[Cites 21, Cited by 0]
Kerala High Court
Ashraf Ali vs The Regional Transport Authority, ... on 5 February, 2026
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (1)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 36460 OF 2025
PETITIONER/S:
SAJEESH KUMAR,
AGED 41 YEARS
C/O AJITHA, THENGINTHOTTATHIL, EDAPPALAM, VILAYUR,
PALAKKAD DISTRICT, PIN - 679309
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY PALAKKAD
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
3 STATE TRANSPORT AUTHORITY
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).20638/2025, 21253/2025 AND CONNECTED
CASES, THE COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (2)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 20638 OF 2025
PETITIONER/S:
NISHAD P.,
AGED 32 YEARS, S/O AHAMMED P, PALAKKAN HOUSE,
VADAKKEPPURAM, MELMURI P O, MALAPPURAM DISTRICT, PIN -
676517
BY ADVS.
SHRI.SAJU J.VALLYARA
SHRI.JEFFIN SEBASTIAN
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P O, MALAPPURAM DISTRICT, PIN - 676505
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (3)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 21253 OF 2025
PETITIONER/S:
FIROZ A.,
AGED 50 YEARS
S/O ALAVI, ANAPPATTATH HOUSE, ARIKKUZHI, THUVVUR,
MALAPPURAM DISTRICT, PIN - 679327
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P O, MALAPPURAM DISTRICT, PIN - 676505
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (4)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 24048 OF 2025
PETITIONER/S:
RAMEES K.,
AGED 24 YEARS
KONDENGADAN HOUSE, VETTIKKATTIRI,VELLUVANGAD P O,
MALAPPURAM DISTRICT, PIN - 676521
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (5)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 24059 OF 2025
PETITIONER/S:
SHINESH P,
AGED 41 YEARS
POOKURUSHITHODY HOUSE, THODAYAM, THIRUVALI P O,
MALAPPURAM DISTRICT, PIN - 676123
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (6)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 33089 OF 2025
PETITIONER/S:
ABDU RAHIMAN.P. V.,
AGED 58 YEARS
S/O. KUNJIPPU,PANKAM VALAPPIL, PONNAMKODE, VAZAMPURAM
P.O, PALAKKAD DISTRICT, PIN - 678795
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
REPRESENTED BY ITS SECRETARY,CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD CIVIL STATION,
PALAKKAD DISTRICT, PIN - 678001
3 STATE TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM, PIN - 695001
*4 ABDUL RAZAK. K
S/O. MOIDUTTY P.K, RESIDING AT PADINJAREPULLA KURIKKAL,
MAILAMPADAM, PAYYANADAM P.O, MANNARKKAD, PALAKKAD
DISTRICT
*5 SUMA. R
W/O. RAMDAS. P, RESIDING AT POONDAYIL HOUSE,
MEZHUKAMPARA, THENKARA P.O, MANNARKKAD, PALAKKAD
DISTRICT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (7)
*6 KHALID P.K
S/O. UNNEENKUTTY, RESIDING AT PARAKULAYAN HOUSE,
VADAKURUSSI, VIYYAKURUSSI P.O, MANNARKKAD, PALAKKAD
DISTRICT
(*IMPLEADED AS ADDITIONAL RESPONDENTS 4 TO 6 VIDE ORDER
DATED 5.2.2026 ON IA 1/2025 IN WP(c) 33089/2025
BY GOVT. PLEADER SMT. SURYA BINOY
BY ADV SRI.P.G.MAHESHKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (8)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 35967 OF 2025
PETITIONER/S:
RANJITH KUMAR.C .,
AGED 30 YEARS
S/O CHINNARAJ , 8/60, PALAGAIYOOR, ATTAPADI, CHAVADIYOOR
PO, PALAKKAD, PIN - 678581
BY ADV SRI.O.D.SIVADAS
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, CIVIL STATION, PALAKKAD, REPRESENTED BY ITS
SECRETARY, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, (REGIONAL TRANSPORT
OFFICER) ,CIVIL STATION, PALAKKAD, PIN - 678001
3 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (9)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 35983 OF 2025
PETITIONER/S:
1 GANGADHARAN.P.,
AGED 55 YEARS
S/O.PONNUCHAMY.C, KARAKKOTTUPURAM, THEKKUMKUNNAM,
KOTTEKKAD, PALAKKAD DISTRICT, PIN - 678732
2 SOMAN.P.,
AGED 52 YEARS
S/O.PONNUCHAMY, KARAKKOTTUPURAM, THEKKUMKUNNAM,
KOTTEKKAD,PALAKKAD DISTRICT, PIN - 678732
3 RAJANI.M.,
AGED 50 YEARS
W/O.UNNIKUTTAN, MANCHURUNDA, KARAKKURISSI, VAZHUMPURAM
P.O,PALAKKAD DISTRICT, PIN - 678595
4 ABDU RAHIMAN.P.V.,
AGED 58 YEARS
S/O.KUNJIPPU,PANKAM VALAPPIL, PONNAMKODE, VAZAMPURAM
P.O,PALAKKAD DISTRICT, PIN - 678795
5 FIROUSHIYA ULHAQU.M.,
AGED 54 YEARS
S/O.UNNIANKUTTY, MARATHUMPULLI HOUSE,VEERAMANGALAM P.O,
THRIKKADEERI, PALAKKAD DISTRICT, PIN - 679502
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD ,
REPRESENTED BY ITS SECRETARY, PALAKKAD, CIVIL STATION, S
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (10)
FORT ROAD, KUNATHURMEDU, PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, CIVIL STATION, S
FORT ROAD, KUNATHURMEDU, PALAKKAD, PIN - 678001
3 STATE TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (11)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 36019 OF 2025
PETITIONER/S:
VISWANATHAN,
AGED 62 YEARS
S/O. KANDAMUTHAN, KULATHINGAL HOUSE, KANNANMEDU,
KOZHIJAMPARA, PALAKKAD, PIN - 678555
BY ADVS.
