Anoop Chandran B.S vs The Secretary, Regional Transport ...
2024 Latest Caselaw 26723 Ker

Kerala High Court

Anoop Chandran B.S vs The Secretary, Regional Transport ... on 5 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

W. P. (C) No. 31411 of 2024
                                     -1-

                                                  2024:KER:67357
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

         THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                         WP(C) NO. 31411 OF 2024

PETITIONER/S:

              ANOOP CHANDRAN B.S
              AGED 49 YEARS
              S/O BHUVANACHANDRAN, ANANTHAPURI, AANAD PO,
              NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT,, PIN -
              695101


              BY ADV O.D.SIVADAS


RESPONDENT/S:

              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
              ATTINGAL (RURAL), THIRUVANANTHAPURAM,, PIN -
              695101



OTHER PRESENT:

              SRI.S. GOPINATHAN-SR.GP


       THIS    WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION      ON    05.09.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 31411 of 2024
                                   -2-

                                                       2024:KER:67357




                              JUDGMENT

The present writ petition has been filed seeking the

following relief:

"Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the respondent to entertain the Ext. P1 request for change of timing in respect of petitioner's stage carriage No.KL 16/B 2402 (proposed to replace with stage carriage No. KL 21/B 1414 conducting service on the route Kallara - Bankmukku and consider the same and take appropriate decision in the matter granting revision of timing as sought for by the petitioner, after hearing the petitioner and other interested operators."

2. Learned Government Pleader submits that the

petitioner's application shall be considered within a period of two

months after hearing all the affected parties.

3. Considering the said stand of the learned Government

Pleader, the present writ petition is disposed of with a direction to

the respondent to consider and pass necessary orders on the

petitioner's application in Ext. P1 for revision of timings within a

2024:KER:67357 period of two months, in accordance with the law, after hearing

all affected parties.

Sd/-

DINESH KUMAR SINGH JUDGE

Eb

2024:KER:67357 APPENDIX OF WP(C) 31411/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REQUEST DATED 9.08.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMING IN RESPECT OF STAGE CARRIAGE NO. KL 16/B 2402 PROPOSED TO REPLACE WITH STAGE CARRIAGE NO. KL: 21/B 1414.