Anu G.K vs The Secretary
2024 Latest Caselaw 28390 Ker

Kerala High Court

Anu G.K vs The Secretary on 25 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) NO. 33526 OF 2024




                                                1
                                                                         2024:KER:71319


                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT

                          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

                  WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                                        WP(C) NO. 33526 OF 2024


       PETITIONER/S:

                       ANU G.K
                       AGED 36 YEARS
                       S/O.KRISHNAN KUTTY , KRISHNAGIRI, PUNNUKKANNOOR , ALUMMOODU .
                       P.O., KOLLAM DISTRICT, 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:

                       SRI. SREEJITH V.S.-GP


              THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.09.2024, THE
       COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33526 OF 2024




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                                                                        2024:KER:71319



                                            JUDGMENT

The present writ petition has been filed seeking the following

reliefs:

"i) to issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to consider and dispose Exhibit.P2 application submitted by the petitioner for revision of timings on the route Kollam Andamukkam Bharanicavu, Punthalathazham, Kannanalloor, Kundara Mukkada, Kadapuzha in respect of his stage carriage KL-02/AD- 6199 by convening a timing conference after affording an opportunity of hearing to the petitioner and interested operators forthwith, or at any rate within a time limit to be fixed by this Hon'ble Court, in the interest of justice:

ii) to issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the 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. WP(C) NO. 33526 OF 2024

2024:KER:71319

3. 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 jjj WP(C) NO. 33526 OF 2024

2024:KER:71319

APPENDIX OF WP(C) 33526/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED TO THE PETITIONER ON THE ROUTE DATED 16.08.2021

Exhibit P2 TRUE COPY OF THE TIMING REQUEST SUBMITTED BY THE PETITIONER DATED 19.10.2023