Kerala State Bus Passengers ... vs The Chairman And Managing Director ...
2024 Latest Caselaw 8816 Ker

Kerala High Court

Kerala State Bus Passengers ... vs The Chairman And Managing Director ... on 27 March, 2024

WP(C) NO. 12263 OF 2017



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 12263 OF 2017
PETITIONER/S:

          KERALA STATE BUS PASSENGERS ASSOCIATION
          (REG.NO.K.36/93) KP6/399, IST FLOOR, MUNDAKKAL P O,
          686574, PALA REPRESENTED BY ITS CHAIRMAN, K.C CHACKO.

          BY ADVS.
          SRI.JOHNSON MANAYANI
          SRI.JEEVAN MATHEW MANAYANI



RESPONDENT/S:

    1     THE CHAIRMAN AND MANAGING DIRECTOR K.S.R.T.C
          KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
          BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

    2     SRI.P.M.SHARAF MUHAMMED
          EXECUTIVE DIRECTOR-IN-CHARGE OF VIGILANCE, KERALA STATE
          ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, EAST
          FORT, THIRUVANANTHAPURAM-695023.

    3     SRI.ANIL KUMAR.
          CHIEF TRAFFIC MANAGER, IN CHARGE OF EXECUTIVE DIRECTOR-
          OPERATION, KERALA STATE ROAD TRANSPORT CORPORATION,
          TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

    4     SRI M T SUKUMARAN
          EXECUTIVE DIRECTOR(TECHNICAL), IN CHARGE OF GENERAL
          MANAGER, KERALA STATE ROAD TRANSPORT CORPORATION,
          TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM-695023.

          BY ADVS.
          SRI.P.C.CHACKO, SC, KERALA STATE ROAD TRANSPORT CORPN.
          P.C.SASIDHARAN
 WP(C) NO. 12263 OF 2017



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12263 OF 2017




                                JUDGMENT

Dated this the 27TH day of March 2024

Learned Counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

Sd/ S.MANU, JUDGE

jm/ WP(C) NO. 12263 OF 2017

APPENDIX OF WP(C) 12263/2017

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ORDER IN IA NO 16213 IN WPC NO 18786/2014 OF THE DIVISION BENCH OF THIS HON'BLE COURT

EXHIBIT P2 A TRUE COPY OF THE LIST OR PRIVATE SUPER CLASS SERVICES TO BE TAKEN OVER BY KSRTC

EXHIBIT P3 A TRUE COPY OF THE PROCEEDINGS/TIME SCHEDULE OF THE EXPIRED PRIVATE SUPER CLASS SERVICE IN TEH ELAMKADU-PANATHUR ROUTE

EXHIBIT P4 A TRUE COPY OF THE TIMINGS OF THE TAKEN OVER SERVICE BY KSRTC.

EXHIBIT P5 A TRUE COPY OF THE RELEVANT PAGE OF THE OCCURANCE BOOK

EXHIBIT P6 A TRUE COPY OF THE DIRECTIONS OF THE TRANSPORT COMMISSIONER

EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE RESPONDENTS DTD 29TH MARCH 2017

EXHIBIT P8 A TRUE COPY OF THE INTERIM ORDER IN WPC NO

EXHIBIT P9 TRUE COPIES OF THE E MAIL PETITIONS FILED BY THE PETITIONER BEFORE THE IST RESPONDENT DTD 5TH JULY 2016, 26TH SEPT 2016, 3RD JANUARY 2017, 5TH JANUARY 2017 AND 20TH MARTH 2017.