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High CourtsSingle Bench(2023) 01 KL CK 0112

Xavier V.J vs Secretary Regional Transport Authority, Regional Transport Office, Civil Station P.O., Palakkad., Pin 678001

High Court Of Kerala · Decided on 12 January 2023

HON’BLE JUDGES
Amit Rawal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 963 Of 2023
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Judgment

4 paragraphs · 196 words

Amit Rawal, J

1.

Petitioner is an existing stage carriage operator on the route Mannarkad-Thrissur, in respect of stage carriage KL08 BJ 2451. The timings of the petitioner's service was settled in the year 2019 and application, as per the provisions of Section 145(7) of the Kerala Motor Vehicles Rules for revision of timings was submitted on 28.12.2021 but no action has been taken.

2.

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

I have heard the learned counsel for the parties and appraised the paperbook. The prayer of the petitioner for revising of the timings allotted way back on 8.11.2019 appears to be justified but the fact remains that the application is pending consideration before the authority for more than one year. Be that as it may, I dispose of the writ petition by issuing directions to the respondent to take a call on the request, if received in the office; otherwise the petitioner would submit a fresh application for revision of the timings and the same shall be decided in accordance with law, as per the seniority.