Shiju V N vs The Secretary, Regional Transport ...
2024 Latest Caselaw 26355 Ker

Kerala High Court

Shiju V N vs The Secretary, Regional Transport ... on 3 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 31107 OF 2024

                                     1

                                                     2024:KER:67268
              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. 31107 OF 2024

PETITIONER:

           SHIJU V N
           AGED 38 YEARS
           S/O NARAYANAN, VADAKKA HOUSE , KUTTICHIRA PO.,
           CHALAKUDY, THRISSUR, PIN - 680724


           BY ADV STALIN PETER DAVIS


RESPONDENT:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
           REGIONAL TRANSPORT OFFICE, CIVIL STATION, THRISSUR, PIN
           - 680544



           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. 31107 OF 2024

                                      2

                                                            2024:KER:67268

                               JUDGMENT

Dated this the 3rd day of September, 2024

The present writ petition has been filed for a writ of

mandamus, commanding the respondent to take a

decision on the application of the petitioner (Ext.P1) for

a change of timing of the stage carriage vehicle bearing

registration No.KL-11/U8268, for which a permit has

been granted to ply on the route Kuttichira -

Tiruthipuram via Mothirakanni, Kuttikadu, Pariyaram,

Chalakudy etc.

2. The ground on which the application has been

filed is that a lot of new services have been introduced

on the route, and this is affecting the petitioner's

business badly. Ext.P1 application of the petitioner is

dated 08.08.2024. However, till date, no decision has

been taken by the respondent.

3. In view of the above, the writ petition is

disposed of with a direction to the respondent to take

an informed decision on Ext. P1 in accordance with the WP(C) NO. 31107 OF 2024

2024:KER:67268

law after hearing all the affected parties within a

period of two months.

Sd/-

DINESH KUMAR SINGH

JUDGE

AP WP(C) NO. 31107 OF 2024

2024:KER:67268

APPENDIX OF WP(C) 31107/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 8/8//24 WITH ENGLISH TRANSLATION