Dildev vs The Secretary, Regional Transport ...
2024 Latest Caselaw 32893 Ker

Kerala High Court

Dildev vs The Secretary, Regional Transport ... on 13 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 40034 OF 2024                   1

                                                                 2024:KER:85351



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE D. K. SINGH

  WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 22ND KARTHIKA, 1946

                          WP(C) NO. 40034 OF 2024

  PETITIONER:

             DILDEV,
             AGED 38 YEARS, S/O. RAJEEV,
             ANITHA BHAVAN, ALTHARAMOODU, NAGAROOR,
             THIRUVANANTHAPURAM, PIN - 695101.


             BY ADVS.
                 O. D. SIVADAS
                 DEVIKA R.
  RESPONDENT:

             THE SECRETARY,
             REGIONAL TRANSPORT AUTHORITY,
             THIRUVANANTHAPURAM RURAL, (ATTINGAL),
             PIN - 695601.

             SRI. SREEJITH V. S.- GP

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
  ON   13.11.2024,   THE    COURT    ON       THE   SAME   DAY   DELIVERED   THE
  FOLLOWING:
 WP(C) NO. 40034 OF 2024                2

                                                          2024:KER:85351




                             D. K. SINGH, J.
                            --------------------------
                        W.P.(C) No. 40034 of 2024
                             -------------------------
                Dated this the 13th 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 request of the petitioner for revision of

timing in respect of the stage carriage bearing No. KL 16/F 1699

operating on the route Kallambalam - Kochupalam 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 request 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 will be put to difficulties.

2024:KER:85351

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 Svn

2024:KER:85351

APPENDIX OF WP(C) 40034/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 THE COPY OF THE REGULAR PERMIT DATED 7.02.2024 ISSUED TO PETITIONER'S STAGE CARRIAGE BEARING NO. KL 16/F 1699

EXHIBIT P2 THE COPY OF THE SAID REQUEST DATED 15.11.20234 ALONG WITH TRANSLATION