Ajeesh A vs The Secretary
2024 Latest Caselaw 27741 Ker

Kerala High Court

Ajeesh A vs The Secretary on 13 September, 2024

                                                   2024:KER:70347
WP(C) NO. 32875 OF 2024

                               -1-


          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. 32875 OF 2024


PETITIONER/S:

          AJEESH A.,
          AGED 38 YEARS
          S/O. N. ASOKAN , MURAHARA, MUKKATHALA,
          KOLLAM DISTRICT, KERALA, PIN - 691577



          BY ADV PRASAD CHANDRAN


RESPONDENT/S:

          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, KOLLAM,
          OFFICE OF THE REGIONAL TRANSPORT AUTHORITY,
          CIVIL STATION, KOLLAM .P.O., KERALA, PIN - 695013


OTHER PRESENT:

          SR GP SRI. S. GOPINATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                           2024:KER:70347
WP(C) NO. 32875 OF 2024

                                   -2-



                              JUDGMENT

(Dated this the 13th day of September 2024)

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.P2 request of the petitioner

for revision of timings in respect of his stage carriage bearing

No.KL-03/AA-4272 on the route Anchal - Kollam 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 traveling facility to the public, slight changes to the

existing timing is necessary and therefore, he has submitted

Ext.P2 request for revision of timings.

3. The learned Government Pleader submits that

necessary decision will be taken on the application of the 2024:KER:70347 WP(C) NO. 32875 OF 2024

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.P2 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

JS 2024:KER:70347 WP(C) NO. 32875 OF 2024

APPENDIX OF WP(C) 32875/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED TO THE PETITIONER ON THE ROUTE DATED 18.06.2019

Exhibit P2 TRUE COPY OF THE TIMING REQUEST SUBMITTED BY THE PETITIONER DATED 23.08.2024