Benny.K. J vs The Secretary, Regional ...
2023 Latest Caselaw 5580 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
     THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                     WP(C) NO. 15510 OF 2023
PETITIONER:

            BENNY.K. J
            AGED 53 YEARS
            S/O. JOY, KUNNATHUMATTATHIL HOUSE, MUDAVOOR. PO,
            VAZHAPPILLY, MUVATTUPUZHA, ERNAKULAM DISTRICT.,
            PIN - 686773
            BY ADV O.D.SIVADAS


RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            MUVATTUPUZHA,, PIN - 686661
OTHER PRESENT:

            GP-SRI ADV P S APPU


     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   12.05.2023,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No. 15510 of 2023

                              ..2..

               SHOBA ANNAMMA EAPEN, J.
             -----------------------------------------
                  WP.(C) No. 15510 of 2023
              ----------------------------------------
            Dated this the 12th day of May, 2023


                          JUDGMENT

The petitioner is an existing stage carriage

operator on the route Koothattukulam-Chembankuzhy,

in respect of a stage carriage bearing registration No.KL-

10/AE 2873. The petitioner submitted Ext.P2 request

before the respondent for revision of timings, which is

pending consideration. The limited prayer of the

petitioner is to direct the respondent to consider the

same.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for

in the writ petition, this Court is of the view that the

writ petition can be disposed of, with a direction to the WP(C) No. 15510 of 2023

..3..

respondent to consider and pass appropriate orders on

Ext.P2 application, as expeditiously as possible, at any

rate, within a period of two months, on a first come first

go basis, from the date of receipt of a copy of this

judgment, after affording an opportunity of hearing to

the petitioner and affected parties, if any.

The writ petition is disposed of, as above.

Sd/-

SHOBA ANNAMMA EAPEN,

JUDGE MBS/ WP(C) No. 15510 of 2023

..4..

APPENDIX OF WP(C) 15510/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PROCEEDING DATED 22.12.2016 ISSUED BY THE RESPONDENT. Exhibit P2 - TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT