Kerala High Court
Baby Joseph vs The State Of Kerala on 6 November, 2024
Author: D. K. Singh
Bench: D. K. Singh
WPC No.17469 of 2023 & conn.cases 1
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM C.R.
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 17469 OF 2023
PETITIONERS:
1 BABY JOSEPH, AGED 62 YEARS
S/O JOSEPH, VARALIKARA HOUSE, KOODAPPULAM P.O, RAMAPURAM,
PALA, KOTTAYAM, PIN - 686576
2 CHELSIA THERESA GEORGE,AGED 45 YEARS
D/O. LATE GEORGE CHERIYAN, PANACHIKALAYIL HOUSE,
VETTIMUGAL.P.O., ETTUMANOOR, KOTTAYAM, REPRESENTED BY POWER
OF ATTORNEY HOLDER SRI. ELVIN SHAJI, MONUVILLA,
VADAVATHOOR.P.O., KOTTAYAM, PIN - 686010
3 SHAJI KURUVILA, AGED 45 YEARS,S/O. KURUVILA, MONUVILA,
VADAVATHUR PO, KOTTAYAM DISTRICT, PIN - 686010
4 JENSON ALEX, AGED 33 YEARS
S/O, ALEX THOMAS, MYALIL HOUSE, KALLARA SOUTH.P.O., KALLARA
VILLAGE, KOTTAYAM, REPRESENTED BY HIS POWER OF ATTORNEY
HOLDER, SRI. ALEX THOMAS, S/O. THOMAS, MYALIL HOUSE, KALLARA
SOUTH.P.O., KALLARA VILLAGE, KOTTAYAM, PIN-686611
5 ABRAHAM.T.J.,AGED 71 YEARS
S/O. JOSEPH, THANNIYAPLACAL HOUSE, ANICKADU.P.O.,
PALLIKKATHODU, KOTTAYAM, PIN - 689503
6 JUSTIN,AGED 51 YEARS
S/O. GEORGE, KATTOM PARAMBIL, KONGNDOOR.P.O.,
AYARKUNNAM.P.O., KOTTAYAM, PIN - 686122
7 V.K.SURESH KUMAR, AGED 40 YEARS
S/O. KRISHNAN NAIR, VATTAPPAAMBIL HOUSE, DESOM.P.O., ALUVA.
ERNAKULAM DISTRICT, PIN - 683516
8 M.N.VINITHA, AGED 38 YEARS
W/O. MOHANAN, NIVEDYAM, CHOVVA.P.O., KANNUR, PIN - 670006
WPC No.17469 of 2023 & conn.cases 2
2024:KER:82723
9 MOHAN KUMAR, AGED 50 YEARS
S/O. RAMASWAMY, 23/10, VINAYAKA HOUSE, SKV COLLEGE ROAD,
KANATTUMKARA.P.O., THRISSUR, PIN - 680011
10 JOHNSON,AGED 45 YEARS
S/O. ANTONY, CHELIPARAMBIL, NANDIPULAM, IRINJALAKUDA,
THRISSUR DISTRICT, PIN - 680563
11 M.ABDULLAKUTTY, AGED 60 YEARS
S/O. KUNHIMOIDU, MANGADAN HOUSE, CHERUSHOLA, PLATHARA,
KOTTAKKAL, MALAPPURAM, PIN - 676503
12 MOOSA.P..K.,AGED 60 YEARS
S/O KOMU HAJI, PARUTHIKUNNAN HOUSE, KARIMOOCHIKKAL,
KUTTIPALA.P.O, MALAPPURAM DISTRICT, PIN - 676501
13 C.RANJITH,AGED 45 YEARS
S/O RAGHAVAN, MADHAVI NIVAS, CHIRAKKAL, KANNUR, PIN - 670008
14 SREERAJ.C.H, AGED 55 YEARS, S/O. NARAYANAN, SUGANDHI
NILAYAM, CHIRAKKAL, KANNUR, PIN - 670008
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 609001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANSPORT TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN-695 014.
3 THE REGIONAL TRANSPORT AUTHORITY,
KANNUR, REPRESENTED BY ITS SECRETARY, PIN - 670002
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KANNUR, PIN - 670002
5 THE REGIONAL TRANSPORT AUTHORITY,
ERNAKULAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
ERNAKULAM, PIN - 682030
WPC No.17469 of 2023 & conn.cases 3
2024:KER:82723
6 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, ERNAKULAM, PIN - 682030
7 THE REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM, REPRESENTED BY ITS SECRETARY, PIN - 686001
8 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KOTTAYAM,, PIN - 686001
9 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, PIN - 676001
10 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, MALAPPURAM, PIN - 676001
11 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, REPRESENTED BY ITS SECRETARY, PIN 673101
12 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, VATAKARA, PIN - 673101
13 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR., PIN - 695014
OTHER PRESENT:
SRI.P. DEEPAK-SR.ADVOCATE
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 4
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 1253 OF 2024
PETITIONER:
SEEMA.C.M.,AGED 38 YEARS,W/O. RAJEEV, SOUPARNIKA NIVAS,
MOWANCHERY, KANNUR, PIN - 670018
BY ADV O.D.SIVADAS
RESPONDENT:
THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KANNUR, PIN - 670001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).17469/2023 AND CONNECTED CASES, THE COURT ON 06.11.2024
DELIVERED THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 5
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18105 OF 2023
PETITIONERS:
1 ABRAHAM MATHEW,AGED 51 YEARS
S/O. MATHEW THOMAS, NJONGINIYIL HOUSE, ATHIRAMPUZHA,
KOTTAYAM-686 562 (REPRESENTED BY POWER OF ATTORNEY JERIN
THOMAS, 34 YEARS, S/O THOMAS MATHEW, NJONGINIYIL HOUSE,
ATHIRAMPUZHA, KOTTAYAM-686 562)
2 JOBY JACOB,AGED 50 YEARS
NAMBUDATHU HOUSE, MOONNILAVU, KOTTAYAM, PIN - 686586
3 SHAIJU MATHEW,AGED 50 YEARS
KALLIDANTHIYIL, ATHIRAMPUZHA, KOTTAYAM-686 562
4 P.S. RAMACHANDRAN NAIR,AGED 52 YEARS
S/O SANKARAN NAIR, PONGANAKUNNEL HOUSE, PALLICKATHODU,
KOTTAYAM, PIN - 686503
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RILGIN V.GEORGE
K.T.RAVEENDRAN
AKSHARA K.P.
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
WPC No.17469 of 2023 & conn.cases 6
2024:KER:82723
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, KOTTAYAM, PIN - 686002
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, REGIONAL TRANSPORT
OFFICE, KOTTAYAM, PIN - 686002
5 THE REGIONAL TRANSPORT AUTHORITY,
ERNAKULAM, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, KOTTAYAM, PIN - 682030
6 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, REGIONAL TRANSPORT
OFFICE, ERNAKULAM, PIN - 686002
BY ADV P.C.CHACKO(PARATHANAM)
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
:
WPC No.17469 of 2023 & conn.cases 7
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18290 OF 2023
PETITIONERS:
1 RAJESH K. JACOB,AGED 49 YEARS
S/O K.C. CHACKO, KAYYUNNAPPARA HOUSE, ANICKAD, EAST P.O.,
KOTTAYAM, PIN - 686503
2 K.T. THOMAS,AGED 50 YEARS,S/O THOMAS, KAVUMKAL HOUSE,
ELAMPILLY P.O., KOTTAYAM, PIN - 686503
3 N.M. BIJU,AGED 48 YEARS,S/O MATHAI, NELLICKAPARAMBIL HOUSE,
KELAKOM P.O., KANNUR, PIN - 670674
4 VINOD THOMAS,AGED 47 YEARS
S/O THOMAS, AIKARYIL HOUSE, RAMAPURAM BAZAR P.O,
VELLILAPPALLY, PALA, KOTTAYAM, PIN - 686576
5 JOSHY THOMAS,AGED 51 YEARS
S/O THOMAS, NADUTHUNDATHIL HOUSE, KONGANDOOR P.O, KOTTAYAM,
PIN - 686564
BY ADVS.
P.DEEPAK (SR.)
RILGIN V.GEORGE
K.T.RAVEENDRAN
AKSHARA K.P.
NAZRIN BANU
RESPONDENTS:
1 THE GOVERNMENT OF KERALA, REPRESENTED BY ITS CHIEF
SECRETARY,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
WPC No.17469 of 2023 & conn.cases 8
2024:KER:82723
2 THE REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM, REPRESENTED BY ITS SECRETARY, COLLECTORATE P.O.,
KOTTAYAM, PIN - 686002
3 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, KOTTAYAM,
COLLECTORATE P.O., KOTTAYAM, PIN - 686002
4 THE REGIONAL TRANSPORT AUTHORITY,KANNUR, REPRESENTED BY ITS
SECRETARY, COLLECTORATE P.O., KANNUR, PIN - 670002
5 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, KANNUR,
COLLECTORATE P.O., KANNUR, PIN - 670002
6 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
P.C.CHACKO(PARATHANAM)
RENJITH THAMPAN (SR.)(K/276/1990)
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 9
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18342 OF 2023
PETITIONERS:
1 M.D.LUKA, AGED 61 YEARS
S/O. DEVASSIA, RESIDING AT MATTAPALLIL HOUSE, T.V.PURAM,
VAIKOM, KOTTAYAM DISTRICT, PIN - 686606
2 MINI LUKA, AGED 52 YEARS
W/O. M.D.LUKA, RESIDING AT MATTAPALLIL HOUSE, T.V.PURAM,
VAIKOM, KOTTAYAM DISTRICT, PIN-686607, PIN - 686606
3 C.J.JOSEPH, AGED 80 YEARS
S/O. OUSEPH, EDATHIL HOUSE, THALAYAZHAM.P.O., VAIKOM,
KOTTAYAM DISTRICT, PIN-686607, PIN - 686607
4 ISSAC, AGED 47 YEARS
S/O. C.J.JOSEPH, CHERUMALA, EDATHIL HOUSE, THALAYAZHAM.P.O.,
ULLALA, VAIKOM, KOTTAYAM DISTRICT, PIN-686 607
5 P.D.JOSEPH, AGED 55 YEARS
S/O. DEVASYA, KALATHILPARAMBIL HOUSE, UDAYANAURAM,
VADAKKEMURI, KOTTAYAM, PIN-686 143.
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN-695014, PIN - 685014
WPC No.17469 of 2023 & conn.cases 10
2024:KER:82723
3 THE REGIONAL TRANSPORT AUTHORITY,REPRESENTED BY ITS
SECRETARY, CIVIL STATION, KOTTAYAM, PIN-686001
4 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
KOTTAYAM, PIN-686001, PIN - 686001
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN-695014, PIN - 695014
BY ADV P.C.CHACKO(PARATHANAM)
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 11
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18654 OF 2023
PETITIONERS:
1 JOHNY EDASSERY,AGED 57 YEARS
S/O VARGHESE, EDASSERY HOUSE, KOTTAMAM, NEELESWARAM P.O,
KALADY, ERNAKULAM, PIN - 683574
2 RINI BOBAN,AGED 31 YEARS
W/O BOBAN, NADUVILAMAKKAL HOUSE, BISON VALLEY P.O, IDUKKI,
PIN - 685615
3 SUBIN JACOB,AGED 49 YEARS
S/O JACOB, KUZHIKKATTU HOUSE, THADIYEMPADU, IDUKKI, PIN -
686002
4 SHIHABUDHEEN,AGED 47 YEARS
S/O AHAMMED, MANATH HOUSE, KAKKANAD, ERNAKULAM, PIN - 682030
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
WPC No.17469 of 2023 & conn.cases 12
2024:KER:82723
3 THE REGIONAL TRANSPORT AUTHORITY,
IDUKKI, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, PAINAVU, IDUKKI, PIN - 685603
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, IDUKKI, REGIONAL TRANSPORT
OFFICE, PAINAVU, IDUKKI, PIN - 685603
BY ADV P.C.CHACKO(PARATHANAM)
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 13
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18701 OF 2023
PETITIONER:
SUDHEER,AGED 43 YEARS
S/O. KAPPIL MUHAMED, KAPPIL HOUSE, PULVETTA.P.O, KARUVARAKUNDU,
NILAMBUR, MALAPPURAM DISTRICT, PIN - 676523
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANSPORT TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, PIN - 676001
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, MALAPPURAM, PIN - 676001
5 KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING
DIRECTOR, PIN - 695014
BY ADV P.C.CHACKO(PARATHANAM)
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 14
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 19084 OF 2023
PETITIONER:
1 JOHNY EDASSERY,AGED 57 YEARS
S/O. VARGHESE, EDASSERY HOUSE, KOTTAMAM, NEELESWARAM P.O,
KALADY, ERNAKULAM, PIN - 683574
2 RINI BOBAN,AGED 31 YEARS
W/O BOBAN, NADUVILAMAKKAL HOUSE, BISON VALLEY P.O, IDUKKI-
685615, PIN - 685615
3 SUBIN JACOB,AGED 49 YEARS
S/O JACOB, KUZHIKKATTU HOUSE, THADIYEMPADU, IDUKKI-686002,
PIN - 686002
4 SHIHABUDHEEN,AGED 47 YEARS
S/O AHAMMED, MANATH HOUSE, KAKKANAD, ERMAKULAM-682030, PIN -
682030
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
IDUKKI, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, PAINAVU, IDUKKI, PIN - 685603
WPC No.17469 of 2023 & conn.cases 15
2024:KER:82723
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, IDUKKI, REGIONAL TRANSPORT
OFFICE, PAINAVU, IDUKKI-685603, PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 16
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 19823 OF 2023
PETITIONER:
KAMARUDHEEN C.H.,AGED 47 YEARS
CHERUVATH HOUSE, KEEZHAPALLY P.O., ARALAM, KANNUR.-670704
BY ADV LAVARAJ M.G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM. -695001
2 THE MANAGING DIRECTOR,KERALA STATE ROAD TRANSPORT
CORPORATION, CHIEF OFFICE, THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., KANNUR, PIN - 670001
4 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, REGIONAL
TRANSPORT OFFICE, CIVIL STATION P.O., KANNUR, PIN - 670001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 17
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20515 OF 2023
PETITIONER:
VIJAYAPPAN NAIR A,AGED 65 YEARS
S/O. AYYAPPAN NAIR, ANUGRAHA, MANTHANATHU, CHIRAKKADAVU
P.O., PONKUNNAM, KOTTAYAM, PIN - 686520
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
KOTTAYAM, REPRESENTED BY ITS SECRETARY, COLLECTORATE,
KOTTAYAM, PIN - 686002
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, COLLECTORATE,
KOTTAYAM, PIN - 686002
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 18
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20710 OF 2023
PETITIONERS:
1 JOY M.P.,AGED 53 YEARS
S/O. PAULOSE, MANGALATH PUTHENPURAYIL HOUSE, KOORACHUND
P.O., KOZHIKODE DISTRICT, PIN - 673527
2 KHADEEJA,AGED 49 YEARS
W/O. ALAVI, 4/682, ELANNTHI HOUSE, EDARIKKODE,
KOTTAKKAL,TIRURANGADI, MALAPPURAM DISTRICT, PIN - 676501
3 YUNUS SALEEM,AGED 52 YEARS
S/O. ABOO, ARIKKUZHIYIL HOUSE, VENGOOR P.O., PATTIKKAD,
MALAPPURAM DISTRICT, PIN - 679325
BY ADV SAJU J.VALLYARA
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
TRANSPORTS, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANSPORT TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM, PIN - 695023
4 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P.O., PIN - 676505
WPC No.17469 of 2023 & conn.cases 19
2024:KER:82723
5 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,MALAPPURAM,
CIVIL STATION, MALAPPURAM P.O., MALAPPURAM, PIN - 676505
6 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
7 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, CIVIL STATION, PALAKKAD P.O., PALAKKAD, PIN -
678001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 20
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20747 OF 2023
PETITIONERS:
1 A.M. NOUSHAD,AGED 49 YEARS,S/O MOHAMMED, ATTUPARAMBATH
HOUSE, NATTIKA P.O.,THRISSUR, PIN - 680566
2 SHAHINA NOUSHAD,AGED 45 YEARS,W/O NOUSHAD, ATTUPARAMBATH
HOUSE, NATTIKA P.O.,THRISSUR, PIN - 680566
3 SUNIL KUMAR,AGED 58 YEARS,S/O VELAPPAN, CHAKKALAPARAMBIL
HOUSE, MANAKODY,THRISSUR, PIN - 680012
4 ABILASH,AGED 38 YEARS,S/O XAVIER, 216(A), ANIKKAL HOUSE,
OLLUR P.O,THRISSUR, PIN - 680306
5 MOHAMMED,AGED 73 YEARS
S/O MAMMAD, EDATHANTHODI HOUSE,ATHANIKKAL ,
POOKKOTTUR,VALLUVAMBRAM P.O, MALAPPURAM, PIN - 673642
6 MAHAMMED NASEER,AGED 40 YEARS,S/O ABOOBCKER, CHARUPARABATH,
KOOTTILANGADI PO, MALAPPURAM, PIN - 676506
7 ABDULLA V.K,AGED 53 YEARS
S/O VEERAN V.K,VALLIKKADAN HOUSE, PATHIRIYAL P.O, THIRUVALI,
MALAPPURAM, PIN - 676123
8 SADIQ,AGED 35 YEARS,S/O KHADER, PANAKKADAN HOUSE,
CHIRAPPADAM THENKARA, MANNARKAD,PALAKKAD, PIN - 678582
9 MOHAMMED ALI,AGED 55 YEARS
S/O MOHAMMED, CHEMMALA KAPPUARAMBA, THAZHEKODE,
PERINTHALMANNA, MALAPPURAM, PIN - 679322
WPC No.17469 of 2023 & conn.cases 21
2024:KER:82723
10 ABDUL MUNEER,AGED 44 YEARS
S/O AHAMMADAJI, KUNNATHPARAMP HOUSE, ARIMBRA P.O, MORAYUR,
MALAPPURAM, PIN - 673638
11 MOHAMMED THONDIYIL,AGED 60 YEARS
S/O KUNHIMOIDEEN, PALLIYALI HOUSE, VALLUVAMBRAM P.O,
MALAPPURAM, PIN - 673642
12 ABDUL LATHEEF.P.,AGED 57 YEARS
S/O KADAR.P, PANTHAR HOUSE, THONNIKADAVU ROAD, MAMPAD
P.O.,NILAMBUR, MALAPPURAM, PIN - 676542
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,REPRESENTED BY THE SECRETARY TO
GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, REPRESENTED BY ITS SECRETARY, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD, PIN - 678001
3 SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD, PIN - 678001
4 REGIONAL TRASNPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION RD, UP HILL,
MALAPPURAM, PIN - 676505
5 SECRETARY,
REGIONAL TRANSPORT AUTHORITY ,MALAPPURAM, CIVIL STATION RD,
UP HILL, MALAPPURAM, PIN - 676505
6 REGIONAL TRANSPORT AUTHORITY, KOZHIKODE,
REPRESENTED BY TITS SECRETARY, GROUND FLOOR CIVIL STATION,
WAYANAD RD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
7 SECRETARY,
REGIONAL TRANSPORT AUTHORITY KOZHIKODE, GROUND FLOOR CIVIL
STATION, WAYANAD RD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
WPC No.17469 of 2023 & conn.cases 22
2024:KER:82723
8 REGIONAL TRANSPORT AUTHORITY,
THRISSUR, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
AYYANTHOLE PO, THRISSUR, PIN - 680003
9 SECRETARY ,
REGIONAL TRANSPORT AUTHORITY, THRISSUR,CIVIL STATION,
AYYANTHOLE PO, THRISSUR , PIN - 680003
10 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY THE MANAGING DIRECTOR , TRANSPORT BHAVAN,
THIRUVANANTHAPURAM, PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 23
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20903 OF 2023
PETITIONER:
VIPIN N.K,AGED 40 YEARS,S/O PAVITHRAN, NANTHADIYEL HOUSE,
KANNAVAM P.O,THALASSERRY, PIN - 670650
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
KOZHIKODE, GROUND FLOOR CIVIL STATION, WAYANAD RD,
ERANHIPPALAM, KOZHIKODE, PIN - 673020
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, GROUND FLOOR CIVIL
STATION, WAYANAD RD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
3 GOVERNMENT OF KERALA, REP.BY SECRETARY OVERNMENT,
TRANSPORT DEPARTMENT, GOVT.SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 24
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20959 OF 2023
PETITIONER:
NIRMAL P.,AGED 28 YEARS,S/O. RADHAKRISHNAN, PRAYAGA,
ARUKIZHAYA, MANJERI P.O., MALAPPURAM DISTRICT, PIN - 676121
BY ADV SAJU J.VALLYARA
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
TRANSPORTS, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
REPRESENTED BY ITS SECRETARY, CIVIL STATION,MALAPPURAM P.O.,
MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
DISTRICT, PIN - 676505
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 25
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21007 OF 2023
PETITIONERS:
1 NAFSAL AFSAL,AGED 47 YEARS
S/O. MOHAMMED KOYA, VALAPPIL POTTAMMAL HOUSE, CHEEKKODU
