Haslam. K. A vs The Secretary, The Regional Transport ...
2024 Latest Caselaw 14489 Ker

Citation : 2024 Latest Caselaw 14489 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Haslam. K. A vs The Secretary, The Regional Transport ... on 31 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 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                            WP(C) NO. 19623 OF 2024
PETITIONER:

              HASLAM. K. A
              AGED 21 YEARS
              S/O. K U ABDUL HAKEEM , A PUTHENITHERUVU,
              PUTHU NAGARM POST, PALAKKAD,
              PIN - 678503

              BY ADVS.
              O.D.SIVADAS
              DEVIKA R.


RESPONDENT:

              THE SECRETARY,
              THE REGIONAL TRANSPORT AUTHORITY,
              CIVIL STATION, PALAKKAD,, PIN - 678001

              SRI.S.GOPINATHAN-SR.GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.19623 Of 2024
                                    2




                             JUDGMENT

Dated this the 31st day of May, 2024

The petitioner is an existing Operator conducting Stage

Carriage service on the route Olippara-Thrippayar-

Kuzhalmandham-Palakkad. Permit is issued in respect of

Stage Carriage bearing No.KL-9R-6593. The petitioner is

operating the service on the basis of the timings allotted on

27.09.2001.

2. As per the existing timings, the service of the

petitioner proceeding from Olippara to Palakkad at 2.20 pm

and departure time from Palakkad is at 2.28 pm and reaches

Nenmara at 3.38 pm. The request is for changing the time

proceeding from Palakkad at 2.32 pm and reaching Nenmara

at 3.52 pm.

3. The petitioner submitted Ext.P2 application for

revision of timing. The writ petition is filed by the petitioner WP(C) No.19623 Of 2024

seeking direction to the respondent to consider the application

for revision of timings.

4. Heard.

5. 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 two

months in accordance with law and after giving opportunity of

hearing to the affected parties.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.19623 Of 2024

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE PRESENT TIMING ALLOTTED TO THE PETITIONER AS PER PROCEEDING NO. G/21264/2001/P DATED 27.09.2001 Exhibit P2 TRUE COPY OF THE APPLICATION DATED 22.05.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.