Ajithkumar K.K vs The Regional Transport Authority
2023 Latest Caselaw 5459 Ker

WP(C) No.14825/2023                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 28th day of April 2023 / 8th Vaisakha, 1945
                            WP(C) NO. 14825 OF 2023(C)
   PETITIONER:

          AJITHKUMAR K.K., S/O KRISHNAN, AGED 48 YEARS,    ITTITHARAYIL HOUSE,
          LOKAMALESWARM, KODUNGALLUR, THRISSUR - 680664

   RESPONDENTS:

      1. THE REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE, CIVIL
         STATION P.O., THRISSUR - 680003
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
         OFFICE, CIVIL STATION P.O., THRISSUR, PIN - 680003
      3. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM, PIN - 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, Thrissur to consider Exhibit P5 application
   for temporary permit on the route Ernakulam - Kozhikode in respect of
   stage carriage KL 47 B 1818 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, GOVERNMENT PLEADER for R1
   & R2 and of STANDING COUNSEL for R3, the court passed the following:
 WP(C) No.14825/2023                            2/3




                           MURALI PURUSHOTHAMAN, J.
                         ========================
                                W.P.(C)No.14825 of 2023
                        ==========================
                          Dated this the 28th day of April, 2023

                                           ORDER

It is brought to my notice that the issue in this writ petition is

covered in favour of the petitioner 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 this 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/-

                                                 MURALI PURUSHOTHAMAN
                                                          JUDGE
           SB




28-04-2023                       /True Copy/                              Assistant Registrar
 WP(C) No.14825/2023                    3/3

                       APPENDIX OF WP(C) 14825/2023
Exhibit P5            A TRUE COPY OF THE TEMPORARY PERMIT APPLICATION

SUBMITTED BY THE PETITIONER DATED 17.4.2023.

28-04-2023 /True Copy/ Assistant Registrar