Centre For Consumer Education vs State Of Kerala
2021 Latest Caselaw 13161 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                           &
                    THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
       WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                               WP(C) NO. 556 OF 2016
PETITIONER:

                  CENTRE FOR CONSUMER EDUCATION
                  REG.NO.K/497/88 K.P.5/399, VADAKKAN BUILDINGS,
                  MUNDANKAL P.O., PALAI - 686 574, KOTTAYAM DISTRICT,
                  REPRESENTED BY ITS MANAGING TRUSTEE DEJO KAPPEN,
                  AGED 57 YEARS S/O.LATE JOSEPH, KAPPIL HOUSE,
                  PALAI, KOTTAYAM.
                  BY ADVS.
                  SRI.JOHNSON MANAYANI
                  SRI.JEEVAN MATHEW MANAYANI

RESPONDENTS:

       1          STATE OF KERALA
                  REPRESENTED ITS SECRETARY TO THE GOVERNMENT, TRANSPORT
                  DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
       2          KERALA STATE ROAD TRANSPORT CORPORATION
                  TRANSPORT BHAVAN, THIRUVANANTHAPURAM - 695 001,
                  REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR.
       3          CHIEF TRAFFIC MANAGER (CHIEF CO-ORDINATING OFFICER,
                  SABARIMALA, K.S.R.T.C.), TRANSPORT BHAVAN,
                  THIRUVANANTHAPURAM - 695 001.
 ADDL. R4 THE TRAVANCORE DEVASWOM BOARD
          OFFICE OF THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
          TRIVANDRU - 695 004, REPRESENTED BY ITS SECRETARY.
          ( ADDL.R4 IMPLEADED AS PER ORDER DATED 29/08/2018 IN
          IA.NO.13193/2018)
                  BY ADVS.
                  SRI.S.RAJMOHAN, SC, TDB
                  SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD
                  SRI.P.C.CHACKO, SC FOR R2 & R3
                  SRI. SURIN GEORGE IPE SR GP FOR R1

THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.556 of 2016
                                       2


                                 JUDGMENT

Dated this the 23rd day of June, 2021

S.Manikumar, C.J.

The prayers sought for in the writ petition are as follows:

"(i) Call for records of the case and to issue a writ of certiorari quashing Exhibit P2 to the extent it permit standing passengers and lady passengers in Sabarimala special services.

(ii) Issue a writ of mandamus or any other writ, order or direction directing the 2nd respondent not to permit the standing passengers in their regular super class service including Fast Passenger services, Super Fast Services, Super Express Services, Super Delux Services, Volvo Services and hi tech services.

(iii) Issue a writ of mandamus or any other writ, order or direction directing the 2nd respondent to charge only the fares as approved by the Fare Revision Notifications in the Nilakkal Pampa Route which is just Rs.18, against the KSRTC charged Rs.29.

(iv) Issue a writ of mandamus or any other writ, appropriate order or direction directing the 2nd respondent to dispose of Exhibit P3 & P4 representation of the petitioner in the light of the provisions contained in the Kerala Motor Vehicle Rules 1989."

On this day, when the writ petition came up for hearing,

Mr.Johnson Manayani, learned counsel for the petitioner submitted that

the subject matter has become infructuous. W.P.(C)No.556 of 2016

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Pending interlocutory applications, if any, shall stand closed.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv

/true copy/

P.A. to Judge