Manikandan R vs The Secretary
2024 Latest Caselaw 31728 Ker

Kerala High Court

Manikandan R vs The Secretary on 6 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 38919 OF 2024




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                                                                        2024:KER:82428


                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946

                                     WP(C) NO. 38919 OF 2024


PETITIONER/S:

                MANIKANDAN R,
                AGED 40 YEARS
                S/O RANGAN , 452/A , CHORIYANNUR , KOTTATHARA PO , AGALI , PALAKKAD
                DISTRICT, PIN - 678581


                BY ADVS.
                K.MOHANAKANNAN
                ADARSH MOHAN K.



RESPONDENT/S:

                THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
                KENATHUPARAMBA , KUNNATHURMEDU, PALAKKAD, PIN - 678013


                 SRI.S. GOPINATHAN -SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.11.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38919 OF 2024




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                                        JUDGMENT

The present writ petition has been filed seeking the following

reliefs:

"i) To issue a writ of Mandamus or appropriate order or direction directing the respondent to consider Exhibit P3 application for variation of timings of the stage carriage vehicle bearing No. KL11X2757 and appropriate order within a time frame to be fixed by this Hon'ble Court;

ii) To dispense with filing of the translation of vernacular documents;

iii) To grant such other relief as this Hon'ble Court deem fit to grant in the interest of justice."

2. Mr S Gopinathan learned Senior Government Pleader

submitted that the petitioner's application shall be considered within

two months after hearing all the affected parties.

3. Considering the said stand of the learned Senior

Government Pleader, the present writ petition is disposed of with a

direction to the respondent to consider and pass necessary orders on WP(C) NO. 38919 OF 2024

2024:KER:82428

the petitioner's application in Ext.P3 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 jjj WP(C) NO. 38919 OF 2024

2024:KER:82428

APPENDIX OF WP(C) 38919/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT IN RESPECT OF THE STAGE CARRIAGE KL 11 X 2757

Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO. J1/11544/2023/P BY THE RESPONDENT DATED 01.04.2024

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 29.10.2024