Muhammad Shafi.C.K vs The Secretary,Regional Transport ...
2024 Latest Caselaw 29954 Ker

Kerala High Court

Muhammad Shafi.C.K vs The Secretary,Regional Transport ... on 22 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                                2024:KER:78394
WP(C) NO. 36899 OF 2024



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                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MR. JUSTICE D. K. SINGH

        TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                           WP(C) NO. 36899 OF 2024


PETITIONER/S:

            MUHAMMAD SHAFI.C.K
            AGED 48 YEARS
            S/O IBRAHIM MUSSALLYAR EDAKKURUNGATT HOUSE KARUVANPOYIL (PO)
            KODUVALLY VIA ,KOZHIKKODE, PIN - 673572


            BY ADV STALIN PETER DAVIS


RESPONDENT/S:

            THE SECRETARY,REGIONAL TRANSPORT AUTHORITY
            CIVIL STATION,WAYANAD RD, KOZHIKODE, PIN - 673020



            SRI.S. GOPINATHAN-SR.GP


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                           2024:KER:78394
WP(C) NO. 36899 OF 2024



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                          JUDGMENT

The present writ petition has been filed with the following

reliefs:-

i) to issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit.P1 application submitted by the petitioner for making necessary changes in the timings of his service on the Koduvally -Mavoor in respect of Stage Carriage KL - 57/P 5554, after affording an opportunity to the petitioner and interested operators, within a reasonable time limit to be fixed by this Honourable Court, in the interest of justice;

ii) to issue any other appropriate writ, direction or order which this Honourable Court deem fit in the circumstances of the 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 necessary orders on the

petitioner's application in Ext.P1 for revision of timings within a

period of two months, in accordance with the law, after hearing all

affected parties.

Sd/-

D. K. SINGH JUDGE SJ 2024:KER:78394 WP(C) NO. 36899 OF 2024

APPENDIX OF WP(C) 36899/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 7/10/24