SRI.O.D.SIVADAS
SMT.DEVIKA R.
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, CIVIL STATION, PALAKKAD, REPRESENTED BY ITS
SECRETARY, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, (REGIONAL TRANSPORT
OFFICER) , CIVIL STATION, PALAKKAD, PIN - 678001
3 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (12)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 36491 OF 2025
PETITIONER/S:
1 P.K.MUHAMMED,
AGED 47 YEARS,S/O.MAMMU PERASANNUR, POTTAMMAL
KUNJANAMKATTIL, KUTTIPPURAM, EDACHALAM POST, MALAPPURAM
DISTRICT, PIN - 679571
2 MUHAMMED SHABEEB,
AGED 38 YEARS,S/O.ABDUL SATHAR, PERAYIL HOUSE, THIRUKAD
P.O, ANGADIPURAM, MALAPPURAM DISTRICT, PIN - 679321
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, UP HILL
POST, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
UP HILL POST, MALAPPURAM DISTRICT, PIN - 676505
3 STATE TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (13)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 37193 OF 2025
PETITIONER/S:
ASSAINAR.C.H,
AGED 65 YEARS
S/O. MUHAMMAD.K. CHEKKITKATH, KOZHEKKE KOVVAL,
MONDOTH.P.O.,PAYYANUR, KANNUR DISTRICT, PIN - 670307
BY ADVS.
SRI.O.D.SIVADAS
SMT.VINAYA V.NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
THE REGIONAL TRANSPORT AUTHORITY CIVIL STATION, KANNUR,
REPRESENTED BY ITS SECRETARY, PIN - 670001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,CIVIL STATION, KANNUR, PIN
- 670001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (14)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 39009 OF 2025
PETITIONER/S:
ROY JOSEPH,
AGED 52 YEARS
S/O. JOSEH, PATTARUPARAMBIL HOUSE, KALLARA SOUTH PO,
KOTAYAM, PIN - 686611
BY ADV SRI.O.D.SIVADAS
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, COLLECTORATE, KOTTAYAM, REPRESENTED BY
ITS SECRETARY, PIN - 686002
2 THE SECRETARY,
THE REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
COLLECTORATE, KOTTAYAM, PIN - 686002
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (15)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 39598 OF 2025
PETITIONER/S:
K.M. SALEEM,
AGED 73 YEARS,S/O SAHUL HAMEED, RESIDING AT SHEENA
MANZIL, KOLLAYIL P.O., MADATHARA, KOLLAM, PIN - 691541
BY ADVS.
SHRI.K.H.ASIF
SHRI.C.A.MAJEED
SMT.MOLTY MAJEED
SHRI.P.B.UNNIKRISHNAN NAIR
SMT.SHERIN BIJU
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, MOTOR VEHICLES DEPARTMENT,
SECRETARIAT, THIRUVANATHAPURAM, PIN - 695001
2 THE TRANSPORT COMMISSIONER,
TRANSPORT COMMISSIONERATE, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 STATE TRANSPORT AUTHORITY,
TRANSPORT COMMISSIONERATE, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, REPRESENTED BY ITS CHAIRMAN, PIN -
695014
4 THE REGIONAL TRANSPORT AUTHORITY,
REGIONAL TRANSPORT OFFICE, THIRUVANANTHAPURAM (RURAL)
ATTINGAL, REPRESENTED BY ITS SECRETARY, PIN - 695101
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (16)
