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High CourtsSingle Bench(2022) 05 KL CK 0181

Baiju C, S/o Haridasan vs Regional Transport Authority Palakkad, Represented By The Secretary, Kunnathumedu, Palakkad Pin 678001

High Court Of Kerala · Decided on 27 May 2022

HON’BLE JUDGES
Sathish Ninan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 17137 Of 2022
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Judgment

5 paragraphs · 181 words

Sathish Ninan, J

1.

Timing conference for considering revision of timings in respect of the vehicle bearing Registration No.KL 52/P 9274 operating on the route Kunnamkulam – Kuttipuram is scheduled to be held on 03.06.2022 as evidenced by Ext P1. One K.S Mohammed Nassar has already filed his objections with regard to the timings. The petitioner claims to be a rival operator who has also filed objections with regard to the timings in question. Ext P2 is the objection filed by him. All that the petitioner seeks for is a consideration of the objections by the authority.

2.

Heard the learned counsel for the petitioner and the learned senior Government Pleader.

3.

Even Ext P1 notice of the timing conference has indicated that the consideration of timings will be with notice to the permit holder and other objectors, if any. There is no reason why the authority will not consider the objections submitted by the petitioner.

The Writ Petition is disposed of directing the authority to consider the objections of the petitioner also while settling the timings pursuant to Ext P1.