Rajeshkumar vs The Secretary, Regional ...
2021 Latest Caselaw 20883 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                   IA.NO.1/2021 IN WP(C) NO. 9799 OF 2021
PETITIONER/PETITIONER:

     RAJESHKUMAR,
     S/O. BHASKARAN, PANTHALATT HOUSE,
     OLLUKKARA P.O., KUNNAMKARA.

RESPONDENT/RESPONDENT:

     THE SECRETARY,
     REGIONAL TRANSPORT AUTHORITY, THRISSUR,
     COLLECTORATE P.O. THRISSUR - 680 003.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to clarify the
direction in the judgment that the status quo shall be maintained till
such orders are passed as the status quo as on 15.04.2021 enabling the
petitioner to operate till orders are passed by the respondent in the
application for temporary permit.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 07.05.2021 and upon hearing the arguments of M/S.M.VANAJA & P.ASHA,
Advocates for the petitioner in I.A./WP(C) and of GOVERNMENT PLEADER for
respondent in I.A./WP(C), the court passed the following:
                           N. NAGARESH, J.
         -----------------------------------------------------------
                           I.A. No.1 of 2021
                                     in
                      W.P.(C) No.9799 of 2021
         -----------------------------------------------------------
             Dated this the 6th day of October, 2021


                               ORDER

The petitioner has approached this Court for renewal

of the permit of the petitioner's Stage Carriage Permit. By the

time the judgment was delivered, the period of permit was

expired. This Court in judgment dated 07.05.2021 "directed the

respondents to consider the petitioner's application and pass

orders thereon within a period of three weeks and that status

quo shall be maintained till such orders are passed''. By stating

so, this Court intended that the status quo as on 15.04.2021 to

be maintained enabling the petitioner to ply his stage carriage.

The learned counsel for the petitioner stated that

since the date 15.04.2021 is not indicated in the judgment with W.P.(C) No.9799 of 2021

reference to the status quo, it is likely to put him to difficulties.

There is considerable force in the statement so made by the

petitioner. Therefore, it is clarified that the status quo directed

to be maintained in the judgment on 07.05.2021 is the status

quo as on 15.04.2021.

Sd/-

N. NAGARESH JUDGE SR

06-10-2021 /True Copy/ Assistant Registrar