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K.Aboobacker vs Secretary, Regional Transport Authority, Malappuram Regional Transport Office, Civil Station P.O., Malappuram 676505

High Court Of Kerala · Decided on 12 October 2022 · Citation: (2022) 10 KL CK 0093

HON’BLE JUDGES
P.V.Kunhikrishnan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C).No.32300 Of 2022
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Judgment

9 paragraphs · 184 words

P.V.Kunhikrishnan, J

1.

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or such other writs, order or direction, directing the Secretary, Regional Transport Authority, Malappuram to consider Exhibit P2 request for revision of timings of the petitioner's own service operating on the route Ponnani-Kunnamkulam in respect of stage carriage KL-54 4100 within a time frame to be fixed by this Honourable Court.

ii. To grant such other reliefs as this Honorable Court may deem fit and proper.

(SIC)

2.

The grievance of the petitioner is that Ext.P2 request for revision of timings of the petitioner’s own service operating on the route Ponnani - Kunnamkulam is not considered by the respondent.

3.

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

4.

After hearing both sides, I think there can be a direction to the respondent to consider and pass appropriate orders in Ext.P2 as expeditiously as possible.

Therefore, this writ petition is disposed of directing the respondent to consider and pass appropriate orders in Ext.P2, as expeditiously as possible and also in accordance to seniority.