Santhamma vs The Secretary
2024 Latest Caselaw 25899 Ker

Kerala High Court

Santhamma vs The Secretary on 30 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 34031 OF 2024

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                                                     2024:KER:72466
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                          WP(C) NO. 34031 OF 2024

PETITIONER:

            SANTHAMMA,
            AGED 68 YEARS
            W/O MOHANAN PILLAI, RESIDING AT GEETHALAYAM,
            VALIYAKUZHI, MUTTOM, CHEPPAD, ALAPPUZHA, PIN - 690511


            BY ADV AJMAL P.


RESPONDENT:

            THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY, PATHANMATHITTA, PIN -
            689645



            SRI.S. GOPINATHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34031 OF 2024

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                              JUDGMENT

Dated this the 30th day of September, 2024

The present Writ Petition has been filed seeking

the following prayers:

1. Issue a writ in the nature of mandamus commanding the respondent to consider and pass appropriate orders on Ext.P2, Objection given by the petitioner dated 19/08/2024 in revision of timing of stage carriage No KL-

66-B-8883Mavelkkara- Malayalapuzha route, as submitted by the petitioner seeking to take appropriate actions within a time frame to be fixed by this Hon'ble Court.

2. Issue such other writ, order or direction as this Hon'ble Court deems fit and proper in the circumstances of the case.

2. The learned counsel for the petitioner submits

that the petitioner is conducting stage carriage operation

of vehicle bearing registration No.KL-29-K-5573, on the

route Parakode - KV Jetty. The operator of the stage

carriage bus bearing registration No.KL-66-B-8883 on the

route Mavelikkara - Malayalappuzha, has filed an

application before the respondent authority for revision of

timing. The petitioner has filed his objection in Ext.P2

against the proposed revision of timing for the stage WP(C) NO. 34031 OF 2024

2024:KER:72466 carriage operation of the bus having registration No. KL-

66-B-8883.

3. Sri.S.Gopinathan, learned Senior Government

Pleader submits that the objection of the petitioner shall be

considered in accordance with law, in the meeting

scheduled, to take decision on the request of the revision

of timing of the stage carriage, KL-66-B-8883 on the route

Mavelikkara - Malayalappuzha .

Considering the aforesaid stand of the State, the

present writ petition is disposed of in terms of the stand

taken by the learned Senior Government Pleader.

Sd/-

DINESH KUMAR SINGH

JUDGE AP WP(C) NO. 34031 OF 2024

2024:KER:72466 APPENDIX OF WP(C) 34031/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE ORDER OF PERMIT DT.1/6/2024

Exhibit P2 A TRUE COPY OF THE OBJECTION GIVEN BY THE PETITIONER BEFORE THE RTO PATHANATHITTA DATED 19/8/2024 WITH ENGLISH TRANSLATION