Kerala High Court
Midhun Mathew Abraham vs The Secretary Regional Transport ... on 1 August, 2024
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946
WP(C) NO. 27422 OF 2024
PETITIONER:
MIDHUN MATHEW ABRAHAM
AGED 35 YEARS
S/O. ABRAHAM MATHEW , ERRUPPUTTIL HOUSE,
ANAPARAMPAL NORTH. P.O. THALAVADY ,EDATHUA ,
ALAPPUZHA, PIN - 689572
BY ADV PRASAD CHANDRAN
RESPONDENT:
THE SECRETARY REGIONAL TRANSPORT AUTHORITY
OFFICE OF THE REGIONAL TRANSPORT AUTHORITY,
STADIUM JUNCTION ,PATHANAMTHITTA, PIN - 689645
SRI. SREEJITH V.S.-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.08.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P (C) No.27422 of 2024
2
JUDGMENT
The present writ petition has been filed with the
following prayers:
" i) to issue a writ of mandamus or any other
appropriate writ, direction or order directing the
respondent to consider and dispose (Exhibit.P2
application) submitted by the petitioner for change
of timings on the route Mavelikara- Malayalapuzha
in respect of his stage carriage KL-66/B 8883. by
convening a timing conference after affording an
opportunity of hearing to the petitioner and
interested operators forthwith, or at any rate within
a time limit to be fixed by this Hon'ble Court, in the
interest of justice;
ii) to issue any other appropriate writ, direction or
order which this Hon'ble Court deem fit in the
circumstances of the case."
2. The learned Government Pleader submits that the
petitioner's application in Ext.P2 for revision of timing shall be
considered preferably in the next Timing Conference and if it
is not considered the application in the next Timing
Conference, the application shall be disposed of within a
period of two months.
Considering the said stand of the learned Government
Pleader, the present Writ Petition is disposed of with direction
to the respondent to consider and pass appropriate orders on
the application of the petitioner in Ext.P2 stating revision of
timing for operation of the petitioner's Stage Carriage No. KL
66/B 8883 on Mavelikara - Malayalapuzha route expeditiously,
within a period of two months, after hearing all affected
parties.
SD/- DINESH KUMAR SINGH
JUDGE
lsn
APPENDIX OF WP(C) 27422/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ALONG
WITH THE TIMINGS ISSUED TO THE
PETITIONER ON THE ROUTE MAVELIKARA
MALYALAPUZHA VALID TILL 02.06.2027
Exhibit P2 TRUE COPY OF THE TIMING REQUEST
SUBMITTED BY THE PETITIONER DATED
11.05.2023
RESPONDENTS EXHIBITS: NIL
TRUE COPY
P.A TO JUDGE
LSN
