Aneesh A Hassan vs The Secretary
2025 Latest Caselaw 1173 Ker

Kerala High Court

Aneesh A Hassan vs The Secretary on 18 July, 2025

WP(C) NO. 26356 OF 2025                     1




                                                                 2025:KER:53534

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

        FRIDAY, THE 18TH DAY OF JULY 2025 / 27TH ASHADHA, 1947

                           WP(C) NO. 26356 OF 2025


PETITIONER:

              ANEESH A HASSAN,
              AGED 45 YEARS
              S/O A.M.HASSAN, ANEESH MANZIL, PEZHUPAARA P.O.,
              VADASSERYKKARA, PATHANAMTHITTA DISTRICT, PIN - 689662


              BY ADV SHRI.SAJEEV KUMAR K.GOPAL


RESPONDENT:

              THE SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, PARAYIL BUILDING, COLLEGE
              ROAD, MAKAMKUNNU PO, PATHANAMTHITTA, PIN - 689645




              SMT. SURYA BINOY, SR. GP.


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26356 OF 2025                        2




                                                                   2025:KER:53534

                                     JUDGMENT

The petitioner has approached this Court seeking an expeditious disposal

of Ext.P2 application filed by the petitioner for revision of his own timings

concerning the vehicle bearing registration No.KL-23/4001.

2. The learned Government Pleader submits that there is no objection to a

direction being issued to the respondent to consider and pass orders on

Ext.P2, in accordance with the law and after hearing all affected parties,

within two months.

3. Having heard the learned counsel for the petitioner and the learned

Government Pleader and having regard to the limited nature of relief sought

for, this writ petition is disposed of directing the respondent to consider and

pass orders on Ext.P2, in accordance with the law and after affording an

opportunity of hearing to the petitioner and all affected parties, within two

months from the date of receipt of a certified copy of this judgment.

The Writ petition is disposed of as above.

Sd/-MOHAMMED NIAS C.P. JUDGE lsn

2025:KER:53534

APPENDIX OF WP(C) 26356/2025

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE ORDER DATED 26-09-2024 OF THE RESPONDENT Exhibit P-2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 13-06-2025 BEFORE THE RESPONDENT