Joy.M.P vs Sri. C.V.M. Shareef
2024 Latest Caselaw 30502 Ker

Kerala High Court

Joy.M.P vs Sri. C.V.M. Shareef on 25 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                                  2024:KER:79654


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE N.NAGARESH

  FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                 CON.CASE(C) NO. 2053 OF 2024

  AGAINST THE JUDGMENT DATED 23.04.2024 IN WP(C) NO.15946 OF

                 2024 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:
          JOY.M.P
          AGED 53 YEARS, S/O PAULOSE,
          MANGALATH PUTHENPURAYIL HOUSE,
          KOORACHUND P.O, KOZHIKODE DISTRICT,
          PIN - 673 527.

          BY ADVS.
                     G.HARIHARAN
                     PRAVEEN.H.
                     K.S.SMITHA
                     B.R.SINDU
                     V.R.SANJEEV KUMAR
                     V.ROHITH
                     AFNA V.P.


RESPONDENT/2ND RESPONDENT:
          SRI. C.V.M. SHAREEF
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY ,
          CIVIL STATION, MALAPPURAM P.O,
          MALAPPURAM DISTRICT, PIN - 676 505.

          BY ADV.
                     RESMI THOMAS, GOVERNMENT PLEADER

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                     2024:KER:79654

Con.Case (C) No.2053 of 2024
                                  :2:




                               JUDGMENT

Dated this the 25th day of October, 2024

Government Pleader representing the respondent

submits that pursuant to the directions of this Court in the

judgment dated 23.04.2024 in W.P.(C) No.15946 of 2024, a

decision has been taken on 24.10.2024 in the meeting of the

Regional Transport Authority.

2. In view of the above, there is substantial

compliance of the direction of this Court.

Recording the submission of the Government

Pleader, the Contempt of Court Case is closed. The

respondent is directed to communicate the decision of the

Regional Transport Authority to the petitioner.

Sd/-

N.NAGARESH JUDGE AMR 2024:KER:79654

APPENDIX OF CON.CASE(C) 2053/2024

PETITIONER'S ANNEXURES

Annexure I A TRUE COPY OF THE REGULAR PERMIT DATED 10.03.2015 ISSUED BY THE RESPONDENT RELATING TO VEHICLE NO.KL-56-L-2891.

Annexure II A TRUE COPY OF THE NOTIFICATION NO.

B1/13/2016/TRAN DATED 14.09.2020 ISSUED BY THE RTA, MALAPPURAM.

Annexure III A TRUE COPY OF THE NOTIFICATION G.O. (P)NO.13/2023/TRANS. DATED 03.05.2023 SRO NO.537/2023).

Annexure IV A TRUE COPY OF THE CASE STATUS RELATING TO W.P.(C).NO.20710/2023.

Annexure V A TRUE COPY OF THE APPLICATION FOR RENEWAL OF REGULAR PERMIT FILED BY THE PETITIONER ON 17.06.2021 TO OPERATE ON THE ROUTE KOZHIKODE - ERNAKULAM.

Annexure VI A TRUE COPY OF THE APPLICATION FOR RENEWAL OF REGULAR PERMIT FILED ON 06.02.2016 TO OPERATE ON THE ROUTE KOZHIKODE - ERNAKULAM.

Annexure VII A TRUE COPY OF THE 4 MONTHS TEMPORARY PERMIT DATED 17.11.2022 ISSUED BY THE RESPONDENT TO THE PETITIONER FOR THE VEHICLE MENTIONED IN ANNEXURE-I TO OPERATE ON THE ROUTE ERNAKULAM - KOZHIKODE.

Annexure VIII A TRUE COPY OF THE TAX TOKEN DATED 14.08.2023 EVIDENCING PAYMENT OF TAX FOR THE VEHICLE MENTIONED IN ANNEXURE- I UPTO 30.09.2023.

2024:KER:79654

Annexure IX A TRUE COPY OF THE REQUEST DATED 21.09.2023 SUBMITTED BY THE PETITIONER BEFORE THE DEPUTY TRANSPORT COMMISSIONER, NORTH ZONE, KOZHIKODE.

Annexure X A TRUE COPY OF THE JUDGMENT MADE IN W.P.(C) 36071/2023 DATED 01.12.2023.

Annexure XI A TRUE COPY OF THE APPLICATION DATED 30.03.2024 FOR GRANT OF VARIED ROUTE BETWEEN KOZHIKODE AND GURUVAYOOR AS DIRECTED IN ANNEXURE-X JUDGMENT.

Annexure XII A CERTIFIED COPY OF THE JUDGMENT MADE IN W.P.(C) NO.15946/2024 BY THIS HON'BLE COURT ON 23.04.2024.