Jaison vs The Secretary
2021 Latest Caselaw 12716 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
    THURSDAY, THE 3RD DAY OF JUNE 2021 / 13TH JYAISHTA, 1943
                     WP(C) NO. 6686 OF 2021
PETITIONER:
0



            JAISON,
            AGED 47 YEARS,
            S/O. KOCHAPPAN,
            CHIRAYATH THARAYIL HOUSE,
            KANJANY P.O., THRISSUR-680 612

            BY ADV I.DINESH MENON


RESPONDENTS:

      1     THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY,
            REGIONAL TRANSPORT OFFICE,
            THRISSUR-680 003.
      2     THE SECRETARY,
            THRISSUR DISTRICT SC/ST MOTOR
            TRANSPORT SOCIETY LTD.,
            R.NO.740, AYYANTHOLE, THRISSUR-680 003
      3     THE MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            OFFICE OF THE MANAGING DIRECTOR,
            TRANSPORT BHAVAN, FORT P.O.,
            THIRUVANANTHAPURAM-695 023

            BY ADV SRI.P.C.CHACKO,(PARATHANAM), SC FOR KSRTC
            GOVERNMENT PLEADER SMT. PRINCY XAVIER

     THIS WRIT PETITION (CIVIL) HAVING COME UP            FOR
ADMISSION ON 03.06.2021, THE COURT ON THE SAME            DAY
DELIVERED THE FOLLOWING:
 WP(C) No.6686/2021
                                  :2 :




                          JUDGMENT

~~~~~~~~~

Dated this the 3rd day of June, 2021

Petitioner seeks to consider his Ext.P5 objection in

the matter of renewal of permits of stage carriages on the

route Marottichal - Kizhuppillikkara Bridge.

2. Learned Government Pleader, on instructions,

submits that a notice of hearing in respect of the objection

filed by the petitioner, has already been issued on 16.03.2021

and the objection is being considered.

3. In view of the submission made by the learned

Government Pleader, no further orders need be passed in this

writ petition.

Accordingly, recording the submission made by the

learned Government Pleader, the writ petition is disposed of.

If a hearing on the issue is not already held, the petitioner

shall be extended with an opportunity of personal hearing. It WP(C) No.6686/2021

will be open to the respondents to adopt virtual mode or video

conferencing for the purpose of hearing.

Sd/-

N. NAGARESH, JUDGE

aks/03.06.2021 WP(C) No.6686/2021

APPENDIX OF WP(C)No.6686/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER DATED 4.12.2017 EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 23.9.2003 EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER IN WPC NO.34541/2019 DATED 17.12.2019 EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS DATED 21.1.2020 EXHIBIT P5 TRUE COPY OF THE OBJECTION 04.03.2021

SR