Sundaran P.K vs The Secretary, Regional Transport ...
2024 Latest Caselaw 26227 Ker

Kerala High Court

Sundaran P.K vs The Secretary, Regional Transport ... on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 31014 OF 2024

                                        1

                                                   2024:KER:66938
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                      WP(C) NO. 31014 OF 2024

PETITIONER:

             SUNDARAN P.K.
             AGED 62 YEARS
             S/O. VELAYUDHAN, POOCHAMKUNNATH HOUSE, KALADI P.O.,
             MALAPPURAM DISTRICT, PIN - 679582


             BY ADVS.
             SAJU J.VALLYARA
             MARIA ANGEL




RESPONDENT:

             THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
             MALAPPURAM
             CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
             DISTRICT, PIN - 676505


             SRI. SREEJITH V.S.-GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    03.09.2024,   THE   COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 31014 OF 2024

                                     2

                                                        2024:KER:66938




                              JUDGMENT

The present writ petition has been filed with the following

prayers:

"i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider Exhibit P-2 request for revision of timings in respect of stage carriage, KL-54-6400 operating on the route Ponnani - Kuttippuram, within a reasonable time limit to be fixed by this Hon'ble Court;

ii) grant such other reliefs as this Honourable Court ma y deem fit and proper in the circumstances of this case."

2. The learned Government Pleader submits that the

petitioner's application in Ext.P2 for revision of timing shall be

considered preferably in the next Timing Conference and if it is not

considered in the next Timing Conference, the application shall be

disposed of within a period of two months.

Considering the said stand of the learned Government

Pleader, the present Writ Petition is disposed of with direction to the

respondent to consider and pass appropriate orders on the

application of the petitioner in Ext.P2 stating revision of timing for

operation of the petitioner's Stage Carriage No. KL-54-6400 on WP(C) NO. 31014 OF 2024

2024:KER:66938 Ponnani - Kuttippuram route expeditiously, within a period of two

months, after hearing all affected parties.

Sd/-DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 31014 OF 2024

2024:KER:66938 APPENDIX OF WP(C) 31014/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1010/536/1999 ISSUED BY THE RESPONDENT TO THE PETITIONER IN RESPECT OF STAGE CARRIAGE KL-54-6400

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 02.08.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-54-6400

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN