Abdul Azeez P vs The Secretary
2023 Latest Caselaw 10042 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. 30430 OF 2023
PETITIONER:

          ABDUL AZEEZ P
          AGED 50 YEARS
          S/O MUHAMMED, PARAMBATH HOUSE, THUVVUR VILLAGE,
          AMAPOYIL, VELLAYOOR, NILAMBUR , MALAPPURAM- DISTRICT.,
          PIN - 679327
          BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENT:

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



          Adv.JOBY JOSEPH-GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.30430 of 2023
                                     2



                              JUDGMENT

Dated this the 18th day of September, 2023

1. The present writ petition has been filed

under Article 226 of the Constitution of India

seeking the following reliefs:

I. Issue a writ of Mandamus or other appropriate

writs, directions or orders directing the respondent to

consider Ext.P3 request for revision of timings and

thereby change the existing timings by which the

petitioner is operating on the route Parasseri-Kalikavu-

Wandoor in respect of his state carriage bearing

registration No.KL-52A-1333 forthwith or within a

period of one month.

II. To dispense with the production of English

Translation of documents which are in vernacular

language.

III. Render such other orders as are deemed fit and

proper in t he circumstances of the case.

2. Learned counsel for the petitioner

submits that the petitioner has submitted Ext.P3 WPC No.30430 of 2023

application dated 11.08.2023, in accordance with

the Rule 212 of the Kerala Motor Vehicles Rules.

Learned counsel for the petitioner further submits

that, it is difficult for him to operate the service

with the present timings.

3. Learned Government Pleader submits

that the petitioner's application shall be considered

in accordance with the law.

4. Considering the aforesaid submissions,

the present writ petition is disposed of, with a

direction to the respondent to consider Ext.P3

application filed by the petitioner, in accordance

with the law, within a period of two months.

5. With the aforesaid direction, the present

writ petition stands finally disposed of.

Sd/-

DINESH KUMAR SINGH JUDGE AP WPC No.30430 of 2023

APPENDIX OF WP(C) 30430/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER NO.C6/22820/2011 DATED 15-11-2011 ISSUED BY THE SECRETARY, RTA,MALAPPURAM Exhibit P2 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER ON THE ROUTE PARASSERI-KALIKAVU- WANDOOR IN RESPECT OF STAGE CARRIAGE KL-52A-

Exhibit P3 TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 11-08-2023