Muhammed Shafi.K vs The Secretary, Regional Transport ...
2024 Latest Caselaw 5125 Ker

Kerala High Court

Muhammed Shafi.K vs The Secretary, Regional Transport ... on 15 February, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.5950/2024                        1/3                        Order Date : 15-02-2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR.JUSTICE N.NAGARESH
               Thursday, the 15th day of February 2024 / 26th Magha, 1945

                                WP(C) NO. 5950 OF 2024

   PETITIONER:

          MUHAMMED SHAFI.K., AGED 41 YEARS, S/O.BEERAN.K., KELATH HOUSE
          ,KARUVANTHIRUTHHY P.O., FEROKE, KOZHIKODE DISTRICT, PIN - 673631.

   RESPONDENTS:

      1. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, OFFICE OF
         THE REGIONAL TRANSPORT OFFICER, CIVIL STATION KOZHIKODE, PIN -
         673020.
      2. MUHAMMED SHAH, S/O.MUHAMMED HAJI, MANAKUNNAN HOUSE, VALIYAPARAMBA.
         P.O., P.O.PULIKKAL, MALAPPURAM DISTRICT, PIN - 673637.


        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 all further proceedings pursuant to Exhibit P3 revised set
   of timings of the 2nd respondent, disposal of the Writ Petition (Civil).


        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
   SRI.PRASAD CHANDRAN, Advocates for the petitioner, the court passed the
   following:
 WP(C) No.5950/2024                              2/3                                Order Date : 15-02-2024




                                       N. NAGARESH, J.
                                       ----------------------------
                                    W.P.(C) No.5950 of 2024
                            --------------------------------------------------
                            Dated this the 15th day of February, 2024


                                             ORDER

Admit.

2. Government Pleader takes notice for the 1 st

respondent. Issue urgent notice by speed post to the 2 nd

respondent.

3. There will be an interim order staying the operation

of Ext.P3, for a period of one month.

Post on 14.03.2024.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.5950/2024 3/3 Order Date : 15-02-2024

APPENDIX OF WP(C) 5950/2024 Exhibit P1 TRUE COPY OF THE TIMINGS ISSUED TO THE 2ND RESPONDENT SERVICE Exhibit P2 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 19495/2023 DATED 03.07.2023 Exhibit P3 TRUE COPY OF THE REVISED TIMINGS ISSUED TO THE 2ND RESPONDENT SERVICE DATED 07.11.2023 Exhibit P4 TRUE COPY OF THE OBJECTION OF THE PETITIONER DATED 14.12.2023