Girishkumar .C.V vs The Secretary, Regional ...
2022 Latest Caselaw 10429 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                   WP(C) NO. 31370 OF 2022


PETITIONER:

          GIRISHKUMAR .C.V
          AGED 53 YEARS
          S/O.VASUDEVAN, CHANACHIRAYIL,
          T.V.PURAM.P.O.,VAIKOM, KOTTAYAM.,
          REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
          VINOOB VISWAM,S/O. VISWAMBHARAN,
          AGED 42,VIDHYAVIHAR,VAIKOM.P.O.,
          KOTTAYAM DISTRICT.
          BY ADVS.
          M.JITHESH MENON
          P.G.MAHESHKUMAR

RESPONDENTS:

    1     THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          KOTTAYAM, CIVIL STATION, KOTTAYAM-686002.
    2     SRI. SUNNY ABRAHAM
          S/O.LATE ABRAHAM, THOTTICHIRAYIL HOUSE,
          PRIYADARSINI., VAIKOM, KOTTAYAM, PIN-686002.
          BY ADV I.DINESH MENON

OTHER PRESENT:


          GP RASHMI K.V.


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WPC.No.31370/2022

                                          2




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                     W.P.(C).No.31370 of 2022
               ----------------------------------------------
             Dated this the 07th day of October, 2022


                                 JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other appropriate writ, direction, or order commanding the 1st respondent to consider Exhibit.P7 objection submitted by the petitioner at the time of convening the timing conference for the purpose of considering the request submitted by the 2nd respondent for revision of his timings. ii. To issue such other appropriate writ, direction or order which this Honourable Court deem fit and proper in the circumstances of the case. iii. To award the petitioner the costs of this proceedings.

(SIC)

2. When this writ petition came up for consideration

on 30.09.2022, this Court passed the following order:

"Admit.

Govt. Pleader takes notice for the 1 st respondent. Adv. I. Dinesh Menon takes notice for the 2nd respondent.

WPC.No.31370/2022

There will be an interim direction to the 1 st respondent to consider Ext.P7 objection submitted by the petitioner at the time of convening the timing conference scheduled to be held on 06.10.2022."

3. In the light of the above order, the counsel for the

petitioner submitted that the writ petition may be closed

recording the same.

Therefore, this writ petition is closed recording the order

dated 30.09.2022.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WPC.No.31370/2022

APPENDIX OF WP(C) 31370/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER SIGNED ON 28-4-2018 WITH TYPED COPY.

Exhibit P2 TRUE COPY OF THE ORDER WITH TIMINGS PASSED BY THE IST RESPONDENT DATED 4- 2-2000 WITH TYPED COPY.

Exhibit P3 TRUE COPY OF THE CERTIFIED COPY OF THE ORDER DATED 1-2-2001 WITH A TYPED COPY.

Exhibit P4 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 10-82022 WITH TRANSLATED COPY.

Exhibit P5 TRUE COPY OF THE INTERIM ORDER IN W.P.

[C]NO.26761/2022 DATED 19-8-2022. Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P.

[C]NO.23774/2022 DATED 22-7-2022. Exhibit P7 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 28-9-2022.