Fathima vs The Secretary, Regional ...
2023 Latest Caselaw 10238 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

    THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945

                         WP(C) NO. 30852 OF 2023

PETITIONER:

              FATHIMA
              AGED 55 YEARS
              W/O. VEERANKUTTY, KARIKKADAN POLI HOUSE, KOZHAKKOTTUR
              P.O., AREEKKODU, MALAPPURAM DISTRICT, PIN - 676 121.
              BY ADV SAJU J.VALLYARA


RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
              CIVIL STATION, MALAPPURAM P.O., MALAPPURAM DISTRICT,
              PIN - 676 505.



              SRI. JOBY JOSEPH, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.09.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 30852/2023         :2:



                       DINESH KUMAR SINGH, J.
           ---------------------------------------------------------
                        W.P.(C). No. 30852 of 2023
           ---------------------------------------------------------
                 Dated this the 21th day of September, 2023.

                              JUDGMENT

The present writ petition is filed seeking a writ of mandamus directing the respondent to pass an order Exhibit P2 request of the petitioner for revision of timing in respect of her stage carriage bearing No.KL-11-T-5049 operating on the route Kondotty-Manjeri touching Othayi. 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 P2, 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 direction to the respondent to consider the petitioner's Exhibit P2 request in accordance with the law, within a period of two months and pass necessary orders.

sd/-

DINESH KUMAR SINGH, JUDGE.

Rv

APPENDIX OF WP(C) 30852/2023

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL1010/657/2000 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 02.03.2023 IN RESPECT OF STAGE CARRIAGE KL-11-T-5049 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 05.09.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HER STAGE CARRIAGE KL-11-T-5049

RESPONDENTS' EXHIBITS: NIL

True Copy

PS To Judge.

rv