Vinod Chandran vs The Secretary, Regional Transport ...
2024 Latest Caselaw 25915 Ker

Kerala High Court

Vinod Chandran vs The Secretary, Regional Transport ... on 30 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                        2024:KER:73094


             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. 34119 OF 2024

PETITIONER(S):

          VINOD CHANDRAN
          AGED 51 YEARS
          PATTADATHU, S/O. RAMACHANDRAN NAMBIAR.P.K,
          "DAKSHINA" ADUTHILA, PAZHAYANDI, PO EZHOM,
          KANNUR,,PIN - 670 334.

          BY ADV O.D.SIVADAS



RESPONDENT(S):

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION, KANNUR, PIN - 670 001.

          BY ADV.S. GOPINATHAN, SENIOR GOVERNMENT PLEADER.



     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. 34119 OF 2024                 2



                                                           2024:KER:73094



                    DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 34119 of 2024
                             -------------------------
                Dated this the 30th day of September, 2024

                                  JUDGMENT

1. The present writ petition has been filed by the petitioner

seeking a writ of mandamus directing the respondent to consider

and pass orders on Exhibit P-2 application of the petitioner for

revision of timing in respect of his stage carriage bearing No. KL 60/

R 9072 operating on the route Mukkodu - Payyannur - Cherukunnu

- Thara after hearing the petitioner and other interested operators.

2. The learned Counsel for the petitioner submits that for the

purpose of avoiding time clash with the other operators and also for

providing traveling facility to the public, slight changes to the

existing timing is necessary and therefore, he has submitted Exhibit

P-2 application for revision of timings. He further submits that the

respondent is not taking any steps to conduct timing conference

and any further delay in considering Exhibit P-2 application, the

petitioner will be put to difficulties.

2024:KER:73094

3. The learned Government Pleader submits that necessary

decision will be taken on the application of the petitioner in

accordance with the law after affording an opportunity of hearing

to all affected parties.

4. Considering the said stand of the learned Government

Pleader, the present writ petition stands finally disposed of with a

direction to the respondent to consider the petitioner's Exhibit P-2

application in accordance with the law after affording an

opportunity of hearing to the petitioner and other interested

operators, within a period of two months and pass necessary orders.

Sd/-

DINESH KUMAR SINGH JUDGE Svn

2024:KER:73094

APPENDIX OF WP(C) 34119/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PRESENT TIMING OF THE PETITIONER'S SERVICE. 09/08/2012 ALONG WITH TYPED COPY.

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 23.08.2024 ALONG WITH PROPOSED SET OF TIMING SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT WITH TRANSLATION.