A.M.Noushad vs The Regional Transport Authority
2021 Latest Caselaw 7260 Ker

WP(C) 19389/2017                        1/3



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     Present:
                   THE HONOURABLE MR. JUSTICE SUNIL THOMAS

               Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
                                WP(C) No.19389/2017

    For information purpose only
PETITIONER:

      A.M.NOUSHAD,
      ATTUPARAMBATHU HOUSE, NATTIKA P.O., THRISSUR.

RESPONDENTS:

1. THE REGIONAL TRANSPORT AUTHORITY
    THRISSUR,
    REPRESENTED BY ITS SECRETARY-680 002.

2. THE SECRETARY
    REGIONAL TRANSPORT AUTHORITY,
    THRISSUR, PIN-680 002.

3. SREERAJ E.P.
    ERAYIL HOUSE, VEMBALLUR P.O., S.N.PURAM,
    KODUNGALLOOR, THRISSUR-680 076.

  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to stay the
operation and all proceedings pursuant to Exhibit P3 forthwith, pending disposal
of the Writ Petition (Civil).
  This petition coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C) and upon hearing the arguments of
SRI.K.V.GOPINATHAN NAIR, Advocate for the petitioner and of
SRI.O.D.SIVADAS, Advocate for R3, the court passed the following:
                                                                           P.T.O.
 WP(C) 19389/2017                    2/3




                            SUNIL THOMAS, J.

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WP(C) No.19389 of 2017

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Dated this the 2nd day of March 2021

For information O R D purpose ER only

The specific contention of the writ petitioner is that, he is an aggrieved person and hence impugning Ext.P3 order. According to the petitioner, this court by virtue of Ext.P2 judgment had directed that all the operators on the route shall be put on notice, regarding the allotment of timing. Petitioner contends that though timing conference was stated to be convened on 17.02.2016 as from Ext.P3, no such timing conference was infact convened as evident from Ext.P5. In the above circumstance, the learned senior Government Pleader shall ascertain whether infact any timing conference was held on 17.02.2016 and produce a copy of the minutes.

Post on 19.03.2021.

sd/-

SUNIL THOMAS, JUDGE

R.AV

/true copy/ Sd/-

ASSISTANT REGISTRAR WP(C) 19389/2017 3/3

EXHIBIT P2- - TRUE COPY OF THE JUDGMENT IN W.P.(C)28971/2015 DATED 01/10/2015.

EXHIBIT P3- - TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 21/02/2017.

For information purpose only