Sadiq vs The Secretary, Regional ...
2023 Latest Caselaw 5734 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. 15826 OF 2023
PETITIONERS:

    1       SADIQ
            AGED 36 YEARS
            S/O. KHADER, PANAKKADAN HOUSE, CHIRAPPADAM, THENKARA,
            MANNARKKAD, PALAKKAD DISTRICT.., PIN - 678582
            (REGISTERED OWNER OF STAGE CARRIAGE KL-10-AE-5913)
    2       KOULATH THAYYIL
            AGED 53 YEARS
            W/O. MOHAMMED, KOLLAPARAMBIL HOUSE, PAZHEDAM, KARAKUNNU
            P.O., MALAPPURAM DISTRICT. (REGISTERED OWNER OF STAGE
            CARRIAGE KL-58-S-6786)., PIN - 676123
            BY ADV SAJU J.VALLYARA


RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
            MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
            DISTRICT, PIN - 676505
            BY SRI.RIJAL DEVASI (G.P.)
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.15826 OF 2023

                                  -:2:-

                         J U D G M E N T

Dated this 16th day of May, 2023

Petitioners confine their prayers in the writ

petition to a direction to the first respondent to

consider Ext P3 objection for allotment of 10.25 am

departure time to stage carriage KL-10 AE 5913 and

10.40pm departure time to stage carriage KL-58 S

6786 from Kozhikode to Manjeri within a time frame.

2. Heard the learned counsel for the

petitioners and the learned Government Pleader.

3. Having considered the averments in the

writ petition and having heard the learned counsel

for the petitioners, 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 P3 objection, after affording an

opportunity of being heard, either physically or

virtually, to the petitioner and other affected

parties. Orders as above shall be passed W.P(C)No.15826 OF 2023

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 TR W.P(C)No.15826 OF 2023

APPENDIX OF WP(C) 15826/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.KL1010/629/1997 IN RESPECT OF THE 1ST PETITIONER'S VEHICLE KL-10-AE- 5913 ISSUED BY THE RESPONDENT DATED 26.06.2020 Exhibit P2 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.KL1010/183/2001 IN RESPECT OF THE 2ND PETITIONER'S VEHICLE KL-58-S- 6786 ISSUED BY THE RESPONDENT DATED 17.02.2023 Exhibit P3 TRUE PHOTOCOPY OF THE REQUEST DATED 05.05.2023 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT Exhibit P4 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.

(C) NO. 2757/2023 DATED 03.02.2023