P.O., CHERUVAYUR (VIA.), MALAPPURAM DISTRICT, PIN - 673645
2 SABEER K.M.,AGED 40 YEARS
S/O. ABDULLA RASOOL K.M., VALTHODIKA HOUSE, PERAMBALAM P.O.,
ANAKKYAM, MUNDUPARAMBA, MALAPPURAM DISTRICT, PIN - 676509
3 USMAN,AGED 43 YEARS
S/O. MOHAMMED SHA, PALAPPETTA PUTHANPALLIYALI HOUSE,
PANNIPPARA, PERAKKAMANNA, MALAPPURAM DISTRICT, PIN - 676122
4 AMEEN THALAKKARA AZHUKAT,
AGED 44 YEARS,S/O. ABOOBACKER HAJI, CHETTIANTHODI HOUSE,
KOTTAPPURAM, ANDIYOORKUNNU P.O., PULICKAL, MALAPPURAM
DISTRICT, PIN - 673637
5 SHIHABUDHEEN P.K.,AGED 41 YEARS
S/O. ALAVI, POOLAKUNNAN HOUSE, THURAKKAL,
THUPPILIKATTUKUNNU, NARUKARA P.O., MANJERI, MALAPPURAM
DISTRICT, PIN - 676122
6 SARA,AGED 44 YEARS
W/O. MUHAMMED, ERANHIKKAL HOUSE, POOVATTUPARAMBA P.O.,
PERUVAYAL, KOZHIKODE DISTRICT, PIN - 673006
7 ANITHA,AGED 56 YEARS
W/O. SUMITHRAN, MANKUZHI HOUSE, NIRAMAUTHUR P.O.,TIRUR,
MALAPPURAM DISTRICT, PIN - 676109
WPC No.17469 of 2023 & conn.cases 26
2024:KER:82723
8 ABDUL GAFOOR P.K., AGED 47 YEARS
S/O. MOOSA, POOVAKKADAN HOUSE, PAYIPPULLU, THUVVUR P.O.,
MALAPPURAM DISTRICT, PIN - 679327
9 SAMEERA P.M.,AGED 40 YEARS
W/O. ABDUL GAFOOR P.K., POOVAKKADAN HOUSE, PAYIPPULLU,
THUVVUR P.O., MALAPPURAM DISTRICT, PIN - 679327
10 SIHABUDEEN POOVAKKADAN,AGED 42 YEARS
S/O. MOOSA P.K., POOVAKKADAN HOUSE, PAYIPPULLU,
CHEMBRASSERI, THUVVUR P.O., NILAMBUR, MALAPPURAM DISTRICT,
PIN - 679327
11 AZAD P.T.,AGED 37 YEARS
S/O. ASAINAR, PANAYAMTHODIKA HOUSE, TANA, MAMPAD P.O.,
NILAMBUR, MALAPPURAM DISTRICT, PIN - 676542
12 SAKKEER P.,AGED 53 YEARS
S/O. KUNJOYI,PALATHINGAL HOUSE, EDAVANNA P.O., MALAPPURAM
DISTRICT, PIN - 676541
13 UDAYAN K.K.,AGED 43 YEARS
S/O. KOCHUNNI, KODAPAADATH HOUSE, AYAMUCK, CHIRANELLUR P.O.,
THRISSUR DISTRICT, PIN - 680501
14 LONA,AGED 56 YEARS
S/O. LAZAR, 3/348, THEKKEKARA HOUSE, CHITTILAPPILLY P.O.,
THRISSUR DISTRICT, PIN - 680501
15 DINIL DINESH,AGED 35 YEARS
S/O. DINESH, THOPPIL HOUSE, SUMANGALY, CHIYYARAM P.O.,
THRISSUR DISTRICT, PIN - 680006
16 RAJAN,AGED 60 YEARS
S/O. RAMAN EZHUTHASSAN, KULANGARAVALAPPIL HOUSE,
AKKARAPURAM, THRISSUR DISTRICT, PIN - 680651
BY ADV SAJU J.VALLYARA
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
TRANSPORTS, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
WPC No.17469 of 2023 & conn.cases 27
2024:KER:82723
2 THE KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
DISTRICT, PIN - 676505
5 THE REGIONAL TRANSPORT AUTHORITY, THRISSUR,
REPRESENTED BY ITS SECRETARY, COLLECTORATE P.O., AYYANTHOLE,
THRISSUR DISTRICT, PIN - 680003
6 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
THRISSUR, CIVIL STATION, COLLECTORATE P.O., AYYANTHOLE,
THRISSUR DISTRICT, PIN - 680003
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 28
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21172 OF 2023
PETITIONERS:
1 BINIL THOMAS,AGED 44 YEARS
S/O. THOMAS, PAMARAKKARAN HOUSE, NEOUNGAPARA, THURUTHY,
VENGOOR, PIN - 683546
2 DIVYA. R,AGED 42 YEARS
W/O. VINODKUMAR. N,RADHAKRISHNAMANDHIRAM,THRIKKARIPOOR P.O.,
KOTHAMANGALAM, ERNAKULAM, PIN - 686692
3 SIBY GEORGE,AGED 48 YEARS
S/O. GEORGE,NELLIKATTIL HOUSE,MALAYINKEEZHU, KOTHAMANGALAM
P.O.,ERNAKULAM DISTRICT, PIN - 686692
4 C.P. SAMUEL,AGED 44 YEARS
S/O. PAPPACHAN, CHEMBAKOTTUKUDIYIL,THRIKKARIPOOR
P.O.,AYAKKAD, KOTHAMANGALAM, ERNAKULAM, PIN - 686692
5 BINOJ K.K,AGED 40 YEARS
S/O. KARUNAKARAN,KALATHIKUDY HOUSE, KARUKADAM
P.O.,KOTHAMANGALAM, ERNAKULAM DISTRICT, PIN - 686691
6 LEELA PAULOSE,AGED 66 YEARS
W/O. P.K. PAULOSE,PARAPURATH HOUSE, WEST
VENGOLA,KIZHAKKAMBALAM, ERNAKULAM DISTRICT, PIN - 683562
7 PRIYADARSHAN A.J,AGED 48 YEARS
S/O. JAGANNIVASAN NAIR,ARAKKAL HOUSE,VARAPETTY P.O.,
KOTHAMANGALAM,ERNAKULAM, PIN - 686691
8 SULFIKKAR K.C.,AGED 58 YEARS
S/O.UMMER K.P.,KOKKADAN HOUSE, ALLAPRA P.O., KANDANTHARA,
VENGOLA, ERNAKULAM, PIN - 683556
WPC No.17469 of 2023 & conn.cases 29
2024:KER:82723
9 T.A. SUGATHAN,AGED 55 YEARS
S/O. ACHUTHAN,THALAPPILLIL HOUSE, AVOLICHAL
P.O.,NERIAMANGALAM, CHITTETHUKUDY N, ERNAKULAM, PIN - 686693
10 LIJU V.S,AGED 43 YEARS, S/O. SASI,VATTAPPARA HOUSE,
BAISONVALLEY P.O.,MUTTUKAD, IDUKKI, PIN - 685565
11 PAUL DIOLSON,AGED 27 YEARS,S/O. IGNASOUS,PUTHENPURACKAL
HOUSE, PALLIVASAL, IDUKKI, PIN - 685565
12 SUNNY AUGUSTINE,AGED 61 YEARS
S/O. AUGUSTINE,NATTUNILATH HOUSE, MANNAMKANDAM P.O., 200
ACRE, ADIMALY, IDUKKI, PIN - 685561
13 KURIACHAN K.P., AGED 52 YEARS
, S/O. PAULOSE, KUTTIPUZHAYIL HOUSE, MEKKADAMPU
P.O.,VALAKOM, PIN - 682316
14 SAJI JACOB,AGED 53 YEARS
S/O.JACOB, CHEERAKATHOTTATHIL HOUSE, PAINGOTTOOR P.O.,
AYAMKARA, KEDAVOOR, PIN - 686671
15 JAYESH M.P.,AGED 36 YEARS
S/O. VALSAMMA, MULLAKKAL HOUSE, VARAPPETTY, KOTHAMANGALAM,
ERNAKULAM, PIN - 686691
BY ADVS.
JOICE GEORGE
TOM E. JACOB
LIJI.J.VADAKEDOM
RESPONDENTS:
1 THE GOVERNMENT OF KERALA, REPRESENTED BY ITS CHIEF
SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY, IDUKKI, REPRESENTED BY ITS
SECRETARY,
PAINAVU P.O, IDUKKI, PIN - 685603
WPC No.17469 of 2023 & conn.cases 30
2024:KER:82723
3 THE SECRETARY, THE REGIONAL TRANSPORT AUTHORITY, IDUKKI,
PAINAVU P.O. , IDUKKI, PIN - 685603
4 THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, REPRESENTED BY
ITS SECRETARY,ERNAKULAM, PIN - 686002
5 THE SECRETARY, THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM
ERNAKULAM, PIN - 686002
6 THE KERALA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY
ITS CHAIRMAN AND MANAGING DIRECTOR
TRANSPORT BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 31
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21199 OF 2023
PETITIONERS:
1 JOJI EDATTEL,AGED 58 YEARS
S/O. SCARIA, EDATTEL HOUSE, KALLORKKAD P.O., MUVATTUPUZHA,
ERNAKULAM DISTRICT, KERALA, PIN - 686668
2 MAHESH KUMAR ,AGED 49 YEARS
S/O SUKUMARAN NAIR, VARIYELIL HOUSE, IRINGOLE P.O.,
PERUMBAVOOR, ERNAKULAM DISTRICT KERALA, PIN - 683545
3 SIJO GEORGE,AGED 45 YEARS
S/O N.O. GEORGE, NELLIKKATTIL HOUSE, RAMALLOOR P.O.,
KOTHAMANGALAM, ERNAKULAM DIST, KERALA, PIN - 686691
4 N.O. GEORGE,AGED 75 YEARS
S/O OUSEPH, NELLIKKATTIL HOUSE, RAMALLOOR, KOTHAMANGALAM,
ERNAKULAM – KERALA, PIN - 686691
5 ELDHOSE YACOB,AGED 45 YEARS
S/O YACOB, KUNNAPPIL HOUSE, MANNAMKANDAM P.O., ADIMALI,
IDUKKI- KERALA, PIN - 685561
6 JACOB M. MATHEW,AGED 65 YEARS
S/O MATHEW M. M.,MYLUMKAL, PANIPRA P. O.
KOTHAMANGALAM,KOTHAMANGALAM, PIN - 686691
BY ADVS.
JOICE GEORGE
LIJI.J.VADAKEDOM
TOM E. JACOB
WPC No.17469 of 2023 & conn.cases 32
2024:KER:82723
RESPONDENTS:
1 THE GOVERNMENT OF KERALA, REPRESENTED BY ITS CHIEF
SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,IDUKKI, REPRESENTED BY ITS
SECRETARY,
PAINAVU, IDUKKI, PIN - 685603
3 THE SECRETARY,THE REGIONAL TRANSPORT AUTHORITY, IDUKKI,
PAINAVU, IDUKKI, PIN - 685603
4 THE REGIONAL TRANSPORT AUTHORITY, IDUKKI, REPRESENTED BY ITS
SECRETARY,ERNAKULAM, PIN - 686002
5 THE SECRETARY,
THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, PIN - 686002
6 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695004
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 33
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21269 OF 2023
PETITIONER:
YOUNUS ALI .V.,AGED 37 YEARS
S/O YOUSAF HAJI, VATTATHODI HOUSE, KATTUKULAM, ALANELLUR
P.O, MANNARKKAD, PALAKKAD.-678582.
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY ,
PALAKKAD REPRESENTED BY ITS SECRETARY, KENATHUPARAMBU,
KUNATHURMEDU,PALAKKAD, PIN - 678001
2 SECRETARY,
REGIONAL TRASNPORT AUTHORITY, PALAKKAD,KENATHUPARAMBU,
KUNATHURMEDU,PALAKKAD, PIN - 678001
3 THE GOVERNMENT OF KERALA,REPRESENTED BY THE SECRETARY TO
GOVERNMENT, TRANSPORT DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 34
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21533 OF 2023
PETITIONERS:
1 KERALA STATE PRIVATE BUS OPERATORS FEDERATION,
WEST PALACE ROAD, THRISSUR-680020, REPRESENTED BY THE
GENERAL SECRETARY LAWRENCE BABU. S/O LAWRANCE AGED 71 YRS ,
RESIDING AT SIJO DALE, MANGAD PO, KOLLAM -691015.
2 SISUPALAN N.K,AGED 45 YEARS,S/O CHOYIKUTTY, NEELIKODAN
HOUSE, MARUTHA P.O, VAZHIKKADAVU,MALAPPURAM- (REGISTERED
OWNER AND PERMIT HOLDER OF KL 59/A 1900 ON THE ROUTE
MARUTHAKADAVU,KOZHIKODE), PIN - 679333
3 SHILESH C.K,AGED 38 YEARS,S/O SHIVAN, SHILPAS HOUSE, NEAR
EXHATHOOR WEST L.P SCHOOL, PATHIRIYAD, PINARAYI, KANNOOR (
REGISTERED OWNER AND PERMIT HOLDER OF KL 58/AB 1116 ON THE
ROUTE KIZHATHOOR-PAYYANNOOR)., PIN - 670741
4 ASHA DEVI. T,AGED 62 YEARS
W/O PREMKUMAR, M.S.M TRANSPORTS MANAMEL HOUSE, KONOTHUKUNNU,
THRISSUR, (REGISTERED OWNER AND PERMIT HOLDER OF KL 45/D
0018 ON THE ROUTE THRIPRAR, THRISSUR,AREKODE), PIN - 680123
5 SAJU M.S,AGED 45 YEARS
S/O VALSALAN ,SREEVALSAM, ELATHUR P.O, KOZHIKODE-
(REGISTERED OWNER AND PERMIT HOLDER OF KL 11/AW 8379 ON THE
ROUTE KOZHIKODE-KANNUR), PIN - 679333
6 M.P PRASAD,AGED 55 YEARS
S/O PEETHAMBARAN,MANALIPARAMBIL HOUSE, ENADI P.O ,
KOTTAYAM,(REGISTERED OWNER AND PERMIT HOLDER OF KL 36 A/
5051 KOTTAYAM;KAKKANAD), PIN - 656660
7 ANILKUMAR,AGED 52 YEARS
S/O GOPALAN,PARATHAZHATHU HOUSE, PARATHOD IDUKKI,
(REGISTERED OWNER AND PERMIT HOLDER OF KL 06/G 4162
THROPANKUDY ERNAKULAM VYTILA), PIN - 685604
WPC No.17469 of 2023 & conn.cases 35
2024:KER:82723
8 AJISH.A,AGED 48 YEARS
S/O ASHOKAN, MURAHARA HOUSE, PAYYANAMAM P.O KONNI,
PATHANAMTHITTA,(REGISTERED OWNER AND PERMIT HOLDER OF KL
34/D 1033 KOLLAM- KORUTHOD), PIN - 689691
9 P.S SABU,AGED 49 YEARS
S/O ASHOKAN NEELAKANDAN,PAZHOOR HOUSE, PALAMPARA,
KANJIRAPPILLY KOTTAYAM ,(REGISTERED OWNER AND PERMIT HOLDER
OF KL 02/BS 9347 MALAYALAPPUZHA- ERNAKULAM)., PIN - 691577
10 AJITHKUMAR K.K,AGED 52 YEARS
S/O KUMARJI ,KITTIYANIKKAL HOUSE, WEST KOZHIKULAM P.O,
THODIPUZHA,IDUKKI (REGISTERED OWNER AND PERMIT HOLDER OF KL
38/E 9599 PALA-SENATHIPATHY), PIN - 680506
11 E.A GEORGE,AGED 64 YEARS
S/O ANTONY,ELAVANKUDIYIL HOUSE, MATHIRAPPILLY,
KOTHAMANGALAM,(REGISTERED OWNER AND PERMIT HOLDER OF KL 17/T
3501, KANTHALLOOR VYTILA), PIN - 690542
12 N.M GEORGE,AGED 65 YEARS
S/O MATHEW,NALLIKUNNEL KATHALIKKAD P.O MUVATTUPUZHA,
ERNAKULAM-(REGISTERED OWNER AND PERMIT HOLDER OF KL 17/S
2903 ERNAKULAM, KANTHALLOOR), PIN - 682051
13 VIPIN N.K,AGED 40 YEARS
S/O PAVITHRAN,NANTHADIYEL HOUSE, KANNAVAM
P.O,THALASSERRY,(REGISTERED OWNER AND PERMIT HOLDER OF KL
50/H 5990,PALAKKAD- S. BATHERY), PIN - 670650
14 T. HYDER ALI,AGED 55 YEARS
S/O IBRAHIM, THARAVATH HOUSE, NERIPATTA, KALLACHI,
KOZHIKODE,(REGISTERED OWNER AND PERMIT HOLDER OF KL 18/X
9799 KAYVELI THRISSUR), PIN - 673506
15 MUHAMMED RAFI,AGED 34 YEARS
S/O SULAIMAN,2/254 KOTTAKUZHKKAL HOUSE, KIZHAKKUMPURAM
P.O,MANNOOR, PALAKKAD- (REGISTER OWNER AND PERMIT HOLDER OF
KL 53/C 4960 PATAMBI-PALAKKAD-KOZHIKODE), PIN - 670562
BY ADV K.V.GOPINATHAN NAIR
WPC No.17469 of 2023 & conn.cases 36
2024:KER:82723
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, TRANSPORT
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN
- 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
KANNUR, REPRESENTED BY THE SECRETARY, CIVIL STATION,
COLLECTORATE ROAD, TALAP, KANNUR, PIN - 670002
3 REGIONAL TRANSPORT AUTHORITY KOZHIKODE,
REPRESENTED BY ITS SECRETARY, GROUND FLOOR CIVIL STATION,
WAYANAD RD,ERANHIPPALAM, KOZHIKODE, PIN - 673020
4 REGIONAL TRANSPORT AUTHORITY,VATAKARA, REPRESENTED BY THE
SECRETARY BADAGARA, VATAKARA, PIN - 673104
5 THE REGIONAL TRANSPORT AUTHORITY
PALAKKAD REPRESENTED BY ITS SECRETARY, KENATHUPARAMBU,
KUNATHURMEDU, PIN - 670562
6 REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM REPRESENTED BY ITS SECRETARY, CIVIL STATION RD,
UP HILL, MALAPPURAM, PIN - 676505
7 REGIONAL TRANSPORT AUTHORITY
WAYANAD, REPRESENTED BY ITS SECRETARY CIVIL STATION, KAIRALI
NAGAR, KALPETTA, PIN - 673122
8 REGIONAL TRANSPORT AUTHORITY
THRISSUR REPRESENTED BY ITS SECRETARY CIVIL STATION,
AYYANTHOLE PO, THRISSUR, PIN - 680003
9 THE REGIONAL TRANSPORT AUTHORITY
ERNAKULAM REPRESENTED BY ITS SECRETARY 2 FLOOR, A 3 BLOCK,
CIVIL STATION, KAKKANAD, ERNAKULAM -, PIN - 682030
10 THE REGIONAL TRANSPORT AUTHORITY IDUKKI,
REPRESENTED BY ITS SECRETARY CIVIL STATION, KUYILIMALA,
PINAV POST, IDUKKI, PIN - 685603
WPC No.17469 of 2023 & conn.cases 37
2024:KER:82723
11 THE REGIONAL TRANSPORT AUTHORITY
KOTTAYAM, REPRESENTED BY ITS SECRETARY COLLECTORATE,
KOTTAYAM, PIN - 686002
12 THE REGIONAL TRANSPORT AUTHORITY,
PATHANAMTHITTA, REPRESENTED BY ITS SECRETARY STADIUM JN,
KAIPATTOOR ROAD, NH 183A, PATHANAMTHITTA, KERALA, PIN -
698645
13 THE KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY THE MANAGING DIRECTOR, TRANSPORT
BHAVAN,THIRUVANANTHAPURAM, PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 38
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21605 OF 2023
PETITIONER:
SONY KURIAN,AGED 60 YEARS
PULLAMKALAM HOUSE,MAMOODU P.O., MADAPALLY, CHANGANACHERRY,
KOTTAYAM, PIN - 686536
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI, PIN - 685603
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
OFFICE,CIVIL STATION P.O., IDUKKI, PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 39
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21606 OF 2023
PETITIONERS:
1 SASI A.T.,AGED 60 YEARS, AMPARAPPILIL, PANICKANKUDY P.O
PANICKANKUDY, IDUKKI, PIN - 685571
2 AJESH THOMAS,SON OF THOMAS, MEENKOLIL HOUSE,
THANMARACHALPURAM ERNAKULAM, PIN - 682021
3 MARYKUTTY SAMUEL,WIFE OF SAMUEL VARGHESE , AGED 80, JOBI
SADANAM, ATTACHACKAL P.O, KONNI, PATHANAMTHITTA, PIN -
689691
4 MUHAMMED KASSIM,SON OF MUHAMMED, AGED 65, ELAPARAMBIL HOUSE,
SELLIAMPARA, VELLATHUVAL P.O., IDUKKI, PIN - 685563
5 BIBU MATHEW,
SON OF MATHAI, AGED 45, KAVUMTHUMKAL HOUSE,
VADAKKUMMURY,KARIMKUNNAM P.O. THODUPUZHA, PIN - 685581
6 NELSON PAUL,
SON OF PAULOSE, AGED 43, AVIRAPPATTU HOUSE, PAREEKKANNI P.O,
NELLIMATTOM, KOTHAMANGALAM, PIN - 686693
7 AJITHKUMAR K.K.,
SON OF KUMARJI, AGED 57, KAITTIYANICKAL HOUSE, WEST
KODIKULAM P.O, THODUPUZHA, IDUKKI, PIN - 685581
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
WPC No.17469 of 2023 & conn.cases 40
2024:KER:82723
2 THE MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI, PIN - 685603
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI, PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 41
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21853 OF 2023
PETITIONER:
ALL KERALA BUS OPERATORS ORGANISATION,
AGED 60 YEARS
REG.NO.642/99, BUS BHAVAN,NEAR STADIUM BUS STAND,COIMBATORE
ROAD, PALAKKAD-678001, REPRESENTED BY ITS GENERAL SECRETARY
T.GOPINATHAN, SON OF LATE P.NARAYANA MENON,AGED 60, RESIDING
AT POURNAMI, S.V.ROAD, CHITTUR, PALAKKAD, PIN - 678001
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE MANAGING DIRECTOR,KERALA STATE ROAD TRANSPORT
CORPORATION, CHIEF OFFICE, THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY,REGIONAL TRANSPORT OFFICE,CIVIL
STATION P.O., PALAKKAD, PIN - 678001
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
OFFICE,CIVIL STATION P.O., PALAKKAD, PIN - 678001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 42
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21939 OF 2023
PETITIONER:
K.V.RAJEESH,AGED 48 YEARS,KUNHIMVEETIL POOKKOM P.O., PANOOR,
PUTHOOR THALASSERY, KANNUR, PIN - 670692
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., KANNUR, PIN - 670002
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., KANNUR, PIN - 670002
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 43
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 22187 OF 2023
PETITIONER:
SONY KURIAN,AGED 60 YEARS,PULLAMKALAM HOUSE, MAMOODU P.O.,
MADAPALLY, CHANGANACHERRY, KOTTAYAM, PIN - 686536
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE MANAGING DIRECTOR,KERALA STATE ROAD TRANSPORT
CORPORATION, CHIEF OFFICE, THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI, PIN - 686503
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI, PIN - 686503
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 44
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 22323 OF 2023
PETITIONER:
JAYANAND,AGED 58 YEARS,CHIRAKKAL HOUSE JAYESH NIVAS, CHERPU
P.O. PERUMBLISSERY, THRISSUR, PIN - 680561
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE MANAGING DIRECTOR,KERALA STATE ROAD TRANSPORT
CORPORATION, CHIEF OFFICE, THIRUVANANTHAPURAM, PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE,CIVIL STATION P.O., MALAPPURAM, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., MALAPPURAM, PIN - 676505
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 45
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 22445 OF 2023
PETITIONER:
K.P. MOHANAN,AGED 64 YEARS,S/O GOVINDAN, THEKKENMARKANDY,
AZHIKODE, KANNUR, PIN - 670009
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,MOTOR VEHICLE DEPARTMENT,
TRANSPORT TOWER, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN -
695014
3 THE REGIONAL TRANSPORT AUTHORITY,
KASARAGOD, REPRESENTED BY ITS SECRETARY, PIN - 671123
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KASARAGOD, PIN 671123.
