Bus Operators Forum Perumbavoor vs Rayamangalam Grama Panchayath
2021 Latest Caselaw 14656 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                        WP(C) NO. 28648 OF 2017
PETITIONERS:

    1          BUS OPERATORS FORUM PERUMBAVOOR
               KUNNATHUNADU TALUK, PERUMBAVOOR,
               RERPESENTED BY ITS PRESIDENT

    2          G. GOPAN
               S/O. GOPINATHAN KARTH,KALABHAVAN, CHELAMATTOM,
               P.O OKKAL, PERUMBAVOOR

               BY ADV SRI.SREEDHAR RAVINDRAN



RESPONDENTS:

    1          RAYAMANGALAM GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY,P.O RAYAMANGALAM,
               ERNAKULAM 683545

    2          THE SECRETARY
               RAYAMANGALAM GRAMA PANCHAYATH,P.O RAYAMANGALAM,
               ERNAKULAM 683545


        THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   14.07.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 28648 OF 2017
                                        -2-



                                  JUDGMENT

This writ petition is filed by the

petitioners seeking the following reliefs:-

"i) Call for the records leading to Ext.P7 and quash the same by the issue of a writ of certiorari or any other such appropriate writ, order or direction;

ii) Issue a writ in the nature of mandamus commanding respondents not to collect bus stand fee from members of the petitioners association without providing the facilities required to be provided to the passengers as well as bus operators mandated by the Rules and also only after satisfying the mandatory requirements of the Kerala Motor Vehicles Rules, 1989.

iii) Issue a writ in the nature of mandamus commanding 1st respondent to take up Ext.P4 and consider the same on merit as ordered by this Hon'ble Court in Ext.P5 judgment."

2. However, today when the matter is taken WP(C) NO. 28648 OF 2017

up, learned counsel for the petitioners submitted

that the matter has become infructuous.

Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE hmh