Kerala High Court
Sudheer S vs The Secretary on 15 September, 2015
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 2ND DAY OF NOVEMBER 2015/11TH KARTHIKA, 1937
WP(C).No. 33275 of 2015 (H)
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PETITIONER:
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SUDHEER S,
KILIYANVILAKOM,
VAKKOM P.O.,
VAKKOM
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SRI.O.D.SIVADAS
RESPONDENT:
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THE SECRETARY
REGIONAL TRANSPORT AUTHORITY
THIRUVANANTHAPURAM (RURAL)
ATINGAL-695 101.
BY SR. GOVERNMENT PLEADER SMT. SANJEETHA K.A.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02-11-2015, THE COURT ON THE SAME DAYDELIVERED THE
FOLLOWING:
WP(C).No. 33275 of 2015 (H)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE RELEVANT PORTION OF THE AGENDA.
EXHIBIT P2: TRUE COPY OF THE PROCEEDINGS DATED 15.9.2015 ISSUED BY
THE RESPONDENT.
EXHIBIT P3: TRUE COPY OF THE REQUEST DATED 5.10.2015 SUBMITTED BY
THE PETITIONER.
RESPONDENT'S EXHIBITS:- NIL
/TRUE COPY/
P.A. TO JUDGE
DCS
V. CHITAMBARESH, J
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W.P.(C). NO. 33275 OF 2015
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Dated this the 02nd day of November, 2015
JUDGMENT
The petitioner confines his relief to an early consideration of Ext.P3 representation filed to revise the timings of the operation of his stage carriage service on the route covered by the permit.
2. I direct the respondent to consider Ext.P3 representation and decide about the necessity to revise the timings as sought within a period of one month from the date of receipt of a copy of this judgment.
3. Needless to say that the petitioner as well as the other operators on the route shall be put on notice and heard in the exercise.
The Writ Petition is disposed of.
V. CHITAMBARESH JUDGE DCS