Jayachandran Vallacherry vs Kerala State Road Transport ...
2021 Latest Caselaw 651 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.408 OF 2021(A)


PETITIONER:

               JAYACHANDRAN VALLACHERRY
               SREE SOUPARNIKA,
               EDAP POST,
               PAYYANNUR,
               KANNUR DISTRICT.

               BY ADVS.
               SRI.M.M.ANTO
               SRI.PRANOY K.KOTTARAM

RESPONDENTS:

      1        KERALA STATE ROAD TRANSPORT CORPORATION
               REPRESENTED BY CHAIRMAN AND MANAGING DIRECTOR,
               KSRTC, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM-
               6950O1.

      2        CHAIRMAN AND DIRECTOR
               KSRTC,
               TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM-695001.

      3        DISTRICT TRANSPORT OFFICER
               KSRTC, KANNUR 670001.


OTHER PRESENT:

               SC SRI.P.C CHACKO

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.408/2021                   .2.




                                  JUDGMENT

Dated this the 7th day of January 2021

Petitioner herein has taken, on licence, few shop rooms in the KSRTC

shopping complex, Payyannur. According to the petitioner, he proposed to

surrender the shop rooms and to seek return of the advance paid. In the

meanwhile, Ext.P12 notice has been issued.

2. When the mater was taken up, Adv.P.C.Chacko, the learned Standing

Counsel for the KSRTC, submitted that petitioner has filed Ext.P13

representation which can be considered in accordance with law and

appropriate orders be passed .

3. Having considered the above, I am inclined to direct the first respondent

to take up and consider Ext.P13 representation, as expeditiously as possible, at

any rate, within a period of one month from the date of production of a copy of

this judgment. In the meanwhile, coercive steps in the light of Ext.P12 shall not

be initiated.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

dpk