Binish.R vs The Secretary
2024 Latest Caselaw 31178 Ker

Kerala High Court

Binish.R vs The Secretary on 1 November, 2024

                                   1

                                                       2024:KER:81492
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

    FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                        WP(C) NO. 38411 OF 2024

PETITIONER/S:

          BINISH.R,
          AGED 43 YEARS
          S/O. REVAMMA, PUNATHIL HOUSE, NJARAKAD,
          PERINGATTOOR.P.O. MUVATTUPUZHA, ERNAKUULAM DISTRICT,
          PIN - 686671


          BY ADVS.
          O.D.SIVADAS
          VARGHESE THOMAS




RESPONDENT/S:

          THE SECRETARY
          , REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
          OFFICER, MUVATTUPUZHA, ERNAKULAM DISTRICT., PIN -
          686661



OTHER PRESENT:

          SRI.S.GOPINADHAN, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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W.P. (C) No. 38411 of 2024                                              2024:KER:81492




                            SYAM KUMAR V. M , J
              -------------------------------------------------------------
                      W.P. (C) No. 38411 of 2024
        ------------------------------------------------------------------------
             Dated this the 01st day of November, 2024



                                JUDGMENT

This Writ Petition is filed by the petitioner seeking the following

reliefs :-

" i) issue a writ of mandamus or other appropriate writ,

order or direction to the respondent to consider Ext.P2

application for revision of timings in respect of petitioner's

stage carriage No. KL 27/2884 on the route Kaliyar -

Muvattupuzha, after hearing the petitioner and other

operators.

ii) Grant such other reliefs which this Honourable court

just and fit in the circumstance of the case."

2. It is submitted that, the petitioner is a stage carriage

operator and he has preferred Ext.P2 representation before the

respondent which is pending consideration. The limited prayer

W.P. (C) No. 38411 of 2024 2024:KER:81492

put forth by the learned Counsel is for an expeditious disposal

of Ext.P2.

3. I have heard the learned Counsel appearing for the

petitioner as well as the learned Government Pleader appearing

for the respondent.

Taking note of the limited prayer sought, there shall be a

direction to the respondent to consider and pass orders on

Ext.P2 representation in accordance with law, after hearing the

petitioner as well as other affected parties within a period of two

months from today.

This writ petition is disposed of .

Sd/-

SYAM KUMAR V. M JUDGE NJ

W.P. (C) No. 38411 of 2024 2024:KER:81492 APPENDIX OF WP(C) 38411/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO. G.17117/2003/EM DATED 29.11.2003 ISSUED BY THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE REQUEST DATED 23.09.2024 ( WITH ENGLISH TRANSLATION) SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT WITH TRANSLATION.