Chelsa Theresa George vs The Secretary
2023 Latest Caselaw 5362 Ker

                  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. 13967 OF 2023 (U)
PETITIONER:

     CHELSA THERESA GEORGE, AGED 56 YEARS D/O. LATE GEORGE CHERIYAN,
     PANACHIKALAYIL HOUSE, VETTIMUGAL.P.O., ETTUMANOOR, KOTTAYAM,
     REPRESENTED BY POWER OF ATTORNEY HOLDER SRI. ELVIN SHAJI, MONUVILLA,
     VADAVATHOOR.P.O. KOTTAYAM, PIN - 686001

RESPONDENTS:

  1. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
     ERNAKULAM, PIN - 676001
  2. THE KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
     THIRUVANANTHAPURAM, PIN - 695001 REPRESENTED BY ITS MANAGING
     DIRECTOR.


     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 direct the 1st respondent to grant and issue temporary permit
in respect of stage carriage KL 05/AV 3789 on the route Kottayam -
Perikalloor, pending disposal of the Writ Petition (civil).


     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.O.D.SIVADAS Advocate for the petitioner and of SRI.P.C.Chacko,
Advocate for R2, the Court passed the following:
                       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