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Adithyan Namboothiri vs The Secretary
2023 Latest Caselaw 5743 Ker

Citation : 2023 Latest Caselaw 5743 Ker
Judgement Date : 16 May, 2023

Kerala High Court
Adithyan Namboothiri vs The Secretary on 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. 15816 OF 2023
PETITIONER:

          ADITHYAN NAMBOOTHIRI,
          AGED 32 YEARS,
          S/O T.A SREEMAN NAMBOOTHIRI, THATHHAMANGALATH ILLAM,
          KOOTHATTUKULAM P.O, ERNAKULAM, PIN - 686662

          BY ADV.
          SMT.G.CHITRA


RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM CIVIL STATION,KAKKANAD,
          VAZHAKKALA, KOCHI, PIN - 682030

          BY ADV.
          SRI.V.S.SREEJITH, GOVERNMENT PLEADER


     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. 15816 OF 2023     -2-




                          JUDGMENT

The petitioner is an existing stage carriage operator

on the route Kalloor-Piravom-Kothatukulam, in respect of

a stage carriage bearing registration No.KL-05/AG 3553.

The petitioner submitted Ext.P2 request before the

respondent for incorporating the passing time in the time

schedule, 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

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

VV

APPENDIX OF WP(C) 15816/2023

PETITIONER EXHIBITS

EXHIBIT.P1 TRUE COPY OF THE TIME SCHEDULE IN RESPECT OF THE PETITIONER'S SERVICE DATED 19.1.2018

EXHIBIT.P2 TRUE COPY OF THE SAID APPLICATION SUBMITTED BY THE PETITIONER DATE 22.4.2023

 
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