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 46
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 22494 OF 2023
PETITIONER:
JOY JOSEPH,AGED 59 YEARS
PALAKUNNEL HOUSE, MAMOODU P.O., CHANGANACHERRY, KOTTAYAM
DISTRICT., PIN - 686536
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
2 THE MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
THIRUVANANTHAPURAM., PIN - 695034
3 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI., PIN - 685603
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT OFFICE,
CIVIL STATION P.O., IDUKKI., PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 47
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 23012 OF 2023
PETITIONER:
RAHUL TOM,AGED 47 YEARS
S/O. TOM THOMAS, MANAGING DIRECTOR,
KONDODY MOTORS PVT.LTD., KODIMATHA, KOTTAYAM DISTRICT,
RESIDING AT KONDODICKAL HOUSE, VADAVATHUR P.O., KOTTAYAM,
PIN - 686010
BY ADV SAJEEV KUMAR K.GOPAL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY
SECRETARY TO THE GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KUILIMALA, PINAV P.O, IDUKKI-685603,
REPRESENTED BY THE SECRETARY, PIN - 686002
3 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KUILIMALA, PINAV P.O, IDUKKI-685603 (THE
WPC No.17469 of 2023 & conn.cases 48
2024:KER:82723
DISCRIPTION OF R2 & R3 IN CORRECTED AS PER ORDER DATED
24/07/2023 IN I.A.1/2023 IN WP(C) 23012/2023., PIN - 686002
4 KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY MANAGING DIRECTOR, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM, PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 49
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 23837 OF 2023
PETITIONER:
VINEEDHARAN,AGED 54 YEARS
S/O RAMUTTI, 21/1366, PANNAKKAL HOUSE, PAYYANAKKAL,
KOZHIKODE, PIN - 673002
BY ADV K.V.GOPINATHAN NAIR
P.DEEPAK (SR.))
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, MALAPPURAM, PIN - 676505
WPC No.17469 of 2023 & conn.cases 50
2024:KER:82723
4 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM,REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE,MALAPPURAM, PIN - 676505
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 51
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 24655 OF 2023
PETITIONER:
JAYMON JOSEPH,AGED 54 YEARS,
S/O JOSEPH, KOOTTUNALAKUNNEL, KOTHAMALLOOR, MANJOOR P.O
KOTTAYAM, PIN - 686603
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE GOVERNMENT OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY
KOTTAYAM REPRESENTED BY ITS SECRETARY, COLLECTORATE,
KOTTAYAM, PIN - 686002
3 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, COLLECTORATE,
KOTTAYAM, PIN - 686002
4 THE KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY THE MANAGING DIRECTOR, TRANSPORT BHAVAN,
THIRUVANANTHAPURAM., PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
WPC No.17469 of 2023 & conn.cases 52
2024:KER:82723
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.10.2024 ALONG WITH WP(C).1253/2024 AND CONNECTED CASES, THE
COURT ON 06.11.2024 DELIVERED THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 53
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 24862 OF 2023
PETITIONER:
ELDHO SUNNY,GED 37 YEARS
S/O. P.V. SUNNY, PUTHENPURACKAL HOUSE, KADAYIRUPPU P.0.,
AIKARANAD NORTH, KOLENCHERY, ERNAKULAM, PIN - 682311
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY,
MINISTRY OF TRANSPORT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY,
MUVATTUPUZHA, REPRESENTED
BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
MUVATTUPUZHA, PIN - 686669
4 THE SECRETARY,REGIONAL TRANSPORT AUTHORITY, MUVATTUPUZHA,
REGIONAL TRANSPORT OFFICE, MUVATTUPUZHA, PIN - 686669
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
WPC No.17469 of 2023 & conn.cases 54
2024:KER:82723
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 55
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 26193 OF 2023
PETITIONER:
V.K. SURESH KUMAR,AGED 60 YEARS
S/O. KRISHNAN NAIR, VATTAPPAAMBIL HOUSE, DESOM P.O., ALUVA,
ERNKULAM DISTRICT, PIN - 683516
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, REPRESENTED BY ITS SECRETARY, PIN - 673101
2 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, VATAKARA, PIN - 673101
BY ADV STALIN PETER DAVIS
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 56
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 28457 OF 2023
PETITIONER:
KOTTAYAM DISTRICT PRIVATE BUS OPERATORS' ASSOCIATION,
AGED 63 YEARS,PALA UNIT, MOOZHAYIL BUILDING, NEAR
KOTTARAMATTOM BUS STAND, PALA, KOTTAYAM DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 686575
BY ADVS.
ALEX.M.SCARIA
SARITHA THOMAS
NISHA GEORGE
GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY PRINCIPAL
SECRETARY FOR GOVERNMENT OF KERALA, DEPARTMENT OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM, REPRESENTED
BY ITS MANAGING DIRECTOR, PIN - 695023
3 THE STATE TRANSPORT AUTHORITY,
2ND FLOOR, TRANS TOWER, C.V. RAMAN PILLAI ROAD, DPI,
VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695014
4 THE REGIONAL TRANSPORT AUTHORITY,
REGIONAL TRANSPORT OFFICE (RTO), 5TH FLOOR, KSRTC TERMINAL,
WPC No.17469 of 2023 & conn.cases 57
2024:KER:82723
THAMPANOOR, THIRUVANANTHAPURAM, KERALA, PIN - 695023
5 THE REGIONAL TRANSPORT AUTHORITY,
NEAR ANANDAVALLEESWARAM TEMPLE, CIVIL STATION,
ANANDAVALLEESWARAM, KOLLAM, PIN - 691013
6 THE REGIONAL TRANSPORT AUTHORITY,
NEAR STADIUM JUNCTION, AZHOOR, PATHANAMTHITTA, PIN - 689645
7 THE REGIONAL TRANSPORT AUTHORITY,CIVIL STATION, PALACE ROAD,
CIVIL STATION WARD, ALAPPUZHA, PIN - 688001
8 THE REGIONAL TRANSPORT AUTHORITY,
COLLECTORATE, KOTTAYAM, PIN - 686002
9 THE REGIONAL TRANSPORT AUTHORITY,
PAINAVU, IDUKKI, PIN - 685603
10 THE REGIONAL TRANSPORT AUTHORITY,
2ND FLOOR, CIVIL STATION, KAKKANDU, ERNAKULAM, PIN - 682030
11 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, AYYANTHOLE, THRISSUR, PIN - 680003
12 THE REGIONAL TRANSPORT AUTHORITY,
KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, PIN - 678001
13 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION ROAD, UPHILL, MALAPPURAM, PIN - 676505
14 THE REGIONAL TRANSPORT AUTHORITY,
GROUND FLOOR, CIVIL STATION, WAYANAD ROAD, ERANHIPPALAM,
KOZHIKODE, PIN - 673020
15 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KAIRALI NAGAR, KALPETTA, WAYANAD, PIN -
673122
16 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, COLLECTORATE ROAD, TALAP, KANNUR, PIN -
670002
17 THE REGIONAL TRANSPORT AUTHORITY,
KASARGOD, PIN - 671121
WPC No.17469 of 2023 & conn.cases 58
2024:KER:82723
18 THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, MINISTRY OF LAW
AND JUSTICE, 3RD FLOOR,"C" WING, LOK NAYAK BHAVAN, KHAN
MARKET, NEW DELHI, PIN - 110003
19 THE SECRETARY TO THE UNION GOVERNMENT,
MINISTRY OF ROAD TRANSPORT & HIGHWAYS TRANSPORT BHAWAN, 1,
PARLIAMENT STREET, NEW DELHI, PIN - 110001
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 59
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 30995 OF 2023
PETITIONER:
TIJO JOBY,AGED 36 YEARS
S/O. JOBY THOMAS, NADUVAKKATTU HOUSE, KAPPADU P.O.,
KANJIRAPPALLY, KOTTAYAM, PIN - 686508
BY ADV NAZRIN BANU
RESPONDENTS:
THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, IDUKKI, CIVIL STATION,
PAINAVU, IDUKKI, PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 60
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 31061 OF 2023
PETITIONER:
TIJO JOBY,AGED 36 YEARS
S/O. JOBY THOMAS, ADUVAKKATTU HOUSE, KAPPADU P.O.,
KANJIRAPPALLY, KOTTAYAM, PIN - 686508
BY ADV NAZRIN BANU
RESPONDENTS:
THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, IDUKKI, CIVIL STATION,
PAINAVU, IDUKKI, PIN - 685603
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 61
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 3195 OF 2024
PETITIONER:
K.P. MOHANAN,AGED 69 YEARS,S/O. GOVINDAN, THEKKENMARKANDI,
HOUSE, P.O. AZHIKODE, KANNUR, PIN - 670009
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,KASARAGOD, REPRESENTED BY
ITS SECRETARY, KASARAGOD, PIN - 684201
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
KASARAGOD, PIN - 684201
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
WPC No.17469 of 2023 & conn.cases 62
2024:KER:82723
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024
ALONG WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024
DELIVERED THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 63
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 35646 OF 2023
PETITIONER:
SHAHID,AGED 40 YEARS
S/O. AHAMMEDKUTTI, KURUMPATTI HOUSE,NADUVANNUR P.O,
KOYILANDY, KOZHIKODE, PIN - 673614
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RILGIN V.GEORGE
K.T.RAVEENDRAN
AKSHARA K.P.
ANGEL MARY GEORGE
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY,MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN,THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, VATAKARA, PIN - 673104
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, VATAKARA,REGIONAL TRANSPORT
OFFICE, VATAKARA, PIN - 673104
WPC No.17469 of 2023 & conn.cases 64
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 65
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 35839 OF 2023
PETITIONER:
SAJU M.S.,AGED 49 YEARS
S/O VALSON, SREEVALSAM, ELATHUR P.O, KOZHIKODE, PIN - 673303
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, REPRESENTED BY THE SECRETARY, BADAGARA, VATAKARA,
PIN - 673104
2 THE SECRETARY,
REGIONAL TRASNPORT AUTHORITY, VATAKARA, BADAGARA, VATAKARA,
PIN - 673104
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM REPRESENTED
BY ITS MANAGING DIRECTOR, PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 66
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 6606 OF 2024
PETITIONER:
CHANDRAN P.R.,AGED 55 YEARS
S/O CHINDANNAMBIAR, MOONSHA, KANHILERI P.O., MATTANUR,
SIVAPURAM, KANNUR, PIN - 670702
BY ADVS.
P.DEEPAK (SR.)
NAZRIN BANU
RILGIN V.GEORGE
K.T.RAVEENDRAN
AKSHARA K.P.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 682031
2 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR, TRANSPORT
BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
3 THE REGIONAL TRANSPORT AUTHORITY,
KANNUR, REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT
OFFICE, KANNUR, PIN - 670002
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, KANNUR, REGIONAL TRANSPORT
OFFICE, KANNUR, PIN - 670002
WPC No.17469 of 2023 & conn.cases 67
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 68
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 6646 OF 2024
PETITIONER:
YOUNUS ALI .V.,AGED 37 YEARS
S/O YOUSAF HAJI, VATTATHODI HOUSE, KATTUKULAM, ALANELLUR
P.O, MANNARKKAD, PALAKKAD, PIN - 678582
BY ADV K.V.GOPINATHAN NAIR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD, PIN - 678001
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT P.O, THINRVANANTHAPURAM REPRESENTED
BY ITS MANAGING DIRECTOR, PIN - 695023
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 69
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 37380 OF 2023
PETITIONER:
A.C. BABURAJAN,AGED 52 YEARS
EXECUTIVE DIRECTOR, GOKULAM LOGISTICS, ENIYACHALIL HOUSE,
KOKKALLUR P.O., VADAKARA, KOZHIKODE, PIN - 673612
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, REGIONAL TRANSPORT OFFICE,
VADAKARA, PIN - 673101
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, REPRESENTED BY ITS SECRETARY,
REGIONAL TRANSPORT OFFICE, VADAKARA, PIN - 673101
3 THE MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, CHIEF OFFICE,
THIRUVANATHAPURAM, PIN - 695036
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 70
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 7452 OF 2024
PETITIONER:
ASHOK KUMAR.V,AGED 54 YEARS
S/O. VELUSWAMI, AYSWARYA MANDIR, MUDAPPALLUR.P.O., VAZHANI,
PALAKKAD DISTRICT, PIN - 678705
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,CIVIL STATION, PALAKKAD,
REPRESENTED BY ITS SECRETARY, PIN - 678001
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, PALAKKAD, PIN - 678001
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
WPC No.17469 of 2023 & conn.cases 71
2024:KER:82723
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 72
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 8068 OF 2024
PETITIONER:
LIJU.V.S,AGED 43 YEARS,S/O. SASI.V.K, VATTAPPRA HOUSE,
BISONVALLY.P.O., MUTTUKAD, IDUKKI DISTRICT, PIN - 685565
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, IDUKKI,
REPRESENTED BY ITS SECRETARY, PIN - 685603
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, IDUKKI, PIN - 685603
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 73
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 8401 OF 2024
PETITIONER:
MUJEEB RAHMAN,AGED 51 YEARS
S/O. AHAMMED KUTTY, AMBADI HOUSE, KAKKAD P.O., MALAPPURAM
DISTRICT, PIN - 676306
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 682031
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 675014
3 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, CIVIL STATION, MALAPPURAM P.O., MALAPPURAM
DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 74
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 75
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 8829 OF 2024
PETITIONER:
SALOMON.C.M,S/O. MATHEW.C.I,AGED 58 YEARS
CHEMMANAM HOUSE, CHENNAIPARA.P.O. THRISSUR, PIN - 680653
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED
BY SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, PALAKKAD,
REPRESENTED BY ITS SECRETARY, PIN - 678001
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, PALAKKAD, PIN - 678001
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
WPC No.17469 of 2023 & conn.cases 76
2024:KER:82723
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 77
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 9496 OF 2024
PETITIONER:
SAJEEV P THOMAS,AGED 48 YEARS
S/O. THOMAS O.P., 19/576, THAVALAM, EDAYAR STREET NO. 6,
PALAKKAD DISTRICT, PIN - 678001
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY
THE SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 78
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 79
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 40269 OF 2023
PETITIONER:
ABDUL SALAM,AGED 56 YEARS
S/O ANDRU HAJI, KAVOOR HOUSE, NARIPPATTA .P.O. , VADAKARA
KOZHIKODE, PIN - 673506
BY ADV PRASAD CHANDRAN
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY. MINISTRY OF TRANSPORT
GOVERNMENT SECRETARIAT, THIRUVANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, VATAKARA .MINI CIVIL STATION,
VADAKARA , KOZHIKODE, PIN - 673104
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, FORT
P.O. THRIVANATHAPURAM, PIN - 695035
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 80
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 40433 OF 2023
PETITIONER:
MOHAN KUMAR,AGED 50 YEARS,S/O. RAMASWAMY, 23/10, VINAYAKA
HOUSE, SKV COLLEGE ROAD, KNATTUMKARA.P.O., THRISSUR, 680011
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, KOZHIKODE DISTRICT, PIN - 673104
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY
VADAKARA, KOZHIKODE DISTRICT, PIN - 673104
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
WPC No.17469 of 2023 & conn.cases 81
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 82
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 9958 OF 2024
PETITIONER:
P.G. MATHEW, S/O, VARGHESE, MARINGATTU,AGED 55 YEARS
PUTHUPARAMBIL HOUSE, PERUNNA, THRIKODITHANAM P O,
CHENGANACHERRY, KOTTAYAM DISTRICT, PIN - 686101
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, IDUKKI,
REPRESENTED BY ITS SECRETARY, PIN - 685603
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, IDUKKI, PIN - 685760
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
WPC No.17469 of 2023 & conn.cases 83
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 84
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 43046 OF 2023
PETITIONER:
MADHU.K.,S/O. RAMACHANDRAN, AGED 48 YEARS
KUZHIPPATT HOUSE, SAMOOHAM ROAD, CHALAPPURAM.P.O., KOZHIKODE
DISTRICT, PIN - 673002
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, KOZHIKODE DISTRICT, PIN - 673104
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
VADAKARA, KOZHIKODE DISTRICT, PIN - 673104
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
WPC No.17469 of 2023 & conn.cases 85
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 86
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 13667 OF 2024
PETITIONER:
DAVIS. C.A.,S/O ANTHONY CO, AGED 68 YEARS
CHIRAYATH HOUSE, ELATHURUTH PO, THRISSUR, PIN - 680611
BY ADVS.