5 THE SECRETARY,
REGIONAL TRANSPORT OFFICE, THIRUVANANTHAPURAM
(RURAL) ,ATTINGAL, PIN - 695101
6 ASOKAKUMARI P.N.,
SREENARAYANA VILASOM, KUDAVANADU, PERAYAM P.O.,
NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695562
7 RAHUL R.,
RAHUL BHAVAN, MULLAKKARA, VATTATHARA P.O., KOLLAM, PIN -
691536
8 ABHIJITH D.S.,
KUZHINJAZHIKATH, KIZHAKKATHIL, KURA P.O., CHEMAGANADU,
THALAVOOR, KOLLAM, PIN - 691557
9 HASEENA,
SHAMNAD MANZIL, KATATTE, VAMANAPURAM,
THIRUVANANTHAPURAM, PIN - 695606
10 NAJEEM K.R.
NAJEEM MANZIL, DARPPAKKADU, CHITHARA, KOLLAM, PIN -
691559
11 ANOOP CHANDRAN,
ANATHAPURAI, ANAD P.O., NEDUMANGAD, THIRUVANATHAPURAM,
PIN - 695541
12 VEENA B.S.,
GREENLAND HOUSE, PLAVARAPOIKA, KUMMIL P.O., KOLLAM, PIN
- 685508
13 VEENAKRISHNAN,
GOKULAM, KARUNILAKODE, EDAVA P.O., VARKALA, KOLLAM, PIN
- 695310
14 ANSI FAROOK,
KOCHUPACHAYIL VEEDU, KATTUPUTHUSSERI, PALLICKAL P.O.,
MADAVOOR, THIRUVANATHAPURAM, PIN - 695604
*15 THE KERALA PRIVATE BUS OPERATORS' FEDERATION, (REG: NO:
609/1993), WEST PALACE ROAD, THRISSUR-680 020
[REPRESENTED BY ITS PRESIDENT HAMZA ERIKUNNAM, 64 YEARS,
S/O MOHAMMED HAJI, NELLIKKUTHU P.O., MANJERI-
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (17)
*16 ALL KERALA BUS OPERATORS ORGANIZATION, (REG: NO:
642/99],BUS BHAVAN, NEAR STADIUM BUS STAND, COIMBATORE
ROAD, PALAKKAD- [REPRESENTED BY ITS GE: SECRETARY T.
GOPINATHAN, 63 YEARS, S/O P. NARAYANA MENON, SURABHILA,
ODUKOOR, CHITTADI P.O., PALAKKAD
(*IMPLEADED AS ADDL. RESPONDENTS 15 AND 16 VIDE ORDER
DTD.5.2.2026 ON IA 1/2025 IN WP(C) 39598/2025)
BY GOVT. PLEADER SMT. SURYA BINOY
BY ADV SRI.RILGIN V.GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (18)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 43308 OF 2025
PETITIONER/S:
BHASKARAN.A,
AGED 50 YEARS
S/O. NARAYANAN, ALORA HOUSE, MADATHIL, PAYAM, KANNUR,
PIN - 670703
BY ADVS.
SRI.O.D.SIVADAS
SMT.AKSHAYA ANURAJ P. A.
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, KANNUR, PIN
- 670002
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KANNUR, PIN
- 670002
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (19)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 43370 OF 2025
PETITIONER/S:
SHAMSUDHEEN P T.,
AGED 45 YEARS,S/O IBRAHIM, PALLIYALTHODI HOUSE, VALAMBUR
P O, MALAPPURAM DISTRICT, PIN - 679325
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
3 THE STATE TRANSPORT AUTHORITY, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 675001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (20)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 43600 OF 2025
PETITIONER/S:
1 RAJEESH K.,
AGED 35 YEARS,S/O RAVEENDRAN,KONTHATH HOUSE, PADINJARE
KODUMUNDA, PARUDUR, PALAKKAD DISTRICT, PIN - 679305
2 K KRISHNAN,
AGED 64 YEARS,S/O RAVEENDRAN, KONTHATH HOUSE, KOKKAD,
THALAKKASSERY, PATTITHARA, PALAKKAD DISTRICT, PIN -
679534
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD P
O, PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY (REGIONAL TRANSPORT OFFICER),
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, CIVIL STATION,
PALAKKAD P.O., PALAKKAD DISTRICT, PIN - 678001
3 THE STATE TRANSPORT AUTHORITY, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (21)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE COURT ON
05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (22)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 44593 OF 2025
PETITIONER/S:
SHAFI SHERIF,
AGED 48 YEARS,S/O. K.E SHERIF, RESIDING AT KATTILAKATH
HOUSE, PUTHUVYPE P.O, ERNAKULAM DISTRICT, PIN - 682508
BY ADVS.
SHRI.M.JITHESH MENON
SRI.P.G.MAHESHKUMAR
SMT.ARSHIA ANN JOY
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KAKKANAD, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN - 682030
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN - 682030
3 THE STATE TRANSPORT AUTHORITY,
TRANSPORT COMMISSIONERATE, 2ND FLOOR, TRANS TOWERS,
VAZHUTHACAUD, THYCAUD P.O, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695014
BY GOVT. PLEADER SMT. SURYA BINOY
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (23)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (24)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 44753 OF 2025
PETITIONER/S:
MUHAMMED NISHAD K.A.,
AGED 52 YEARS,S/O. AYOOB KHAN, RESIDING AT
KURUPPAMPALLATH HOUSE, PAZHANGAD MARKET WEST,
EDAVANAKKAD P.O, ERNAKULAM DISTRICT, PIN - 682502
BY ADVS.
SHRI.M.JITHESH MENON
SRI.P.G.MAHESHKUMAR
SMT.ARSHIA ANN JOY
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
CIVIL STATION, KAKKANAD, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN - 682030
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN - 682030
3 THE STATE TRANSPORT AUTHORITY,
TRANSPORT COMMISSIONERATE, 2ND FLOOR, TRANS TOWERS,
VAZHUTHACAUD, THYCAUD P.O, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695014
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (25)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 45194 OF 2025
PETITIONER/S:
SHAFI V
AGED 37 YEARS,S/O SUBAIDA, VALLIKKADAN HOUSE, BLOCK
OFFICE, RAMAPURAM P O, PUZHAKATTIRI, MALAPPURAM
DISTRICT, PIN - 679321
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, MALAPPURAM
REPRESENTED BY ITS SECRETARY, CIVIL STATION, MALAPPURAM
P O, MALAPPURAM DISTRICT, PIN - 676505
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL STATION,
MALAPPURAM P.O., MALAPPURAM DISTRICT, PIN - 676505
3 THE STATE TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (26)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 45491 OF 2025
PETITIONER/S:
PHILOMINA DEVASSIA,
AGED 47 YEARS,W/O. DEVASSIA,SANMURAYIL HOUSE,
THAZHUVAMKUNNU, KALOORKKAD, ERNAKULAM, PIN - 686668
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,MUVATTUPUZHA,
MINI CIVIL STATION, PAZHAPALLY, MUDAVOOR PO,
MUVATTUPUZHA, REPRESENTED BY ITS SECRETARY, PIN - 686669
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, MUVATTUPUZHA, MINI CIVIL
STATION, PAZHAPALLY, MUDAVOOR PO, MUVATTUPUZHA, PIN -
686669
3 STATE TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (27)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 45495 OF 2025
PETITIONER/S:
AKHILESH S JITHU,
AGED 33 YEARS
S/O SIVASANKARAN, VALIYAPURACKAL HOUSE, EDANKODE,
MALAPPURAM, PIN - 676501
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD,
CIVIL STATION, PALAKKAD DISTRICT, REPRESENTED BY ITS
SECRETARY, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
3 STATE TRANSPORT AUTHORITY,
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (28)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 46004 OF 2025
PETITIONER/S:
ASHRAF ALI
AGED 39 YEARS
S/O SYEDALAVI, VELAKKATTIL HOUSE, KARAKKUTHANGADI,
MUTHUTHALA P O, PALAKKAD DISTRICT, PIN - 679303
BY ADVS.
