Nidhin M vs The Secretary
2023 Latest Caselaw 5684 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                          WP(C) NO. 15872 OF 2023
PETITIONER:

              NIDHIN M.
              AGED 27 YEARS
              S/O DINESH KUMAR, PULIKKODE HOUSE, THIRUVALI P.O,
              MANJERI, MALAPPURAM, PIN - 676123
              BY ADV K.V.GOPINATHAN NAIR


RESPONDENTS:

     1        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, MALAPPURAM CIVIL STATION
              RD, UP HILL, MALAPPURAM, PIN - 676505
     2        ABDULLA
              S/O BEEERAN, VALLIKKADOM HOUSE, P.O PATHARIYAL ,
              MANJERI , MALAPPURAM, PIN - 676123

              GP - RIYAL DEVASY
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15872 OF 2023
                                 2




                            JUDGMENT

Petitioner confines his prayers in the writ petition to a

direction to the first respondent to consider Ext.P2 application

submitted by the petitioner for rectifying the anomaly crept in

Ext.P1 time schedule regarding the arrival time shown in

Wandoor in respect of Stage Carriage Carriage KL 51/C 2161

within a time frame.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. Having considered the averments in the writ petition

and having heard the learned counsel for the petitioner, I am

of the opinion that the said request can be considered.

In the above circumstances, the writ petition is disposed

of, directing the first respondent to take up, consider and pass

appropriate orders on Ext.P2 application, after affording an WP(C) NO. 15872 OF 2023

opportunity of being heard, either physically or virtually, with

notice to the petitioner as well as 2 nd respondent or any other

affected parties, if any. Orders as above shall be passed

expeditiously, in any event, within a period of two months on a

first come, first go basis from the date of production of a copy

of this judgment. It would be open to the petitioner to produce

a copy of the writ petition along with the judgment before the

concerned respondent for further action.

sd/-

SHOBA ANNAMMA EAPEN JUDGE hmh WP(C) NO. 15872 OF 2023

APPENDIX OF WP(C) 15872/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIMING ISSUED DATED 15.11.2016 Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24.3.2023