Bahir vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12170 Ker

Kerala High Court

Bahir vs The Secretary, Regional Transport ... on 14 May, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                              WP(C) NO. 17549 OF 2024
PETITIONER:

              BAHIR, AGED 41 YEARS
              S/O. MUHAMMED, KIZHAKKUTTUVALAPPIL HOUSE,
              CHALISSERI P.O., PALAKKAD DISTRICT, PIN - 679536

              BY ADVS.
              SAJU J.VALLYARA
              MARIA ANGEL



RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
              MALAPPURAM
              CIVIL STATION, MALAPPURAM P.O.,
              MALAPPURAM DISTRICT, PIN - 676505

OTHER PRESENT:

              GP PARVATHY K



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.17549 of 2024                                   2


                                   VIJU ABRAHAM, J.
                   .................................................................
                              W.P (C) No.17549 of 2024
                   .................................................................
                       Dated this the 14th day of May, 2024


                                         JUDGMENT

Petitioner has approached this Court seeking a direction to the

respondent to consider Ext.P2 request for revision of timings in respect of

stage carriage bearing no.KL-52-U-1760 operating on the route Pothanoor

- Puthanpalli touching Uppungalkadavu, within a time limit to be fixed by

this Court.

2. Petitioner has filed Ext.P2 application before the respondent for

revision of timings in respect of his stage carriage bearing no.KL-52-U-

1760.

3. Heard the learned Government Pleader.

After hearing both sides, I am inclined to dispose of the writ petition

with a direction to the respondent to consider and pass orders on Ext.P2

request for revision of timings in respect of stage carriage bearing no. KL-

52-U-1760 within a period of two months after hearing the petitioner and

any other affected parties.

Writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 17549/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1010/558/2001 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 15.03.2024 IN RESPECT OF STAGE CARRIAGE KL-52-U-1760

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 15.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-52-U-1760