LAWS(KER)-2023-1-160

MUHAMMED SHIHAB IBRAHIM Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

Decided On January 23, 2023
Muhammed Shihab Ibrahim Appellant
V/S
SECRETARY REGIONAL TRANSPORT AUTHORITY Respondents

JUDGEMENT

(1.) The above writ petition is filed with the following prayers;

(2.) The petitioner is an existing stage carriage operator on the route Kuthuparamba - Kozhikode, in respect of stage carriage KL 50 M 7444 subsequently replaced by another vehicle bearing Registration No. KL 73 A 5040. The timings of the petitioner's service was last settled on 9/11/2018. The petitioner submitted Ext.P2 request for revision of timings. The apprehension of the petitioner is that the same will not be considered. Hence, this writ petition is filed.

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