Sugathan P.K vs The Secretary, Regional Transport ...
2024 Latest Caselaw 33305 Ker

Kerala High Court

Sugathan P.K vs The Secretary, Regional Transport ... on 15 November, 2024

WP(C) NO. 40409 OF 2024

                                 1



                                                    2024:KER:85825
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR.JUSTICE BASANT BALAJI

  FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                      WP(C) NO. 40409 OF 2024

PETITIONER:

          SUGATHAN P.K,
          AGED 72 YEARS
          S/O KRISHNA, KATAPURACKAL HOUSE,
          KUNDANNOOR,ERNAKULAM, PIN - 682304


          BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM,
          2ND FLOOR, CIVIL STATION, KAKKANAD, THRIKAKKARA P.O,
          PIN - 682030



OTHER PRESENT:

          SR GP SRI. S. GOPINATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 40409 OF 2024

                                  2



                                                       2024:KER:85825
                             JUDGMENT

(Dated this the 15th day of September 2024)

The present writ petition has been filed by the

petitioner seeking a writ of mandamus directing the respondent

to consider and pass orders on Ext.P1 request of the petitioner

for revision of timings in respect of his stage carriage bearing

No.KL-39/A-9190 on the route Madavana-Gunduparambu-

Kaloor, after hearing the petitioner and other interested

operators.

2. The learned Counsel for the petitioner submits that

the existing timing of his vehicle will cause huge inconvenience

to the travelling of public. A change in the 5 th trip is also sought

for feasible operation of the service. Hence, he filed Ext.P1

application dated 06.11.2024 seeking revision of timings.

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. WP(C) NO. 40409 OF 2024

2024:KER:85825 Considering the above submission of the learned

Government Pleader, the present writ petition stands disposed

of with a direction to the respondent to consider the petitioner's

Ext.P1 request 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-

BASANT BALAJI JUDGE

saap WP(C) NO. 40409 OF 2024

2024:KER:85825 APPENDIX OF WP(C) 40409/2024

PETITIONER EXHIBITS

Exhibit.P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR THE MODIFICATION OF THE TIME SCHEDULE DATED 06.11.2024 ALONG WITH ENGLISH TRANSLATION

//True copy//PA to Judge