Prince P. Raj vs The Secretary, Regional Transport ...
2024 Latest Caselaw 32612 Ker

Kerala High Court

Prince P. Raj vs The Secretary, Regional Transport ... on 11 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO.39200 OF 2024


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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE D. K. SINGH

 MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                         WP(C) NO. 39200 OF 2024

PETITIONER:

           PRINCE P. RAJ,
           AGED 43 YEARS
           S/O. PRABHULLA CHANDRA RAJ, BHASURA VILASAM,
           NAVAIKULAM, PO. KATTUPUTHUSSERY,
           THIRUVANANTHAPURAM, PIN - 695603

           BY ADV O.D.SIVADAS


RESPONDENT:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION, KOLLAM, PIN - 695013



OTHER PRESENT:

             SRI. SREEJITH V.S-GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.11.2024,   THE     COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.39200 OF 2024


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                          D. K. SINGH, J.
                         --------------------------
                     W.P.(C) No. 39200 of 2024
                           -------------------------
              Dated this the 11th day of November, 2024

                              JUDGMENT

1. The present writ petition has been filed by the petitioner seeking

a writ of mandamus directing the respondent to consider and pass

orders on Exhibit P-2 application of the petitioner for revision of timing

in respect of his stage carriage bearing No. KL 10 W 0602 operating

on the route Chadayamangalam - Kadakkal after hearing the

petitioner and other interested operators.

2. The learned Counsel for the petitioner submits that for the

purpose of avoiding time clash with the other operators and also for

providing traveling facility to the public, slight changes to the existing

timing is necessary and therefore, the petitioner has submitted Exhibit

P-2 application for revision of timings. He further submits that the

respondent is not taking any steps to conduct timing conference and

any further delay in considering Exhibit P-2 application, the petitioner WP(C) NO.39200 OF 2024

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will be put to difficulties.

3. The learned Government Pleader submits that necessary

decision will be taken on the application of the petitioner in accordance

with the law after affording an opportunity of hearing to all affected

parties.

4. Considering the said stand of the learned Government Pleader,

the present writ petition stands finally disposed of with a direction to

the respondent to consider the petitioner's Exhibit P-2 application in

accordance with the law after affording an opportunity of hearing to the

petitioner and other interested operators, within a period of two months

and pass necessary orders.

Sd/-

D. K. SINGH JUDGE Pvv WP(C) NO.39200 OF 2024

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APPENDIX OF WP(C) 39200/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 THE COPY OF THE PROCEEDING OF THE RESPONDENT BEARING NO. J1/152/2024/Q DATED 9.02.2024 WITH TYPED COPY

EXHIBIT P2 TRUE COPY OF THE REQUEST WITH ENGLISH TRANSLATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED NIL