Sony Kuriakose vs The Secretary, Regional Transport ...
2025 Latest Caselaw 8016 Ker

Kerala High Court

Sony Kuriakose vs The Secretary, Regional Transport ... on 16 April, 2025

                                                       2025:KER:32614

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                     WP(C) NO. 16051 OF 2025

PETITIONER:

            SONY KURIAKOSE,
            AGED 45 YEARS, S/O.KURIAKOSE ,
            PYNADATH HOUSE, CHULLY P.O, NEDUMKODE ,
            ANGAMALY, ERNAKULAM, DISTRICT, PIN - 683581


            BY ADV PRASAD CHANDRAN


RESPONDENT:

            THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            ERNAKULAM,
            OFFICE OF THE REGIONAL TRANSPORT OFFICER,
            CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

            SENIOR GOVERNMENT PLEADER - ADV. RASHMI.K.M.


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   16.04.2025,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     2025:KER:32614
WP(C) NO. 16051 OF 2025

                                 2


                            JUDGMENT

The petitioner has approached this Court seeking for a

direction to the respondent to consider and pass appropriate

orders on Ext.P2 application submitted by the petitioner

seeking revision of timings in respect of stage carriage, bearing

Reg.No.KL-38/1816, operating on the route Angamaly -

Perumbavoor via Nayanthode, Marottichodu, Mattoor, Kalady.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in the

writ petition, this Court is of the view that the writ petition can

be disposed of, with a direction to the respondent to consider

and pass appropriate orders on Ext.P2 application, as

expeditiously as possible, at any rate, within a period of one

month from the date of receipt of a copy of this judgment, after

affording an opportunity of hearing to the petitioner and

affected parties, if any.

2025:KER:32614 WP(C) NO. 16051 OF 2025

The writ petition is disposed of, as above.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK 2025:KER:32614 WP(C) NO. 16051 OF 2025

APPENDIX OF WP(C) 16051/2025

PETITIONER EXHIBITS

Exhibit.P1 A TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER'S SERVICE WITH THE SET OF TIMINGS VALID TILL 13.12.2026

Exhibit.P2 A TRUE COPY OF THE REQUEST FOR REVISION OF TIMINGS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 17.12.2024