LAWS(KER)-2021-12-161

SUKUMARAN K.V Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

Decided On December 21, 2021
Sukumaran K.V Appellant
V/S
SECRETARY REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

(1.) The petitioner is a stage carriage operator on the route Taliparamba Perumbadavu - Payyannur. He has filed Ext.P2 application for revision of timings in respect of his vehicle bearing Reg.No.KL-59/C-88. According to the petitioner, the existing timing was allotted years back and there is change of circumstances warranting revision of timings.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.