Kerala High Court
Aboobacker K.A vs Joint Regional Transport Officer on 9 February, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
Friday, the 9th day of February 2024 / 20th Magha, 1945
WP(C) NO. 13238 OF 2022(D)
PETITIONERS:
1. ABOOBACKER K.A., KAROTHUKUDI, MUDICKAL P.O., PERUMBAVOOR,
MOLUDUPURA, ERNAKULAM-683 547.
2. ASAD E.M., ELAVUMKUDY HOUSE, MARAMPILLY P.O., PERUMBAVOOR,
ERNAKULAM, PIN-683 105.
3. RAJESH P.R., PEEDIKAKKUDIYIL, KEEZHILLAM P.O., PERUMBAVOOR,
ERNAKULAM, PIN-683 541.
4. VARGHESE P.A. @ ANTONY VARGHESE, POTHEN HOUSE, OKKAL P.O.,
PERUMBAVOOR, ERNAKULAM-683 550.
5. SIDHIKK, THEKEVADAYATH, PONASSERY P.O., PERUMBAVOOR, ERNAKULAM-683
547.
6. NAJEEB V.S., VELLAKUDI, ALLAPRA P.O., PERUMBAVOOR, ERNAKULAM-683
536.
7. GINU @ THOMAS, MELETHADAM, PERUMBAVOOR P.O., PERUMBAVOOR,
ERNAKULAM-683 542.
8. RAHEEM, KIDANGASSERY HOUSE, VAZHAKKULAM P.O., PERUMBAVOOR,
ERNAKULAM-683 105.
9. SHAMEER ROSHAN, KALLINGAL HOUSE, MUDICKAL P.O., PERUMBAVOOR,
ERNAKULAM-683 547.
10. MANAF T.S., THURUTHUMMEL HOUSE, PERUMBAVOOR P.O., PARAPPURAM,
ERNAKULAM-683 547.
11. ABDUL KAREEM P.S., PUTHENVEETTIL HOUSE, MUDICKAL P.O., PERUMBAVOOR,
ERNAKULAM-683 547.
12. MAHINKUTTY, VATTATHARA HOUSE, MARAMPILLY P.O., PERUMBAVOOR,
ERNAKULAM, PIN-683 105.
13. K.M.UMMER, KOTTAPURATH HOUSE, SREEMOOLANAGARAM P.O., ALUVA,
ERNAKULAM-683 105.
14. NAJEEB M.A., PANDIYAMOODU HOUSE, PERUMBAVOOR P.O., PERUMBAVOOR,
ERNAKULAM-683 542.
15. NASEEMA K.A., ALANGAYI HOUSE, ALLAPRA P.O., PERUMBAVOOR,
ERNAKULAM-683 556.
16. DILSHAD ABDUL MAJEED, CHEELAKKATTUPARAMBIL HOUSE, PONJASSERY P.O.,
PERUMBAVOOR, ERNAKULAM-683 547.
17. LATHEEF, CHERUVALLIKUDY HOUSE, RAYONPURAM P.O., PERUMBAVOOR,
ERNAKULAM, PIN-683 543.
18. SUBAIR M.A., MUNDACKAL HOUSE, MUDICKAL P.O., PERUMBAVOOR,
ERNAKULAM-683 547
RESPONDENTS:
1. JOINT REGIONAL TRANSPORT OFFICER, OFFICE OF THE JOINT REGIONAL
TRANSPORT OFFICER, IRONGOLE P.O., PERUMBAVOOR, ERNAKULAM DISTRICT,
PIN-683 548.
2. STATION HOUSE OFFICER, PERUMBAVOOR POLICE STATION, PERUMBAVOOR-683
542.
3. ADDL.R3: THE DISTRICT MAGISTRATE, ERNAKULAM
4. ADDL.R4: THE REGIONAL TRANSPORT OFFICER, ERNAKULAM
5. ADDL.R5: THE CITY POLICE COMMISSIONER, KOCHI. ADDL. R3 TO R5 ARE
IMPLEADED AS PER ORDER DATED 17.06.2022 IN WPC NO. 13238/2022.
6. ADDL.R6: THE ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL
BOARD, DISTRICT OFFICE - I, GANDHI NAGAR - 682020 IS SUO MOTU
IMPLEADED AS PER ORDER DATED 17.11.2022 IN WPC NO. 13238/2022.
7. CSML (COCHIN SMART MISSION LIMITED) KALOOR, KOCHI. REPRESENTED BY
CHIEF EXECUTIVE OFFICER.*ADDITIONAL R7 IS SUO MOTU IMPLEADED AS PER
ORDER DATED 03.07.2023 IN WP(C) 13238/2022
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 permit the petitioner to ply the autorickshaws freely and pick
up passengers from any stand in the light of Ext.P2 & P7 judgments of this
honourable court according to the permit conditions, till the disposal of
the Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's Judgment
dated 31.05.2022 in WP(C) 13238/2022 and this court's order dated
01.12.2023 and upon hearing the arguments of M/S.P.M.SANEER & P.A.SHAJI
SAMAD, Advocates for the petitioners, SENIOR GOVERNMENT PLEADER for
Respondents 1, 2, 4 & 5, SRI.T.NAVEEN, STANDING COUNSEL for Additional R6,
SRI. K.JAJU BABU(SENIOR) & SMT. VIJAYALAKSHMI M.U., Advocate for
Additional 7th respondent and of SRI.E.K.NANDAKUMAR, AMICUS CURIAE
assisted by SRI.JAI MOHAN, the court passed the following:
AMIT RAWAL, J.
=================
W.P.(C).No.13238 of 2022
=====================
Dated this the 9th day of February, 2024
ORDER
In pursuance of the order dated 01.12.2023 status report
by way of affidavit dated 23.01.2024 has been filed.
Sri.Jaimohan, learned Amicus Curiae informs the Court that there
has been an attempt to comply with the order of this Court by
issuing notice to the parties. It is also submitted that since the
respondents have already taken action, the matter should be
adjourned awaiting the outcome of the notices sent to the
registered owners for compounding or impounding in view of the
violations.
The status report/action taken report dated 23.1.2024 is taken
on record. Hearing of the matter is deferred to 22.03.2024.
Sd/-
AMIT RAWAL, JUDGE
naksa
09-02-2024 /True Copy/ Assistant Registrar
