Jinson vs The Secretary
2024 Latest Caselaw 27764 Ker

Kerala High Court

Jinson vs The Secretary on 13 September, 2024

                                                   2024:KER:70305
WP(C) NO. 32874 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. 32874 OF 2024


PETITIONER/S:
          JINSON
          AGED 48 YEARS
          S/O DEVASSY, KONATH THELATHURUTHU HOUSE,
          PUTHENVELIKARA .P.O. NORTH PARAVUR, ERNAKULAM
          DISTRICT, PIN - 683594



            BY ADV PRASAD CHANDRAN
RESPONDENT/S:
    1    THE SECRETARY,
         REGIONAL TRANSPORT AUTHORITY, ERNAKULAM,
         OFFICE OF THE REGIONAL TRANSPORT OFFICER,
         CIVIL STATION, KAKKANAD, KOCHI, PIN - 682030

    2       DAVIS.B.O.,
            S/O.OUSEPH, BHARANIKULANGARA HOUSE,
            VATTAPPARAMBA .P.O.,ANGAMALY ,ERNAKULAM,
            PIN - 683574


OTHER PRESENT:
         GP SRI. SREEJITH V.S
        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                           2024:KER:70305
WP(C) NO. 32874 OF 2024
                                     -2-




                           JUDGMENT

(Dated this the 13th day of September 2024)

The petitioner is the existing operator on the route

Akaparambu-Ezhikkara via Thiruvilamkunnu, Cheriya

Vapalassery, Angamaly, Maikkad, Athani, Manjaly Bridge, North

Paravur with his stage carriage bearing registration No.KL 12/C

3867. He is operating service on the present route with a set of

timings issued on 30.12.2012 with a temporary permit pending

issue of the regular permit.

2. The 1st respondent had issued a communication for

convening the timing conference pursuant to Ext.P1 judgment to

be held on 13.09.2024 for considering the application for

revision of timings. Though it is stated in the said judgment that

the timing conference shall be conducted after giving an

opportunity to all affected parties, the counsel for the petitioner 2024:KER:70305 WP(C) NO. 32874 OF 2024

submits that unless a positive order is issued by this Court,

Ext.P3 objection will not taken into consideration.

Therefore, the writ petition is disposed of directing the

1st respondent to take up Ext.P3 objection also when the timing

conference conducted pursuant to Ext.P1 judgment. The

Government Pleader shall communicate the order to the

respondent.

Sd/-

BASANT BALAJI JUDGE JS 2024:KER:70305 WP(C) NO. 32874 OF 2024

APPENDIX OF WP(C) 32874/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.

19371/2024 DATED 31.05.2024 FILED BEFORE THIS HON'BLE COURT

Exhibit P2 TRUE COPY OF THE NOTICE OF THE TIMING CONFERENCE ON 03.09.2024

Exhibit P3 TRUE COPY OF THE OBJECTION OF THE PETITIONER DATED 09.09.2024