Judy J.Kishore vs The Regional Transport Authority
2024 Latest Caselaw 10203 Ker

Kerala High Court

Judy J.Kishore vs The Regional Transport Authority on 5 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.14040/2024                     1/3                        Order Date : 05-04-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
              Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                              WP(C) NO. 14040 OF 2024
   PETITIONER:

          JUDY J.KISHORE AGED 40 YEARS S/O JAGAL KISHORE , PADIYATH HOUSE,
          VATAKARA P.O., THALAYOLAPARAMBU, KOTTAYAM, PIN-686605

   RESPONDENTS:

      1. THE REGIONAL TRANSPORT AUTHORITY 2ND FLOOR, CIVIL STATION, KAKKANAD,
         THRIKKAKKARA PO, ERNAKULAM, PIN-682030
      2. THE SECRETARY REGIONAL TRANSPORT AUTHORITY, 2ND FLOOR, CIVIL
         STATION, KAKKANAD, THRIKKAKKARA PO, ERNAKULAM, PIN-682030
      3. THE SECRETARY CIVIL STATION, COLLECTORATE PO, KOTTAYAM, PIN-686002
      4. SIBY JOHN, S/O. JOHN DEVASSIA, PULINGAPALLIYIL HOUSE, ETTUMANOOR
         P.O., KOTTAYAM, PIN - 686631

        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 stay the operation and all further proceedings pursuant to
   exhibit p-7, pending disposal of the writ petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SHRI. SAJEEV KUMAR K.GOPAL, Advocate for the petitioner, the court passed
   the following:
 WP(C) No.14040/2024                           2/3                               Order Date : 05-04-2024




                                       N.NAGARESH, J.
                             ------------------------------------------------
                                  W.P.(C) No.14040 of 2024
                           -------------------------------------------------
                           Dated this the 5th day of April, 2024


                                             ORDER

Admit.

2. Government Pleader takes notice for respondents 1

to 3. Issue urgent notice by special messenger to the 4 th

respondent.

3. Government Pleader to get instructions as to whether

objections of the petitioner have been considered before issuing

Ext.P7 as directed in Ext.P6 judgment.

Post on 09.04.2024.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.14040/2024 3/3 Order Date : 05-04-2024

APPENDIX OF WP(C) 14040/2024 Exhibit P7 TRUE COPY OF THE TEMPORARY PERMIT THAT WAS ISSUED TO THE 4TH RESPONDENT BY THE 2ND RESPONDENT DATED 01-04-2024