K.K.Abdul Gafoor vs Joshy K
2021 Latest Caselaw 17519 Ker

Con.Case(C) No.1124/2021                    1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 Thursday, the 26th day of August 2021 / 4th Bhadra, 1943

                 CONTEMPT CASE(C) NO. 1124 OF 20219S) IN WP(C) 21868/2020




   PETITIONER/PETITIONER:

           K.K. ABDUL GAFOOR,
           KARUVANGATTUKAVIL HOUSE, RANGATTUR, NADUVATTOM. P.O, MALAPPURAM,
           REPRESENTED BY POWER OF ATTORNEY HOLDER,
           ASHARAF, S/O. AVARAN, CHATHANATHIL HOUSE, CHIRAKKAL,
           KURUMBATHUR, PUNNATHALA. P.O, TIRUR, MALAPPURAM.

         BY ADV. SRI.I.DINESH MENON




   RESPONDENT/RESPONDENT:

           SRI.JOSHY. K., SECRETARY,
           REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
           CIVIL STATION. P.O, UPHILL, MALAPPURAM-676 505.


        This Contempt of court case (civil) having come up for orders on
   26.08.2021, the court on the same day passed the following:

                                                         P.T.O.
 Con.Case(C) No.1124/2021                         2/3




                                  RAJA VIJAYARAGHAVAN V, J.
                                 -------------------------------------
                                 Cont.Case (C) No.1124 of 2021
                                                  in
                                  W.P.(C) No.21868 of 2020
                                --------------------------------------
                             Dated this the 26th day of August, 2021

                                               ORDER

By judgment dated 15.10.2020, this Court had disposed of the writ

petition filed by the petitioner herein and had directed the Secretary, RTA, Malappuram,

to consider the request made by the petitioner for revision of timings in respect of stage

carriage bearing Reg. No. KL-55/Z-6051 with notice to the petitioner and other affected

parties and to pass orders within a period of six weeks.

2. The contempt case has been preferred complaining that the directions

have been wilfully flouted by the respondent.

3. It is submitted by the learned Government Pleader that due to the

restrictions imposed due to the pandemic, it is now impossible to hold a timing

conference in the physical mode as scores of persons are likely to appear.

4. Having considered the submissions, I direct the respondent to publish the

notice of the convening of the timing conference on the notice board in the office of the

RTO, Malappuram. A copy of the same shall also be forwarded to the Private Bus

Owners Association to be circulated among its members and others as decided by the

respondent. The list of objectors shall be prepared and the petitioner herein, as well as

the objectors/affected parties, shall be informed of a suitable date to hold the timing Con.Case(C) No.1124/2021 3/3

conference on a virtual platform. The details of the online platform, the credentials for

joining the virtual meeting and the date shall be furnished sufficiently in advance. The

virtual meeting as directed above to settle the timings shall be held within a period of

two months from today.

Post after two months.

Hand over.

Sd/-

                                                      RAJA VIJAYARAGHAVAN V,
                                                               JUDGE
      DSV/26.8.21




26-08-2021                        /True Copy/                                 Assistant Registrar