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High CourtsSingle Bench(2022) 12 KL CK 0221

Sajesh V vs Secretary, Regional Transport Authority, Kannur, Regional Transport Office, Civil Station.P.O., Kannur 670002

High Court Of Kerala · Decided on 23 December 2022

HON’BLE JUDGES
Amit Rawal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 42214 Of 2022
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Judgment

4 paragraphs · 125 words

Amit Rawal, J

1.

The petitioner is stated to be a holder of permit on the route Payyavoor-Thaliparambu-Iritty-Chemberi in respect of stage carriage bearing registration No.KL-13/G-1730, subsequently replaced by KL-59/H-9637. Since new services have been introduced on the aforementioned route, an application Ext.P2 dated 01.12.2022 has been submitted to the respondent for revision of the timing.

2.

Learned Government pleader submits that the application for revision of timings shall be considered as per the seniority, as expeditiously as possible, if submitted.

Without expressing any opinion on the merits of the matter, I dispose of the writ petition by issuing directions to the respondent to take a call on the request dated 01.12.2022, Ext.P2 for revision of timing as per the seniority, as expeditiously as possible.