The Secretary, Department Of ... vs Geetha
2021 Latest Caselaw 13256 Ker

WA No.20/2021                                1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                         THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                          &
                    THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                                   WA NO. 20 OF 2021
    Against Judgment dated 18.03.2020 in WP(C) No. 5294/2020 of this Court
APPELLANTS/RESPONDENTS 1 TO 4 IN W.P.(C):

          1. THE SECRETARY, DEPARTMENT OF TRANSPORT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
          2. THE REGIONAL TRANSPORT OFFICER,OFFICE OF THE REGIONAL
          TRANSPORT OFFICE,IRINJALAKUDA,
                THRISSUR-680 125.
          3. THE REGIONAL TRANSPORT OFFICER, OFFICE OF THE REGIONAL
          TRANSPORT OFFICE,COLLECTORATE,
                KOLLAM-691 013.
          4. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, OFFICE OF THE
          REGIONAL TRANSPORT OFFICER,
             COLLECTORATE-691 013.



                BY GOVERNMENT PLEADER


RESPONDENTS/PETITIONER & 5TH RESPONDENT IN W.P.(c}:




         1. GEETHA. AGED 44 YEARS, W/O.SUDARSANA KUMAR,THUNDIL VEEDU,
         KAMBIKKAKOM,

            ASRAMAM P.O.,KOLLAM DISTRICT- 691002.

         2.BIJU.S. THYKKOTTATHIL HOUSE, MARU SOUTH,
         ALUMKADAVU.P.O.,KARUNAGAPPALLY,KOLLAM-690 573.

                ADV. C.R.JAYAKUMAR FOR R1.

           Prayer for interim relief in the Writ Appeal stating that in the
         circumstances stated in the appeal memorandum, the High Court be
         pleased to stay the operation and implementation of judgment dated
         18.03.2020 in WP(C) No.5294/2020 passed by the learned Single
         Judge, pending disposal of the above Writ Appeal.
 WA No.20/2021                                  2/2

            This Writ Appeal again coming on for orders on 24/06/2021 upon
         perusing the appeal memorandum and this Court's order dated
         09/04/2021, the court on the same day passed the following:




                                           ORDER

At the request of learned Senior Government Pleader Mohammed Rafiq, post after four weeks.

Interim stay granted on 5/2/2021 is extended by eight more weeks from today.

24/06/2021 Sd/- S.V.BHATTI,JUDGE

Sd/-BECHU KURIAN THOMAS,JUDGE

/true copy/

ASSISTANT REGISTRAR

24-06-2021 /True Copy/ Assistant Registrar