Kunhimoythi E vs The Secretary
2024 Latest Caselaw 12030 Ker

Kerala High Court

Kunhimoythi E vs The Secretary 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. 17198 OF 2024
PETITIONER:

              KUNHIMOYTHI E.
              AGED 59 YEARS
              S/O AMMED, EDAKKOT HOUSE, NOCHAD P.O., NADUVANNUR,
              KOZHIKODE, PIN - 673614
              BY ADV LAVARAJ M.G.


RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
              CIVIL STATION P.O., VADAKARA, PIN - 673101


              GP - SRI SREEJITH V S



     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 17198 of 2024
                                    2


                              JUDGMENT

Dated this the 10th day of May, 2024

This writ petition is filed seeking a direction to the

respondent to consider Ext.P3 application for revision of

timings of the petitioner's own service operating on the route

Koottilida - Ulliyeri in respect of stage carriage KL-56/Q 9014,

within a time frame.

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

submitted Ext.P3 application on 15.04.2024, to revise the

timings of the above vehicle, the same has not been

considered. Hence, this writ petition.

3. Heard Sri.Lavaraj M.G., 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.P3 is

pending consideration before the respondent, there will be a

direction to the respondent to consider 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 SK

APPENDIX OF WP(C) 17198/2024

PETITIONER EXHIBITS :

Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE KOOTTILIDA - ULLIYERI IN RESPECT OF STAGE CARRIAGE KL 56 Q 9014 DATED 22.11.2023 Exhibit P2 TRUE COPY OF THE TIME SHEET ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED 21.9.2013 Exhibit P3 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER TO THE RESPONDENT DATED 15.04.2024 Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP[C] NO.29822/2023 DATED 12.9.2023