SHRI.SAJU J.VALLYARA
SMT.MARIA ANGEL
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD P
O, PALAKKAD DISTRICT, PIN - 676001
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, CIVIL STATION,
PALAKKAD P.O., PALAKKAD DISTRICT, PIN - 678001
3 THE STATE TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (29)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 46037 OF 2025
PETITIONER/S:
1 RAJESH K
AGED 39 YEARS,S/O RAMACHANDRAN P, KODANGAT HOUSE, KOKKAD,
THALAKKASSERY P O, PATTITHARA, PALAKKAD DISTRICT, PIN - 679534
2 MURALI M V
AGED 55 YEARS,S/O RADHAMMA, RADHA BHAVAN, NARIPARAMBA P O,
KALADY, MALAPPURAM DISTRICT, PIN - 679573
BY ADVS.
SHRI.SAJU J.VALLYARA
SHRI.JEFFIN SEBASTIAN
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY, PALAKKAD
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD P O,
PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, PALAKKAD, CIVIL STATION,
PALAKKAD P.O., PALAKKAD DISTRICT, PIN - 678001
3 THE STATE TRANSPORT AUTHORITY, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN,VAZHUTHACAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE COURT ON
05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (30)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 46057 OF 2025
PETITIONER/S:
LALU VARGHESE
AGED 48 YEARS,S/O. VARGHESE, KALLUNEER THOTTIYIL,
KONGAD, PALAKKAD,DISTRICT, PIN - 678631
BY ADV SHRI.K.V.GOPINATHAN NAIR
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY
REPRESENTED BY ITS SECRETARY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
2 THE SECRETARY
REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678001
3
STATE TRANSPORT AUTHORITY
REPRESENTED BY ITS SECRETARY, TRANS BHAVAN, VAZHUTHACAD,
THIRUVANANTHAPURAM,DISTRICT, PIN - 695001
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (31)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 48223 OF 2025
PETITIONER/S:
P.V.MOHAMMED HARIF,
AGED 57 YEARS
S/O. P.V.HASSAN, THE MANAGING TRUSTEE CUM CHAIRMAN SAFE
DEVELOPMENT, ALMS TRUST, KARUNA HOSPITAL CAMPUS,
MELAMURI, PALAKKAD, PIN - 678006
BY ADV SRI.O.D.SIVADAS
RESPONDENT/S:
1 THE REGIONAL TRANSPORT AUTHORITY,
PALAKKAD, CIVIL STATION, PALAKKAD, REPRESENTED BY ITS
SECRETARY, PIN - 678001
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, (REGIONAL TRANSPORT
OFFICER) CIVIL STATION, PALAKKAD., PIN - 678001
3 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM., PIN - 695014
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2026, ALONG WITH WP(C).36460/2025 AND CONNECTED CASES, THE
COURT ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (32)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 5TH DAY OF FEBRUARY 2026 / 16TH MAGHA, 1947
WP(C) NO. 298 OF 2026
PETITIONER/S:
VENU K. NAIR,
AGED 57 YEARS,S/O. KESAVA PILLAI, VAISHNAVAN, AICKADU
WEST, KODUMON, ADOOR, PATHANAMTHITTA DISTRICT, PIN -
691555
BY ADVS.
SRI.O.D.SIVADAS
SMT.AKSHAYA ANURAJ P. A.
RESPONDENT/S:
1 THE STATE TRANSPORT AUTHORITY,
MOTOR VEHICLE DEPARTMENT (MVD) HEAD OFFICE, TRANS
TOWERS, VAZHUTHACAUD, THIRUVANANTHAPURAM REPRESENTED BY
GOVERNMENT SECRETARY, PIN - 695014
2 THE TRANSPORT COMMISSIONER,
MOTOR VEHICLE DEPARTMENT (MVD) HEAD OFFICE, TRANS
TOWERS, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL TRANSPORT AUTHORITY,
PATHANAMTHITTA, PATHANAMTHITTA, REPRESENTED BY ITS
SECRETARY., PIN - 689645
4 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY, PATHANAMTHITTA, REGIONAL
TRANSPORT OFFICE, PATHANAMTHITTA, PIN - 689645
BY GOVT. PLEADER SMT. SURYA BINOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (33)
19.01.2026, ALONG WITH W.P(C).NO.36460/2025 AND CONNECTED CASES, THE COURT
ON 05.02.2026 DELIVERED THE FOLLOWING:
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (34)
"C.R."
