Nasar Malayil vs The Secretary, Regional Transport ...
2024 Latest Caselaw 28148 Ker

Kerala High Court

Nasar Malayil vs The Secretary, Regional Transport ... on 24 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                           2024:KER:70941


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

     TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946

                      WP(C) NO. 33304 OF 2024

PETITIONER:

             NASAR MALAYIL
             AGED 48 YEARS
             S/O. AHAMMED HAJI, MALAYIL HOUSE, KOLAPPARAMBA,
             A.R. NAGAR P.O., MALAPPURAM DISTRICT, PIN - 676305

             BY ADVS.
             SAJU J.VALLYARA
             MARIA ANGEL



RESPONDENT:
          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM
          CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
          DISTRICT, PIN - 676505


             SRI. SREEJITH V.S.-GP


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    24.09.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                     2024:KER:70941

WP(C) NO. 33304 OF 2024

                                          2
                                   JUDGMENT

The present writ petition has been filed with the following

reliefs:-

"i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider Exhibit P-2 request for revision of timings in respect of stage carriage, KL-65-N-4139 operating on the route Parappanangadi -

Kondotty, within a reasonable time limit to be fixed by this Hon'ble Court;

ii) grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case."

2. Learned Government Pleader submits that the

petitioner's application shall be considered within a period of two

months after hearing all the affected parties.

Considering the said stand of the learned Government

Pleader, the present writ petition is disposed of, with a direction to

the respondent to consider and pass necessary orders on the

petitioner's application in Ext.P2 for revision of timings within a

period of two months, in accordance with the law, after hearing all

affected parties.

Sd/-

DINESH KUMAR SINGH JUDGE SJ 2024:KER:70941

WP(C) NO. 33304 OF 2024

APPENDIX OF WP(C) 33304/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL1010/617/2006 ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 05.02.2022 IN RESPECT OF STAGE CARRIAGE KL-65-N-4139

Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 09.09.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR REVISION OF TIMINGS IN RESPECT OF HIS STAGE CARRIAGE KL-65-N-4139