Thomas Cherian vs Mr. S. Sreejith, Ips
2024 Latest Caselaw 10121 Ker

Kerala High Court

Thomas Cherian vs Mr. S. Sreejith, Ips on 5 April, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
          Friday, the 5th day of April 2024 / 16th Chaithra, 1946

           CONTEMPT CASE(C) NO. 2234 OF 2023(S) IN WP(C) 23021/2018


  PETITIONER:


         THOMAS CHERIAN, AGED 71 YEARS, S/O. LATE P CHERIAN,

         SOLE PROPRIETOR, MOTORSIGNS INDIA, 810 ANNA SALAI,

         NANDANAM, CHENNAI - 600 035, TAMIL NADU,

         NOW RESIDING AT J410 TVS GREEN ACRES PHASE II,

         KOLAPAKKAM, CHENNAI - 600 127.

      BY SRI. K. RAMAKUMAR (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S.
      ASWINI SANKAR R.S., T. RAMPRASAD UNNI, S.M. PRASANTH & T.H. ARAVIND

  RESPONDENT/3RD RESPONDENT IN W.P.:


         MR. S. SREEJITH, IPS, TRANSPORT COMMISSIONER,

         TRANSPORT COMMISSIONERATE, 2ND FLOOR, TRANS TOWERS,

         VAZHUTHACAUD, THYCAUD PO, THIRUVANANTHAPURAM - 695 014.

         BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
05.04.2024, the court on the same day passed the following:


                                                              P.T.O.
                                ANIL K. NARENDRAN, J.
                              ------------------------------
                           Cont. Case(C)No.2234 of 2023
                           -----------------------------------
                         Dated this the 5th day of April, 2024

                                          ORDER

This contempt case is one filed by the petitioner alleging willful

disobedience of the directions contained in the judgment of this Court

dated 28.10.2019 in W.P.(C)No.23021 of 2018 insofar as it relates to

display of registration marks in motor vehicles, as per the requirements

of Rules 50 and 51 of the Central Motor Vehicles Rules, 1989. The

respondent Transport Commissioner has sworn to an affidavit dated

06.03.2024 in which reference has been made to compliance reports

filed in W.P.(C)No.23021 of 2018.

2. The learned counsel for the petitioner seeks time to file reply

affidavit.

3. Four weeks' time granted.

List on 22.05.2024.

Sd/-

ANIL K. NARENDRAN JUDGE

bkn/-

05-04-2024 /True Copy/ Deputy Registrar