Kozhikode Online Taxi Drivers Union vs Biju Prabhakar
2024 Latest Caselaw 10605 Ker

Kerala High Court

Kozhikode Online Taxi Drivers Union vs Biju Prabhakar on 11 April, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
THURSDAY, THE 11TH DAY OF APRIL 2024/22ND CHAITHRA, 1946
                  CON.CASE(C) NO.449 OF 2024
AGAINST THE JUDGMENT DATED IN WP(C) NO.29378 OF 2023 OF
                     HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           KOZHIKODE ONLINE TAXI DRIVERS UNION
           14/481, NECHOOLI, P.O.CHOOLUR, KOZHIKODE -
           673601, REPRESENTED BY ITS SECRETARY, SANTHOSH
           KUMAR P., AGED 40 YEARS, S/O RAMUNNI NAIR,
           RAMALAYAM HOUSE, P.O.CHOOLUR, KOZHIKODE, PIN -
           673601
           BY ADVS.
           R.SUDHISH
           M.MANJU


RESPONDENTS/RESPONDENTS 3 & 4:

    1      BIJU PRABHAKAR, (AGE AND FATHER'S NAME NOT
           KNOWN TO THE PETITIONER), SECRETARY, TRANSPORT
           DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
           TRIVANDRUM, PIN - 695001
    2      S. SREEJITH, (AGE AND FATHER'S NAME NOT KNOWN
           TO THE PETITIONER), TRANSPORT COMMISSIONER,
           MOTOR VEHICLE DEPARTMENT, GOVERNMENT OF KERALA,
           VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695014
           SMT.JASMIN M.M.-GP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                DINESH KUMAR SINGH, J.
 ------------------------------------------------
          Cont.Case (Civil) No.449 of 2024
 -------------------------------------------------
       Dated this the 11th day of April, 2024

                              JUDGMENT

This contempt case is filed alleging non-

compliance, willful disobedience and violation of

the judgment dated 27.10.2023 in WP(C) No.29378 of

2023.

2. The learned Government Pleader submits that

the directions given by this Court in judgment

dated 27.10.2023 have been complied with. The

learned counsel for the petitioner does not oppose

the said submission.

In view thereof, nothing survives in the

contempt of Court case and hence the same is

closed.

Sd/-

DINESH KUMAR SINGH JUDGE sp/11/04/2024 APPENDIX OF CON.CASE(C) 449/2024

PETITIONER'S ANNEXURES:-

Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P.(C) NO. 29378 OF 2023 DATED 27.10.2023 Annexure A2 COPY OF THE COVERING LETTER ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 6.11.2023 Annexure A3 COPY OF THE TRACKING DETAILS OF ANNEXURE A2, DOWNLOADED FROM THE WEBSITE OF INDIAN POSTAL SERVICE Annexure A4 COPY OF THE E-MAIL RECEIVED BY THE PETITIONER FROM THE 1ST RESPONDENT DATED 29.1.2024