Nazeer P.A vs The Secretary, Regional Transport ...
2024 Latest Caselaw 32759 Ker

Kerala High Court

Nazeer P.A vs The Secretary, Regional Transport ... on 12 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39781 OF 2024                 1




                                                  2024:KER:84259


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE D. K. SINGH

 TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                      WP(C) NO. 39781 OF 2024


PETITIONER:

          NAZEER P.A,
          AGED 42 YEARS
          S/O. ABDULKHADER, RESIDING AT PALLATH HOUSE,
          PERUMPADANNA, NORTH PARAVUR, ERNAKULAM DISTRICT, PIN
          - 683513


          BY ADVS.
          M.JITHESH MENON
          P.G.MAHESHKUMAR




RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM REGIONAL TRANSPORT OFFICE, CIVIL STATION,
          KAKKANAD, ERNAKULAM DISTRICT, PIN - 682030


          SRI.S. GOPINATHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39781 OF 2024                        2




                                                            2024:KER:84259



                              JUDGMENT

The present writ petition has been filed with the following

prayers:

"i. To issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider Exhibit P3 request submitted by the petitioner for revision of timings of the service operated by the petitioner on the route North Paravur-Vyttila Hub in respect of stage carriage KL- 07-BF 4343, by convening a timing conference, as expeditiously as possible at any rate within a short time as stipulated by this Hon'ble Court.

ii. To issue such other appropriate writ, direction or order as this Honourable Court may deem fit and proper in the circumstances of the case.

iii. To award the petitioner the costs of this proceedings."

2. The learned Government Pleader submits that the

petitioner's application in Ext.P3 for revision of timing shall be

considered preferably in the next Timing Conference and if it is

not considered in the next Timing Conference, the application

shall be disposed of within a period of two months.

Considering the said stand of the learned Government

Pleader, the present Writ Petition is disposed of with a direction

2024:KER:84259

to the respondent to consider and pass appropriate orders on

the application of the petitioner in Ext.P3 for revision of timing

for operation of the petitioner's Stage Carriage No. KL-07-BF-

4343 on the route North Paravur - Vyttila Hub expeditiously,

within a period of two months, after hearing all affected parties.

Sd/-D. K. SINGH JUDGE

lsn

2024:KER:84259

PPENDIX OF WP(C) 39781/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE STAGE CARRIAGE PERMIT BEARING PERMIT NO. KL2022-SC-0955A ISSUED BY THE RESPONDENT DATED 19-09-2023 WITH WHICH THE PETITIONER IS OPERATING ON THE ROUTE IN QUESTION

Exhibit P2 TRUE COPY OF THE PROCEEDINGS BEARING ORDER NO. V2/E 514120/2023/KL07 WITH TIMINGS ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 04-01-2024

Exhibit P3 TRUE COPY OF THE REQUEST WITH PROPOSED TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 12-09-2024 ALONG WITH THE ENGLISH TRANSLATION