E.D Abhi vs The Secretary, Regional Transport ...
2024 Latest Caselaw 32378 Ker

Kerala High Court

E.D Abhi vs The Secretary, Regional Transport ... on 8 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39451 OF 2024
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                                                                      2024:KER:83630
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MR. JUSTICE D. K. SINGH

       FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                             WP(C) NO. 39451 OF 2024


PETITIONER:

              E.D ABHI
              AGED 45 YEARS
              S/O DARVIN, ETTUMMAL HOUSE, YARATHINGAL JUMA MASJID THANYAM,
              PIN - 680565


              BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, THRISSUR
              CIVIL STATION, AYYANTHOLE PO, THRISSUR, PIN - 680003



              SRI.S.GOPINATHAN-SR.GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39451 OF 2024
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                                                        2024:KER:83630

                          JUDGMENT

Dated this the 8th day of November, 2024

The present writ petition has been filed for a writ of

mandamus, commanding the respondent to take a

decision on the application of the petitioner (Ext.P1) for

a change of timing of the stage carriage vehicle bearing

registration No.KL 9/AC 8136, for which a permit has

been granted to ply on the route Thriprayar - Thrissur.

2. The ground on which the application has been

filed is that a lot of new services have been introduced

on the route, and this is affecting the petitioner's

business badly. Ext.P1 application of the petitioner is

dated 11.09.2024. However, till date, no decision has

been taken by the respondent.

3. In view of the above, the writ petition is disposed

of with a direction to the respondent to take an informed

decision on Ext. P1 in accordance with the law after WP(C) NO. 39451 OF 2024

2024:KER:83630

hearing all the affected parties within a period of two

months.

Sd/-

D. K. SINGH

JUDGE

AP WP(C) NO. 39451 OF 2024

2024:KER:83630

APPENDIX OF WP(C) 39451/2024

PETITIONER EXHIBITS

Exhibit.P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 11.09.2024 ALONG WITH ENGLISH TRANSLATION