Anilkumar G vs The Secretary, Regional Transport ...
2024 Latest Caselaw 5737 Ker

Kerala High Court

Anilkumar G vs The Secretary, Regional Transport ... on 20 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.5509/2024                      1/3                       Order Date : 20-02-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945
                               WP(C) NO. 5509 OF 2024
   PETITIONER:

          ANILKUMAR G., AGED 42 YEARS, S/O. D. GOPINATHAN, ABHIRAMAM P.O.
          KOTTIYAM,THAZHUTHALA, KOLLAM, PIN-691571

   RESPONDENTS:

      1. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOLLAM,PIN-691001
      2. AKASH.A.M, S/O. ASWATHYKUMAR, THAZHATHU GREEN HOUSE,
         KILIKOLLOOR.P.O. KOLLAM, PIN-691004

        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 direct respondent to the respondent to consider ext.p3
   representation submitted by the petitioner and pass necessary orders in
   the interest of justice, pending final 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
   SHRI. K.S.SAMEERA, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.5509/2024                             2/3                           Order Date : 20-02-2024




                                        N.NAGARESH, J.
                              ------------------------------------------------
                                   W.P.(C) No.5509 of 2024
                            -------------------------------------------------
                          Dated this the 20th day of February, 2024


                                              ORDER

The petitioner submits that the 2 nd respondent has filed

W.P.(C) No.1326 of 2024 and as per judgment dated

12.01.2024, this Court has directed for revision of timings. The

petitioner's Ext.P3 objection is liable to be considered along with

that, contends the petitioner.

2. Government Pleader to get instructions.

Post on 23.02.2024.

Sd/-

N.NAGARESH JUDGE hmh H/o.

WP(C) No.5509/2024 3/3 Order Date : 20-02-2024

APPENDIX OF WP(C) 5509/2024 Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 1.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT