Ubaid Kunnakat vs The Secretary, Regional Transport ...
2024 Latest Caselaw 28918 Ker

Kerala High Court

Ubaid Kunnakat vs The Secretary, Regional Transport ... on 3 October, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                2024:KER:73851
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

       THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

 THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                     WP(C) NO. 34593 OF 2024

PETITIONER:

            UBAID KUNNAKAT
            AGED 40 YEARS
            S/O. MOHAMED, KUNNAKAT HOUSE, PARAVANNUR,
            KALPAKANCHERY P.O., TIRUR, MALAPPURAM DISTRICT,
            PIN - 676551


            BY ADVS.
            SAJU J.VALLYARA
            MARIA ANGEL




RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            MALAPPURAM
            CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
            DISTRICT, PIN - 676505



OTHER PRESENT:

            SRI.S. GOPINATHAN-SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   03.10.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C.No.34593 of 2024

                                                            2024:KER:73851
                                      2


                             JUDGMENT

(Dated this the 3rd day of October, 2024)

The present writ petition has been filed seeking the

following reliefs:

"i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider Exhibit P-2 request for revision of timings in respect of stage carriage, KL-56-N-3160 operating on the route Pakara Kottakkal, within a reasonable time limit to be fixed by this Hon'ble Court,

ii) grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case."

2. Learned Government Pleader submits that the

petitioner's application shall be considered within a period

of two months after hearing all the affected parties.

Considering the said stand of the learned

Government Pleader, the present writ petition is disposed of

with a direction to the respondent to consider and pass

2024:KER:73851

necessary orders on the petitioner's application in Ext.P2

for revision of timings within a period of two months, in

accordance with the law, after hearing all affected parties.

Sd/-

DINESH KUMAR SINGH JUDGE

Mms

2024:KER:73851

APPENDIX OF WP(C) 34593/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1010/861/1998 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 06.03.2024 IN RESPECT OF STAGE CARRIAGE KL-56-N-3160

EXHIBIT P2 TRUE PHOTOCOPY OF THE REQUEST DATED 02.09.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-56-N-3160