M N Radhakrishnan Achari vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12061 Ker

Kerala High Court

M N Radhakrishnan Achari 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. 16745 OF 2024
PETITIONER:

         M N RADHAKRISHNAN ACHARI,
         AGED 71 YEARS, S/O NAGAPPAN ACHARI,
         LAKSHMI SADANAM, PULIYOOR P O,CHENGANNUR,
         PIN - 689 510.

         BY ADV
              STALIN PETER DAVIS



RESPONDENT:

         THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
         PATHANAMTHITTA,PARAYIL BUILING,
         PATHANAMTHITTA, PIN - 689 645.

         BY ADV
              B S SYAMANTHAK, 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. 16745 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 Niranam West-Cherukolpuzha

in respect of stage carriage KL-03/Q 2319, within a

time frame.

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

had submitted Ext.P1 application on 22.02.2024, 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 WP(C) NO. 16745 OF 2024

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 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. 16745 OF 2024

APPENDIX OF WP(C) 16745/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 22/2/24.

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