Sebastian Jacob vs The Transport Commissioner
2024 Latest Caselaw 10167 Ker

Kerala High Court

Sebastian Jacob vs The Transport Commissioner on 5 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.503/2024                             1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                                 WA NO. 503 OF 2024
     AGAINST THE JUDGMENT DATED 05.03.2024 IN WP(C) 38402/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          SEBASTIAN JACOB, AGED 46 YEARS, S/O CHACKO, NOW RESIDING AT
          ALAPPATTU H.O, KURUMASSERY P.O, ERNAKULAM, PIN - 683579

    BY ADVS.M/S.ASWIN GOPAKUMAR, ANWIN GOPAKUMAR, ADITYA VENUGOPALAN, MAHESH
    CHANDRAN, SARANYA BABU AND ANGITA T. MENON

   RESPONDENT(S)/RESPONDENT:

      1. THE TRANSPORT COMMISSIONER, TRANSPORT COMMISSIONERATE, 2ND FLOOR,
         TRANS TOWERS, VAZHUTHACAD, THYCAD P.O, THIRUVANANTHAPURAM, PIN -
         695014
      2. THE JOINT REGIONAL TRANSPORT OFFICER, SUB REGIONAL TRANSPORT OFFICE,
         IIV BUILDINGS, MANJAPRA ROAD, ANGAMALY, ERNAKULAM, PIN - 683572
      3. THE JOINT REGIONAL TRANSPORT OFFICER, SUB REGIONAL TRANSPORT OFFICE,
         MINI CIVIL STATION, KODUVALLY P.O, KOZHIKODE, PIN - 673572
      4. THE MOTOR VEHICLE INSPECTOR, SUB REGIONAL TRANSPORT OFFICE, MINI
         CIVIL STATION, KODUVALLY P.O, KOZHIKODE, PIN - 673572

    BY GOVERNMENT PLEADER

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation and implementation of Exhibit P9 circular of the 1st
   Respondent and all further proceedings pursuant to Exhibit P6 and P8 show
   cause notices, pending disposal of this Writ Appeal.
        This Writ Appeal coming on for admission on 05.04.2024, upon
   perusing the Appeal memorandum , the court on the same day passed the
   following:
                                      ORDER

Admit.

There will be an interim stay of the impugned judgment.

Post on 10/7/2024.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

EXHIBIT P6 : A TRUE COPY OF THE SHOW CAUSE NOTICE ISSUED BY RESPONDENT NO.2 TO THE PETITIONER DATED 16.10.2023, ALONG WITH TRANSLATED COPY

EXHIBIT P8 : A TRUE COPY OF THE SECOND SHOW CAUSE NOTICE ISSUED BY RESPONDENT NO.2 TO THE PETITIONER DATED 30.10.2023, ALONG WITH TRANSLATED COPY

EXHIBIT P9 : A TRUE COPY OF CIRCULAR NO.9/2019 ISSUED BY RESPONDENT NO.1 DATED 15.10.2019

05-04-2024 /True Copy/ Assistant Registrar