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Bijumon Francis vs The Secretary, Regional ...
2023 Latest Caselaw 11094 Ker

Citation : 2023 Latest Caselaw 11094 Ker
Judgement Date : 26 October, 2023

Kerala High Court
Bijumon Francis vs The Secretary, Regional ... on 26 October, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                      WP(C) NO. 35157 OF 2023
PETITIONER:

          BIJUMON FRANCIS,
          AGED 52 YEARS, S/O. FRANCIS,
          NIRAPPEL HOUSE, PONKUNNAM P. O.,
          KOTTAYAM, PIN - 686506.

          BY ADV.
             SRI. ANUMOD B. NAIR



RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY
          KOTTAYAM, COLLECTORATE,
          KOTTAYAM DISTRICT, PIN - 686002.

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



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       WP(C) NO. 35157 OF 2023

                                      2



                   DINESH KUMAR SINGH, J.
                          --------------------------
                      W.P.(C) No.35157 of 2023
                           -------------------------
               Dated this the 26th day of October, 2023

                                JUDGMENT

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

directing the respondent to pass final orders on Exhibit P-1 application of

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

bearing No.KL-34/D 2709 operating on the route Pala - Ponkunnam via

Poovarani, Paika, Urulikunnam, Chengalam and Koorali.

2. The 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 direction to the

respondent to consider petitioner's Exhibit P-1 application in accordance

with the law, within a period of two months and pass necessary orders.

Sd/-

DINESH KUMAR SING JUDGE Svn WP(C) NO. 35157 OF 2023

APPENDIX OF WP(C) 35157/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 06.10.2023 ALONG WITH ENGLISH TRANSLATION

 
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