MOHAMMED NIAS C.P., J.
...................................................................
W.P(C) Nos.36460,20638,21253,24048
24059, 33089, 35967, 35983,
36019, 36491, 37193, 39009, 39598,
43308, 43370, 43600, 44593, 44753,
45194, 45491, 45495, 46004, 46037,
46057,48223 of 2025 and 298 of 2026
...................................................................................
Dated this the 5th day of February, 2026
JUDGMENT
The petitioners in this batch of writ petitions challenges the
decisions made by the State Transport Authority (henceforth referred to as
"the STA") or the corresponding Regional Transport Authority (henceforth
referred to as "the RTA") regarding the granting or rejection of regular
stage carriage permits, subject to the requirement that the vehicle to be
produced adhere to BS-VI emission norms under Rule 115 and AIS-052 bus
body design standards under Rule 125-C of the Central Motor Vehicles
Rules, 1989 (hereinafter "the CMV Rules").
2. The common issue arising for consideration in these writ petitions
are whether the RTAs are legally competent to impose, at the stage of
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (35)
grant of a regular stage carriage permit, conditions mandating
compliance with AIS-052 specifications and BS-VI emission norms, when
such conditions virtually operate as an indirect fixation of the age of the
vehicle, contrary to the statutory scheme under the Motor Vehicles Act,
1988 (hereinafter 'the MV Act') and the Kerala Motor Vehicles Rules
(hereinafter 'the KMV Rules').
2.1. The petitioners submit that in all these cases, applications for
regular stage carriage permits were considered and permits were granted
subject to the condition that the suitable vehicle offered shall be a Type-II
category bus registered for inter-urban/inter-city transport, complying
with AIS-052 standards in terms of Rule 125-C of the CMV Rules and also
satisfying BS-VI emission norms under Rule 115. According to the
petitioners, the imposition of such a condition is wholly illegal and
unsustainable, as it runs directly contrary to the law laid down by this
Court in Shahabudheen and Others v. State Transport Authority and
Others [2020 (2) KLT 211], which held that once the field relating to the
maximum permissible age of stage carriages is occupied by Rule 260A of
the Kerala Motor Vehicles Rules, the transport authorities have no
jurisdiction to impose additional or indirect conditions at the permit
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (36)
stage which, in effect, fix the age of the vehicle or restrict the choice of an
otherwise eligible vehicle beyond the statutory prescription.
2.2. It is contended that Rule 125-C and the AIS-052 specifications
merely prescribe standards relating to bus body design and approval, and
the phased implementation of AIS-052 commenced from 01.10.2014, with
different parameters becoming applicable from 01.01.2017 and 01.01.2018.
In Kerala, the body code came into effect only from 01.10.2017, from
which date registration of a new stage carriage became possible only on
compliance with the body code. Consequent to the introduction of the
body code, seating capacity norms were altered, and the taxation
structure was modified by adopting floor area instead of seating capacity.
Subsequently, bus bodies were classified as Type-I for city services and
Type-II for mofussil services. The registering authorities are presently
registering new vehicles in accordance with these specifications.
2.3. With regard to BS-VI emission norms, it is pointed out that Rule
115 of the CMV Rules governs emission standards, and BS-VI norms
became applicable only from 16.09.2016. Prior to that, vehicles complying
with earlier emission standards were statutorily permitted to operate.
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (37)
The petitioners contend that by insisting upon AIS-052 and BS-VI
compliance as a condition for the grant of a fresh permit, the RTAs have
effectively introduced an indirect age restriction, limiting eligibility to
vehicles not older than about eight years, even though no such restriction
exists in law. This, according to the petitioners, amounts to fixing the age
of the vehicle without any authority or jurisdiction and defeats the
statutory framework.
2.4. It is further submitted that the STA considered the question of
implementation of AIS-052 and BS-VI norms for the grant of permits only
in its meeting held on 08.08.2025, and resolved to implement the same
prospectively with effect from 01.09.2025, which decision was
communicated to the transport authorities on 08.09.2025. Thereafter, the
RTA considered the issue in a special meeting held on 10.09.2025. In that
view of the matter, the petitioners contend that the conditions imposed
by the RTAs in June 2025 were wholly without authority of law and clearly
before any decision of the STA rendering the impugned conditions
patently illegal and arbitrary.
2.5. The petitioners assert that the power to impose conditions while
granting permits under Section 72(2) of the MV Act cannot be exercised in
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (38)
a manner inconsistent with the statutory rules. Placing reliance on
Shahabudheen (supra), it is contended that once Rule 260A of the KMV
Rules was amended fixing a statutory age limit for vehicles operating
under "ordinary" and "limited stop ordinary" services, any condition
imposed by the transport authorities relating to the age or specification of
the vehicle, in excess of or inconsistent with Rule 260A, ceases to have
legal validity and is liable to be quashed. The STA and the RTAs, being
creatures of statute, have no power to impose conditions in derogation of
the statutory rules.
