Sainudeen vs The Secretary
2024 Latest Caselaw 27371 Ker

Kerala High Court

Sainudeen vs The Secretary on 11 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 32244 OF 2024

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                                                 2024:KER:69125
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,

                                   1946

                      WP(C) NO. 32244 OF 2024

PETITIONER:

            SAINUDEEN
            AGED 38 YEARS
            S/O MOYIN ARIKODU PARAMBATH KARUVANPOYIL (PO),
            KODUVALLY, KOZHIKODE, PIN - 673572


            BY ADV STALIN PETER DAVIS


RESPONDENTS:

      1     THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY, CIVIL
            STATION,WAYANAD RD, KOZHIKODE., PIN - 673020

      2     RAHEES.A
            S/O ABDULLA, ARIMBRA,THIRUVAMBADY KOZHIKODE.., PIN
            - 673603




            SRI. SREEJITH V.S.-GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    11.09.2024,   THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 32244 OF 2024

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                                                                   2024:KER:69125
                                   JUDGMENT

The present Writ Petition has been filed for the following

prayers:

"(i). to issue a writ of mandamus or any other appropriate writ, direction or order directing the 1st respondent to consider Exhibit.P3 objection submitted by the petitioner on the route Thiruvambady -Kodakkattupara-Nellippoyil-Mukkam-

Koombara Fathimabi Higher Secondary School(via) Pulloorambara, Thondimmal, Augustianmuzhi, Omassery, Kallurutti,koodaranji and Koombara in respect of stage carriage KI-55/ 1986, in the timing conference scheduled to 12/9/24 of the 2nd respondents service , after affording opportunity of being heard to the petitioner also, after affording opportunity of being heard to the petitioner also, in the interest of justice;

(ii) issue such other writs, orders or direction which this Hon'ble Court may deem fit and proper to issue in the facts and circumstances of the case.

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

2. While Considering the request of the 2 nd

respondent for the revision of timing of his Stage Carriage

Operation on the route Thiruvambady-Kodakkattupara-

Nellippoyil-Mukkam-Koombara Fathimabi Higher Secondary

School (via) Pulloorambara, Thondimmal, Augustianmuzhi,

Omassery, Kallurutti,koodaranji and Koombara, the petitioner's

objection shall also be considered and he may be given an WP(C) NO. 32244 OF 2024

2024:KER:69125 opportunity for hearing.

With the above said direction this writ petition is

disposed of.

Sd/-DINESH KUMAR SINGH JUDGE

H/o

lsn WP(C) NO. 32244 OF 2024

2024:KER:69125 APPENDIX OF WP(C) 32244/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY THE REGULAR PERMIT OF THE PETITIONER DATED 7/11/23

Exhibit P2 A TRUE COPY OF THE NOTICE OF THE TIMINGS CONFERENCE DATED12/9/24 WITH TYPED COPY

Exhibit P3 A TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 5/9/24

Exhibit P4 A TRUE COPY OF THE SIMILAR JUDGMENT WPC 27057 DATED 30/7/24

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN