Kerala High Court
P.S.Krishnankutty vs The Secretary on 27 January, 2005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 19TH DAY OF MARCH 2013/28TH PHALGUNA 1934
WP(C).No. 7638 of 2013 (D)
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PETITIONER(S):
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P.S.KRISHNANKUTTY, AGED 42 YEARS
S/O.SHANMUKAM, P.K.S.NILAYAM
PARAMELPADI, KONDAZHI
THRISSUR DISTRICT - 679 106.
BY ADV. SRI.MILLU DANDAPANI
RESPONDENT(S):
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THE SECRETARY
THE REGIONAL TRANSPORT AUTHORITY
THRISSUR - 680 003.
R BY GOVERNMENT PLEADER SRI.P.M.SANEER.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19-03-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN W.P.(C) NO.7638 OF 2013
PETITIONER'S EXTS:
EXHIBIT P1 : TRUE COPY OF THE ORDER NO.C3/1833/05 DATED 27.01.2005
ISSUED BY THE RESPONDENT.
EXHIBIT P2 : TRUE COPY OF THE TIMINGS ISSUED GIVEN TO THE MINI BUS
HAVING REGISTRATION NO.KL/8/X/9542 BY THE RESPONDENT.
EXHIBIT P3 : TRUE COPY OF THE LETTER DATED 18.2.2013 SUBMITTED BY
THE PETITIONER TO THE RESPONDENT.
//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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W.P.(C) No.7638 of 2013
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Dated this the 19th day of March, 2013
J U D G M E N T
The petitioner seeks revision of timing to operate service on the route Kuthampully-Thiruvilwamala-Thrissur- Marrottichal. The petitioner contends that a revision is imminent since a mini bus plying on the route has stopped service. Ext.P3 representation seeking revision of timing is pending consideration with the respondent.
2. I direct the respondent to consider Ext.P3 representation and settle the timings after convening a timing conference. The needful shall be done with notice to the petitioner and other operators on the route within a period of six weeks.
The Writ Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.