Santhosh Kumar.D vs The Secretary
2025 Latest Caselaw 8344 Ker

Kerala High Court

Santhosh Kumar.D vs The Secretary on 29 April, 2025

                                                      2025:KER:33346
WP(C) NO. 16866 OF 2025
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE S.MANU
 TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947
                    WP(C) NO. 16866 OF 2025

PETITIONER(S):

            SANTHOSH KUMAR.D
            AGED 68 YEARS
            S/O. V.DAMODARAN, RKV MOTORS, MAIN ROAD,
            ATTINGAL, THIRUVANTHAPURAM DISTRICT.
            RESIDING AT RITA NIVAS, KANAKAKUNNU LANE,
            VIKAS BHAVAN, TIIRUVANANTHAPURAM, PIN - 695033

            BY ADV O.D.SIVADAS


RESPONDENT(S):

            THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            THIRUVANANTHAPURAM (RURAL),
            ATTINGAL, PIN - 695101


            GP NIMA JACOB


     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   29.04.2025,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                2025:KER:33346
WP(C) NO. 16866 OF 2025
                               2


                          JUDGMENT

Petitioner is a stage carriage operator conducting

service in Cherunniyoor - Attingal route. He is operating

vehicle bearing Registration No.KL 16/8686. Presently service

is conducted as per the timing allotted on 17.02.2016.

Petitioner submits that he has submitted Ext.P2 request dated

05.04.2025 for revising the timing. Only relief sought in the

writ petition is for a direction to the respondent to consider

Ext.P2 request. The request was submitted only recently, on

05.04.2025. It cannot be said that there is any unreasonable

delay in considering the request. However, taking a lenient

view, writ petition is disposed of directing the respondent to

consider Ext.P2 request and proceed in accordance with law

as expeditiously, not later than two months from the date of

receipt of a copy of this judgment.

Sd/-

S.MANU JUDGE nak 2025:KER:33346 WP(C) NO. 16866 OF 2025

APPENDIX OF WP(C) 16866/2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF PROCEEDINGS NO.

C10/32/ATL/2016 DATED 17.02.2016 ALLOTTING TIMING TO THE PETITIONER'S SERVICE

Exhibit P2 THE TRUE COPY OF THE REQUEST DATED 5.04.2025 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT WITH PROPOSED SET OF TIMING