Arun Narayanan.M.A vs The Secretary
2024 Latest Caselaw 29990 Ker

Kerala High Court

Arun Narayanan.M.A vs The Secretary on 22 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                2024:KER:78559
            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. 36950 OF 2024

PETITIONER:

            ARUN NARAYANAN.M.A,
            AGED 35 YEARS
            S/O NARAYANAN, SRIVALSAM, CHEERAL POST, SULTHAN
            BATHERY, WAYANAD DISTRICT ., PIN - 673595


            BY ADV SAJEEV KUMAR K.GOPAL


RESPONDENT:

            THE SECRETARY,
            THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
            KALPETTA, NORTH KALPETTA PO, WAYANAD ., PIN -
            673122



OTHER PRESENT:

            SRI. SREEJITH V.S.-GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   22.10.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.36950 of 2024


                                                                     2024:KER:78559
                                                2

                                    JUDGMENT

(Dated this the 22nd day of October, 2024)

The present writ petition has been filed seeking

the following reliefs:

"I. issue a writ of Mandamus or other appropriate writs, directions or orders directing the respondent to consider Exhibit P-2 request for revision of timings and thereby change the existing timings by which the petitioner is operating on the route Nambiarkunnu- Pollakundu- Kozhuvana-sulthan Batheri in respect of his stage carriage bearing registration No. KL-6E 2938 forthwith or within a period of one month;

II. Render such other orders as are deemed fit and proper 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

2024:KER:78559

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

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

hearing all affected parties.

Sd/-

D. K. SINGH JUDGE

Mms

2024:KER:78559

APPENDIX OF WP(C) 36950/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO.C1/5923/2019/W DATED 10-12-2019 ISSUED BY THE RESPONDENT

Exhibit P2 TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER ON 05-09-2024 BEFORE THE RESPONDENT ALONG WITH THE PROPOSED SET OF TIMINGS