Haseena V vs The Secretary
2024 Latest Caselaw 15301 Ker

Kerala High Court

Haseena V vs The Secretary on 5 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                         WP(C) NO. 20230 OF 2024
PETITIONER:

              HASEENA V
              AGED 38 YEARS
              W/O MUHAMMED SHAFI C K, KUNDARAKKAL HOUSE ,
              THALAPERUMANNA , KARUVANPOYIL PO
              KODUVALLY , KOZHIKODE., PIN - 673572

              BY ADV STALIN PETER DAVIS


RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY,KOZHKODE ,
              REGIONAL TRANSPORT OFFICE,
              CIVIL STATION, KOZHIKODE,
              PIN - 678002

              SRI.V.S.SREEJITH-GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.20230 Of 2024
                                2




                           JUDGMENT

Dated this the 5th day of June, 2024

The petitioner is an existing Operator conducting Stage

Carriage service on the route Kozhikode-Thiruvampady-

Thambalamanna-Mukkam. Permit is issued in respect of

Stage Carriage bearing No.KL-57Z-2033.

2. On account of increased number of services and

change of timings of other services on the route and by-

routes, the petitioner is not in a position to operate the service

properly adhering to the timing. So, the petitioner is

experiencing difficulties in conducting service. There are

changed circumstances for revision of timings.

3. The petitioner submitted Ext.P1 application for

revision of timing. The writ petition is filed by the petitioner

seeking direction to the respondent to consider the application

for revision of timings.

WP(C) No.20230 Of 2024

4. Heard.

5. It is evident that Ext.P1 is an application for change

of timing which has statutory support. Therefore, it is

necessary that the competent authority considers Ext.P1 in

accordance with law, within a reasonable time.

The writ petition is therefore disposed of directing the

respondent-Secretary, Regional Transport Authority to

consider Ext.P1 application submitted by the petitioner and

take appropriate decision thereon, within a period of two

months in accordance with law and after giving opportunity of

hearing to the affected parties.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.20230 Of 2024

APPENDIX OF WP(C) 20230/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 17/1/24