Citation : 2023 Latest Caselaw 5736 Ker
Judgement Date : 16 May, 2023
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. 15821 OF 2023
PETITIONER:
SHAJI M.K.,
AGED 60 YEARS,
MAKKOLIL HOUSE, THODUPUZHA P.O.,
IDUKKI, PIN - 685584.
BY ADV I.DINESH MENON
RESPONDENT:
THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
OFFICE, CIVIL STATION P.O., IDUKKI, PIN - 685603.
BY SRI.RIYAL DEVASSY, GOVT. PLEADER
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.15821 OF 2023
-:2:-
J U D G M E N T
Dated this 16th day of May, 2023
The petitioner has approached this Court
seeking for a direction to the respondent to
consider and pass appropriate orders on Ext.P3
request submitted by the petitioner seeking revision
of timings in respect of stage carriage, bearing
Reg.No.KL-38-H-8587, operating on the route
Thodupuzha - Pala.
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 respondent to consider and pass
appropriate orders on Ext.P3 request, as
expeditiously as possible, at any rate, within a
period of two months from the date of receipt of a
copy of this judgment, after affording an W.P(C)No.15821 OF 2023
opportunity of hearing to the petitioner and
affected parties, if any.
The writ petition is disposed of, as above.
Sd/-
SHOBA ANNAMMA EAPEN JUDGE TR W.P(C)No.15821 OF 2023
APPENDIX OF WP(C) 15821/2023
PETITIONER'S EXHIBITS:-
EXHIBIT P1 A TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER DATED 03.9.2020.
EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 09.01.2014.
EXHIBIT P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 29.4.2023.
EXHIBIT P4 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO. 2172/2023 DATED 23.01.2023.
RESPONDENT'S EXHIBITS:- NIL
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