Abdul Muneer P.T vs The Secretary
2024 Latest Caselaw 28407 Ker

Citation : 2024 Latest Caselaw 28407 Ker
Judgement Date : 25 September, 2024

Kerala High Court

Abdul Muneer P.T vs The Secretary on 25 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                          2024:KER:71498

             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. 33500 OF 2024

PETITIONER:

             ABDUL MUNEER P.T
             AGED 45 YEARS
             S/O MUHAMMED, PILATHOTTATHIL HOUSE,
             NELLIKKAPPARAMBA, KAKKAD, KOZHIKODE, PIN - 673602


             BY ADVS.
             RILGIN V.GEORGE
             K.T.RAVEENDRAN
             AKSHARA K.P.
             ANGEL MARY GEORGE




RESPONDENT:
          THE SECRETARY
          REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, OFFICE OF
          THE REGIONAL TRANSPORT OFFICER, CIVIL STATION,
          KOZHIKODE, PIN - 673020


             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:
                                                                2024:KER:71498
WP(C) NO. 33500 OF 2024

                                      2
                               JUDGMENT

The present writ petition has been filed with the

following reliefs:-

"i. Issue a writ in the nature of mandamus or such other writ, order or direction directing the respondent to forthwith convene a timing conference, settle the timings and issue the sanctioned fresh regular permit in compliance with Exhibit P1 proceedings of the Regional Transport Authority, KOZHIKODE.

ii. Alternatively, issue a writ in the nature of mandamus or such other writ, order or direction directing the respondent to forthwith issue the fresh regular permit sanctioned by Exhibit P1 proceedings of the Regional Transport Authority, KOZHIKODE provisionally with the time schedule proposed by the petitioner reserving the right of the respondent to settle the timings in a properly constituted timing conference after the issue of the permit. iii. Issue such other writ order or direction as this Honorable Court may deem fit and apposite in the facts and circumstances of the case."

2.The petitioner had been granted regular permit on

11.04.2023 on the route Odakkayam- Kozhikode. However, in

absence of timings fixed by the respondent authority for

stage carriage operation of the vehicle, the petitioner has not

been able to use the regular permit granted to him.

3.Considering the aforesaid facts and circumstances,

the present writ petition is disposed of, with directions to the

respondent to take a final decision on fixing the timing for

operation of the petitioner's stage carriage on the route

Odakkayam- Kozhikode for which the regular permit was 2024:KER:71498 WP(C) NO. 33500 OF 2024

granted way back on 11.04.2023, within a period of one

month from today, in accordance with law.