Dileepan vs The Secretary, Regional Transport ...
2024 Latest Caselaw 13474 Ker

Kerala High Court

Dileepan vs The Secretary, Regional Transport ... on 24 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                WP(C) NO. 18786 OF 2024
PETITIONER:

         DILEEPAN
         AGED 50 YEARS, S/O. KUNJKURAMAN,
         DIRECTOR, M/S. RITI'S UPASANA VENTURE PVT
         LIMITED, CHETHADY, KOTTARAKKARA,
         KOLLAM., PIN - 691557.

         BY ADV O.D.SIVADAS


RESPONDENT:

         THE SECRETARY,
         REGIONAL TRANSPORT AUTHORITY,
         CIVIL STATION, KOLLAM PIN - 691013.

         BY ADV.SRI.SREEJITH V.S, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 24.05.2024, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.18786 of 2024
                               :2:


                       JUDGMENT

Dated this the 24th day of May, 2024

The petitioner is an existing operator conducting service

on the route Punalur - Kollam and the permit is issued in

respect of Stage Carriage bearing No.KL-16/D-3715. On

account of change of timing of other services and on account

of introduction of KSRTC services, there is time clash with

other services. Accordingly, the petitioner submitted a

request for revision of timing. No action has been taken and

hence, this writ petition is filed seeking direction to consider

the application for revision of timing, contends the Counsel

for the petitioner.

2. The petitioner submitted Ext.P2 application for

revision of timing. The writ petition is filed by the petitioner

seeking direction to the respondent to consider the

application for revision of timings.

3. Heard.

4. It is evident that Ext.P2 is an application for

change of timing which has statutory support. Therefore, it is

necessary that the competent authority considers Ext.P2 in

accordance with law, within a reasonable time.

The writ petition is therefore disposed of directing the

respondent-Secretary, Regional Transport Authority to

consider Ext.P2 application submitted by the petitioner and

take appropriate decision thereon, within a period of three

months in accordance with law and after giving opportunity of

hearing to the affected parties.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 18786/2024

PETITIONER'S EXHIBITS Exhibit P1 THE COPY OF THE PROCEEDING DATED 30.01.2024.

Exhibit P2 THE COPY OF THE REQUEST DATED 08/05/2024 ALONG WITH PROPOSED SET OF TIMING.