Baby Antos vs The Secretary
2023 Latest Caselaw 10038 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945

                        WP(C) NO. 30531 OF 2023

PETITIONER/S:

           BABY ANTOS
           AGED 42 YEARS
           S/O JOSEPH, PARAYIL HOUSE, EDAMURUKU P.O., PALA, KOTTAYAM,
           PIN - 686 652.
           BY ADV I.DINESH MENON


RESPONDENT:

           THE SECRETARY
           REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
           OFFICE, CIVIL STATION P.O., KOTTAYAM, PIN - 686 001.



           S. GOPINATH-SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.09.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 30531/2023           :2:



                         DINESH KUMAR SINGH, J.
             ---------------------------------------------------------
                          W.P.(C). No. 30531 of 2023
             ---------------------------------------------------------
                   Dated this the 18th day of September, 2023.

                              JUDGMENT

The petitioner, an existing stage carriage operator on the route

Perinad-Pala, has filed the present writ petition under Article 226 of

the Constitution of India seeking a direction to the respondent to

consider Exhibit P2 request for revision of timings of his stage carriage

bearing registration No. KL-05-AT-8359.

2. The Joint Regional Transport Officer, Kanjirappally, had

submitted Exhibit P3 report before the Regional Transport Officer,

Kottayam on Exhibit P2 application submitted by the petitioner.

However, no decision has been taken by the respondent till date.

Hence this writ petition.

3. The learned Senior Government Pleader submits that the

decision on Exhibit P2 application shall be considered within a short

time.

4. Considering the facts and circumstances of the case, the

present writ petition is disposed of with a direction to the respondent

to consider and pass orders on Exhibit P2 application for revision of

timings of the petitioner's stage carriage in accordance with law, within

a period of two months, after affording an opportunity of hearing to

the petitioner and all affected persons.

Writ petition stands finally disposed of.

sd/-

DINESH KUMAR SINGH, JUDGE.

Rv

APPENDIX OF WP(C) 30531/2023

PETITIONER'S EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE EXISTING TIMINGS ISSUED TO THE PETITIONER IN RESPECT OF BASIC VEHICLE BEARING REGISTRATION NUMBER KL 07 CE 4122 DATED 09.04.2019 Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 21.07.2023 Exhibit P3 THE TRUE COPY OF THE REPORT SUBMITTED BY THE JOINT REGIONAL TRANSPORT OFFICER KANJIRAPPALLY DATED 27.07.2023 Exhibit P4 THE TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P.C. NO. 29445 OF 2023 DATED 08.09.2023

RESPONDENTS' EXHIBITS: NIL

True Copy

PS To Judge.

rv