C.P.Raju vs The Secretary
2023 Latest Caselaw 5568 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. 14959 OF 2023
PETITIONER:

            C.P. RAJU
            AGED 48 YEARS
            S/O. PORINJU, CHIRAYATHU HOUSE,
            KODANUR P. O, THRISSUR,
            PIN - 680 563.

            BY ADV NAZRIN BANU


RESPONDENT:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            THRISSUR, REGIONAL TRANSPORT OFFICE,
            THRISSUR - 680 003.

            SMT. PREETHA.K.K - 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.14959 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 28.01.2019. 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.P1 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.P1

request, if received, with due notice to the

petitioner and to the interested/affected operators, WP(C).No.14959 OF 2023

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.14959 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 25.02.2023 FILED UNDER RULE 212 OF THE K.M.V. RULES, 1989.

      RESPONDENTS EXHIBITS:     NIL.