V.K. Shihab vs The Secretary, Regional Transport ...
2024 Latest Caselaw 12183 Ker

Kerala High Court

V.K. Shihab 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. 17544 OF 2024
PETITIONER:

              V.K. SHIHAB,AGED 42 YEARS
              S/O. ABOOBACKER, VELLANCHERIKKAVIL HOUSE,
              THRIKKANAPURAM, THAVANOOR, KUTTIPPURAM,
              PIN - 679 573, MALAPPURAM DISTRICT., PIN - 679573

              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 IMAM GRIGORIOUS KARAT



     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.17544 of 2024                                  2


                                    VIJU ABRAHAM, J.
                    .................................................................
                               W.P (C) No.17544 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-55-4725 operating on the route Kadakkassery -

Veliyancode touching Udinuparambu Temple and Sraikadavu, 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-55-4725.

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-55-

4725 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) 17544/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P. ST. 10/512/2004 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-55-4725

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 HIS STAGE CARRIAGE KL-55-4725