Abdul Kareem vs The Secretary
2024 Latest Caselaw 31425 Ker

Kerala High Court

Abdul Kareem vs The Secretary on 2 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                                    2024:KER:81487

WP(C) NO. 38364 OF 2024

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                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MR. JUSTICE D. K. SINGH

      SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946

                           WP(C) NO. 38364 OF 2024


PETITIONER/S:

            ABDUL KAREEM.,
            AGED 55 YEARS
            ABDUL KAREEM, AGED 55 YEARS, S/O HAMZA, KANAKKAMPULLY HOUSE,
            KARAKKURISSI P.O., PALAKKAD, PIN - 678595


            BY ADV LAVARAJ M.G.


RESPONDENT/S:

            THE SECRETARY.,
            REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
            CIVIL STATION P.O., PALAKKAD, PIN - 678001


            SRI. SREEJITH V.S.-GP


     THIS   WRIT    PETITION   (CIVIL)       HAVING   COME   UP   FOR   ADMISSION   ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                         2024:KER:81487

WP(C) NO. 38364 OF 2024

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                                      JUDGMENT

The present writ petition has been filed with the following reliefs: -

issue a writ of mandamus or such other writs, order or direction, directing the Secretary, Regional Transport Authority, Palakkad to consider Exhibit P2 request for revision of timings of the petitioner's service on the route Koramkadavu-Mannarkkad in respect of stage carriage KL 50 B 5735, and revise the timings, after giving an opportunity of being heard to the petitioner and other affected operators, within a time frame as this Hon Court may deem fit and proper;

ii. to grant such other reliefs as this Honorable Court may deem fit and proper.

2. Learned Government Pleader submits that the petitioner's

application shall be considered within a period of two months after

hearing all the affected parties.

Considering the said stand of the learned Government Pleader, the

present writ petition is disposed of, with a direction to the respondent to

consider and pass necessary orders on the petitioner's application in

Ext.P2 for revision of timings within a period of two months, in

accordance with the law, after hearing all affected parties.

Sd/-

D. K. SINGH JUDGE SJ 2024:KER:81487

WP(C) NO. 38364 OF 2024

APPENDIX OF WP(C) 38364/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIME SHEET ISSUING TIMINGS TO THE PETITIONER'S SERVICE DATED NIL

Exhibit P2 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER TO THE RESPONDENT DATED 9.10.2024

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP[C] NO.16739/2024 DATED 03.4.2024