Druwan M.K vs The Regional Transport Authority ...
2024 Latest Caselaw 15829 Ker

Kerala High Court

Druwan M.K vs The Regional Transport Authority ... on 6 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.2551/2024                      1/3                        Order Date : 06-06-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                      IA.NO.1/2024 IN WP(C) NO. 2551 OF 2024
   APPLICANT/ADDL. RESPONDENT TO BE IMPLEADED:

          RATHEESH M.N., S/O NARAYANAN, MAMPULLY HOUSE, KOTTAPADY P.O,
          THRISSUR ( SOUGHT TO BE IMPLEADED )

   RESPONDENTS/PETITIONER AND RESPONDENT IN W.P.(C):

      1. DRUWAN M.K., AGED 52 YEARS, S/O. M.K KUMARAN, MANJERY HOUSE,
         PARAPPUR ROAD, KAIPARAMBU P.O, THRISSUR DISTRICT, PIN - 680546
      2. THE REGIONAL TRANSPORT AUTHORITY THRISSUR REGIONAL TRANSPORT OFFICE,
         AYYANTHOLE P.O, THRISSUR DISTRICT, PIN - 680003


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to implead the
   petitioner herein as 2nd additional respondent in the above writ
   petition(civil) , in the interest of justice


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI. K.V.GOPINATHAN NAIR, Advocate for petitioner, M/S. M.JITHESH MENON
   & P.G.MAHESHKUMAR, Advocates for R1, the court passed the following:
 WP(C) No.2551/2024                            2/3                           Order Date : 06-06-2024




                                     N.NAGARESH, J.
                            -----------------------------------------
                                     I.A. No.1 of 2024
                                               in
                                W.P.(C) No.2551 of 2024
                        -------------------------------------------------
                         Dated this the 6th day of June, 2024


                                           ORDER

This is an application to implead the petitioner in the I.A. as the

additional 2nd respondent in the writ petition.

Heard. Allowed.

Post the writ petition on 28.06.2024.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.2551/2024 3/3 Order Date : 06-06-2024

APPENDIX OF WP(C) 2551/2024 Annexure R2(a) TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN W.P(C) 10421/2021 DATED 07.05.2021 DIRECTING THE RESPONDENT TO MAKE NECESSARY ENQUIRY IN THIS REGARD AND TO TAKE APPROPRIATE ACTION Annexure R2(b) TRUE COPY OF EXHIBIT.P5 ALONG WITH THE 2ND PAGE PUBLISHING THE EXISTING TIMING AND PROPOSED TIMING Exhibit-P1 TRUE COPY OF THE STAGE CARRIAGE PERMIT WITH WHICH THE PETITIONER IS OPERATING ON THE ROUTE IN QUESTION DATED 3-8-2022 Exhibit-P2 TRUE COPY OF THE TIME SHEET ISSUED BY THE RESPONDENT DATED 3-5-1999 IN RESPECT OF STAGE CARRIAGE KL-8/5229 Exhibit-P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 26-9-2022 Exhibit-P4 TRUE COPY OF THE NOTIFICATION DATED 4-6-2023 Exhibit-P5 TRUE COPY OF THE NOTICE DATED 30-12-2023 Exhibit-P6 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 15-1-2024