O.D.SIVADAS
DEVIKA R.
RESPONDENTS:
1 THE STATE OF KERALA , REPRESENTED BY
SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,CIVIL STATION, PALAKKAD,
REPRESENTED BY ITS SECRETARY, PIN - 678001
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, PALAKKAD, PIN - 678000
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
WPC No.17469 of 2023 & conn.cases 87
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 88
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 16201 OF 2024
PETITIONER:
ABDULLA V.K.,S/O. VEERAN V.K.,AGED 55 YEARS
VALLIKKADAN HOUSE, PATHIRIYAL P.O.,THIRUVALI, MALAPPURAM
DISTRICT, PIN - 676123
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY
THE SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 89
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 90
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 16267 OF 2024
PETITIONER:
MOHAMMED E.,S/O. MAMMAD, EDATHANTHODI,AGED 75 YEARS
HOUSE, ATHANIKKAL, VALLUVAMBRAM P.O., MALAPPURAM DISTRICT,
PIN - 673642
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY THE
SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 91
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 92
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 16276 OF 2024
PETITIONER:
MOHAMMED E,S/O. MAMMAD, EDATHANTHODI,
AGED 75 YEARS,HOUSE, ATHANIKKAL, VALLUVAMBRAM P.O.,
MALAPPURAM DISTRICT, PIN - 673642
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY
THE SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 93
2024:KER:82723
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 94
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 17286 OF 2024
PETITIONER:
E.BASHEER,AGED 58 YEARS
S/O BEERANKUTTY, EDATHIL HOUSE , ORAVIL P.O., NADUVANNUR,
KOZHIKODE DISTRICT, PIN - 673612
BY ADV PRASAD CHANDRAN
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY. MINISTRY OF TRANSPORT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA .REPRESENTED BY ITS SECRETARY, MINI CIVIL STATION,
VATAKARA, PIN - 673101
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT BHAVAN, FORT
P.O. THIRUVANANTHAPURAM, PIN - 695035
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 95
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 17642 OF 2024
PETITIONER:
MYCLE.P.V,AGED 61 YEARS,S/O. VARGHESE, POTTOLIL HOUSE,
EDAKKARA, THALAKKULATHUR, KOZHIKODE, PIN - 673317
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA, KOZHIKODE DISTRICT, PIN - 673104
2 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
VADAKARA, KOZHIKODE DISTRICT, PIN - 673104
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
4 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 96
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 18391 OF 2024
PETITIONER:
SIDHIQUE.P, S/O KUTTIHASAN, AGED 41 YEARS
KOTTERI HOUSE, CHEVARAMBALAM P.O., CHEVAYUR, KOZHIKODE
DISTRICT, PIN - 673017
BY ADV PRASAD CHANDRAN
RESPONDENTS:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF TRANSPORT
GOVERNMENT SECRETARIAT, THIRUVANTHAPURAM, PIN - 695001
2 THE REGIONAL TRANSPORT AUTHORITY,
VATAKARA .REPRESENTED BY ITS SECRETARY, MINI CIVIL STATION,
VATAKARA, PIN - 673101
3 THE KERALA STATE ROAD TRANSPORT CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT, BHAVAN,
FORT P.O. THIRUVANTHAPURAM, PIN - 695035
BY ADV AKHIL SURESH
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 97
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 19418 OF 2024
PETITIONER:
P.G. MATHEW, S/O. GEORGE,AGED 63 YEARS
MARANGATTU HOUSE, THRIKKODITHANAM P.O.,
CHANGANACHERRY,KOTTAYAM DISTRICT, PIN - 686105
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
IDUKKI, REPRESENTED BY SECRETARY, PIN - 686503
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,(REGIONAL TRANSPORT OFFICER),
CIVIL STATION, IDUKKI, PIN - 686503
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 98
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 20801 OF 2024
PETITIONER:
BIBIN T. ALAPPAT, S/O. A.L THOMAS,
AGED 40 YEARS,ALAPPAT HOUSE, PURANATTUKARA P.O, THRISSUR
DISTRICT, PIN - 680551
BY ADVS.
M.JITHESH MENON
P.G.MAHESHKUMAR
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED
BY THE SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD REGIONAL TRANSPORT OFFICE, KENATHUPARAMBU,
KUNNATHURMEDU, CIVIL STATION P.O, PALAKKAD DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 678001
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD REGIONAL TRANSPORT
OFFICE, KENATHUPARAMBU, KUNNATHURMEDU, CIVIL STATION P.O,
PALAKKAD DISTRICT, PIN - 678001
WPC No.17469 of 2023 & conn.cases 99
2024:KER:82723
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, VAZHUTHACAUD, THIRUVANANTHAPURAM,
REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 695014
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 100
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 21405 OF 2024
PETITIONER:
AJITHKUMAR.K.K., AGED 58 YEARS
S/O. KUMAR.G, KAITTIYANICKAL HOUSE, WEST KODIKULAM.P.O.,
KODIKULAM, IDUKKI, PIN - 685582
BY ADV O.D.SIVADAS
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, IDUKKI,
REPRESENTED BY ITS SECRETARY, PIN - 685603
4 THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, IDUKKI, PIN - 685603
5 THE KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 695014
WPC No.17469 of 2023 & conn.cases 101
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 102
2024:KER:82723
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946
WP(C) NO. 38046 OF 2024
PETITIONER:
NIRMAL P.,AGED 31 YEARS
S/O. RADHAKRISHNAN, PRAYAGA, ARUKIZHAYA, MANJERI P.O.,
MALAPPURAM DISTRICT, PIN - 676121
BY ADVS.
SAJU J.VALLYARA
MARIA ANGEL
RESPONDENTS:
1 THE STATE OF KERALA,REPRESENTED BY THE SECRETARY TO
GOVERNMENT, TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLES DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, REPRESENTED BY ITS SECRETARY, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O.,MALAPPURAM DISTRICT, PIN - 676505
5 THE KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT
BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695014
WPC No.17469 of 2023 & conn.cases 103
2024:KER:82723
SRI. RENJITH THAMPAN-SR.ADVOCATE FOR KSRTC
SRI.P.C. CHACKO ASSISTED FOR KSRTC
SRI. SANTHOSH KUMAR-SPL. GP
SRI V.S.SREEJITH G.P.
SRI.S.GOPINATHAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.10.2024 ALONG
WITH WP(C).1253/2024 AND CONNECTED CASES, THE COURT ON 06.11.2024 DELIVERED
THE FOLLOWING:
WPC No.17469 of 2023 & conn.cases 104
2024:KER:82723
JUDGMENT
[WP(C) Nos.17469/2023, 1253/2024, 18105/2023, 18290/2023,
18342/2023, 18654/2023, 18701/2023, 19084/2023, 19823/2023,
20515/2023, 20710/2023, 20747/2023, 20903/2023, 20959/2023,
21007/2023, 21172/2023, 21199/2023, 21269/2023, 21533/2023,
21605/2023, 21606/2023, 21853/2023, 21939/2023, 22187/2023,
22323/2023, 22445/2023, 22494/2023, 23012/2023, 23837/2023,
24655/2023, 24862/2023, 26193/2023, 28457/2023, 30995/2023,
31061/2023, 3195/2024, 35646/2023, 35839/2023, 6606/2024,
6646/2024, 37380/2023, 7452/2024, 8068/2024, 8401/2024,
8829/2024, 9496/2024, 40269/2023, 40433/2023, 9958/2024,
43046/2023, 13667/2024, 16201/2024, 16267/2024, 16276/2024,
17286/2024, 17642/2024, 18391/2024, 19418/2024, 20801/2024,
21405/2024, 38046/2024]
The present batch of writ petitions have been filed by the private
stage carriage operators impugning the Scheme framed in the exercise
of the powers conferred under Section 100(2) of the Motor Vehicles Act,
1988 (the MV Act for short) r/w Clause (b) of Rule 246 of the Kerala Motor
Vehicles Rules, 1989, for passenger road transport service on the routes
2024:KER:82723
which would be run and operated exclusively by the Kerala State
Transport Undertaking. The said scheme has been placed on record as
Ext.P14 in W.P(C) No. 18290 of 2023.
2. In all these writ petitions, almost identical facts and
questions of law are involved, and therefore, the facts of the lead
petition, W.P (C) No. 18290/2023, are taken note of for the purposes of
deciding the issue involved in these batch of writ petitions.
3. The petitioners in these writ petitions are the existing stage
carriage operators, conducting their services on the routes for which the
impugned scheme has been framed. Under the said scheme, the length
of the routes of the petitioners' stage carriage operation has been
restricted to 140 Km, and the petitioners would not be able to apply
for renewal of permits in view of the notifications issued.
4. As per Rule 2(oa) of the Kerala Motor Vehicle Rules 1989(the
KMV Rules for short), 'Ordinary limited stop service' means a service
having a distance of not more than 140 Kms, with one or more stops in
every stage. Rule 2(ua) defines a 'Super Deluxe Service' means a service
2024:KER:82723
that is operated by a fleet owner on a route having a distance of not less
than 300 kms. As per Rule 2(ub), 'Super Express Service' is the service
operated by a fleet owner on a route having a distance of not less than
200 kms. Rule 2(uc) defines a ' Super Fast service' as one operated by a
fleet owner on a route having a distance between 150 kms and 450 kms.
As per Rule 2(ea), 'Fast Passenger Service' is a service that is operated
by a fleet owner with limited stops on a route having a distance of not
less than 70 Kms.
5. Under the aforesaid rules, thus an 'ordinary service' can
operate upto 140 kms and all other classes of services are exclusively
reserved for the fleet owners. The aforesaid Rules came up for
consideration before the Division Bench of this court in O.P No. 8235 of
1999. Vide the judgment dated 30.06.2003, this court struck down the
word 'fleet owner'. This court was of the view that except for KSRTC,
there was no other person/entity in the entire State, who could be said
to be the fleet owner. Therefore, the definition of 'fleet owner' excluded
everyone except the KSRTC for undertaking any other service, except the
2024:KER:82723
ordinary service. This would be violative of Articles 14 and 19 1(g) of the
Constitution of India. This court was of the view that such a definition
of 'fleet owner' was arbitrary unreasonable and militates principle of the
equality principle under Article 14 of the Constitution of India.
Therefore, the definition clause contained in Rule 2 (cb) was found to be
arbitrary and the same was quashed.
6.Brief Facts
A) In exercise of the powers conferred under section 99 of the MV
Act r/w rule 236 of the KMV Rules, the State Government published in
the Official Gazette dated 15.09.2008, a proposal in' Form A' of the
Appendix-1 of the KMV Rules relating to a scheme of road transport
service ( stage carriage service) to be run and operated in KSRTC, in
relation to 31 routes, as noted in Annexure of the said scheme. This
proposal envisaged the operation of the stage carriage services by
KSRTC to the 'partial inclusion' of the existing private services on these
31 routes.
B) The State Government, after considering the objections against
2024:KER:82723
the proposed scheme, published the modified scheme in the Official
Gazette dated 14.07.2009 under Subsection (2) of Section 100 of the MV
Act r/w rule 239 of KMV Rules. The said scheme was challenged in a
batch of writ petitions inter alia on the grounds that the approved
scheme did not indicate that the objections raised by the existing
operators were considered by the State Government and no reasons,
whatsoever, have been stated therein for disregarding the objections
raised by the existing operators.
C) This court held that the State Government by notifying the
approved scheme has substantially complied with the law as laid down
in B. A Linga Reddy vs. Karnataka State Transport Authority [(2015) 4
SCC 515], inasmuch as the proposal was approved not in its entirety but
with modification, which would indicate that the objections were
considered by the State Government under Section 100(2) and thus the
writ petitions were dismissed Vide the judgment in Luka Devassia v.
Regional Transport Authority [2015 SCC Online KER 13897: 2015 KHC
357]
2024:KER:82723
Paragraph 23 of the aforesaid judgment would read as under;
"23. For that reason, if we look at Clause 4 of the proposed scheme, it
only contemplated private operators who were granted permits on or
before 09/05/2006 to continue till the date of expiry of the respective
permits thereafter, the provision indicated that temporary permits alone
will be granted to them and that too, if the STU does not apply for permits
in the said routes. Now, coming to the approved scheme of 2009 there is
a clear indication that the permits issued on or before 09/05/2006 will be
allowed to continue till the date of expiry of their permits and thereafter
regular permits will be granted to them. Therefore, there is clear
indication that a claim for regular permit has been approved in the final
notification. Similarly, in the draft notification, provision was made in
regard to permits issued after 09/05/2006, stating that it shall not be
renewed and neither regular or temporary permit shall be issued under
any circumstances. The said situation in the draft notification has been
modified by which in regard to persons who had obtained permits after
09/05/2006, there is provision to provide temporary permits on expiry of
other regular permits. Of course, being a scheme to exclude other
persons, the permit shall operate only till STU replaces the said routes
with new services. Therefore, it is clear that substantial modification had
been made to the draft proposal and the rights of regular permit holders
/ private operators had been taken into consideration and they are
offered either regular permit in respect of persons who were holding
permits prior to 09/05/2006 and temporary permits for persons who were
having permits after 09/05/2006. This, by itself, indicates a proper
consideration of the materials on record and the objections raised by the
petitioners to the draft publication. In regard to the other objections as
well, when no change has been effected, it does not mean that their
claim has not been considered. Under such circumstances, we are of
the view that while considering the objections raised in terms of S.100(2)
of the Act, 1988, the Government had considered the objections raised
and had modified the scheme substantially. This, by itself indicates
compliance of principles of natural justice. Therefore, we do not think
that the respondent Government had fallen short of the judgments in G.
Nageswara Rao (supra), H. C Narayanappa (supra), Multi Purpose Co -
operative Societies (supra) and B. A Lingareddy (supra). Therefore, we are
of the view that there is substantial compliance of the provisions under
S.100(2) of the 1988 Act and all the contentions urged by the petitioners
in this regard fails."
D) As per Clause 4 of the scheme dated 14.07.2009, the existing
operators in the private sector only have a limited lease of life and the
2024:KER:82723
continued operation of the services was purely conditional and
subject to the State Transport Undertaking not applying for permits in
their routes.
E) The State Government on 08.02.2016, in exercise of the
power conferred under Section 102(1) of the MV Act r/w Rule 246 (1)
published a proposal for modifying the scheme 14.07.2009. The
modification proposal was to save all existing permits granted and
issued as on 14.07.2009, and permit them to operate as 'ordinary' or
'limited stop ordinary service' without making applicable the
maximum distance prescribed for such services under Rule 2(oa) of
the KMV Rules. It was further specified that the maximum distance
prescribed for such services under Rule 2(oa) shall not apply to
'saved permits'. Exemption from a maximum distance (140 Kms) was
necessary to attain the stated objective of saving the permits granted
and issued as of 14.07.2009.
F) The said proposed modified scheme was approved vide the
notification dated 23.03.2017. However, it was stated that the
2024:KER:82723
maximum distance prescribed for 'ordinary' and 'limited stop
ordinary services' under Rule 2(oa) of the KMV Rules should apply to
the saved permits.
G) The said notification 23.03.2017 came to be challenged in
batch of writ petitions. This court vide the judgment 20.08.2018 in
KSRTC v. Saju Varkey [(2018) 4 KLJ 145] quashed the Clause 4 of the
modified scheme 23.03.2017. it was held that maximum distance of
140 Kms prescribed in Rule 2(oa) KMV Rules would not apply to the
'saved permits'. In view of the aforesaid judgment, the permit holders
of the 'saved permits' i.e., the permits granted to the private operators
as on 14.07.2009, including the petitioners, became entitled to
operate the stage carriage services, as 'ordinary' or 'limited stop
ordinary services' without the stipulation with regard to maximum
distance contained Rule 2(oa) of the KMV Rules.
H. After the said judgment in Saju Varkey (supra) the holders of
the saved permits, including the petitioners, herein, applied for the
renewal of their respective permits. The same was objected by the
2024:KER:82723
KSRTC relying on an Executive Order issued by the State Government
dated 01.07.2020 interdicting the transport authorities for renewing
the permits issued to the saved operators, operating on the route
exceeding 140 kms in length. The said Government Order dated
01.07.2020 came to be challenged before this court in a batch of writ
petitions. While the writ petitions challenging the Government Order
dated 01.07.2020 were pending consideration before this court, the
State Government, invoking Section 102(1) of the MV Act, published
a draft scheme dated 14.09.2020 to further modify the scheme dated
23.03.2017. Clause 4 of the said scheme prescribed that all '
operators of 'saved permit' issued upto 14.07.2009 can operate as
ordinary service alone, subject to maximum route length of 140 kms.
I. In the aforesaid scheme, the Government proposed to
decline the 'limited stop ordinary services' to 'saved permits. Under
the proposed Scheme, the private operators would not operate the
route with a length of more than 140 kms. Several objections had
been filed against the said scheme.
2024:KER:82723
J. In the meantime, the KSRTC had filed a Writ Appeal No.1156
of 2022 against the judgment in KSRTC vs. Saju Varkey (supra), and
an interim order was granted by the Division Bench. Accordingly, the
Secretary, RTAs declined to issue temporary permits to the private
stage carriage operators for more than 140 Kms. However, the
Government issued a notice with direction to grant temporary permits
to the private operators for a duration of four months, irrespective of
the route length. Accordingly, temporary permits to the private stage
carriage operators for more than 140 Kms were issued, and they
continued their operations. This court also modified the earlier
interim order vide its order dated 12.04.2023 in W.A No.1156 of 2022;
it was directed that those operators who had valid permits as of the
date of the disposal of the writ petitions should continue to enjoy the
temporary permits till further orders were passed in these matters.
The challenge to this order dated 12.04.2023 was made before the
Supreme Court in SLP (Civil) No.9112 of 2023. On the basis of the said
interim order, the RTA issued temporary permits, and the stage
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carriages with a route length of more than 140 Kms were permitted to
continue. Thereafter, the State Government issued a final notification
for publishing the scheme dated 03.05.2023 / 04.05.2023, which is
the subject matter of challenge before this Court.
