Manu. M.G vs The Secretary, The Regional Transport ...
2024 Latest Caselaw 27701 Ker

Kerala High Court

Manu. M.G vs The Secretary, The Regional Transport ... on 13 September, 2024

WP(C) NO. 32799 OF 2024           1




                                             2024:KER:70413
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE BASANT BALAJI

FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                     WP(C) NO. 32799 OF 2024

PETITIONER:

             MANU. M.G
             AGED 43 YEARS
             S/O. MADHAVAN UNNITHAN, SIVAPRIYA, VAYYANAM PO,
             IRTTIVA, AYOOR, KOLLAM DISTRICT,
             REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
             SMT. RENU, W/O. MANU, RESIDING AT SIVAPRIYA,
             VAYYANAM PO, KOTTARAKKARA,
             KOLLAM DISTRICT,, PIN - 691533


             BY ADV.SRI.O.D.SIVADAS

RESPONDENT:

             THE SECRETARY, THE REGIONAL TRANSPORT AUTHORITY,
             CIVIL STATION, KOLLAM, PIN - 691001



OTHER PRESENT
          ADV.SRI.S.GOPINATHAN, SENIOR GOVERNMENT PLEADER


      THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION     ON   13.09.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 32799 OF 2024                  2




                                                                   2024:KER:70413
                            BASANT BALAJI, J
             ............................................................
                      WP(C) NO. 32799 OF 2024

            .............................................................
          Dated this the 13th day of September, 2024



                                  JUDGMENT

The present writ petition has been filed by the

petitioner seeking a writ of mandamus directing the

respondent to consider and pass orders on Ext.P1 request

of the petitioner for revision of timings in respect of his

stage carriage bearing No.KL-24-H-5373 operating on the

route Areeplachi-Kadakkal after hearing the petitioner and

other interested operators.

2. The learned Counsel for the petitioner submits

that for the purpose of avoiding time clash with the other

operators as more services has been introduced in the

route and also for providing travelling facility to the

public, slight changes to the existing timing is necessary

and therefore, he has submitted Ext.P1 request for

revision of timings.

3. The learned Government Pleader submits that

2024:KER:70413 necessary decision will be taken on the application of the

petitioner in accordance with the law after affording an

opportunity of hearing to all affected parties.

Considering the above submission of the learned

Government Pleader, the present writ petition stands

disposed of with a direction to the respondent to consider

the petitioner's Ext.P1 request in accordance with the law

after affording an opportunity of hearing to the petitioner

and other interested operators, within a period of two

months and pass necessary orders.

Sd/-

BASANT BALAJI JUDGE

Anu

2024:KER:70413 APPENDIX OF WP(C) 32799/2024

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE REQUEST DATED 23.08.2024 WITH ENGLISH TRANSLATION