2.6. It is further submitted that a stage carriage is a public service
vehicle within the meaning of Sections 2(40) (defines stage carriage) and
2(35) (public service vehicle) of the MV Act and is a transport vehicle under
Section 2(47). Section 56 of the MV Act mandates a valid certificate of
fitness for all transport vehicles. Rule 62 of the CMV Rules prescribes the
validity of the certificate of fitness, which certifies compliance with all
statutory requirements. Therefore, the operation of a stage carriage on a
permitted route is statutorily ensured through the fitness certification,
and no additional vehicle-related conditions can be imposed at the permit
stage.
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (39)
2.7. The petitioners also rely on the object and policy of the MV Act,
1988, which replaced the 1939 Act with a liberalised regime intended to
simplify procedures and ensure non-restrictive grant of permits, in order
to avoid isolation of regions and to promote balanced transport
development. Reliance is placed on the judgment of the Hon'ble Supreme
Court in Mithilesh Garg v. Union of India [AIR 1992 SC 443], wherein the
policy of liberalisation underlying the 1988 Act was upheld. The
petitioners contend that the impugned actions defeat this statutory policy
and are therefore unsustainable.
2.8. It is also pointed out that most of the State is covered by notified
schemes, severely restricting the scope for grant of fresh permits, and
new permits are already confined largely to rural routes. In such
circumstances, the imposition of further conditions through executive
action is alleged to be intended to block new entrants and protect existing
operators, notwithstanding repeated judicial pronouncements to the
contrary.
2.9. The petitioners submit that earlier attempts by transport
authorities to fix vehicle age limits were consistently interfered with by
this Court, culminating in the amendment of Rule 260A. The subsequent
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (40)
modification of Rule 260A in 2024, extending the permissible age of
vehicles, further demonstrates that the field is fully occupied by statutory
rules. The selective application of the impugned conditions only to fresh
permits, while excluding renewals, replacements, and transfers, is alleged
to be arbitrary, discriminatory, and violative of Articles 14 and 19(1)(g) of
the Constitution of India.
2.10. On these grounds, the petitioners contend that the conditions
imposed in the impugned orders are without jurisdiction, contrary to the
statutory scheme and binding precedents, and liable to be set aside.
3. Table showing the details of the writ petitions:
Date of
Writ Nature of Respondent decision and Date of
Sl. Exhibit(s) Action Main Relief
Petition Permit / Whose Action grant/rejecti Interim
No. Challenged Challenged Contention Sought
No. Application is Challenged on of regular order
permit
RTA has no
authority to
Grant of Insistence insist on Quash
WP(C) regular on AIS-052 AIS-052 Permit illegal
Exts. P1 &
1 36460/ stage and BS-VI at RTA, Palakkad compliance granted with condition in NIL
P2
2025 carriage the permit at permit condition Exts. P1,
permit stage stage P2
contrary to
Rule 260A
Conditional
grant of AIS-052 27.02.2025,
Application
permit, requirement condition Quash AIS-
WP(C) for regular
2 20638/ stage Ext. P3 20.11.2025
on AIS-052 / Malappuram at the granting a condition in
2025 carriage
Type-II registration regular Ext. P3
permit
vehicle stage. permit
compliance
3 WP(C) Application Ext. P4 Insistence RTA, Vehicle 27.02.2025, To set 20.11.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (41)
construction
condition
for regular standards aside the
on AIS-052 / while
21253/ stage cannot be offending
Type-II Malappuram granting
2025 carriage enforced as condition in
vehicle regular
permit permit Ext. P4.
permit
eligibility
Rejection of
Application the Rejection 27.02.2025,
Quash Ext.
WP(C) for regular application solely on Regular
RTA, P4 and
4 24048/ stage Ext. P4 for non- the AIS-052 permit NIL
Malappuram direct grant
2025 carriage production of requirement Application
of permit
permit the AIS-052 is illegal rejected
vehicle.
Rejection of RTA cannot
Application the permit insist on 27.02.2025,
WP(C) for regular on AIS-052 Regular Quash the
RTA,
5 24059/ stage Ext. P4 mandatory compliance permit illegal NIL
Malappuram
2025 carriage AIS-052 without Application condition
permit compliance statutory rejected
backing
AIS-052
and BS-VI
norms apply
Quash Ext.
to newly
P1 and P2
Insistence registered
Application to the
on AIS-052 / vehicles 19.06.2025,
WP(C) for regular extent it
Ext. P1, Type-II and cannot permit
6 33089/ stage RTA, Palakkad incorporate NIL
P20 vehicle for be granted with
2025 carriage the
the grant of retrospectiv condition.
permit condition to
permit. ely enforced
comply
for the grant
Ext.P2.
of permits to
older
vehicles.
Direct
issuance of
Retrospective Subsequent
Regular permit by
insistence norms 19.06.2025,
stage declaring
WP(C) on BS-VI / cannot Permit
carriage Exts. P1, Secretary, RTA that Ext.P2
7 35967/ AIS-052 retrospectiv granted; NIL
permit P2 & P3 Palakkad and P3 are
2025 norms and ely affect with
already not
refusal to granted condition
granted applicable
issue permit. permit
to
petitioners.
8 WP(C) Regular Ext. P6 and Imposition of RTA, Palakkad RTA cannot 19.06.2025, Quash Ext. NIL
35983/ stage Ext. P1 to AIS-052 & reintroduce Permits P6 and
2025 carriage P5 BS-VI restrictions granted with Ext.P1 to
permits conditions contrary to conditions P5 to the
granted Rule 260A extent it
incorporate
the
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (42)
condition to
comply Ext.
P6 decision
for availing
granted
permit.
