Anoop K.A vs Biju Prabhakar
2022 Latest Caselaw 8623 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
          CONTEMPT CASE(C) NO. 1728 OF 2021(S) IN WP(C)39574/2018

PETITIONERS/PETITIONERS IN W.P:


  1. ANOOP K.A, AGED 41, S/O ABDUL RAHIMAN, KOOLIYADAN HOUSE,
     VALAYANCHIRANGARA.P.O, PERUMBAVOOR, ERNAKULAM, PRESIDENT, ALL
     KERALA TRUCK OWNERS ASSOCIATION.
  2. SUBIN PAUL, AGED 42, S/O.E.P.PAULOSE, EDAYENAL HOUSE, KERINAD.P.O,
     PUTHENCRUZ, ERNAKULAM DISTRICT,SECRETARY, ALL KERALA TRUCK OWNERS
     ASSOCIATION.

    BY ADVS. M/S. P.K.SREEVALSAKRISHNAN &    K.R.PRATHISH.



RESPONDENTS/RESPONDENTS IN WP:


             K.R. JYOTHYLAL, (CORRECTED)

             SECRETARY, MOTOR VEHICLE DEPARTMENT, SECRETARIAT,

             THIRUVANANTHAPURAM, PIN-695 001.

             R1 IS CORRECTED AS

     1.      BIJU PRABHAKAR, PRINCIPAL SECRETARY TO THE GOVERNMENT,

             TRANSPORT DEPARTMENT, SECRETARIAT,

             THIRUVANANTHAPURAM, PIN-695 001.

     2.      MR.AJITH KUMAR, TRANSPORT COMMISSIONER,

             MOTOR VEHICLE DEPARTMENT, THIRUVANANTHAPURAM, PIN-695 001.

     3.      SHAJI MADHAVAN, THE DEPUTY TRANSPORT COMMISSIONER,

             CENTRAL ZONE-II, KAKKANAD, ERNAKULAM-682 030.

                                                              P.T.O.
              KUNJUMON. K.P, (CORRECTED)

             REGIONAL TRANSPORT OFFICER,

             REGIONAL TRANSPORT OFFICE ENFORCEMENT,

             CENTRAL ZONE-II, KAKKANAD, ERNAKULAM-682 030.

             R4 IS CORRECTED AS

        4.   ANANTHAKRISHNAN, REGIONAL TRANSPORT OFFICER,

             REGIONAL TRANSPORT OFFICE ENFORCEMENT, CENTRAL ZONE-II,

             KAKKANAD, ERNAKULAM-682 030.


             NAME & DESCRIPTION OF R1 AND NAME OF R4 CORRECTED AS PER

             ORDER DATED 17/11/2021 IN IA.2/2021 IN COC.1728/2021.

      BY SPECIAL GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
06.07.2022, the court on the same day passed the following:


                                                             P.T.O.
        DBP No.32 of 2022 and conn. cases

                                           1
                           ANIL K.NARENDRAN, J.
                             ------------------------------
                        Cont.Case(C)No.1728 of 2021
                          -----------------------------------
                      Dated this the 6th day of July, 2022

                                     ORDER

The learned counsel for the petitioners seeks further time to

re-present the reply affidavit.

The learned Special Government Pleader would submit that

the 2nd respondent Transport Commissioner and the officials in the

Enforcement wing of the Motor Vehicle Department are taking

earnest efforts to comply with the directions contained in the

judgment of this Court dated 29.07.2019 in W.P.(C)No.39574 of

2018 in letter and spirit. The learned Special Government Pleader

seeks one month's time to file the action taken report of the 2 nd

respondent Transport Commissioner, after taking note of the

materials placed along with the reply affidavit of the petitioners.

List on 10.08.2022.

Sd/-

ANIL K.NARENDRAN JUDGE

yd

06-07-2022 /True Copy/ Assistant Registrar