Anoop Kumar vs The Secretary
2023 Latest Caselaw 10656 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. 34062 OF 2023
PETITIONER/S:

            ANOOP KUMAR
            AGED 49 YEARS
            S/O KRISHNAN, ITTITHARA HOUSE, KODUNGALLUR P.O.,
            IRINJALAKUDA, THRISSUR, PIN - 680121

            BY ADV I.DINESH MENON



RESPONDENT/S:

    1       THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
            OFFICE, AYYANTHOLE P.O., CIVIL STATION, THRISSUR,
            PIN - 680003

    2       SHAHINA NOUSHAD
            W/O NOUSHAD A.M., ATTUPARAMBATH HOUSE, NATTIKA
            P.O., THRISSUR, PIN - 680566


OTHER PRESENT:

            SRI. S. UNNIKRISHNAN-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. 34062 OF 2023

                                  2




                         J U D G M E N T

Petitioner, who is an existing stage carriage

operator on the route Guruvayur-Ernakulam operating

with stage carriage bearing registration No.KL-59-

K-7873, has filed the present writ petition seeking

for a direction to the first respondent to consider

Ext.P4 objection preferred by the petitioner while

considering the request submitted by the second

respondent for rescheduling the timing of the

second respondent's stage carriage bearing

Regn.No.KL-58-N-2545, in the timing conference

scheduled to be held on 17.10.2023.

2. In view of the above, it is directed that

petitioner can appear in person on 17.10.2023, the

date of timing conference fixed by the first

respondent for revision of operation of timing of

the second respondent's stage carriage. In that

event, petitioner's oral as well as written

objection, Ext.P4, shall be taken note of by the WP(C) NO. 34062 OF 2023

first respondent while deciding the revision of

timing of the second respondent's vehicle.

3. The petitioner shall take print out of

this judgment delivered today from the Website and

produce the same before the first respondent for

compliance.

With the aforesaid directions, the present writ

petition stands finally disposed of. Pending

interlocutory application/s, if any, in the writ

petition stand/s dismissed.

Sd/-

DINESH KUMAR SINGH JUDGE jg WP(C) NO. 34062 OF 2023

APPENDIX OF WP(C) 34062/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER ON THE ROUTE GURUVAYUR

-ERNAKULAM DATED 18.07.2022

Exhibit P2 THE TRUE COPY OF THE INTERIM ORDER IN WPC NO.9096/2023 DATED 13.07.2023

Exhibit P3 TRUE COPY OF THE NOTICE OF TIMING CONFERENCE DATED 11.10.2023

Exhibit P4 THE TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 13.10.2023