Muhammedkunhi E.K vs The District Collector, ...
2021 Latest Caselaw 14896 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                        WP(C) NO. 30229 OF 2014
PETITIONER/S:

          MUHAMMEDKUNHI E.K,
          AGED 44 YEARS,
          S/O.MOIDEENKUNHI, AL-AMEEN MANZIL, PUTHIGE P O, KUMBALA
          VIA, PUTHIGE GRAMA PANCHAYATH, KASARAGOD DIST

          BY ADV SRI.S.JIJI



RESPONDENT/S:

    1     THE DISTRICT COLLECTOR, CIVIL STATION,
          VIDYANAGAR P O, KASARAGOD-671123

    2     THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
          VIDYANAGAR, KASARAGOD 671123, REP BY ITS SECRETARY

    3     THE TRAFFIC REGULATORY COMMITTEE,
          PUTHIGE GRAMA PANCHAYATH,PUTHIGE, VIA KUMBALA,KASARAGOD
          - 671321, REP BY ITS CHAIRMAN

    4     PUTHIGE GRAMA PANCHAYATH,
          PUTHIGE P O, KUMBALA VIA, KASARAGOD 371321, REP BY ITS
          SECRETARY

          R4 BY ADV SRI.M.SASINDRAN

          R1 AND 2 - SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT
          PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30229 OF 2014


                                        2




                                  JUDGMENT

This writ petition is filed by the petitioner seeking the following reliefs:-

"(i). Call for the records relating to steps taken by the respondents in the above matter which lead to the Ext.P8 decision and issue a writ of certiorari or any other appropriate writ, order or direction quashing Ext.P8 decision of the 4th respondent,

(ii). Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to shift the bus stops to the places as reported and shown in Ext.P2

(iii). Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to implement the decision taken as per Ext.P7 minutes of the meeting.

And

(iv) Issue such other writ or direction which this Hon'ble Court may deem fit and proper on the facts and circumstances of the case and in the interest of justice."

2. Today, when the matter is taken up, learned counsel for the petitioner

submitted that the matter has become infructuous. WP(C) NO. 30229 OF 2014

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE

uu 19.07.2021 WP(C) NO. 30229 OF 2014

APPENDIX OF WP(C) 30229/2014

PETITIONER EXHIBITS

P1:-TRUE COPY OF THREE NEWS PAPER CUTTINGS OF THE ACCIDENT DTD 14/10/2014

P2:-TRUE COPY OF THE REPORT DTD 16/6/2011 OF THE MVI KASARAGOD

P3:-TRUE COPY OF THE JUDGMENT IN WPC 16546/2012 DTD 27/7/2012

P4:-TRUE COPY OF THE REPROT DTD 5/10/2012 ALONG WITH MUNUTES OF THE MEETING

P5:-TRUE COPY OF THE ORDER DTD 14/12/2012 OF THE STATE TRANSPORT APPELLATE TRIBUNEL

P6:-TRUE COPY OF THE JUDGMENT IN WPC NO 4298/2013

P7:-TRUE COPY OF THE MUNUTES OF THE 3RD RESPONDENT'S MEETING RECEIVED UNDER RTI ACT

P8:-TRUE COPY OF THE DECISION TAKEN IN THE 4TH RESPONDENT PANCHAYATH COMMITTEE MEETING DTD 25/5/2013

P9:-TRUE COPY OF THE F I R IN CR NO 525/2014 OF KUMBALA POLICE STATION