Shanavas vs The Secretary
2023 Latest Caselaw 5726 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                          WP(C) NO. 15875 OF 2023
PETITIONER:

              SHANAVAS
              AGED 40 YEARS
              S/O SHAHUL HAMED, KUNNIL VEEDU, AROOR, PONGANADU P.O
              THIRUVANANTHAPURAM, PIN - 695601
              BY ADV G.CHITRA


RESPONDENTS:

     1        THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, ATTINGAL , TB JUNCTION-
              HOSPITAL JCT RD, MAMAM, ATTINGAL, PIN - 695101
     2        SAJAYAKUMAR,
              S/O RAJAN, RAJ BHAVAN VALIYAKADA CHIRAYANKEEZHU,
              THIRUVANANTHAPURAM, PIN - 695304

              GP- SRI.V.S.SREEJITH
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.15875 OF 2023
                                  2




                             JUDGMENT

Petitioner confines his prayers in the writ petition to a

direction to the first respondent to consider Ext.P2 objection

submitted by the petitioner for verifying the official records to

take follow up action, after affording an opportunity of hearing

to the petitioner, 2nd respondent and affected parties, if any,

forthwith.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. Having considered the averments in the writ petition

and having heard the learned counsel for the petitioner, I am

of the opinion that the said request can be considered.

In the above circumstances, the writ petition is disposed

of, directing the first respondent to take up, consider and pass

appropriate orders on Ext.P2 objection, after affording an

opportunity of being heard, either physically or virtually, with WP(C) NO.15875 OF 2023

notice to the petitioner as well as 2 nd respondent or any other

affected parties, if any. Orders as above shall be passed

expeditiously, in any event, within a period of two months on a

first come, first go basis from the date of production of a copy

of this judgment. It would be open to the petitioner to produce

a copy of the writ petition along with the judgment before the

concerned respondent for further action.

sd/-

SHOBA ANNAMMA EAPEN JUDGE hmh WP(C) NO.15875 OF 2023

APPENDIX OF WP(C) 15875/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 25.9.2022 Exhibit.P2 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 24.2.2023