Abin Raj.K.T vs The Secretary, Regional Transport ...
2025 Latest Caselaw 8387 Ker

Kerala High Court

Abin Raj.K.T vs The Secretary, Regional Transport ... on 1 September, 2025

                                                       2025:KER:66206

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

     MONDAY, THE 1ST DAY OF SEPTEMBER 2025 / 10TH BHADRA, 1947

                        WP(C) NO. 32918 OF 2025

PETITIONERS:

    1     ABIN RAJ.K.T,
          AGED 45 YEARS,
          S/O. THANKAPPAN, KUNNUMMATHRA HOUSE, THURUTHIPURAM,
          MUTHAKUNNAM P.O. ERNAKULAM DISTRICT, PIN - 683516.

    2     MUHAMMED SADIQUE B.A.,
          AGED 35 YEARS,
          S/O ABDUL LATHEEF, BLAYIL HOUSE, MAYURI COMPLEX WEST
          EDAVANAKKAD ERNAKULAM DISTRICT, PIN - 682502.


          BY ADV SHRI.PRASAD CHANDRAN


RESPONDENTS:

    1     THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          ERNAKULAM , OFFICE OF THE REGIONAL TRANSPORT OFFICER ,
          CIVIL STATION, KAKKANAD. P.O, KOCHI, PIN - 682030.

    2     SUDHEER P.U,
          AGED 52 YEARS,
          S/O UMMER, VALIYAKATH HOUSE, EDAVANAKKAD , ERNAKULAM
          DISTRICT, PIN - 682502.


          R1 BY SRI.U.JAYAKRISHNAN, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32918 OF 2025

                                    2

                                                         2025:KER:66206


                              JUDGMENT

This writ petition is filed for issuing direction to the 1 st

respondent for considering Ext.P3 objection submitted by the

petitioners in respect of the timing proposed by the 2nd respondent on

the route Kuttungassery - Kakkanad in respect of stage carriage

bearing registration No.KL-13/Q 0388.

2. The learned counsel appearing for the petitioners submits

that the writ petition can be disposed of with such a direction.

3. Heard the learned Government Pleader.

Considering the limited scope of this writ petition, it is

disposed of by directing the 1st respondent to consider Ext.P3 objection

submitted by the petitioners in respect of the timing proposed by the

2nd respondent, in the next timing conference, as per law.

Sd/-

P. KRISHNA KUMAR JUDGE DK WP(C) NO. 32918 OF 2025

2025:KER:66206

APPENDIX OF WP(C) 32918/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE TIMINGS OF THE REGULAR PERMIT ISSUED TO THE 1ST PETITIONER KL- 07/AX-2244(OLD VEHICLE KL07/AP-7464) Exhibit P2 A TRUE COPY OF THE REGULAR PERMIT WITH THE SET OF TIMINGS TO THE 2ND PETITIONER'S SERVICE KL-58/L5776 Exhibit P3 A TRUE COPY OF THE OBJECTION OF THE PETITIONER DATED 25.09.2024 Exhibit P4 A TRUE COPY OF THE TIMING CONFERENCE PROPOSED BY THE 1ST RESPONDENT DATED 02.09.2025