A J Priyadarshan vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12060 Ker

Kerala High Court

A J Priyadarshan 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. 16705 OF 2024
PETITIONER:

            A J PRIYADARSHAN,
            AGED 50 YEARS, S/O JAGANNIVASAN NAIR,
            ARRACKAL HOUSE, VARAPETTY PO,VARAPETTY,
            PIN - 686 691.

            BY ADV
                 STALIN PETER DAVIS



RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            MUVATTUPUZHA, PIN - 688 669.

            BY ADV
                 B S SYAMANTHAK



     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. 16705 OF 2024
                            : 2 :



                         JUDGMENT

This writ petition is filed seeking a direction to the

respondent to consider Ext.P1 application for revision of

timings of the petitioner's own service operating on the

route Avolichal Ayavanna in respect of stage carriage KL-

37/2266, within a time frame.

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

submitted Ext.P1 application on 13.03.2024, to revise the

timings of the above vehicle, the same has not been

considered. Hence, this writ petition.

3. Heard Sri.Stalin Peter Davis, learned counsel for

the petitioner and Sri.B.S.Syamanthak, 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.P1

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 WP(C) NO. 16705 OF 2024

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. 16705 OF 2024

APPENDIX OF WP(C) 16705/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 13/3/24 FOR REVISION OF OWN TIMINGS.

Exhibit P2 A TRUE COPY OF THE SIMILAR JUDGMENT IN WP(C) NO.14658 OF 2024 DATED 9/4/24.