7. Submissions:-
The learned counsel for the petitioners have advanced the
following primary submissions, challenging the final notification
dated 03.05.2023 / 04.05.2023.
i. There is nothing on record to suggest that any consideration was
given to the objections raised by the petitioners against the proposed
scheme, except for stating in the notification that the objectors were
heard. There is no separate record of proceedings that would
disclose how the objections were considered and disposed of. It is
therefore, submitted that in absence of consideration accorded to
the objections to the proposed modification of the existing scheme,
final notification dated 03.05.2023 /04.05.2023 cannot be said to
have been issued in compliance with the requirement of the law as
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per Chapter VI of the Motor Vehicles Act, 1988, particularly Section
102 of the Act.
ii. Section 102(2) mandates the State Government to publish any
modification proposal of the existing scheme in the Official Gazette
and in one of the newspaper of regional language having circulation
in the area which is proposed to be covered by such modification,
together with the date, not less than 30 days from the publication in
the Official Gazette and time and place where the representations
received in this behalf will be heard by the State Government. It is also
submitted that under Rule 246 of the KMV Rules, any scheme by the
State Government under Section 102 (1) of the MV Act for modifying
an approved scheme, the proposal and final notification are required
to be published in Form (E) and in Form (F) of the Appendix -I of the
KMV Rules respectively.
iii. Form (E) prescribes the time, date, and place of hearing given to
the objectors. The draft scheme published to modify the existing
scheme in Form (E) did not prescribe time, date, and place of hearing
2024:KER:82723
of the objections. Therefore, the said modification proposal itself was
invalid / defective as it was against the mandatory requirement of the
rules. Several persons could not object to the draft scheme nor did
participate in the hearing in absence of date, time and place in Form
'E'. Therefore, the final notification is bad in law and liable to be set
aside as the draft notification was a defective notification.
iv. The mandate of Section 102 is for the State Government to modify
or cancel an existing scheme in the public interest, which would
suggest that after complying with the mandatory requirements under
Section 102 r/w relevant Rules, the final notification should be
published immediately. In the present case, the draft notification was
issued on 14.09.2020, and the final notification was published on
04.05.2023, which would suggest that there was no public interest
involved in modifying the existing scheme.
V. On the other hand, Adv. Renjith Thampan, the learned Senior
counsel assisted by Adv. P.C Chacko, appearing for KSRTC has
submitted that the final scheme has been published strictly in
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accordance with the mandate of the law as prescribed under the MV
Act and the Rules made thereunder. The objections were invited and
objectors were heard. After giving consideration to their objections,
the authority did not find any substance in their objections and the
final notification dated 03.05.2023/ 04.05.2023 was published. The
final notification would disclose that the objections were considered.
Law does not require that detail reasons should be given for rejecting
the objections. If the final notification indicates that objections have
been considered, it is sufficient compliance of law and absence of
reasons would not make the notification bad in law. It is further
submitted that Rule 246 of KMV Rules contemplates issuing the final
notification in Form 'F'. The final notification has been issued strictly
as per requirement of Form 'F'. Therefore, there has been sufficient
compliance of the provisions of the law.
VI. Learned Senior Counsel for the respondents has further
submitted that unlike Section 100, there is no time limit prescribed
for publication of the final scheme under Section 102. Therefore, the
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delay in publication of the final notification would not make the
notification bad in law.
VII. Adv. P. Santhosh Kumar, Special Government Pleader
(Motor Vehicles), Adv. S. Gopinathan, the learned Senior Government
Pleader and Adv. V.S Sreejith, learned Government Pleader appeared
in all cases for State have made similar submissions as advanced on
behalf of the KSRTC.
8. Relevant Provisions:-
Before adverting to the rival contentions and submissions
advanced on behalf of the parties, it is appropriate to take note of the
statutory scheme under the MV Act, and the Rules made thereunder.
Under Chapter VI, the Government has the power to prepare the
scheme for road transport services of State Transport Undertaking
and the power to cancel or modify such a scheme as per the
provisions of Chapter VI and the Rules made thereunder.
9. Section 99 prescribes, "if the State Government is of the
considered opinion that for the purposes of providing an efficient,
2024:KER:82723
adequate, economical and properly co-ordinated road transport
service, it is necessary in the public interest that road transport
services in general or any particular class of such service in relation
to any area or route or portion thereof should be run and operated by
the State Transport Undertaking, whether to the exclusion, complete
or partial, of other persons the State Government may formulate
proposal regarding a scheme giving particulars of the nature of the
services proposed to be rendered, the area or route proposed to be
covered and other relevant particulars. This proposed scheme is to
be published in the Official Gazette and not less than one newspaper
in the regional language circulating in the area or route proposed to
be covered by such scheme."
10. The objections to the said proposal are to be received in 30
days from the date of the publication of the draft scheme and the
State Government is required to give consideration to the objections
after giving an opportunity of hearing to the objectors, and
thereafter, the final notification is to be published within an outer
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limit of one year from the date of publication of the proposed
scheme. Thus, the State Government may create a complete
monopoly / partial monopoly on a route/ routes or area for providing
transport services in general or in particular class in favour of the
State Road Transport Undertaking, if it is of the opinion that the
public interest demands such monopoly for providing an efficient,
adequate, economical and properly coordinated road transport
service in the area or route.
11. Section 102 empowers the State Government to cancel or
modify the existing scheme formulated under Section 100 of MV Act.
Section 102 of the Motor Vehicles Act, 1988 would read as
under :-
"102. Cancellation or modification of scheme. -
(1) The State Government may, at any time, if it considers necessary,
in the public interest so to do, modify any approved scheme after
giving
(i)the State transport undertaking; and
(ii)any other person who, in the opinion of the State Government, is
likely to be affected by the proposed modification,
an opportunity of being heard in respect of the proposed
modification.
(2)The State Government shall publish any modification proposed
under sub-section (1) in the Official Gazette and in one of the
newspapers in the regional languages circulating in the area in which
it is proposed to be covered by such modification, together with the
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date, not being less than thirty days from such publication in the
Official Gazette, and the time and place at which any representation
received in this behalf will be heard by the State Government."
12. From a reading of the provision of Section 102, it is
evident that the government may modify at any time an existing
scheme to create a partial or complete monopoly in favour of State
Road Transport undertaking if the State Government considers it
necessary in the public interest to do so. However, before
modifying or cancelling the scheme, the State Government is
required to give an opportunity to be heard to the State Transport
Undertaking and any other persons who, in the opinion of the State
Government, is /are likely to be affected by the proposed
modifications.
13. Under Section 102(2), the proposed modification
scheme is to be published in an Official Gazette and in one of the
newspapers in the regional languages circulating in the area in
which it is proposed to be covered by such modification together
with the date, time and place at which any representation received
in this behalf will be heard by the State Government. However, the
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time for hearing the representation should not be less than 30 days
from the date of the publication of the notification.
14.Under Section 103 of the Act, for the purpose of giving
effect to the approved scheme in respect of the notified area or
notified routes, transport authorities may refuse to entertain any
application for grant or renewal of any other permit, reject any other
application as may be pending, cancel any existing permit, or
modify the terms of any existing permit.
Section 103 of the Motor Vehicles Act would read as
under:-
"103. Issue of permits to State transport
undertakings.--
(1) Where, in pursuance of an approved scheme, any State
transport undertaking applies in such manner as may be prescribed
by the State Government in this behalf for a stage carriage permit or
a goods carriage permit or a contract carriage permit in respect of a
notified area or notified route, the State Transport Authority in any
case where the said area or route lies in more than one region and
the Regional Transport Authority in any other case shall issue such
permit to the State transport undertaking, notwithstanding anything
to the contrary contained in Chapter V.
(2) For the purpose of giving effect to the approved scheme in
respect of a notified area or notified route, the State Transport
Authority or, as the case may be, the Regional Transport Authority
concerned may, by order,--
(a) refuse to entertain any application for the grant or renewal of any
other permit or reject any such application as may be pending;
(b) cancel any existing permit;
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(c) modify the terms of any existing permit so as to--
(i) render the permit ineffective beyond a specified date;
(ii) reduce the number of vehicles authorised to be used under the
permit;
(iii) curtail the area or route covered by the permit in so far as such
permit relates to the notified area or notified route.
(3) For the removal of doubts, it is hereby declared that no appeal
shall lie against any action taken, or order passed, by the State
Transport Authority or any Regional Transport Authority under sub-
section (1) or sub-section (2)."
15.Section 104 further prescribes that after the Scheme
is published under Section 100(3) in respect of any notified area or
route, the State Transport Authorities shall not grant any permit
except in accordance with the provisions of the scheme. However,
where no application for a permit has been made by the State
Transport Undertaking in respect of any notified area or notified
route, in pursuance of the approved scheme, a temporary permit
may be granted to any person in respect of such notified area or
notified route, subject to the condition that such permit shall
be seized to be effective on issuance of permit to the State
Transport Undertaking in respect of that area or route.
16.Section 105 provides for compensation and payment
thereof. In case an existing permit is cancelled or modified under
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Section 103, the State Transport Authority is required to
compensate the holder of the permit, the amount of which shall be
determined in accordance with the provisions of Section 105(4) &
17.Section 107 empowers the State Government to make
Rules to implement the provisions of Chapter VI of the Kerala Motor
Vehicles Act.
Section 107 of the Motor Vehicles Act would read us under:-
107. Power of State Government to make rules. -
(1) The State Government may make rules for the purpose of
carrying into effect the provisions of this Chapter.
(2)In particular and without prejudice to the generality of the
foregoing power, such rules may provide for all or any of the
following matters, namely:
(a)the form in which any proposal regarding a scheme may be
published under section 99;
(b)the manner in which objections may be filed under sub-
section (1) of section 100;
(c)the manner in which objections may be considered and
disposed of under sub-section (2) of section 100;
(d)the form in which any approved scheme may be published
under sub-section (3) of section 100;
(e)the manner in which application under sub-section (1) of
section 103 may be made;
(f)the period within which the owner may claim any article found
left in any transport vehicle under section 106 and the manner
of sale of such article;
(g)the manner of service of orders under this Chapter;
(h)any other matter which has to be, or may be, prescribed"
18. Analysis:-
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a. From reading of Section 107, it is evident that, the form in
which any proposal regarding a scheme may be published under
Section 99, the manner in which the objections may be filed under
Section 100(1), the form in which any approved scheme is to be
published etc are within the domain of the State Government.
b.In exercise of the powers conferred under Section 107, the
State Government has framed the Rules and prescribed the form
under the Kerala Motor Vehicles Rules 1989 in (Appendix-I). Rule
246 of the KMV Rules, provides for the manner of publication of the
proposal to modify the approved scheme under Section 102 in
Form (E) and the final scheme in Form (F) as provided in Appendix-I
of the said Rules.
Rule 246 of the Kerala Motor Vehicles Rules, 1989 would read
as under:-
"246.Modification of approved scheme.‐
(a) Any scheme by the State Government under subsection (1) of Section
102 of the Act to modify an approved scheme shall be in Form "E" and shal
l be published in the Official Gazette and in not less than one daily newsp
aper in the regional language circulating in the area involved. A copy of
this scheme shall be sent to the State Transport Undertaking and to
any other person, who in the opinion of the State Government is likel
y to be affected by the proposed modification. Copy shall also be sent to
the Secretary of the State Transport Authority and the Regional Transport
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Authority concerned.
(b) The State Transport Undertaking or the other person concerned may,
within thirty days from the date of publication of the scheme in the
Gazette, file objections thereto, before the Secretary to Government,
Public Works and Transport Department, Government Secretariate, Triv
andrum. The objection shall be in the form of a memorandum setting forth
concisely the grounds of objection, and shall be signed by the objector or
his authorised representative. Six additional copies of the memorandum
shall also be sent.
(c) The objection shall be heard by the same authority and in the same ma
nner as provided in Rule 238.
(d) Any scheme as modified by Government under sub‐
section (1) of Section 102 of the Act shall be notified in the Gazette in For
m "F"."
d.Rule 246 of the KMV Rules, is couched in language that
mandates the publication of the proposed scheme and the final
scheme in Form (E) & (F) respectively. Therefore, the question that
needs to be considered is, when the proposed scheme was not
published in compliance with the provisions of Rule 246 in Form
(E), then whether the final notification would be invalid as the
proposed scheme published was defective and not as per the
mandate of Rule 246 of the KMV Rules.
19. Important decisions:-
After taking note of the aforesaid relevant statutory
provisions on the subject, it would be appropriate to take note of
the relevant case laws on the subject.
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20. The Constitutional Bench of the Supreme Court in H.C
Narayanappa v. State of Mysore and others [AIR 1960 SC 1073
; 1960 KHC 729], while considering the objections to a scheme
published by the State Government under Section 68 C of the
Motor Vehicles Act, 1939 held that under the provisions of
Section 68 D of the Motor Vehicles Act, 1939, the State
Government was under a duty to act judicially in considering the
objections and in approving or modifying the scheme proposed
by the Transport Undertaking.
21.The Supreme Court held that Section 68 D of the Motor
Vehicles Act, 1939, conferred upon the persons likely to be
affected by the proposed scheme an opportunity to put forth their
objections and make representation to the State Government.
However, the ultimate order passed by the authority would not be
opened to challenge either on the ground that another view could
have been possible on the objections or that detailed reasons
were not given for upholding or rejecting the contentions raised
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by the objectors.
Paragraphs 13 and 14 of the said judgment are extracted
hereunder:-
13.The plea that the Chief Minister who approved the scheme under S.,
68D was biased has no substance. Section 68D of the Motor Vehicles Act
undoubtedly imposes a duty on the State Government to act judicially in
considering the objections and in approving or modifying the scheme
proposed by the transports undertaking. Gullapalli Nageswara Rao v.
Andhra Pradesh State Road Transport Corporation and another(1). It is
also true that the Government on whom the duty to decide the dispute
rests, is substantially a party to the dispute but if the Government or the
authority to whom the power is delegated acts judicially in approving or
modifying the scheme, the approval or modification is not open to
challenge on a presumption of bias. The Minister or the officer of the
Government who is invested with the power to hear objections to the
scheme is acting in his official capacity and unless there is reliable
evidence to show. that he is biased, his decision will not be liable to be
called in question, merely because he is, a limb of the Government. The
Chief Minister of the State has filed an affidavit in this case stating that
the contention of the petitioners that he was " biased in favour of the
scheme was baseless he has also stated that he heard
such objections and representation& as were made before him and he
had given the fullest opportunity to the objectors to submit their
objections individually. The Chief Minister has given. detailed reasons for
approving the scheme and has dealt with such of the objections as he
says were urged before him. In the last para. of the reasones given, it is
stated that the Government have heard all the arguments advanced on
behalf of the operators and " after: giving full consideration-to them, the
Government have come to (1959) Supp. 1 S.C.R.319 the conclusion that
the scheme is necessary in the interest of the public and is accordingly
approved subject to the modifications that it shall come into force on
May 1, 1959 ". In the absence of any evidence controverting these
averments, the plea of bias must fail.
14.The argument that the Chief Minister did not give genuine
consideration " to the objections raised by operators to the scheme in the
light of the conditions prescribed has no force. The order of the Chief
Minister discusses the questions of law as well as questions of fact.
There is no specific reference in the order to certain objections which
were raised in the reply filed by the objectors, but we are, on that account,
unable to hold that the Chief Minister did not consider those objections.
The guarantee conferred by s. 68D of the Motor Vehicles Act upon
persons likely to be affected by the intended scheme is & guarantee of an
opportunity to put forth their objections. and to make representations to
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the State Government against the acceptance of the scheme. This
opportunity of making representations and of being heard in support
thereof may be regarded as real only if in the consideration of the
objections, there is a judicial approach. But the Legislature does not
contemplate an appeal to this Court against the order passed by the
State Government approving or modifying the scheme. Provided the
authority invested with the power to consider the objections gives an
opportunity to the objectors to be heard in the matter and deals with the
objections in the light of the object intended to be secured by the
scheme, the ultimate order passed by that authority is not open to
challenge either on the ground that another view may possibly have been
taken on the objections or that detailed reasons have not been given for
upholding or rejecting the contentions raised by the objectors."
22.The Supreme Court thus, held that the opportunity to
make representation and be heard in support of it should be real
only if the objections were considered using a judicial approach.
Detailed reasoning may not be required, but the order must
reflect that the authority has considered the objections
judicially.
23.In Rasid Javed Another vs. State of Uttarpradesh [
2010 (7) SCC 781], considered the provision of Sections 99,100
and 102 and held that the nationalised scheme published under
the Motor Vehicles Act, 1939 will continue until duly modified
under the provisions of Motor Vehicles Act, 1988 in accordance
with its provisions. It was further held that the Officer appointed
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by the State Government to hear objections in respect of the
proposed modified scheme under Section 102 (1) & (2) would
have limited authority of hearing given to said authority by the
State Government and the same cannot be treated as enlarged
in its scope and he must confine his activity within the four
corners of the powers vested in him. If the authority empowered
to hear the objections on behalf of the State Government, as a
delegate acts beyond the powers vested in him, his action
cannot have any legal sanction unless ratified by the delegator.
24. Section 102 makes it manifestly clear that
modification of the approved scheme may be done by the State
Government in the public interest after giving the opportunity of
being heard in respect of the proposed modification to the State
Transport Undertaking and the persons likely to be affected by
the proposed modification. If the State Government delegates
the power of hearing to an authority, the said authority cannot
approve the proposed modification of the approved scheme.
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Paragraphs 49 to 51 of the said judgment are extracted
hereunder: -
"49. On behalf of the appellants, it was contended that in
the proposed modification published in the Official Gazette on 16-
4-1999, the authority to hear the objections/representations was
given to Shri Zamiruddin, Special Secretary and Additional Legal
Remembrancer and the said Hearing Authority after hearing the
objections of the affected persons and UPSRTC approved the
proposed modification and rejected the objections received in this
regard and the approval by the Hearing Authority of the proposed
modification by his order dated 11-10-1999 is the approval of the
State Government.
50. Is the order dated 11-10-1999 of the Hearing Authority
approving the proposed modification published in the Official
Gazette dated 16-4-1999, an order of the State Government
modifying the approved Scheme of 1993 under Section 102(1) of the
1988 Act? The answer has to be in the negative because Shri
Zamiruddin was given authority to hear the representations
received by the State Government to the proposed modification but
no authority was given to him to approve the proposed modification
or modify the approved scheme. The Notification dated 16-4-1999
does not empower the Hearing Authority to approve or modify the
scheme; he has only been empowered to hear the objections.
51. That a person who hears must decide and that divided
responsibility is destructive of the concept of judicial hearing is too
fundamental a proposition to be doubted. This settled principle has
also been highlighted by this Court in Gullapalli Nageswara Rao but
based on such principle the limited authority of hearing given to the
Hearing Authority by the State Government cannot be treated as
enlarged in its scope. A delegatee must confine his activity within
four corners of the powers invested in him and if he has acted
beyond that, his action cannot have any legal sanction unless
ratified by the delegator."
25.The Supreme Court in B. A Linga Reddy vs.
Karnataka State Transport Authority [(2015) 4 SCC 515], after
considering the provisions of Chapter VI of the M V Act and
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Sections 68 C to 68 E of the Kerala Motor Vehicles Act, 1939,
held that the modification of a scheme is a quasi-judicial
function and while modifying or canceling a scheme, the State
Government is duty bound to consider the objections and give
reasons either to accept or reject them. It is the duty of the
State to give reasons and to pass a speaking order to exclude
the arbitrariness in action. The State is supposed to act in
the public interest while exercising powers under Section 102.
The requirement of proper hearing, consideration of objections
judicially and passing reasoned order pursuance of the
objections are the mandatory requirements of the law and non
compliance therewith would render modification/cancellation
of the scheme invalid.
Paragraph 17 of the said judgment is extracted
hereunder:-
"17. It is apparent from the provisions that the scheme is framed
for providing efficient, adequate, economical and properly co-
ordinated road transport service in public interest. Section
102 of the Act of 1988 does not lay down the requirement of
recording any express finding on any particular aspect; whereas
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the duty is to hear and consider the objections. It requires the
State Government to act in public interest to cancel or modify a
scheme after giving the State Transport Undertaking or any other
affected person by the proposed modification an opportunity of
hearing. The State is supposed to be acting in public interest
while exercising the power under the provision. However, that
does not dispense with the requirement to record reasons while
dealing with objections. Modification of the scheme is a quasi-
judicial function while modifying or cancelling a scheme. The
State Government is duty-bound to consider the objections and
to give reasons either to accept or reject them. The rule of reason
is anti-thesis to arbitrariness in action and is a necessary
concomitant of the principles of natural justice."
