Santhosh Krishnan K.S vs The Secretary, Regional Transport ...
2024 Latest Caselaw 29560 Ker

Kerala High Court

Santhosh Krishnan K.S vs The Secretary, Regional Transport ... on 17 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 36489 OF 2024
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                                                                      2024:KER:77008
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR. JUSTICE D. K. SINGH

         THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                             WP(C) NO. 36489 OF 2024


PETITIONER:

              SANTHOSH KRISHNAN K.S
              AGED 46 YEARS
              S/O KRISHNAN KUTTY NAIR, KRISHNA BHAVAN, CHERKUNNAM ,VARKALA
              P.O.,AYIROOR THIRUVANTHAPURAM DISTRICT, PIN - 695141


              BY ADV PRASAD CHANDRAN


RESPONDENT:

     1        THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
              ATTINGAL, OFFICE OF THE REGIONAL TRANSPORT OFFICER , AVITOM
              COMPLEX, KIZHUUVILAMP.O, MAMMON, ATTINGAL, PIN - 695104

     2        K.DHIRANLAL
              S/O KAMALOLBHAVAN, MANI MANDIRAM , KMS HOUSE, KADAMMANITTA,
              KOTTIYODE LANE, THAMPANOOR ROAD, ATTINGAL.P.O.
              ,THIRUVANTHAPURAM, PIN - 695101


              SRI. S. GOPINATHAN-SR.GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36489 OF 2024
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                                                               2024:KER:77008
                            JUDGMENT

Dated this the 17th day of October, 2024

The present Writ Petition has been filed seeking the

following prayers:

i. Issue a writ of mandamus or any other appropriate writ direction or order directing the 1st respondent to consider Exhibit P3 objection submitted by the petitioner in respect of the timings proposed by the 2nd respondent on the route Muttapalam - Varkala in respect of his stage carriage KL-16/F -8787 forthwith or within a time limit ; ii. to issue any other appropriate writ, direction or order which this Honourable Court deem fit in the circumstances of the case.

2. Sri.S.Gopinathan, learned Senior Government

Pleader submits that the objection of the petitioner in Ext.P3,

as well as any other objections shall be considered before

the final decision is taken in the timing conference scheduled

to be held on 19.10.2024, in accordance with law.

3. Considering the aforesaid stand of the learned Senior

Government Pleader, the present writ petition is disposed of

as per the stand of the learned Senior Government Pleader.

Sd/-

D. K. SINGH JUDGE AP WP(C) NO. 36489 OF 2024

2024:KER:77008 APPENDIX OF WP(C) 36489/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 30724 /2024 DATED 03.09.2024

Exhibit P2 A TRUE COPY OF THE NOTICE DATED 5/10/2024 OF THE TIMING CONFERENCE ON 19.10.2024

Exhibit P3 A TRUE COPY OF THE OBJECTION OF THE PETITIONER DATED10.10.2024 ALONG WITH ENGLISH TRANSLATION