Kerala High Court
The Kerala State Road Transport ... vs Rajesh K. Jacob on 15 November, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
Friday, the 15th day of November 2024 / 24th Karthika, 1946
WA NO. 1821 OF 2024
AGAINST JUDGMENT DATED 06.11.2024 IN WP(C) 18290/2023 OF THIS COURT
APPELLANT(S)/6TH RESPONDENT:
THE KERALA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY ITS
CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT BHAVAN, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY SENIOR ADVOCATE SRI.RENJITH THAMPAN & ADV.P.C.CHACKO
RESPONDENT(S)/PETITIONERS & RESPONDENTS 1 TO 5:
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
6. THE GOVERNMENT OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
7. THE REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, REPRESENTED BY ITS
SECRETARY, COLLECTORATE P.O., KOTTAYAM, PIN - 686002
8. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, COLLECTORATE
P.O., KOTTAYAM, PIN - 686002
9. THE REGIONAL TRANSPORT AUTHORITY, KANNUR, REPRESENTED BY ITS
SECRETARY, COLLECTORATE P.O., KANNUR, PIN - 670002
10. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KANNUR, COLLECTORATE
P.O., KANNUR, PIN - 670002
BY SPECIAL GOVERNMENT PLEADER FOR R6 TO R10
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to
i) pass an interim order directing the respondents not to issue any
permit for private stage carriages beyond 140 Kms route length in
violation of Rule 2(oa) of the Motor Vehicles Rules.
ii) stay the operation and all further proceedings in pursuance of
the judgment dated 06.11.2024 in WP(C) NO.18290 of 2023,pending
final disposal of the Writ Appeal.
This Writ Appeal again coming on for orders on 15/11/2024 upon
perusing the appeal memorandum and this court's order dated 14/11/2024,
the court on the same day passed the following:
EXHIBIT P14: TRUE COPY OF THE FINAL SCHEME DATED 3RD MAY,2023 [S.R.O
NO ; 537/2023]
ANIL K. NARENDRAN & MURALEE KRISHNA S., JJ.
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W.A.No.1821 of 2024
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Dated this the 15th day of November, 2024
ORDER
Anil K. Narendran, J
Pursuant to the direction contained in the order dated
14.11.2024 the learned Special Government Pleader has made
available for the perusal of this Court, the files relating to
Ext.P14 notification.
2. We heard preliminary arguments of the learned
Special Government Pleader with reference to the files relating
to Ext.P14 notification.
As requested by both sides, list on 18.11.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
MURALEE KRISHNA S., JUDGE
Mms
15-11-2024 /True Copy/ Assistant Registrar
