K.Manickan vs The State Of Kerala
2022 Latest Caselaw 2429 Ker

WA No.698/2020                                   1/1

                          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 2nd day of March 2022 / 11th Phalguna, 1943
                             IA.NO.1/2022 IN WA NO. 698 OF 2020

        AGAINST JUDGMENT DATED 26-02-2020 IN WP(C) 1977/2020 OF THIS COURT.

                                             ---

   PETITIONER/APPELLANT:

          K.MANICKAN,S/O.KANTHASWAMI GOUNDER,AGED 71 YEARS,7/469,
          ERUTHIYAMPATHY, KOZHINJAMPARA, PALAKKAD-678 555.

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO THE GOVERNMENT,
         TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
         001.
      2. THE STATE TRANSPORT AUTHORITY, TRANS TOWERS, VAZHUTHACAUD,
         THIRUVANANTHAPURAM-695 001.
      3. THE REGIONAL TRANSPORT OFFICER, CIVIL STATION, S. FORT ROAD, KENATHU
         PARAMBU, KUNATHURMEDU, PALAKKAD-678 001.
      4. THE SUB REGIONAL TRANSPORT OFFICER, CHITTUR MUNICIPAL BUS STAND
         COMPLEX, MINI CIVIL STATION, SH 27, CHITTUR THATHAMANGALAM-678 102.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extent
   the interim order granted by this Hon'ble Court on 18-06-2020 in the above
   matter till the disposal of the Appeal, in the interest of justice.
        This Application coming on for orders on 02.03.2022 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of SRI.SAJEEV KUMAR K.GOPAL, Advocate for the
   petitioner and of GOVERNMENT PLEADER for the respondents, the court passed
   the following:
                                      ORDER

This is an application filed by the appellant for seeking to revive and extend the interim order granted by this Court on 18/6/2020 till the disposal of the instant appeal.

Having satisfied with the reasons assigned in the affidavit filed in support of the application, the I.A. is allowed, as prayed for.

02/03/2022 Sd/-S.MANIKUMAR ,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

02-03-2022 /True Copy/ Assistant Registrar