Direct
issuance of
permit by
Withholding STA 19.06.2025,
Issuance of declaring
WP(C) issuance by decision Permit
granted Exts. P2 & Secretary, RTA that Ext.P2
9 36019/ Retrospectiv has no granted; NIL
regular P3 Palakkad and P3 are
2025 e application retrospective timings
permit not
of conditions operation withheld
applicable
to
petitioners.
Imposition of AIS-052 /
Grant of vehicle BS-VI
5.07.2025,
WP(C) regular condition- norms apply Quash
Ext.P1 and Permit
10 36491/ stage Mandatory RTA, Palakkad at offending NIL
Ext.P3 granted with
2025 carriage AIS-052 & registration, condition
condition
permit BS-VI not permit
norms stage
Direct
RTA Kannur issuance of
Non-
Regular decision permit by
issuance of Retrospecti
stage dated, declaring
WP(C) permit-for STA decision ve
carriage Exts. P3- 06.05.2025 that Ext.P3
11 37193/ want of dated application NIL
permit P4 Permit and P4 are
2025 production of 08.08.2025 of STA
already granted; not
BS VI decision
granted issuance applicable
vehicle.
withheld to
petitioners
Application
for fresh
Vehicle
regular
compliance
Application permit
WP(C) cannot be Quash
for fresh rejected 5.3.2025
12 39009/ Exts. P3 RTA, Kottayam assessed at rejection & NIL
regular stating age Rejected
2025 permit conditions
permit of the
consideration
vehicle and
stage
AIS-052
compliance
Challenges To quash
Notice to
the notices Ext. P6 and
convene For public
issued by For the P7 issued
meeting to safety
WP(C) the 4th implementati by the 4th
Ext. P6 , consider the direction of
13 39598/ respondent on of the - respondent NIL
P7 permit of R 4to STA has to
2025 proposing directions of proposing
16 by RTA, be
to conduct STA to conduct
Thiruvanantha enforced.
the timing the timing
puram
conference conference
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (43)
without
enforcing
without
compliance
enforcing
with Ext.
compliance
P2
with Ext.
directions
P2
dated
directions.
8.8.2025 of
STA.
Rejection of
AIS-052
application
Application cannot be Quash Ext.
WP(C) for regular 5.08.2025
for fresh insisted at P2 and
14 43308/ Ext. P2 permit on RTA, Kannur Application NIL
regular the direct grant
2025 non-AIS-052 rejected
permit consideratio of permit
compliant
n stage
vehicle
RTA lacks
Imposition of the authority 05.07.2025,
WP(C) Application
mandatory RTA, to insist on Permit Quash
15 43370/ for regular Ext. P6 2.12.2025
AIS-052 Malappuram AIS-052 at granted with condition
2025 permit
vehicle the permit condition
stage
Imposition of Indirect
19.06.2025,
WP(C) Regular conditions reintroductio
Permits Quash
16 43600/ permit Exts. P4 AIS-052 & RTA, Palakkad n of age 2.12.2025
granted with conditions
2025 granted BS-VI restriction is
condition
compliance illegal
Imposition of
AIS-052 10.06.2025
WP(C) Application condition-
RTA, cannot be ,Granted / Quash
17 44593/ for regular Ext. P1 AIS-052 NIL
Ernakulam insisted at with condition
2025 permit compliant
permit stage condition
vehicle
Grant of
regular
STA
permit but Imposition of 10.06.2025,
WP(C) decision
insistence AIS-052 & RTA, Permit Quash
18 44753/ Exts. P1 applies NIL
on BS-VI Ernakulam granted with conditions
2025 prospectivel
Mandatory condition condition
y only
AIS-052 &
BS-VI
Application
for regular
5.07.2025,P
WP(C) permit on Insistence is
Imposition of RTA, ermit Quash
19 45194/ insistence Ext. P2 contrary to 2.12.2025
condition Malappuram granted with condition
2025 of Type-II / Rule 260A
condition
AIS-052
vehicle
20 WP(C) Grant of Ext. P1 Imposition of RTA, RTA has no 19.07.2025, Quash NIL
45491/ regular condition Muvattupuzha jurisdiction Permit condition
2025 permit on to impose granted with
insistence AIS-052 condition
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (44)
of AIS-
052 / Type- condition
II vehicle.
Grant of
regular
permit on 19.06.2025,
WP(C) Condition is
the Ext.P2 and Imposition of Permit Quash
21 45495/ RTA, Palakkad contrary to NIL
insistence Ext. P1 condition granted with condition
2025 Rule 260A
of AIS- condition
052 / Type-
II vehicle
Grant of
regular
permit with Indirect
19.06.2025,
WP(C) condition reintroductio
Exts. P1 & Imposition of Permit Quash
22 46004/ on RTA, Palakkad n of age 6.12.2025
P2 condition granted with conditions
2025 insistence restriction is
condition
of AIS-052 illegal
& BS-VI
compliance
Grant of
regular
permit with RTA lacks
19.06.2025,
WP(C) condition authority to
Imposition of RTA, Permit Quash
23 46037/ on Ext. P1-P3 insist AIS- 06.12.2025
condition Palakkad granted with Conditions
2025 insistence 052 at
conditions
of AIS-052 permit stage
& BS-VI
compliance
Grant of
regular
19.06.2025,
WP(C) permit on Rule 260A
Exts. P1 & Imposition of Permit Quash
24 46057/ insistence RTA, Palakkad occupies NIL
P2 condition granted with condition
2025 of AIS-052 the field
condition
& BS-VI
norms
Direct
issuance of
Grant of
STA 19.06.2025, permit by
regular STA
decision Permit declaring
WP(C) permit on decision &
Imposition of Secretary, RTA cannot be granted with that Ext.P3
25 48223/ insistence notice NIL
condition Palakkad applied conditions; and P4 are
2025 of BS-VI dated
retrospectiv issuance not
compliance 08.09.2025
ely withheld applicable
.