26. Conclusions:-
From the impugned scheme, it is evident that there are
no reasons even in brief coming forth for rejecting the
objections filed by the petitioners to the proposed scheme
dated 14.09.2020 except for the saying that the objections
were considered, and objectors were heard as mentioned in
the final impugned notification dated 03.04.2023 /
04.05.2023.
27.The counter affidavit filed on behalf of the State
Government does not disclose any material suggesting in
what manner the objections were considered and rejected,
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and reasons thereof. The proposed scheme for modification
of the existing scheme was published on 14.09.2020 and the
modified scheme was published verbatim as the proposed
scheme on 03.05.2023 /04.05.2023. If the State Government
was of the opinion that the modification of the existing
scheme was in public interest, then the final modified
scheme ought to have been published immediately after
hearing the objectors. Here the final notification came after
more than two years and eight months from the date of
proposal.
28.Though a scheme cannot be said to be invalid, if it is
the same as was proposed. However, the order must disclose
that due consideration has been given to the objections, and
some reasons must come forth for rejecting the objections.
The Supreme Court in the case of B. A Linga Reddy (supra)
held that the State Government acts as a quasi-judicial
authority while considering the objections and in absence of
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the reasons for rejecting the objections, the final scheme is
rendered illegal.
29.I am of the view that the final notification suffers from
illegality, inasmuch as there is nothing on record to suggest
that due consideration was given to the objections filed by the
petitioners and others and that they were rejected by some
reasoned order.
30.The submission advanced on behalf of the learned
Senior Counsel for the KSRTC that if the scheme is published
in Form 'F' of (Appendix-I) of the KMV Rules, it would be
sufficient compliance with the requirement of the law, has no
force. The final scheme is published in Form (F), but the
reasons for disposing/rejecting the objections must come
forth from the order passed by the competent authority, who
considered the objections and heard the objectors.
31. Even otherwise, as Adv. Gopinathan Nair, pointed
out that the proposed scheme was not compliant to the
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mandatory requirement of Rule 246 of KMV Rules, inasmuch
as the proposed scheme published on 14.09.2020 did not
mention the place, date and time for hearing objections,
which is the mandatory requirement of Rule 246. The
proposed notification in Form 'E' was defective, and therefore,
the final notification cannot be said to be in accordance with
law. I find substance in the said submission of the learned
counsel for the petitioners.
In view of the aforesaid, the batch of writ petitions are
allowed and the impugned notification dated 03/04.05.2023,
is hereby set aside. However without costs.
Sd/- D. K. SINGH
JUDGE
SJ
2024:KER:82723
APPENDIX OF WP(C) 1253/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P2 TRUE COPY OF THE REGULAR PERMIT DATED 3.07.2023
ISSUED BY THE RESPONDENT TO THE PETITIONER.
Exhibit P3 TRUE COPY OF THE TIMING ALLOTTED BY THE
RESPONDENT TO THE PETITIONER'S SERVICE AS PER
PROCEEDING DATED 10.04.2023.
Exhibit P4 TRUE COPY OF THE INTERIM ORDER ISSUED BY THIS
HON'BLE COURT IN WP(C) NO. 42814 OF 2023 DATED
19.12.2023
Exhibit P5 TRUE COPY OF THE REQUEST DATED 06.07.2023
SUBMITTED BY THE PETITIONER TO THE RESPONDENT.
Exhibit P6 TRUE COPY OF THE JUDGMENT IN DATED 25.08.2023 IN
WP (C) NO. 28762 OF 2023 RENDERED BY THIS HON'BLE
COURT
Exhibit P7 TRUE COPY OF THE REQUEST DATED 11.10.2023
SUBMITTED BY THE PETITIONER TO THE RESPONDENT.
2024:KER:82723
APPENDIX OF WP(C) 18105/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DRAFT SCHEME DATED 15TH
SEPTEMBER, 2008
Exhibit P2 TRUE COPY OF THE FINAL SCHEME DATED 14TH JULY,
2009 (RELEVANT EXTRACT ONLY)
Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN (2015) 4
SCC 515 (B.A. LINGA REDDY V. K.S.T.A) DATED 18TH
DECEMBER, 2014
Exhibit P4 TRUE COPY OF THE DECISION REPORTED IN 2015 SCC
ONLINE KER 13897 DATED 10TH APRIL, 2015
Exhibit P5 TRUE COPY OF THE DRAFT SCHEME DATED 08TH
FEBRUARY, 2016 (RELEVANT EXTRACT ONLY)
Exhibit P6 TRUE COPY OF THE APPROVED SCHEME DATED 23RD
MARCH, 2017 (RELEVANT EXTRACT ONLY)
Exhibit P7 TRUE COPY OF THE NOTIFICATION DATED 15TH MARCH,
Exhibit P8 TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY, 2023
[S.R.O NO; 537/2023]
Exhibit P9 TRUE COPY OF THE DRAFT SCHEME DATED 14TH
SEPTEMBER, 2020
RESPONDENT EXHIBITS
Exhibit-R2(a) True copy of the notification vide no. 26929-TB3/66/PW
dated 12.10.1966 issued by the Government of Kerala.
Exhibit-R2(b) True copy of the judgment in Rahul Tom vs. KSRTC dated
20.08. 2001 reported in 2001 (3) KLT 261
Exhibit-R2(c) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723.
2024:KER:82723
APPENDIX OF WP(C) 18290/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DRAFT SCHEME DATED 15TH
SEPTEMBER, 2008
Exhibit P2 TRUE COPY OF THE FINAL SCHEME DATED 14TH JULY,
2009 (RELEVANT EXTRACT ONLY)
Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN (2015) 4
SCC 515 (B.A. LINGA REDDY V. K.S.T.A) DATED 18TH
DECEMBER, 2014
Exhibit P4 TRUE COPY OF THE DECISION REPORTED IN 2015 SCC
ONLINE KER 13897 DATED 10TH APRIL, 2015
Exhibit P5 TRUE COPY OF THE DRAFT SCHEME DATED 08TH
FEBRUARY, 2016 (RELEVANT EXTRACT ONLY)
Exhibit P6 TRUE COPY OF THE MODIFIED APPROVED SCHEME DATED
23RD MARCH, 2017 (RELEVANT EXTRACT ONLY)
Exhibit P7 TRUE COPY DECISION REPORTED IN 2018 SCC ONLINE
KER 3454 DATED 20TH AUGUST, 2018
Exhibit P8 TRUE COPY OF THE GOVERNMENT ORDER DATED 1ST JULY,
Exhibit P9 TRUE COPY OF THE DRAFT SCHEME DATED 14TH
SEPTEMBER, 2020 (RELEVANT EXTRACT ONLY)
Exhibit P10 TRUE COPY OF THE OBJECTION DATED 06.10.2020 FILED
BY THE 1ST PETITIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED 05.10.2020 FILED
BY THE 4TH PETITIONER
Exhibit P12 TRUE COPY OF THE JUDGMENT IN WPC NO: 11074 OF
2020 DATED 12TH JANUARY, 2022
Exhibit P13 TRUE COPY OF THE ORDER DATED 12TH APRIL, 2023 IN
WA NO: 780 OF 2022
2024:KER:82723
Exhibit P14 TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY, 2023
[S.R.O NO; 537/2023]
RESPONDENT EXHIBITS
Exhibit-R6(a) True copy of the notification dated 16.07.2013
vide G.O.P No. 73/2013 Trans issued by Government
of Kerala
Exhibit-R6(b) True copy of the notification vie G.O.(P) No.
6/2017/Trans. dated 15.03.2017
Exhibit-R6(c) True copy of the judgment dated 24.01.2012 in
Quilon District Private Bus Operators Association
Vs The Regional Transport Authority Kollam and
Ors in W.A. No. 62 of 2012 of this Hon'ble Court
.
Exhibit-R6(d) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723.
Exhibit-R6(e) TRUE COPY OF THE LIST OF 242 TAKE OVER SERVICE
OPERATED BY THE KSRTC DATED 17.08.2023 .
PETITIONER EXHIBITS
Exhibit P15 A true copy of the judgment dated 26.05.2023 in
WA No: 780 of 2022 and connected Cases
Exhibit P16 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO KL-
05-AR-5455 VALID TILL 03.06.2023
Exhibit P16(a) A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO KL-
05-AQ-8056 VALID TILL 04.06.2023
Exhibit P16(b) A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO KL-
05-AQ-7268 VALID TILL 05.06.2023
Exhibit P16(c) A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO KL-
78-4590 VALID TILL 06.06.2023
2024:KER:82723
Exhibit P16(d) A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO KL-
05-AT-9005 VALID TILL 10.03.2023
Exhibit P17 A TRUE COPY OF THE CIRCULAR DATED 19.06.2023
2024:KER:82723
APPENDIX OF WP(C) 18342/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION GO (P) NO.
6/2017/TRAN DATED 15.03.2017 PUBLISHED VIDE SRO
NO.127/2017 BY THE GOVERNMENT.
Exhibit P2 TRUE COPY OF THE G.O. (P) NO.8/2017/TRANS DATED
23.3.2017 PUBLISHED BY SRO NO.151/2017 ISSUED BY
THE GOVERNMENT
Exhibit P3 TRUE COPY OF THE DAFT SCHEME ISSUED NOTIFICATION
NO.B1/13/2016/TRANS. DATED 14.9.2020 ISSUED BY
THE GOVERNMENT
Exhibit P4 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023
RESPONDENT EXHIBITS
Exhibit-R5(a) True copy of the notification vide no. 26929-
TB3/66/PW dated 12.10.1966 issued by the
Government of Kerala.
Exhibit-R5(b) True copy of the judgment in Rahul Tom vs. KSRTC
dated 20.08.2001, reported in 2001 (3) KLT 261
Exhibit-R5(c) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723 .
2024:KER:82723
APPENDIX OF WP(C) 18654/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MODIFIED APPROVED SCHEME DATED
23RD MARCH, 2017 (RELEVANT EXTRACT ONLY)
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMITS ISSUED TO THE
PETITIONERS ON 26TH APRIL, 2023
Exhibit P3 TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY, 2023
[S.R.O NO; 537/2023]
Exhibit P4 TRUE COPY OF THE DRAFT SCHEME DATED 14TH
SEPTEMBER, 2020 (RELEVANT EXTRACT ONLY)
RESPONDENT EXHIBITS
Exhibit-R2(a) True copy of the notification dated 16.07.2013
vide G.O.P No. 73/2013 Trans issued by Government
of Kerala
Exhibit-R2(b) True copy of the notification vie G.O.(P) No.
6/2017/Trans. dated 15.03.2017
Exhibit-R2(c) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723
2024:KER:82723
APPENDIX OF WP(C) 18701/2023
PETITIONER EXHIBITS
Exhibit P 1 TRUE COPY OF THE NOTIFICATION GO (P) NO.
6/2017/TRAN DATED 15.03.2017 PUBLISHED VIDE THE
SRO NO.127/2017 BY THE GOVERNMENT.
Exhibit P 2 TRUE COPY OF THE G.O. (P) NO.8/2017/TRANS DATED
23.3.2017 PUBLISHED BY SRO NO.151/2017 ISSUED BY
THE GOVERNMENT.
ExhibitP3 TRUE COPY OF THE G.O. (MS) NO.22 / 2020/ TRANS.
DATED 1.7.2020 WITHDRAWING G.O. (P) NO.45/ 2015/
TRANS. DATED 20.8.2015.
Exhibit P4 THE COPY OF THE DRAFT SCHEME DATED 14.09.2020
Exhibit P5 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED VIDE
Exhibit P6 THE COPY OF THE REGULAR PERMIT OF THE PETITIONER
VALID TILL 9.09.2021
Exhibit P7 THE PETITIONER HAD SUBMITTED APPLICATION FOR
FURTHER TEMPORARY PERMIT DATED 6.03.2023
RESPONDENT EXHIBITS
Exhibit-R5(a) True copy of the notification dated 16.07.2013
vide G.O.P No. 73/2013 Trans issued by Government
of Kerala
Exhibit-R5(b) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723
2024:KER:82723
APPENDIX OF WP(C) 19084/2023
PETITIONER EXHIBITS
Exhibit1 TRUE COPY OF THE TEMPORARY PERMITS ISSUED TO THE
PETITIONERS ON 26TH APRIL, 2023
Exhibit P2 TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY, 2023
[S.R.O NO.537/2023] (RELEVANT EXTRACT ONLY)
Exhibit P3 TRUE COPY OF THE NOTICE (UNDATED) OF THE 2ND
RESPONDENT DIRECTING STOPPAGE OF STAGE CARRIAGES
FROM 9TH JUNE, 2023 ONWARDS
Exhibit P4 TRUE COPY OF THE STOP MEMO DATED 9TH JUNE, 2023
2024:KER:82723
APPENDIX OF WP(C) 19823/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P2 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 15.9.2020.
Exhibit P3 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
NO.G.O.[P] NO.13/2023/TRANS.
Exhibit P4 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
Exhibit P5 THE TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO
THE PETITIONER IN RESPECT OF VEHICLE BEARING
REGISTRATION NUMBER KL-78-A-0305 DATED 15.06.2023
RESPONDENT EXHIBITS
Exhibit-R2(a) True copy of the notification vide no. 26929-
TB3/66/PW dated 12.10.1966 issued by the
Government of Kerala
Exhibit-R2(b) True copy of the judgment in Rahul Tom vs. KSRTC
dated 20.08.2001 reported in 2001 (3) KLT 261
Exhibit-R2(c) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723
2024:KER:82723
APPENDIX OF WP(C) 20515/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 24.10.2014
Exhibit P2 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 26.5.2022
Exhibit P3 TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG
WITH THE RENEWAL APPLICATION DATED 19.2.2018
Exhibit P4 TRUE COPY OF THE ORDER OF THE TRIBUNAL M.P.NO
437/2022 IN M.V.A.A 96/2022DATED 06.06.2022
Exhibit P5 TRUE COPY OF THE REGULAR PERMIT SHOWING THE
VALIDITY OF THE EXTENDED PERIOD UP TO 2.8.2023
DATE NILL
Exhibit P6 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 9.6.2023
2024:KER:82723
APPENDIX OF WP(C) 20710/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
P.ST.10/76/1996 ISSUED BY THE 5TH RESPONDENT TO
THE 1ST PETITIONER'S VEHICLE KL-56-L-2891 DATED
10.03.2015
Exhibit P2 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
P.ST.9/1029/1997 ISSUED BY THE 7TH RESPONDENT TO
THE 2ND PETITIONER'S VEHICLE KL-47-B-1961 DATED
30.03.2019
Exhibit P3 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
P.ST.9/6110/1994 ISSUED BY THE 7TH RESPONDENT TO
THE 3RD PETITIONER'S VEHICLE KL-53-P-4104 DATED
03.10.2019
Exhibit P4 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE NO.
B1/13/2016/TRAN DATED 14.09.2020 ISSUED BY THE
1ST RESPONDENT
Exhibit P5 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO.13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023)
2024:KER:82723
APPENDIX OF WP(C) 20747/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE APPROVED SCHEME DATED
23.3.2017
Exhibit P2 TRUE COPY OF THE NOTIFICATION NO.B1/13/2016 TRANS
DATED 14.9.2020
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 3.5.2023
2024:KER:82723
APPENDIX OF WP(C) 20903/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 5.10.2019
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT DATED 13.4.2023
Exhibit P3 TRUE COPY OF THE SO CALLED CIRCULAR ISSUED BY THE
3RD RESPONDENT 19.6.2023
Exhibit P4 TRUE COPY OF THE ORDER ISSUED BY THE 2ND
RESPONDENT NO. C2/KL 50H 5990/2023 DATED
22.6.2023
2024:KER:82723
APPENDIX OF WP(C) 20959/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/615/2005 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER IN RESPECT OF HIS STAGE CARRIAGE
KL-13-AB-6199 DATED 22.04.2022
Exhibit P2 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/621/1989 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER IN RESPECT OF HIS STAGE CARRIAGE
KL-10-AB-9719 DATED 23.12.2022
Exhibit P3 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/698/1994 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER IN RESPECT OF HIS STAGE CARRIAGE
KL-45-D-4449 DATED 27.06.2022
Exhibit P4 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE NO.
B1/13/2016/TRAN DATED 14.09.2020 ISSUED BY THE
1ST RESPONDENT
Exhibit P5 TRUE PHOTOCOPY OF THE OBJECTION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT AGAINST
EXHIBIT P-4 DRAFT NOTIFICATION ON 05.10.2020
Exhibit P6 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO NO.
537/2023) ISSUED BY THE 1ST RESPONDENT
2024:KER:82723
APPENDIX OF WP(C) 21007/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE NO.
B1/13/2016/TRAN DATED 14.09.2020 ISSUED BY THE
1ST RESPONDENT
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO NO.
537/2023) ISSUED BY THE 1ST RESPONDENT
2024:KER:82723
APPENDIX OF WP(C) 21172/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE G. O. (P) 6122/B1/2008/TRAN.
DATED 15TH SEPTEMBER, 2008
Exhibit P2 TRUE COPY OF G. O. (P) NO.42/2009/TRAN. DATED 14
TH JULY, 2009 (RELEVANT EXTRACT ONLY)
Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN (2015) 4
SCC 515 (B.A. LINGA REDDY V. K.S.T.A) DATED 18 TH
DECEMBER, 2014
Exhibit P4 A TRUE COPY OF THE JUDGMENT IN LUKA DEVASIA VS.
REGIONAL TRANSPORT AUTHORITY AND OTHERS REPORTED
IN 2015 SCC ONLINE KER 13897 (2015 KHC 357)
Exhibit P5 TRUE COPY OF THE G. O. (P) NO. 12878/B/2015/TRAN.
DATED 8 TH FEBRUARY, 2016
Exhibit P6 A TRUE COPY OF THE NOTIFICATION DATED 23RD MARCH,
2017 PUBLISHED AS SRO NO. 151 OF 2017 IN THE
OFFICIAL GAZETTE DATED 25TH MARCH. 2017
Exhibit P7 A TRUE COPY OF G. O. (P) NO. 06/2017/TRAN DATED
15 MARCH, 2017
Exhibit P8 A TRUE COPY OF THE G. O. (P) NO. 13/2023/TRANS.
DATED 3RD MAY 2023
Exhibit P9 TRUE COPY OF THE G. O. (P) NO. NO.B1/13/2016/TRAN
DATED 14TH SEPTEMBER, 2020
2024:KER:82723
APPENDIX OF WP(C) 21199/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DRAFT SCHEME DATED 15TH
SEPTEMBER, 2008
Exhibit P2 TRUE COPY OF THE FINAL SCHEME DATED 14TH JULY,
2009 (RELEVANT EXTRACT ONLY)
Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN (2015) 4
SCC 515 (B.A. LINGA REDDY V. K.S.T.A) DATED 18TH
DECEMBER, 2014
Exhibit P4 A TRUE COPY OF THE JUDGMENT IN LUKA DEVASIA VS.
REGIONAL TRANSPORT AUTHORITY AND OTHERS REPORTED
IN 2015 KHC 357
Exhibit P5 TRUE COPY OF THE DRAFT SCHEME DATED 08TH
FEBRUARY, 2016 (RELEVANT EXTRACT ONLY)
Exhibit P6 TRUE COPY OF THE MODIFIED APPROVED SCHEME DATED
23RD MARCH, 2017 (RELEVANT EXTRACT ONLY)
Exhibit P7 A TRUE COPY OF THE JUDGMENT REPORTED IN 2018 (4)
KHC 617
Exhibit P8 TRUE COPY OF THE GOVERNMENT ORDER DATED 1ST JULY,
Exhibit P9 TRUE COPY OF THE DRAFT SCHEME DATED 14TH
SEPTEMBER, 2020 (RELEVANT EXTRACT ONLY)
Exhibit P10 TRUE COPY OF THE JUDGMENT IN WPC NO: 11074 OF
2020 DATED 12TH JANUARY, 2022
Exhibit P11 THE COPY OF THE JUDGMENT DATED 26/5/2023 IN W.A.
