K.Kaviyarasu vs The Regional Transport Officer
2021 Latest Caselaw 14360 Ker

WP(C) No.10850/2021                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE A.M.BADAR
              Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
                            WP(C) NO. 10850 OF 2021 (E)
   PETITIONER:

          K.KAVIYARASU, S/O. KANTHIAH, HOUSE NO.2/44, R.M.COLONY, MAIN ROAD,
          DINDIGUL DISTRICT, TAMIL NADU

   RESPONDENTS:

      1. THE REGIONAL TRANSPORT OFFICER, CIVIL STATION, KAKKANAD,
         ERNAKULAM,PIN-682 030
      2. ASSISTANT MOTOR VEHICLE INSPECTOR, REGIONAL TRANSPORT OFFICE, CIVIL
         STATION, KAKKANAD, ERNAKULAM,PIN-682 030
      3. TRANSPORT COMMISSIONER, TRANS TOWER, VAZHUTHACAUD,
         THIRUVANANTHAPURAM-695 014
      4. M/S. INDIAN BANK (FORMERLY ALLAHABAD BANK), 53, GROUND FLOOR, 80
         FEET ROAD, KARUR-639 002

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Exhibit P11 order
   purportedly passed on 06.06.2019 by the 1st respondent pending disposal of
   the writ petition.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.G.HARIHARAN & PRAVEEN H., Advocates for the petitioner, the court
   passed the following:

                                         ORDER

It is seen that the impugned order at Ext.P11 has been passed at the instance of the petitioner as the petitioner has approached this Court on earlier occassion by filing WP(C) No.12524/2019. While deciding that petition in favour of the petitioner on 07.05.2019 this Court had directed the 1st respondent to complete the assessment within a period of one month. That is how the impugned order at Ext.P11 has been passed by the 1st respondent in the light of the judgment passed by this Court in the previous petition of the petitioner.

The petitioner to clarify all these aspects.

Post after two weeks.

                                             Sd/-A.M. BADAR, JUDGE
 WP(C) No.10850/2021                      2/3

EXHIBIT P11: TRUE COPY OF THE ORDER DATED 06.06.2019 PURPORTEDLY PASSED BY THE 1ST RESPONDENT AGAINST THE PETITIONER WP(C) No.10850/2021 3/3

08-07-2021 /True Copy/ Assistant Registrar