Smt. Shabna T vs The Secretary, Regional Transport ...
2024 Latest Caselaw 29973 Ker

Kerala High Court

Smt. Shabna T vs The Secretary, Regional Transport ... on 22 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37041 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. 37041 OF 2024


        PETITIONER/S:

                          SMT. SHABNA T.
                          AGED 30 YEARS
                          D/O. MOIDEEN T., CHIRAKKAL HOUSE, PALLIKKAL POST, KAVUMPADI,
                          MALAPPURAM DISTRICT, PIN - 673634


                          BY ADVS.
                          SAJU J.VALLYARA
                          MARIA ANGEL




        RESPONDENT/S:

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



        OTHER PRESENT:

                          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:
 WP(C) NO. 37041 OF 2024




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                                            JUDGMENT

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-10- BD-8640 operating on the route Ramanattukara-Feroke-Beypore Olpramkadavu - Kondotty, 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. Mr S Gopinathan learned Government Pleader

submitted that the petitioner's application shall be considered

within two months after hearing all the affected parties.

3. 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.P2 for revision of timings within a WP(C) NO. 37041 OF 2024

2024:KER:78475

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

all affected parties.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 37041 OF 2024

2024:KER:78475

APPENDIX OF WP(C) 37041/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.

KL2020-SC-0024A DATED 26.09.2023 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF HER STAGE CARRIAGE KL-10-BD-8640

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 10.10.2024