Muhammed Kassim vs The Secretary
2023 Latest Caselaw 5567 Ker

WA No.887/2023                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
                                         &
                    THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
              Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
                                WA NO. 887 OF 2023
       AGAINST JUDGMENT DATED 12.04.2023 IN WP(C) 12073/2023 OF THIS COURT
   APPELLANT/3rd PARTY:

          MUHAMMED KASSIM, S/O MUHAMMED, AGED 65 YEARS, ELAPARAMBIL HOUSE,
          SELLIAMPARA, VELLATHOOVAL P.O., IDUKKI, PIN - 685 563

    BY ADV.SRI.I.DINESH MENON

   RESPONDENTS/RESPONDENT/PETITIONER IN WP(C) :

      1. THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,      IDUKKI, KERALA, PIN -
         685603
      2. AMAL J. MANNOOR, AGED 42 YEARS, S/O JOSEPH,      MANNOOR HOUSE, MARIKA
         P.O.,KOOTHATTUKULAM, PIN - 686 662

    GOVERNMENT PLEADER FOR R1

    ADV.SRI.K.V.GOPINATHAN NAIR FOR R2


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to issue an interim stay of operation of the Judgment in WP(c)
   No.12073/2023 dated 12.04.2023, pending disposal of the writ appeal.




        This Writ Appeal coming on for orders on 2/5/2023 upon perusing the
   appeal memorandum,the court on the same day passed the following:
                                      ORDER

The learned counsel for the 2nd respondent submits that a time conference has been fixed and scheduled to be held today (02.5.2023) at 11.00 a.m.

Post on 05.5.2023.

Sd/- N.NAGARESH, JUDGE

02.5.2023

Sd/- MOHAMMED NIAS C.P., JUDGE

02-05-2023 /True Copy/ Assistant Registrar