Nisha E vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12180 Ker

Kerala High Court

Nisha E 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. 17528 OF 2024
PETITIONER:

              NISHA E.,AGED 36 YEARS
              W/O. PADMADAS, PUTHANAYIL HOUSE,
              POTHANUR, MANIKKAPPALAM, EDAPPAL,
              MALAPPURAM DISTRICT, PIN - 679576

              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.17528 of 2024                           2


                                   VIJU ABRAHAM, J.
                   .................................................................
                              W.P (C) No.17528 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-10-Z-4172 operating on the route Parappuram

- Eravakkad touching Kololambu and Kuttippuram 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 her stage carriage bearing no.KL-10-Z-4172.

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-10-

Z-4172 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) 17528/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1010/8001/2007 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 04.01.2023 IN RESPECT OF STAGE CARRIAGE KL-10-Z-4172

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 18.03.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HER STAGE CARRIAGE KL-10-Z-4172