Sajid S.S vs The Secretary Regional Transport ...
2024 Latest Caselaw 30936 Ker

Kerala High Court

Sajid S.S vs The Secretary Regional Transport ... on 23 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37241 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                 WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                                    WP(C) NO. 37241 OF 2024


PETITIONER/S:

                SAJID S.S
                AGED 45 YEARS
                S/O SHARAFUDHEEN ,SUMYA MANZIL , CHITHARA ,P.O. KOLLAM DISTRICT, PIN -
                695313


                BY ADV PRASAD CHANDRAN


RESPONDENT/S:

                THE SECRETARY REGIONAL TRANSPORT AUTHORITY
                KOLLAM, OFFICE OF THE REGIONAL TRANSPORT OFFICER, CIVIL STATION, KOLLAM,
                PIN - 695013



OTHER PRESENT:

                SRI.S. GOPINATHAN-SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37241 OF 2024




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                                       JUDGMENT

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 Azhanthakuzhy - Anchal via Kadakkal, Kanjirathinmoodu, Manaluvatta, Alummukku, Kottukal, with his stage carriage KL-05/ R-

4406, 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. Mr S Gopinathan learned Senior 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 Senior

Government Pleader, the present writ petition is disposed of with a WP(C) NO. 37241 OF 2024

2024:KER:78858

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 jjj WP(C) NO. 37241 OF 2024

2024:KER:78858

APPENDIX OF WP(C) 37241/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT OF STAGE CARRIAGE KL-

05/R-4406 DATED 03.08.2023

Exhibit P2 A TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 01.10.2024 ALONG WITH ENGLISH TRANSLATION