Ubaid. M vs The Secretary
2024 Latest Caselaw 26268 Ker

Kerala High Court

Ubaid. M vs The Secretary on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 30381 OF 2024

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                                                2024:KER:66875
            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. 30381 OF 2024

PETITIONER:

            UBAID. M.
            AGED 48 YEARS
            MOHAMMED KUTTY MELENGATT HOUSE, PO. OMANOOR -
            MALAPPURAM DISTRICT, PIN - 673645


            BY ADV STALIN PETER DAVIS


RESPONDENT:

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,KOZHKODE , REGIONAL
            TRANSPORT OFFICE, CIVIL STATION, KOZHIKODE, PIN -
            678002




            SRI. S. GOPINATHAN-SR.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. 30381 OF 2024

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                                                       2024:KER:66875
                              JUDGMENT

The present writ petition has been filed with the

following prayers:

"i) to issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit.P1 application submitted by the petitioner for making necessary changes in the timings of his service on the route Kozhikkode-Oorkkadavu-Medical College with stage carriage KL-11/AF 7929, after affording an opportunity to the petitioner and interested operators, within a reasonable time limit to be fixed by this Honourable Court, in the interest of justice;

ii) to issue any other appropriate writ, direction or order which this Honourable Court deem fit in the circumstances of the case.

iii) To dispense with the English translation of the document produced in the vernacular language."

2. The learned Government Pleader submits that

the petitioner's application in Ext.P1 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. WP(C) NO. 30381 OF 2024

2024:KER:66875 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.P1 stating revision of timing

for operation of the petitioner's Stage Carriage No. KL 11/AF

7929 on Kozhikode - Oorkkadavu - Medical College route

expeditiously, within a period of two months, after hearing all

affected parties.

SD/-DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 30381 OF 2024

2024:KER:66875 APPENDIX OF WP(C) 30381/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 30/7//24

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN