K Dhiranlal vs The Secretary, Regional Transport ...
2024 Latest Caselaw 27394 Ker

Kerala High Court

K Dhiranlal vs The Secretary, Regional Transport ... on 11 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 32287 OF 2024

                                    1

                                                 2024:KER:69327
             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. 32287 OF 2024

PETITIONER:

           K DHIRANLAL
           AGED 53 YEARS
           S/O KAMALOLBHAVAN MANI MANDIRAM, K M S MOTORS,
           KOTTIYODE LANE, THAMPANOOR ROAD, ATTINGAL.PO, ,
           THIRUVANANTHAPURAM, KERALA, PIN - 695101


           BY ADV STALIN PETER DAVIS


RESPONDENT:

           THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
           AVITOM COMPLEX, KIZHUVILAM PO, MAMMON, ATTINGAL,
           PIN - 695104




           SRI.S. GOPINATHAN -SR.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. 32287 OF 2024

                                            2

                                                                        2024:KER:69327
                                   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 Akathamuri - Attingal with stage carriage KL 33/3899, 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.

Considering the said stand of the learned Government

Pleader, the present Writ Petition is disposed of with direction to WP(C) NO. 32287 OF 2024

2024:KER:69327 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 33/3899 on

route Akathamuri - Attingal expeditiously, within a period of two

months, after hearing all affected parties.

SD/- DINESH KUMAR SINGH JUDGE

lsn WP(C) NO. 32287 OF 2024

2024:KER:69327 APPENDIX OF WP(C) 32287/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 12/8/24 FOR REVISION OF OWN TIMINGS WITH ENGLISH TRANSLATION

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN