Lalu Mathew vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12062 Ker

Kerala High Court

Lalu Mathew 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. 16820 OF 2024
PETITIONER:

            LALU MATHEW,
            AGED 48 YEARS, S/O MATHEW ABRAHAM,
            PAZHOOR HOUSE, NELLIKKALA PO, PATHANARNTHITTA,
            PIN - 689 643.

            BY ADV
                 STALIN PETER DAVIS



RESPONDENT:

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

            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. 16820 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 Thottaady-

Kozhencherry in respect of stage carriage KL-03/P

4775, 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.Sreejith P.J., 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 WP(C) NO. 16820 OF 2024

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. 16820 OF 2024

APPENDIX OF WP(C) 16820/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 22/2/24 FOR REVISION OF OWN TIMINGS.

Exhibit P2 TRUE COPY OF THE JUDGMENT IN WP(C) NO 14658 OF 2024 DATED 09/04/2024.