Abdu Razak P.K vs The Secretary, Regional ...
2023 Latest Caselaw 10582 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                      WP(C) NO. 33021 OF 2023
PETITIONER:

          ABDU RAZAK P. K.,
          AGED 48 YEARS, S/O. MUHAMMED HAJI,
          PILAKKATTIL HOUSE, NEAR MET SCHOOL,
          THRIPRANGODE, TIRUR P. O.,
          MALAPPURAM DISTRICT, PIN - 676102.

          BY ADV.
             SRI. SAJU J. VALLYARA



RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY, MALAPPURAM.
          CIVIL STATION, MALAPPURAM P. O.,
          MALAPPURAM DISTRICT, PIN - 676505.

          BY ADV.
             SRI. S. GOPINATHAN - SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       WP(C) NO. 33021 OF 2023

                                      2


                     DINESH KUMAR SINGH, J.
                         --------------------------
                     W.P.(C) No.33021 of 2023
                           -------------------------
               Dated this the 16th day of October, 2023

                                JUDGMENT

1. The present writ petition is filed seeking a writ of mandamus

directing the respondent to pass an order on Exhibit P-2 request of

the petitioner for revision of timing in respect of his stage carriage

bearing No.KL-57-T-7745 operating on the route Purathoor Harijan

Colony - Parappanangadi. Exhibit P1 is the regular permit issued to

the petitioner in respect of the aforesaid stage carriage. It is

submitted that the respondent is not taking steps to conduct timing

conference and if there is any delay in considering Exhibit P-2, the

petitioner will be put to difficulties.

2. Learned Government Pleader submits that necessary decision

will be taken on the application of the petitioner in accordance with

the law after affording an opportunity of hearing to all affected

parties.

3. Considering the said stand of the learned Government

Pleader, the present writ petition stands finally disposed of, with a WP(C) NO. 33021 OF 2023

direction to the respondent to consider the petitioner's Exhibit P-2

request in accordance with the law, within a period of two months

and pass necessary orders.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 33021 OF 2023

APPENDIX OF WP(C) 33021/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL1010/824/2003 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 25.05.2023 IN RESPECT OF STAGE CARRIAGE KL-57-7745

EXHIBIT P2 TRUE PHOTOCOPY OF THE REQUEST DATED 12.09.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-57-7745

EXHIBIT P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO. 30852/2023 DATED 21.09.2023 OF THE HON'BLE HIGH COURT OF KERALA