N. Abdu vs The Secretary Regional Transport

P.N. Ravindran, J.—The Petitioner is a stage carriage operator operating a stage carriage on the route Parappur-Kozhikode as an ordinary service. He had applied for curtailment of the route and consequential changes in the time schedule. The said application was considered and granted by the Regional Transport Authority at its meeting held on 22.10.2010 subject to settlement of timings. The grievance voiced by the Petitioner is that though more than two months have passed thereafter, till date, the time schedule has not been revised after holding a timing conference. In this writ petition, the Petitioner seeks a direction to the Respondent to grant the varied permit after settlement of timings within a time limit to be fixed by this Court.

Ext.P1 proceedings of the Regional Transport Authority, Malappuram discloses that variation sought by the Petitioner was granted on 22.10.2010. Three months have passed thereafter. In such circumstances, I am of the opinion that the Respondent should settle the timings and issue the revised permit expeditiously.

I, accordingly, dispose of the writ petition with a direction to the Respondent to hold a timing conference with notice to the W.P.(C) No. 5774 of 2011 Petitioner and other stage carriage operators who would be affected by the change of timings, settle the timings and issue the revised permit within a period of two months from the date on which the Petitioner produces a copy of this judgment before the Respondent.