Ajeesh A vs The Secretary Regional Transport ...
2024 Latest Caselaw 30534 Ker

Kerala High Court

Ajeesh A vs The Secretary Regional Transport ... on 25 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                2024:KER:79588
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE D. K. SINGH

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                     WP(C) NO. 37512 OF 2024

PETITIONER:

            AJEESH A,
            AGED 37 YEARS
            S/O.ASOKAN , MURAHARA, PAYYANAMON .P.O.
            KONNI ,PATHANAMTHITTA DISTRICT, PIN - 689691


            BY ADV PRASAD CHANDRAN


RESPONDENT:

            THE SECRETARY REGIONAL TRANSPORT AUTHORITY
            PATHANAMTHITTA , OFFICE OF THE REGIONAL TRANSPORT
            OFFICER, STADIUM JN, KAIPATTOOR ROAD ,
            PATHANAMTHITTA, PIN - 689645



OTHER PRESENT:

            SRI.SREEJITH V.S.-GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   25.10.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.37512 of 2024

                                                               2024:KER:79588
                                         2

                                JUDGMENT

(Dated this the 25th day of October, 2024)

The present writ petition has been filed seeking 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 P2 application submitted by the petitioner for revision of timings on the route, Pathanamthitta- Chengara- Malayalappuzha -

Pathanamthitta in respect of his stage carriage KL-03/N 7475 (Old Vehicle KL-03/R 2195) after affording an opportunity to the petitioner and interested operators, forthwith, or at any rate within a time limit to be fixed by this Hon'ble Court, in the interest of justice;

ii) to dispense with the translation of Vernacular documents

iii) to issue any other appropriate writ, direction or order which this Hon'ble 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.

2024:KER:79588

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 period of two months, in

accordance with the law, after hearing all affected parties.

Sd/-

D. K. SINGH JUDGE

Mms

2024:KER:79588

APPENDIX OF WP(C) 37512/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT OF STAGE CARRIAGE KL-03/ N 7475 DATED 25.10.2013

Exhibit P2 A TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 09.10.2024 ALONG WITH ENGLISH TRANSLATION