Nithin.K vs The Secretary, The Regional ...
2023 Latest Caselaw 5583 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. 15677 OF 2023
PETITIONER:

            NITHIN.K, S/O. PUSHPARAJAN, AGED 28 YEARS,
            KANNAPRATH HOUSE, ARIYIL.P.O., PATTUVAM,
            THALIPARAMBA, KANNUR, PIN - 672100
            BY ADV O.D.SIVADAS


RESPONDENT:

            THE SECRETARY, THE REGIONAL TRANSPORT AUTHORITY,

            CIVIL STATION, KANNUR, PIN - 670001
OTHER PRESENT:

            GP SRI -SYAMANTHAK


     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.15677 of 2023

                              ..2..

               SHOBA ANNAMMA EAPEN, J.
             -----------------------------------------
                  WP.(C) No. 15677 of 2023
              ----------------------------------------
            Dated this the 12th day of May, 2023


                         JUDGMENT

The petitioner is an existing stage carriage

operator on the route Ariyil-Kannur-Thaliparamba-

Parassinikadavu-Thaliparamba-Dharmasala, in respect

of a stage carriage bearing registration No.KL-59/Z

1629. 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.15677 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.

SHOBA ANNAMMA EAPEN,

JUDGE MBS/ WP(C) No.15677 of 2023

..4..

APPENDIX OF WP(C) 15677/2023

PETITIONER EXHIBITS Exhibit P1 - A TRUE COPY OF THE TIME SHEET ISSUED ON BY THE RESPONDENT TO THE PETITIONER'S SERVICE DATED 3.01.2020 Exhibit P2 A TRUE COPY OF THE REQUEST DATED 25.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.