Moosa.P.K vs The Secretary, Regional ...
2023 Latest Caselaw 5397 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. 13227 OF 2023(C)
PETITIONER:

     MOOSA P.K., S/O KOMU HAJI,    PARUTHIKUNNAN HOUSE, EDARIKKODE,
     KOTTAKKAL, MALAPPURAM DISTRICT, PIN - 676503

RESPONDENTS:

  1. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
     MALAPPURAM, 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 No.KL 65/B 1677 on the route Ernakulam South
Bus Stand - Kozhikode as LSOS, 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 STANDING COUNSEL 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