Joshi K.M vs The Secretary on 2 May, 2023
        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. 14961 OF 2023
PETITIONER:

            JOSHI K.M
            AGED 45 YEARS
            S/O. MATHAPPAN, KORAMANGALATH,
            KONGORPPILLY P. O., KOONANMAVU,
            ERNAKULAM DISTRICT, PIN - 683 518.

            BY ADV PRASAD CHANDRAN


RESPONDENT:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            ERNAKULAM,
            OFFICE OF THE REGIONAL TRANSPORT OFFICER,
            CIVIL STATION, KAKKANAD KOCHI,
            PIN - 682 030.

            SRI. JOBY JOSEPH - SR.GP



     THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   02.05.2023,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.14961 OF 2023

                                  2




                            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 06.01.2022. 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.P2 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.P2

request, if received, with due notice to the WP(C).No.14961 OF 2023

petitioner and to the interested/affected operators,

at any rate, within a period of three months from

the date of receipt of a copy of this judgment and

strictly in accordance with seniority.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.14961 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ALONG WITH THE TIMINGS OF THE PETITIONER'S SERVICE DATED 06.01.2022.

      EXHIBIT P2         TRUE COPY OF THE REQUEST FOR REVISION
                         OF    TIMINGS    SUBMITTED  BY    THE
                         PETITIONER    BEFORE  THE  RESPONDENT
                         DATED 24.03.2023.

      RESPONDENTS EXHIBITS:     NIL.
 

 
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