Julie Thomas vs The Regional Transport Authority
2023 Latest Caselaw 5360 Ker

WP(C) No.13855/2023                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
                            WP(C) NO. 13855 OF 2023(F)
   PETITIONER:

          JULIE THOMAS, WIFE OF THOMAS, AGED 44 YEARS, THAZHATHETHUNDIYIL
          HOUSE, KATTAPPANA P.O., IDUKKI - 685508

   RESPONDENTS:

      1. THE REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE, CIVIL
         STATION P.O., KOTTAYAM - 686002
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
         OFFICE, CIVIL STATION P.O., KOTTAYAM - 686002
      3. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM- 695023


        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 issue an interim direction directing the respondent, Secretary,
   Regional Transport Authority, Kottayam to consider Exhibit P5 application
   for temporary permit to operate on the route Nedumkandam- Karikottakkari
   in respect of stage carriage KL 05 AT 8341 and grant the same so as to
   continue operation, pending disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.I.DINESH MENON, Advocate for the petitioner and of GOVERNMENT PLEADER
   for the respondents 2 and 3, the court passed the following:
 WP(C) No.13855/2023                            2/3




                        MOHAMMED NIAS C.P., J
                       =======================
           W.P.(C.) Nos.13227, 13367, 13372, 13566, 13584,
         13596, 13606, 13703, 13855, 13967, 13974, 14435 &
                            14446 of 2023
                    ==============================
               DATED THIS THE 25TH DAY OF APRIL, 2023.

                                        ORDER

It is brought to my notice that the issue in these writ

petitions is covered in favour of the petitioners by the interim

order dated 12.04.2023 in W.A. No. 780/2022. Accordingly, it is

ordered that the directions in the said judgment will govern

these cases also.

Learned Standing Counsel for the Kerala State Road

Transport Corporation submits that they have moved the

Hon'ble Supreme Court against the interim order referred to

above. Needless to say, the parties will be governed by any

order to be passed by the Hon'ble Supreme Court in the

challenge against the interim order dated 12.04.2023 in W.A.

No. 780/2022.

Sd/-

MOHAMMED NIAS C.P.

                                                          JUDGE
        DCS/25.04.2023




25-04-2023                       /True Copy/                      Assistant Registrar
 WP(C) No.13855/2023                    3/3

                       APPENDIX OF WP(C) 13855/2023
Exhibit P5            A TRUE COPY OF THE TEMPORARY PERMIT APPLICATION

SUBMITTED BY THE PETITIONER DATED 17.3.2023.

25-04-2023 /True Copy/ Assistant Registrar