NO. 780/2022 AND OTHER CONNECTED CASES BEFORE THE
HONOURABLE HIGH COURT OF KERALA
Exhibit P12 TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY, 2023
[S.R.O NO; 537/2023]
2024:KER:82723
APPENDIX OF WP(C) 21269/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT SIGNED ON
2.5.2019 VALID UP TO 21.11.2023
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT DATED 4.5.2023
Exhibit P3 TRUE COPY OF THE NOTICE ISSUED IN RESPECT OF KL-
50/H 4000 DATED 21.6.2023
Exhibit P4 TRUE COPY OF THE NOTICE ISSUED IN RESPECT OF KL-
50/H 2002 DATED 21.6.2023
2024:KER:82723
APPENDIX OF WP(C) 21533/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE NOTIFICATION APPROVED SCHEME
G.O(P) NO: 8/2017/TRANS. DATED 23.3.2017
Exhibit P2 TRUE COPY OF THE NOTIFICATION NO.B1/13/2016 TRANS
DATED 14.9.2020
Exhibit P3 TRUE COPY OF THE NOTIFICATION
G.O(P)13/2023/TRANS. DATED 3.5.2023
2024:KER:82723
APPENDIX OF WP(C) 21605/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE
KAYAMKULAM-NEDUMKANDAM VALID TILL 22.9.2023.
Exhibit P2 THE TRUE COPY OF THE TIME SHEET DATED 12.2.2019
Exhibit P3 TRUE COPY OF THE APPLICATION FOR VARIATION DATED
13.3.2023.
Exhibit P4 TRUE COPY OF THE COVERING LETTER DATED 13.3.2023.
2024:KER:82723
APPENDIX OF WP(C) 21606/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PERMIT NO. 200/42/2000 ON THE
ROUTE NEDUMKANDAM-THODUPUZHA IN RESPECT OF S/C
KL-35-H-3499 ISSUED TO THE FIRST PETITIONER.
Exhibit P2 TRUE COPY OF THE PERMIT NO. 6/11/2020 ON THE
ROUTE POOPPARA-ERNAKULAM IN RESPECT OF S/C KL-69-
B-5373 ISSUED TO THE SECOND PETITIONER.
Exhibit P3 TRUE COPY OF THE PERMIT NO. KL66/23/1997 ON THE
ROUTE THOPRAMKUDY-ERUMELY IN RESPECT OF S/C KL-
38-F-8404 ISSUED TO THE THIRD PETITIONER.
Exhibit P4 TRUE COPY OF THE PERMIT NO. KL66/23/1996 ON THE
ROUTE THOPRAMKUDY-ETTUMANOOR IN RESPECT OF S/C
KL-68-A-2165 ISSUED TO THE FOURTH PETITIONER.
Exhibit P5 TRUE COPY OF THE PERMIT NO. 200/6/1999 ON THE
ROUTE THODUPUZHA-NEDUMKANDOM IN RESPECT OF S/C
KL-38-F-3177 ISSUED TO THE FIFTH PETITIONER.
Exhibit P6 TRUE COPY OF THE PERMIT NO. 6/47/2000 ON THE
ROUTE PERINGASSERRY-ADIMALY IN RESPECT OF S/C KL-
44-F-1445 ISSUED TO THE SIXTH PETITIONER.
Exhibit P7 TRUE COPY OF THE PERMIT NO. 200/8/1999 ON THE
ROUTE PALA-SENAPATHY IN RESPECT OF S/C KL-38-E-
9599 ISSUED TO THE SEVENTH PETITIONER.
Exhibit P8 TRUE COPY OF THE PERMIT NO. 6/1736/2013 ON THE
ROUTE THODUPUZHA-BYSONVALLEY IN RESPECT OF S/C
KL-38-F-6377 ISSUED TO THE SEVENTH PETITIONER.
Exhibit P9 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P10 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 15.9.2020.
Exhibit P11 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
HAVING NO.G.O.[P] NO.13/2023/TRANS,
2024:KER:82723
Exhibit P12 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
2024:KER:82723
APPENDIX OF WP(C) 21853/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED
TO THE PETITIONER DATED 27.10.1999 HAVING SERIAL
NUMBER PKDCA.642/99.
Exhibit P2 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P3 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 14.9.2020.
Exhibit P4 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
HAVING NO.G.O.[P] NO.13/2023/TRANS.
Exhibit P5 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
Exhibit P6 TRUE COPY OF THE INTERIM ORDER IN W.P.C.NO.19823
OF 2023 DATED 20.6.2023.
2024:KER:82723
APPENDIX OF WP(C) 21939/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TEMPORARY PERMIT NO.KL2023-TEMP-
5346A DATED 9.3.2023 VALID TILL 8.7.2023.
Exhibit P2 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P3 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 15.9.2020.
Exhibit P5 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
Exhibit P4 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
HAVING NO.G.O.[P] NO.13/2023/TRANS.
Exhibit P6 TRUE COPY OF THE INTERIM ORDER IN W.P.C.NO.19823
OF 2023 DATED 20.6.2023.
2024:KER:82723
APPENDIX OF WP(C) 22187/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE
KAYAMKULAM-NEDUMKANDAM VALID TILL 22.9.2023.
Exhibit P2 THE TRUE COPY OF THE TIME SHEET DATED 12.2.2019.
Exhibit P3 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P4 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 15.9.2020.
Exhibit P5 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
HAVING NO.G.O.[P] NO.13/2023/TRANS.
Exhibit P6 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.C.NO.19823
OF 2023 DATED 20.6.2023.
2024:KER:82723
APPENDIX OF WP(C) 22323/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT NO.
KL1010/835/1998 DATED 4.3.2023 VALID TILL
20.5.2023 IN RESPECT OF S/C KL-75-C-7299.
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT NO.KL2023-TEMP-
0712B DATED 19.5.2023 VALID TILL 17.9.2023.
Exhibit P3 TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE
THRISSUR-KOZHIKODE NO.KL88/27/1999 DATED
23.7.2022 VALID TILL 12.8.2024.
Exhibit P4 TRUE COPY OF THE AMENDMENT G.O.[P] NO.6/2017
DATED 15.3.2017.
Exhibit P5 TRUE COPY OF THE DRAFT SCHEME NO.B1/13/2016/TRAN
DATED 15.9.2020.
Exhibit P6 TRUE COPY OF THE AMENDED SCHEME DATED 3.5.2023
HAVING NO.G.O.[P] NO.13/2023/TRANS.
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.18105/2023 DATED 5.6.2023.
Exhibit P8 TRUE COPY OF THE INTERIM ORDER IN W.P.C.NO.19823
OF 2023 DATED 20.6.2023.
2024:KER:82723
APPENDIX OF WP(C) 22445/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION GO (P) NO.
6/2017/TRAN DATED 15.03.2017 PUBLISHED VIDE THE
SRO NO.127/2017 BY THE GOVERNMENT.
Exhibit P2 TRUE COPY OF G.O. (P) NO.8/2017/TRANS DATED
23.3.2017 PUBLISHED BY SRO NO.151/2017 ISSUED BY
THE GOVERNMENT.
Exhibit P3 TRUE COPY OF DRAFT SCHEME ISSUED NOTIFICATION
NO.B1/13/2016/TRANS. DATED 14.9.2020 ISSUED BY
THE GOVERNMENT.
Exhibit P4 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P5 TRUE COPY OF THE APPLICATION FOR RENEWAL OF
REGULAR PERMIT SUBMITTED BY PETITIONER BEFORE THE
4TH RESPONDENT DATED 29.08.2022
Exhibit P6 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT
DATED 29.08.2022.
2024:KER:82723
APPENDIX OF WP(C) 22494/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE
MAVELIKKARA - KUMALI VALID TILL 7.10.2023 DATED
NIL.
Exhibit P2 A TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.21605/2023 DATED 05.07.2023.
2024:KER:82723
APPENDIX OF WP(C) 23012/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ON THE ROUTE
PACHADI-AMBIKA MARKET IN RESPECT OF STAGE
CARRIAGE KL-38F 7960 DATED 22 - 10 - 2019.
Exhibit P2 TRUE COPY OF THE APPLICATION FOR VARIATION OF
PERMIT SUBMITTED BY THE PETITIONER IN FORM PVA
DATED 23-12-2022
Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER DATED 23-12-2022 SO AS TO CONSIDER THE
APPLICATION IN THE NEXT MEETING OF THE RTA
Exhibit P4 TRUE COPY OF THE APPLICATION FOR RENEWAL OF THE
REGULAR PERMIT SUBMITTED BY THE PETITIONER IN
FORM PRA DATED 08-06-2023
Exhibit P5 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT
SUBMITTED BY THE PETITIONER ON 01-07-2023
Exhibit P6 TRUE COPY OF THE GOVERNMENT ORDER VIDE
S.R.O.NO.537 OF 2023 DATED 03-05-2023
Exhibit P7 TRUE COPY OF THE INTERIM ORDER GRANTED BY THIS
HON'BLE COURT IN W.P.(C) NO.18105 OF 2023 DATED
05-06-2023
2024:KER:82723
APPENDIX OF WP(C) 23837/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT VALID FROM
29/08/2016 TO 30/08/2021
Exhibit P2 A ROUGH SKETCH OF THE ROUTE COVERED BY EXHIBIT P
1 PERMIT
Exhibit P3 A TRUE COPY OF THE PROCEEDINGS OF THE 4 TH
RESPONDENT DATED 03.11.2001
Exhibit P4 A TRUE COPY OF THE PROCEEDINGS OF THE 3 RD
RESPONDENT DATED 29.08.2022
Exhibit P5 A TRUE COPY OF THE FINAL SCHEME DATED 3 RD MAY,
2023 [S.R.O NO; 537/2023]
Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 05.06.2023
IN WPC NO: 18105 OF 2023
Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED
14.07.2023 ADDRESSED TO THE 4 TH RESPONDENT
Exhibit P8 A TRUE COPY OF THE APPLICATION FOR TEMPORARY
PERMIT DATED 14.07.2023
2024:KER:82723
APPENDIX OF WP(C) 24655/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER BEFORE THE I ST RESPONDENT IN
COMPLAYANCE WITH THE RELEVANT RULES DATED
10.10.2020
Exhibit P2 TRUE COPY OF THE NOTIFLCATION G.O(P)
NO.13/2023TRANS DATED 03.05.2023
2024:KER:82723
APPENDIX OF WP(C) 24862/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT VALID TILL
27.09.2022
Exhibit P2 A TRUE COPY OF THE TEMPORARY PERMIT VALID TILL
31.07.2023
Exhibit P3 A TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY,
2023 PUBLISHED ON 4TH MAY, 2023 [S.R.O NO;
537/2023]
Exhibit 3 (a) TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT
DATED 24.07.2023
Exhibit P4 A TRUE COPY OF THE DRAFT SCHEME DATED 14 TH
SEPTEMBER, 2020 (RELEVANT EXTRACT ONLY)
Exhibit P5 A TRUE COPY OF THE ORDER DATED 5 TH JUNE, 2023 IN
WP (C) NO: 18105 OF 2023
2024:KER:82723
APPENDIX OF WP(C) 26193/2023
PETITIONER EXHIBITS
Exhibit P1 THE COPY OF THE ORDER DATED 12.04.2023 OF THIS
HON'BLE COURT IN WA NO. 774 OF 2022.
Exhibit P2 TRUE COPY OF TEMPORARY PERMIT DATED 3.05.2023
ISSUED TO THE PETITIONER VALID TILL 26.08.2023.
Exhibit P3 TRUE COPY OF ORDER PASSED BY THE HON'BLE SUPREME
COURT ON 8.05.2023 IN SLP (CIVIL) NO. 9112 OF
2023.
Exhibit P4 TRUE COPY OF NOTICE DATED 26.06.2023 ISSUED TO
THE PETITIONER BY THE 2ND RESPONDENT.
Exhibit P5 THE COPY OF THE ORDER DATED 13.06.2023 OF THIS
HON'BLE COURT IN WP (C) 19084 OF 2023.
Exhibit P6 THE COPY OF THE ORDER DATED 1.08.2023 OF THIS
HON'BLE COURT IN WP (C) 19084 OF 2023.
2024:KER:82723
APPENDIX OF WP(C) 28457/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MEMBERS OF THE PETITIONER
ASSOCIATION.
Exhibit P2 TRUE COPY OF THE NOTIFICATION NO. GO(P)
42/2009/TRAN DATED 14/07/2009.
Exhibit P3 TRUE COPY OF THE DIVISION BENCH JUDGMENT IN LUKA
DEVASSIA V. REGIONAL TRANSPORT AUTHORITY
[REPORTED IN (2015) 3 KLJ 76].
Exhibit P4 TRUE COPY OF THE G.O(P)NO. 72/2013/TRAN. DATED
16/07/2013.
Exhibit P5 TRUE COPY OF THE G.O.(P)NO. 73/2013/TRAN. DATED
16/07/2013.
Exhibit P6 TRUE COPY OF THE JUDGMENT IN MOHANKUMAR V. STATE
OF KERALA AND OTHERS REPORTED IN 2016 (2) KLT
Exhibit P7 TRUE COPY OF THE G.O(MS)NO. 45/2015/TRAN. DATED
20/08/2015.
Exhibit P8 TRUE COPY OF THE SCHEME BEARING NOTIFICATION
NO.12878/B1/2015/TRAN DATED 08/02/2016.
Exhibit P9 TRUE COPY OF THE NOTIFICATION NO.
536/B2/2016/TRAN. DATED 19/02/2016 ISSUED BY THE
GOVERNMENT.
Exhibit P10 TRUE COPY OF THE G.O(P) NO. 06/2017/TRAN. DATED
15/03/2017.
Exhibit P11 TRUE COPY OF THE G.O.(P) 8/2017/TRAN. DATED
23/03/2017.
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 20.08.2018
REPORTED IN (2018) 4 KHC 617.
2024:KER:82723
Exhibit P13 TRUE COPY OF THE G.O(MS) NO. 22/2020/TRANS. DATED
01/07/2020.
Exhibit P14 TRUE COPY OF THE NOTIFICATION NO.B1/13/2016/TRAN
DATED 14/09/2020.
Exhibit P15 TRUE COPY OF THE NOTIFICATION NO.
GO(P)NO.4/99/TRAN DATED 01/02/1999 PUBLISHED AS
SRO 118/99 IN KERALA GAZZETE EXTRA ORDINARY NO.
228 DATED 03/02/1999.
Exhibit P16 TRUE PRINT OUT OF THE RELEVANT PAGES OF THE BODY
CODE IN RESPECT OF STAGE CARRIAGE ISSUED BY THE
UNION GOVERNMENT.
Exhibit P17 TRUE PRINT OUT OF THE LATEST INTERNAL STUDY
REPORT, FOR RESTRUCTURING KSRTC PREPARED BY PROF.
SUSHIL KHANNA COMMITTEE.
Exhibit P18 TRUE COPY OF THE REPLY GIVEN BEFORE THE
LEGISLATURE IN RESPONSE TO A QUESTION BY A MEMBER
OF THE LEGISLATURE.
Exhibit P19 TRUE COPY OF THE FINALIZATION OF EXHIBIT P-14
NOTIFICATION THROUGH NOTIFICATION DATED
03/05/2023 BEARING G.O.(P) NO. 13/2023/TRANS AS
Exhibit P20 TRUE COPY OF THE WPC NO. 22269/2020 DATED
12/10/2020 WITHOUT ANNEXURES.
Exhibit P21 TRUE COPY OF THE COUNTER AFFIDAVIT (WITHOUT
EXHIBITS) DATED 27/10/2020 FILED BY THE SECOND
RESPONDENT IN WPC NO. 22269/2020.
Exhibit P22 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE
FIRST RESPONDENT IN WPC NO. 22269/2020.
RESPONDENT EXHIBITS
Exhibit-R2(a) True copy of the order dated 16.05.2023 in Mr.
Shine P Sasidhar Vs. Kerala State Road Transport
Corporation in Case No. 38 of 2022 .
2024:KER:82723
Exhibit-R2(b) True copy of the order dated 22.01.2024 in Mr.
Shine P Sasidhar Vs. Kerala State Road Transport
Corporation in Case No. 38 of 2022
Exhibit-R2(c) True copy of the details of super class stage
carriages operated by private stage carriages in
the state as on 19.08.2013 issued by the
Transport Commission dated 19.08.2013
Exhibit-R2(d) True copy of the judgment dated 28.01.1995 in
W.A. No. 1403/94 of this Hon'ble Court in State
of Kerala Vs. Sebastian reported in 1995 KLT (1)
Exhibit-R2(e) True copy of the judgment in OP No. 9603/1999
dated 30.06.2003
Exhibit-R2(f) The true copy of the judgment dated 27.11.1997 in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723
2024:KER:82723
APPENDIX OF WP(C) 30995/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT VALID TILL
24.06.2022
Exhibit P2 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF
KL-34-F-2288
Exhibit P3 A TRUE COPY OF THE APPLICATION FOR CLEARANCE
CERTIFICATE DATED 07.09.2023
Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WPC NO: 1837 OF
2017 DATED 15.02.2017
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN WPC NO: 42726 OF
2022 DATED 27.12.2022
2024:KER:82723
APPENDIX OF WP(C) 31061/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGULAR PERMIT VALID TILL
07.11.2020 DATED 11.06.2019
Exhibit P2 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF
KL-34-F-6888 DATED 04.6.2019
Exhibit P3 A TRUE COPY OF THE APPLICATION FOR CLEARANCE
CERTIFICATE DATED 07.09.2023
Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WPC NO: 1837 OF
2017 DATED 15.02.2017
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN WPC NO: 42726 OF
2022 DATED 27.12.2022
2024:KER:82723
APPENDIX OF WP(C) 3195/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE
PETITIONER DATED 5.07.1999.
Exhibit P2 TRUE COPY OF THE DECISION DATED 21.01.2010 OF THE
RTA GRANTING RENEWAL AS LSFP.
Exhibit P3 TRUE COPY OF THE APPLICATION FOR RENEWAL OF
PERMIT DATED 29.08.2022 WITH COVERING LETTER
Exhibit P4 TRUE COPY OF THE APPLICATION FOR TEMPORARY OF
PERMIT DATED 29.08.2022
Exhibit P5 NOTIFICATION GO (P) NO.13/2023/TRANS. DATED
3.5.2023 PUBLISHED BY THE GOVERNMENT VIDE AS PER
SRO NO.537/2023.
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 19.12.2023
IN WP (C) NO. 42814 OF 2023
2024:KER:82723
APPENDIX OF WP(C) 35646/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE FINAL NOTIFICATION DATED
03.05.2023
Exhibit P2 A TRUE COPY OF THE INTERIM ORDER DATED 05.06.
2023 IN WPC NO: 18105 OF 2023
Exhibit P3 A TRUE COPY OF THE REGULAR PERMIT VALID TILL
07.07.2023
Exhibit P4 A TRUE COPY OF THE TEMPORARY PERMIT VALID TILL
04.11.2023
Exhibit P5 A TRUE COPY OF THE PROCEEDINGS OF THE 3 RD
RESPONDENT DATED 21.08.2023
2024:KER:82723
APPENDIX OF WP(C) 35839/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED O1.11.2018
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT DATED
07.07.2023
Exhibit P3 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT
DATED 21.08.2023
2024:KER:82723
APPENDIX OF WP(C) 6606/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE NOTIFICATION DATED 03.05.2023
(RELEVANT PAGES ONLY)
Exhibit P4 TRUE COPY OF THE TEMPORARY PERMIT DATED 30.9.2024
Exhibit P2 A TRUE COPY OF THE INTERIM ORDER DATED 31.10.2023
IN WPC NO: 35839 OF 2023
Exhibit P3 A TRUE COPY OF TEMPORARY PERMIT DATED 30.09.2023
Exhibit P5
2024:KER:82723
APPENDIX OF WP(C) 6646/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF
STAGE CARRIAGE KL 50/J 0022 VALID TILL 10.10.2023
DATED 14.11.2022
Exhibit P2 TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF
STAGE CARRIAGE KL 50/E 6622 VALID TILL 10.11.2023
DATED 01.08.2022
Exhibit P3 TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF
STAGE CARRIAGE KL 13/AB 0241 VALID TILL
10.11.2023 DATED 04.08.2022
Exhibit P4 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT
DATED 14.11.2023 IN RESPECT OF EXHIBIT.P1 PERMIT
Exhibit P5 TRUE COPY OF THE DECISION OF THE LST RESPONDENT
DATED 14.11.2023 IN RESPECT OF EXHIBIT.P2 PERMIT
Exhibit P6 TRUE COPY OF THE DECISION OF THE 1ST RESPONDENT
DATED 14.11.2023 IN RESPECT OF EXHIBIT.P3 PERMIT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P(C)
40269/2023 DATED 01.12.2023
2024:KER:82723
APPENDIX OF WP(C) 37380/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE EXTRACT OF THE REGULAR PERMIT ISSUE TO THE
PETITIONER DATED NIL
Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT DATED 31.7.2023
Exhibit P3 TRUE COPY OF THE NOTIFICATION NO.G.O. [P]
NO.13./2023/TRANS DATED 3.5.2023
Exhibit P4 TRUE COPY OF THE DECISION OF THE RTA VADAKARA
DATED 21.8.2023 IN ITEM NO.40
Exhibit 5 TRUE COPY OF THE INTERIM ORDER IN WP[C]
NO.35839/2023 DATED 31.10.2023
2024:KER:82723
APPENDIX OF WP(C) 7452/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER
ISSUED IN RESPECT OF STAGE CARRIAGE NO. KL 10/AM
2001 VALID TILL 26.03.2028 AS LSOS
Exhibit P2 NOTIFICATION GO (P) NO.13/2023/TRANS. DATED
3.5.2023 PUBLISHED BY THE GOVERNMENT VIDE AS PER
SRO NO.537/2023.
