Kerala High Court
Hariz K.A vs The Regional Transport Authority on 31 July, 2025
WP(C) NO. 23258 OF 2025
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2025:KER:57236
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 31ST DAY OF JULY 2025 / 9TH SRAVANA, 1947
WP(C) NO. 23258 OF 2025
PETITIONER:
HARIZ K.A.,
AGED 35 YEARS
S/O. ABDUL GAFOOR,
RESIDING AT KURUDANPARAMBIL HOUSE,
VALLUVALLY, KOONAMMAVU P.O, NORTH PARAUR,
ERNAKULAM DISTRICT, PIN - 683518
BY ADVS.
SHRI.M.JITHESH MENON
SRI.P.G.MAHESHKUMAR
RESPONDENTS:
1 THE REGIONAL TRANSPORT AUTHORITY,
ERNAKULAM, CIVIL STATION, KAKKANAD,
ERNAKULAM DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 682030
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
ERNAKULAM, CIVIL STATION, KAKKANAD,
ERNAKULAM DISTRICT, PIN - 682030
3 ABDUL RAZACK,
RESIDING AT NJATTUVETTIL HOUSE,
PANAIKULAM P.O, ALUVA,
ERNAKULAM DISTRICT, PIN - 683511
4 JOSHY K.M.,
S/O. MATHAPPAN, RESIDING AT KERAMANGALATH HOUSE,
KONGERPPILLY, NORTH PARAUR,
ERNAKULAM DISTRICT, PIN - 683518
5 JIBIN N.K.,
WP(C) NO. 23258 OF 2025
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S/O. KRISHNAN, RESIDING AT NAYARUSSERY HOUSE,
KUZHUPPILLY, AYYAMPILLY,
ERNAKULAM DISTRICT, PIN - 682501
6 SIJU MATHEW,
S/O. MATHEW, RESIDING AT MOOLEN HOUSE,
OLANAD ROAD, KONGERPPILLY P.O, ALANGAD,
ALUVA, ERNAKULAM DISTRICT, PIN - 683518
7 BAIJU A.B.,
S/O. BABU, RESIDING AT ARAKKAL HOUSE,
VADAKKEKKARA P.O, NORTH PARAUR,
ERNAKULAM DISTRICT, PIN - 683522
OTHER PRESENT:
SMT.SURYA BINOY, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 23258 OF 2025
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MOHAMMED NIAS C.P., J.
=========================
W.P.(C) No. 23258 of 2025
=========================
Dated this the 31st day of July, 2025
JUDGMENT
This writ petition is filed with the following prayers;
" i. To issue a writ of mandamus or any other
appropriate writ, direction or order commanding the 2nd
respondent to implement/comply the direction in Exhibit P10
order passed by the State Transport Appellate Tribunal by
convening a timing conference and by settling the timings of
the petitioner afresh to operate on the route North Parur-
Vyttila Hub by stage carriage KL-42-S-3788, as expeditiously as
possible at any rate within a short time as stipulated by this
Hon'ble Court.
ii. To issue a writ of mandamus or any other
appropriate writ, direction or order commanding the 2nd
respondent to permit the petitioner to operate with Exhibit P3
set of timings till the direction in Exhibit P10 order is compiled
by the 2nd respondent.
iii. To issue such other appropriate writ, direction or
order as this Honourable Court may deem fit and proper in the
circumstances of the case.
iv. Dispense with filing of the translation of vernacular
documents.
v. To award the petitioner the costs of this
proceedings."
WP(C) NO. 23258 OF 2025
2025:KER:57236
2. Taking note of the fact that Ext.P10 order of the State
Transport Appellate Tribunal was not complied with, this Court passed
an interim order on 24.06.2025, permitting the petitioner to operate
the service with Ext.P3 set of timings on the route North Parur-Vytilla
Hub by stage carriage KL-42-S-3788 for one month and the same was
extended by a week on 28.07.2025.
3. Today, when the matter is taken up for consideration, the
learned Government Pleader, on instructions, submits that the
directions in the order of the State Transport Appellate Tribunal have
been complied with by passing appropriate orders on 21.07.2025.
Given the above, nothing further remains to be considered in
the writ petition, and the same is closed as infructuous.
Sd/-
MOHAMMED NIAS C.P.,
JUDGE
LU
WP(C) NO. 23258 OF 2025
2025:KER:57236
APPENDIX OF WP(C) 23258/2025
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE ORDER PASSED BY THE 1ST
RESPONDENT BEARING NO. G/102640/2019/E DATED
01.02.2020, GRANTING THE REGULAR PERMIT TO
THE PETITIONER
EXHIBIT P2 TRUE COPY OF THE JUDGMENT ISSUED BY THIS
HON'BLE COURT DATED 12.02.2021 IN WP(C). NO.
EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND
RESPONDENT BEARING NO. J1/102640/2019/E DATED
12.03.2021
EXHIBIT P4 TRUE COPY OF THE REGULAR PERMIT BEARING
PERMIT NO. KL2021-SC-0019A DATED 20.03.2021
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER VALID FROM 19.03.2021 TO
18.03.2026
EXHIBIT P5 TRUE COPY OF THE JUDGMENT ISSUED BY THIS
HON'BLE COURT DATED 04.02.2022 IN WP(C). NO.
EXHIBIT P6 TRUE COPY OF THE ORDER ISSUED BY THE 2ND
RESPONDENT BEARING NO. J1/102640/2019/E DATED
31.03.2022 ISSUING A SET OF TIMINGS TO THE
PETITIONER'S SERVICE
EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE
STATE TRANSPORT APPELLATE TRIBUNAL IN
M.V.A.R.P NO.51/2022 DATED 11.05.2022
EXHIBIT P8 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE
STATE TRANSPORT APPELLATE TRIBUNAL IN
M.V.A.R.P NO.51/2022 DATED 18.05.2022
EXHIBIT P9 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE
STATE TRANSPORT APPELLATE TRIBUNAL IN M.P
NO.958/2025 IN M.V.A.R.P NO. 51/2022 DATED
30.04.2025
EXHIBIT P10 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE
STATE TRANSPORT APPELLATE TRIBUNAL IN
M.V.A.R.P NO.51/2022 DATED 30.04.2025
// True Copy // PA To Judge
