M.J.Varghese vs Saji Prasad
2021 Latest Caselaw 17522 Ker

Con.Case(C) No.1085/2021                    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. 1085 OF 2021(S) IN WP(C) 27601/2020




   PETITIONER/PETITIONER:

           M.J. VARGHESE, AGED 65, S/O. JOSEPH,
           MUNDUPARAMBIL HOUSE, THYKATTUSSERY P.O.,
           CHERTHALA, ALAPPUZHA.

         BY ADVS. M/S.M.VANAJA & P.ASHA.




   RESPONDENT/RESPONDENT:

           SAJI PRASAD,
           SECRETARY, REGIONAL TRANSPORT AUTHORITY CUM
           REGIONAL TRANSPORT OFFICER, CIVIL STATION,
           ALAPPUZHA-688 001.

         GOVERNMENT PLEADER FOR RESPONDENT.

        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.1085/2021                         2/3




                                   RAJA VIJAYARAGHAVAN V, J.
                                  -------------------------------------
                                   Cont.Case (C)No.1085 of 2021
                                                   in
                                   W.P.(C) No.27601 of 2020
                                 --------------------------------------
                              Dated this the 26th day of August, 2021

                                                ORDER

By judgment dated 14.12.2020, this Court had disposed of the writ petition filed

by the petitioner herein and had directed the Secretary, RTA, Alappuzha, to consider

request for revision of timings with notice to the petitioner and other affected parties

and to pass orders within a period of eight weeks.

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

have been wilfully flouted by the respondent.

3. An affidavit has been filed by the respondent as directed by this Court. It

is stated in the affidavit 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, Alappuzha. 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.1085/2021 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