Kunchammed E.C vs The Secretary (Regional Transport ...
2024 Latest Caselaw 12021 Ker

Kerala High Court

Kunchammed E.C vs The Secretary (Regional Transport ... on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                      WP(C) NO. 17080 OF 2024
PETITIONER:

          KUNCHAMMED E.C.,
          AGED 63 YEARS, S/O. ANDRU HAJI,EROLICHALIL HOUSE,
          NARIPPATTA P.O., KAKKATTIL, VATAKARA,
          KOZHIKODE DISTRICT, PIN - 673 506.

          BY ADVS.
               SAJU J.VALLYARA
               MARIA ANGEL



RESPONDENT:

          THE SECRETARY (REGIONAL TRANSPORT OFFICER),
          REGIONAL TRANSPORT AUTHORITY, VATAKARA, CIVIL STATION,
          KOZHIKODE DISTRICT, PIN - 670 101.

          BY ADV
               SREEJITH V S, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17080 OF 2024

                              : 2 :


                           JUDGMENT

This writ petition is filed seeking a direction to

the respondent to consider Ext.P2 application for

revision of timings of the petitioner's own service

operating on the route Vilangad - Vatakara in respect of

stage carriage KL-13-AG-7399, within a time frame.

2. The petitioner's case is that even though he had

submitted Ext.P2 application on 18.04.2024, to revise

the timings of the above vehicle, the same has not

been considered. Hence, this writ petition.

3. Heard Sri.Saju J.Vallyara, learned counsel for

the petitioner and Sri.Sreejith V.S, the learned

Government Pleader appearing for the respondent.

4. Having considered the pleadings and materials

and taking note of the submission of the petitioner that

Ext.P2 is pending consideration before the respondent,

there will be a direction to the respondent to consider WP(C) NO. 17080 OF 2024

the same in accordance with law and as expeditiously

as possible, at any rate, within a period of three

months from the date of receipt of a certified copy of

this judgment, subject to the priority of pending

applications as directed to be considered by this Court

and after hearing the petitioner and other affected

parties, if any.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE S.M.K. WP(C) NO. 17080 OF 2024

APPENDIX OF WP(C) 17080/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P. ST. 18/741/1994 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 12.11.2019 IN RESPECT OF STAGE CARRIAGE KL-13-AG-7399.

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 18.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-13-AG-7399.