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Chaterji T.K vs The Secretary
2023 Latest Caselaw 9659 Ker

Citation : 2023 Latest Caselaw 9659 Ker
Judgement Date : 8 September, 2023

Kerala High Court
Chaterji T.K vs The Secretary on 8 September, 2023
        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
     THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                     WP(C) NO. 29445 OF 2023
PETITIONER:

            CHATERJI T.K.
            AGED 45 YEARS
            S/O T. K. KUTTAN, THINAYATTE HOUSE,
            POOVATHUSSERY P.O., KLLUR, THEKKUMURI,
            THRISSUR, PIN - 680 741.

            BY ADV I.DINESH MENON

RESPONDENT:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
            THRISSUR, PIN - 680 003.

OTHER PRESENT:

            S. GOPINATH -SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   08.09.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 29445 of 2023
                                :2:



                   DINESH KUMAR SINGH, J.
                --------------------------------------------
                  WP(C) NO. 29445 of 2023
                --------------------------------------------
             Dated this the 08th day of September, 2023


                           JUDGMENT

1. This writ petition has been filed for a writ of

mandamus, commanding the respondent to take a

decision on the application of the petitioner for a change

of timing for the Stage Carriage vehicle bearing

registration No.KL-41 0088 for which the permit has been

granted to ply on the route Madathumpady Kundur-

Kodungallur.

2. The ground on which the application has been

filed that a lot of new services have been introduced on

the route and this is affecting the petitioner's business

badly. Ext.P3 is the application submitted by the

petitioner on 23.07.2023. However, till the date no

decision has been taken by the respondent.

3. In view of the above, the writ petition is

disposed of with direction to the respondent to take an WP(C) NO. 29445 of 2023

informed decision on Ext. P3 in accordance with law after

affording opportunity to all the affected parties within a

period of two months.

Sd/-

DINESH KUMAR SINGH JUDGE

rpr WP(C) NO. 29445 of 2023

APPENDIX OF WP(C) 29445/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE PERMIT ISSUED TO THE PETITIONER ON THE ROUTE MADATHUMPADY KUNDUR - KODUNGALLUR DATED 24.06.2023.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE SECRETARY RTA ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 07.01.2023.

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ON 23.07.2023.

Exhibit P4 A TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO.35709/2022 DATED 08.11.2022.

 
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