Exhibit P3 TRUE COPY OF THE REGULAR PERMIT DATED 18/01/2024
OF THE PETITIONER ISSUED IN RESPECT OF STAGE
CARRIAGE NO. KL 49/P 8335 VALID TILL 26.03.2028
AS LSOS.
Exhibit P4 TRUE COPY INTERIM ORDER DATED 19.12.2023 IN WP
(C) NO. 42814 OF 2023 RENDERED BY THIS HON'BLE
COURT.
2024:KER:82723
APPENDIX OF WP(C) 8068/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER
ISSUED IN RESPECT OF STAGE CARRIAGE
Exhibit P2 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED VIDE
Exhibit P3 TRUE COY OF THE DECISION OF THE RTA GRANTING
RENEWAL OF REGULAR PERMIT AS ORDINARY SERVICE
DATED 17/08/2023
Exhibit P4 TRUE COY OF THE LETTER DATED 12.10.2023 ISSUED BY
THE 4TH RESPONDENT TO CHANGE THE COLOUR OF
VEHICLE
Exhibit P5 TRUE COY OF THEINTERIM ORDER DATED 19.12.2023 IN
WP (C) NO. 42814 OF 2023 RENDERED BY THIS HON'BLE
COURT.
2024:KER:82723
APPENDIX OF WP(C) 8401/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. KL-
1010/546/1998 DATED 20.12.2023 IN RESPECT OF
STAGE CARRIAGE KL-65-C-8240 ISSUED BY THE 4TH
RESPONDENT
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 3RD
RESPONDENT HELD ON 14.07.2023 VIDE ITEM NO. 164
Exhibit P4 TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P. (C)
NO. 42814/2023 DATED 19.12.2023 PASSED BY THE
HON'BLE HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 8829/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER
DATED 16/02/2019 ISSUED IN RESPECT OF STAGE
CARRIAGE NO. KL 08/AN 8222 VALID TILL 18.09.2023
AS LSOS
Exhibit P2 THE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P3 TRUE COPY OF THE DECISION OF THE 3RD RESPONDENT
DATED 14.11.2023 GRANTING RENEWAL OF PERMIT IN
RESPECT OF STAGE CARRIAGE NO. KL 08/AN 8222
Exhibit P4 THE COPY OF THE INTERIM ORDER DATED 19.12.2023 IN
WP (C) NO. 42814 OF 2023 RENDERED BY THIS HON'BLE
COURT
2024:KER:82723
APPENDIX OF WP(C) 9496/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/932/2004 IN RESPECT OF STAGE CARRIAGE KL-
55-F-2828 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 3RD
RESPONDENT HELD ON 18.12.2023 VIDE SUPPLEMENTARY
Exhibit P4 . TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P. (C)
NO. 42814/2023 DATED 19.12.2023 OF THE HON'BLE
HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 40269/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO THE
PETITIONER VALID TILL 26.10.2023
Exhibit P2 A TRUE COPY OF THE DECISION OF THE 2ND RESPONDENT
DATED 21.08.2023
Exhibit P3 A TRUE COPY OF THE NOTIFICATION G.O.(P)
NO.13/2023 TRANS DATED 03.05.2023
Exhibit P4 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.
35839/2023 DATED 31.10.2023
2024:KER:82723
APPENDIX OF WP(C) 40433/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TEMPORARY PERMIT OF THE
PETITIONER VALID TILL 29.11.2023.
Exhibit P2 TRUE COPY OF THE NOTIFICATION GO (P) NO.
6/2017/TRAN DATED 15.03.2017 PUBLISHED VIDE SRO
NO.127/2017 BY THE GOVERNMENT.
Exhibit P3 TRUE COPY OF THE G.O. (P) NO.8/2017/TRANS DATED
23.3.2017 PUBLISHED BY SRO NO.151/2017 ISSUED BY
THE GOVERNMENT
Exhibit P 4 TRUE COPY OF THE DAFT SCHEME ISSUED NOTIFICATION
NO.B1/13/2016/TRANS. DATED 14.9.2020 ISSUED BY
THE GOVERNMENT.
Exhibit P5 TRUE COPY OF THE DAFT NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT
Exhibit P6 TRUE COPY OF THE DECISION OF THE 3RD RESPONDENT
GRANTING RENEWAL OF PERMIT
2024:KER:82723
APPENDIX OF WP(C) 9958/2024
PETITIONER EXHIBITS
Exhibit P1 THE COPY OF THE REGULAR PERMIT DATED 15.03.2018
VALID TILL 24.01.2021 ISSUED BY THE 4TH
RESPONDENT TO OPERATE SERVICE ON THE ROUTE
CHENACHERRY – NEDUMKANDAM AS LSOS
Exhibit P2 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P3 TRUE COY OF THE RELEVANT PORTION OF THE DECISION
OF THE 3RD RESPONDENT HELD ON 17.08.2023 GRANTING
RENEWAL OF PERMIT AS ORDINARY SERVICE
Exhibit P 4 THE COPY OF THE REGULAR PERMIT DATED 13.10.2023
VALID TILL 23.01.2026 ISSUED BY THE 4TH
RESPONDENT AS ORDINARY SERVICE.
Exhibit P5 TRUE COPY LETTER DATED 13.10.2023 ISSUED BY THE
4TH RESPONDENT TO THE PETITIONER CHANGE THE
COLOUR OF VEHICLE.
Exhibit P6 THE COPY OF THE ORDER IN WP (C) NO. 8068 OF 2024
DATED 4.03.2024 RENDERED BY THIS HON'BLE COURT.
2024:KER:82723
APPENDIX OF WP(C) 43046/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT IN RESPECT OF
STAGE CARRIAGE NO. KL 45/S 9396 ISSUED TO
PETITIONER VALID TILL 30.11.2014.
Exhibit P2 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023
Exhibit P3 TRUE COPY OF THE DECISION DATD 26.10.2023 OF THE
3RD RESPONDENT GRANTING RENEWAL OF PERMIT ON THE
ROUTE THRISSUR – KOZHIKODE AS ORDINARY
SERVICE.
2024:KER:82723
APPENDIX OF WP(C) 13667/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT DATED 10.10.2022
ISSUED IN RESPECT OF STAGE CARRIAGE NO. KL 08/AW
8199 VALID TILL 13.10.2023.
Exhibit P2 : TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P3 TRUE COPY OF THE TEMPORARY PERMIT DATED
21.10.2023 ISSUED BY THE 4TH RESPONDENT IN
RESPECT OF STAGE CARRIAGE NO. KL 08/AW 8199 AS
LSOS VALID TILL 13.02.2024.
Exhibit P4 : TRUE COPY OF THE TEMPORARY PERMIT DATED
14.03.2024 ISSUED BY THE 4TH RESPONDENT IN
RESPECT OF STAGE CARRIAGE NO. KL 08/AW 8199 VALID
TILL 13.04.2024.
Exhibit P5 THE COPY OF THE INTERIM ORDER DATED 19.12.2023 IN
WP (C) NO. 42814 OF 2023 RENDERED BY THIS HON'BLE
COURT.
2024:KER:82723
APPENDIX OF WP(C) 16201/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL/10/SC/2019/10 IN RESPECT OF STAGE CARRIAGE KL-
71-G-5179 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER AS L.S.O.S. DATED 20.08.2019
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL/10/SC/2019/10 IN RESPECT OF STAGE CARRIAGE KL-
71-G-5179 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER AS ORDINARY SERVICE DATED 12.04.2024
Exhibit P4 TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P. (C)
NO. 9496/2024 DATED 11.03.2024 PASSED BY THE
HON'BLE HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 16267/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P.
ST. 10/1031/2004 IN RESPECT OF STAGE CARRIAGE KL-
58-C-9774 ISSUED AS L.S.O.S. BY THE 4TH
RESPONDENT TO THE PETITIONER DATED 06.03.2020
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 3RD
RESPONDENT HELD ON 18.12.2023 VIDE ITEM NO. 114
Exhibit P4 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/1031/2004 IN RESPECT OF STAGE CARRIAGE KL-
85-A-8382 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER AS ORDINARY SERVICE DATED 22.03.2024
Exhibit P5 TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P.(C)
NO. 9496/2024 DATED 11.03.2024 PASSED BY THE
HON'BLE HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 16276/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO. P.
ST. 9/10019/2000 IN RESPECT OF STAGE CARRIAGE KL-
10-AM-2365 ISSUED AS L.S.O.S. BY THE SECRETARY,
R.T.A., PALAKKAD TO THE PETITIONER DATED
11.01.2019
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 3RD
RESPONDENT HELD ON 18.12.2023 VIDE ITEM NO. 109
Exhibit P4 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL99/10019/2000 IN RESPECT OF STAGE CARRIAGE KL-
10-AM-2365 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER AS ORDINARY SERVICE DATED 22.03.2024
Exhibit P5 TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P. (C)
NO. 9496/2024 DATED 11.03.2024 PASSED BY THE
HON'BLE HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 17286/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE
PETITIONER ON THE ROUTE KONNANMAVU
–KODUNGALUR – KANNUR
Exhibit P2 TRUE COPY OF THE DECISION OF THE 2ND RESPONDENT
DATED 21.08.2023 ISSUED TO THE PETITIONER
Exhibit P3 TRUE COPY OF THE NOTIFICATION G.O.(P) NO.13/2023
TRANS DATED 03.05.2023
Exhibit P4 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.
40269/2023 DATED 01.12.2023
2024:KER:82723
APPENDIX OF WP(C) 17642/2024
PETITIONER EXHIBITS
Exhibit p1 TRUE COPY OF THE TIMING ALLOTTED TO THE
PETITIONER'S SERVICE ON 11.06.2014.
Exhibit p2 THE COPY OF THE PROCEEDING DATED 21.08.2023 OF
THE 3RD RESPONDENT
Exhibit p3 THE DRAFT SCHEME WAS FINALIZED VIDE NOTIFICATION
GO (P) NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED
VIDE AS PER SRO NO.537/2023,
Exhibit p4 THE COPY OF THE INTERIM ORDER IN WP (C) NO. 7452
OF 2024 DATED 26.02..2024
2024:KER:82723
APPENDIX OF WP(C) 18391/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE
PETITIONER ON THE ROUTE KANNUR –KOZHIKODE
IN RESPECT OF HIS STAGE CARRIAGE KL-58/S 3456
VALID TILL 01.02.2024
Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE DECISION OF
THE 2ND RESPONDENT IN ITEM NO 62 OF THE
PETITIONER'S APPLICATION FOR RENEWAL OF PERMIT
DATED 27.02.2024 ISSUED TO THE PETITIONER
Exhibit P3 TRUE COPY OF THE NOTIFICATION G.O.(P) NO.13/2023
TRANS DATED 03.05.2023
Exhibit P4 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.
40269/2023 DATED 01.12.2023
2024:KER:82723
APPENDIX OF WP(C) 19418/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DECISION OF THE RTA TAKEN ON
13.10.2017.
Exhibit P2 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE
PETITIONER'S SERVICE BEARING NO.KL 33 5004, VALID
UP TO 26.8.2017.
Exhibit P3 TRUE COPY OF THE ORDER DATED 29.4.2023 IN MVARP
NO.171/2017 ON THE FILES OF THE LEARNED STAT,
ERNAKULAM.
Exhibit P4 TRUE COPY OF THE MEMO ISSUED BY THE RTO, IDUKKI
DATED 27.03.2024
Exhibit P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 31243 OF
2018 DATED 1.10.2018 RENDERED BY THIS HON'BLE
COURT
Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED 6.04.2024
ISSUED BY THE RESPONDENT TO THE PETITIONER
2024:KER:82723
APPENDIX OF WP(C) 20801/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE STAGE CARRIAGE PERMIT BEARING
PERMIT NO. KL99/411/1997 ISSUED TO THE PETITIONER
AS LIMITED STOP ORDINARY SERVICE IN RESPECT OF
STAGE CARRIAGE KL-08-AN-5373 DATED 10-08-2022
Exhibit-P2 TRUE COPY OF THE STAGE CARRIAGE PERMIT BEARING
PERMIT NO. KL99/411/1997 TO THE PETITIONER IN
RESPECT OF STAGE CARRIAGE KL-08-CB-6206 DATED 25-
03-2024
Exhibit-P3 TRUE COPY OF THE GOVERNMENT NOTIFICATION GO (P)
NO. 13/2023/TRANS DATED 03-05-2023 PUBLISHED
Exhibit-P4 TRUE COPY OF THE INTERIM ORDER IN
W.P.[C]NO.42814/23 ISSUED BY THIS HON'BLE COURT
DATED 19-12-2023
2024:KER:82723
APPENDIX OF WP(C) 21405/2024
PETITIONER EXHIBITS
Exhibit P1 THE COPY OF THE REGULAR PERMIT ISSUED TO THE
PETITIONER DATED 17.10.2023 VALID TILL 14.01.2024
ISSUED BY THE 4TH RESPONDENT
Exhibit P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF
PERMIT DATED 14.12.2023 SUBMITTED BY THE
PETITIONER.
Exhibit P3 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
Exhibit P4 TRUE COPY OF THE TEMPORARY PERMIT DATED 9.05.2024
VALID TILL 10.09.2024
Exhibit P5 THE COPY OF THE ORDER DATED 29.01.2024 IN WP (C)
NO. 3195 OF 2024
2024:KER:82723
APPENDIX OF WP(C) 38046/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/698/1994 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER IN RESPECT OF HIS STAGE CARRIAGE
KL-45-D-4449 AS LSOS DATED 27.06.2022
Exhibit P2 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O. (P)
NO. 13/2023/TRANS. DATED 03.05.2023 (SRO
NO.537/2023) ISSUED BY THE 1ST RESPONDENT
Exhibit P3 TRUE PHOTOCOPY OF THE REGULAR PERMIT VIDE NO.
KL1010/698/1994 IN RESPECT OF STAGE CARRIAGE KL-
45-D-4449 ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER AS ORDINARY SERVICE DATED 20.09.2024
Exhibit P4 TRUE PHOTOCOPY OF THE INTERIM ORDER IN W.P. (C)
NO. 32187/2024 DATED 11.09.2024 PASSED BY HON'BLE
HIGH COURT OF KERALA
2024:KER:82723
APPENDIX OF WP(C) 17469/2023
PETITIONER EXHIBITS
Exhibit P1 : TRUE COPY OF THE JUDGMENT IN OP NO. 8235 OF
1999 DATED 30.06.2003 RENDERED BY THIS HON'BLE
COURT.
Exhibit P2 TRUE COPY OF THE JUDGMENT RENDERED BY THIS
HON'BLE COURT REPORTED IN RAHUL TOM VS. KERALA
STATE TRANSPORT EMPLOYEES ASSOCIATION 2001 KHC
704 : 2001 (3) KLT 26
Exhibit P3 : TRUE COPY OF THE INTERIM ORDER IN CIVIL APPEAL
NO.4994 OF 2002 RENDERED BY THE HON'BLE SUPREME
COURT ON 4.10.2005
Exhibit P4 TRUE COPY OF THE FINAL SCHEME PUBLISHED AS PER GO
(P) NO.20/2008/TRAN. DATED 6.5.2008 VIDE SRO NO.
444 OF 2008 BY THE GOVERNMENT.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 24.7.2008
RENDERED BY THIS HON'BLE COURT REPORTED AS
VIJAYAN.P.K. VS STATE OF KERALA 2008 (3) KHC 566
2008 (3) KLT 941.
Exhibit P6 TRUE COPY OF THE NOTIFICATION
NO.6122/B1/2008/TRANS DATED 15.9.2008 ISSUED BY
THE GOVERNMENT.
Exhibit P7 TRUE COPY OF THE SCHEME ISSUED BY THE GOVERNMENT
VIDE GO (P) NO.42/2009/TRANS. DATED 14.7.2009.
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 7.10.2009
RENDERED BY THIS HON'BLE SUPREME COURT CIVIL
APPEAL NO.4994 OF 2002.
Exhibit P9 TRUE COPY OF THE GO (P) NO.73/2013/TRANS. DATED
16.7.2013 PUBLISHED VIDE SRO NO.555/2013 OF THE
GOVERNMENT..
Exhibit P10 TRUE COPY OF THE GO (P) NO.45/2015 DATED
28.8.2015 ISSUED BY THE GOVERNMENT.
2024:KER:82723
Exhibit P11 TRUE COPY OF THE NOTIFICATION GO (P) NO.
6/2017/TRAN DATED 15.03.2017 PUBLISHED VIDE THE
SRO NO.127/2017 BY THE GOVERNMENT.
Exhibit P12 TRUE COPY OF G.O. (P) NO.8/2017/TRANS DATED
23.3.2017 PUBLISHED BY SRO NO.151/2017 ISSUED BY
THE GOVERNMENT.
Exhibit P13 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT
REPORTED AS KSRTC VS. SAJU VARKEY AND ORS. (2018
(4) KHC 617.
Exhibit P14 TRUE COPY OF G.O. (MS) NO.22 / 2020/ TRANS. DATED
1.7.2020 WITHDRAWING EXT.P10 G.O. (P) NO.45/
2015/ TRANS. DATED 20.8.2015
Exhibit P15 TRUE COPY OF THE JUDGMENT DATED 12/01/2022 IN WP
(C) NO. 13398 OF 2020 AND CONNECTED CASES
RENDERED BY THIS HON'BLE COURT.
Exhibit P16 TRUE COPY OF THE DRAFT SCHEME ISSUED NOTIFICATION
NO.B1/13/2016/TRANS. DATED 14.9.2020 ISSUED BY
THE GOVERNMENT.
Exhibit P17 TRUE COPY OF THE DRAFT SCHEME ISSUED NOTIFICATION
NO.B1/13/2016/TRANS. DATED 14.9.2020 ISSUED BY
THE GOVERNMENT.
Exhibit P18 : THE COPY OF THE INTERIM ORDER IN WA NO. 1156 OF
2022 DATED 12.04.2023 RENDERED BY THIS HON'BLE
COURT.
Exhibit P19 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE
SUPREME COURT ON 8.05.2023 IN SLP (CIVIL) NO.
9112 OF 2023
Exhibit P20 TRUE COPY OF THE NOTIFICATION GO (P)
NO.13/2023/TRANS. DATED 3.5.2023 PUBLISHED BY THE
GOVERNMENT VIDE AS PER SRO NO.537/2023.
RESPONDENT EXHIBITS
Exhibit-R13(a) True copy of the judgment dated 24.01.2012 in
Quilon District Private Bus Operators Association
2024:KER:82723
Vs The Regional Transport Authority Kollam and
Ors in W.A. No. 62 of 2012 of this Hon'ble Court
.
Exhibit-R13(b) The true copy of the judgment dated 27.11.1997in
Radha Krishna Sharma Vs. State of U.P. and Ors.
reported in 1998 (1) AWC 723.