to
petitioners
Grant of Imposition of RTA lacks Quash
fresh AIS-052 bus jurisdiction Permit Ext.P24
WP(C )
regular body code RTA, to impose granted condition
26 298/ Ext.P4 NIL
stage and BS-VI Pathanamthitta AIS-052 subject to and direct
carriage emission and BS-VI conditions issuance of
permit - compliance conditions permit
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (45)
prior to STA
decision
Mandatory
dated
insistence
08.08.2025,
on Type-II
as a pre- thereby without
AIS-052
condition for indirectly AIS-052 /
and BS-VI
issuance of fixing an BS-VI
compliant
permit age limit stipulation
vehicle at
contrary to
permit
Rule 260A
stage
and binding
precedents
4. In the counter-affidavit filed by the third respondent in W.P.(C)
No. 36460 of 2025, the State Transport Authority contends that the
petitioner had submitted an application before the RTA, Palakkad, seeking
the grant of a fresh stage carriage permit. It is stated that the petitioner
had not furnished all particulars required under Section 70(1) of the
Motor Vehicles Act, 1988 and the prescribed form. It is, however,
admitted that there is no statutory obligation on an applicant to produce
a ready vehicle or its particulars at the time of submission of the permit
application.
4.1. It is submitted that at the time of consideration of the
application, the petitioner had not offered any vehicle nor furnished
details of any vehicle proposed to be operated. The RTA, therefore,
granted the permit subject to conditions, including compliance with AIS-
052 bus body standards and statutory requirements under the Act. It is
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (46)
contended that only long after the grant of the permit, the petitioner
acquired ownership of a 2006 model vehicle, having a seating capacity of
only 23, allegedly procured from a scrap market, and sought issuance of a
permit in respect of the said vehicle.
4.2. According to the respondents, the said vehicle, being nearly 20
years old, was unfit for operation as a stage carriage and did not possess
sufficient remaining service life to operate for the full tenure of a regular
permit. It is further contended that the vehicle did not fall within the
Type-II category prescribed under AIS-052 standards, as required for
inter-urban and inter-city stage carriage operations in terms of Rule
125-C of the CMV Rules.
4.3. The respondents submit that under Section 72(2) of the MV Act,
the RTA is empowered to grant a stage carriage permit for a vehicle of a
specified description. Reliance is placed on clauses (X) and (XI) of Section
72(2), which authorise the authority to impose conditions requiring the
use of vehicles of a specified type fitted with bodies conforming to
approved specifications, and to ensure that prescribed standards of safety,
comfort, and cleanliness are maintained. It is contended that the
expression "specified description" occurring in Section 72(2) is of wide
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (47)
amplitude and is sufficient to encompass compliance with AIS standards.
4.4. It is further contended that AIS-052 bus body standards and BS-
VI emission norms are statutory requirements governing registration and
operation of buses, and both the registering authority and the transport
authorities are bound to give effect to these provisions while discharging
their statutory functions. The provisions contained in Chapter IV of the
Act relating to registration, construction, equipment, and maintenance of
motor vehicles and those contained in Chapter V relating to permits are
not mutually exclusive, but are required to be harmoniously construed
and applied while regulating stage carriage operations.
4.5. The respondents place reliance on the judgment of a Division
Bench of this Court in W.A. No. 454 of 2023, wherein the implementation
of AIS-052 standards was upheld in the interest of passenger safety and
comfort. It is pointed out that the Division Bench recognised that bus
body design and construction depend upon the nature and purpose of use
of the vehicle, and that for operation on inter-urban and inter-city routes
as stage carriages, Type-II vehicles are prescribed under AIS-052. It is
contended that the said standards have statutory force by virtue of Rule
125-C of the Central Motor Vehicles Rules, 1989, which mandates that the
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (48)
construction of bus bodies shall conform to the Bus Body Code as specified
therein. It is further contended that the Regional Transport Authority is
well within its jurisdiction to assess the suitability of a vehicle for the
grant of a permit, not only with reference to Sections 70, 71, 72, and 80 of
the Act, but also with regard to compliance with statutory provisions
governing the construction, equipment, and maintenance of motor
vehicles.
4.6. Reliance is also placed on the judgment of the Hon'ble Supreme
Court in Regional Transport Authority v. Shaju (Civil Appeal Nos. 1453-
1454 of 2022), wherein the Apex Court approved the principle laid down in
Sheelchand v. State Transport Appellate Tribunal (1963 SCC OnLine MP 44),
holding that the power to issue permits with conditions is intended not
for the benefit of the permit holder, but for safeguarding the interests of
the travelling public.
4.7. It is contended that the STA and the RTA are duty-bound to give
effect to the objectives of the Motor Vehicles Act, 1988, which, as reflected
in its Statement of Objects and Reasons, include not only public safety,
convenience, health, and orderly regulation of passenger transport, but
also the encouragement of adoption of higher technology in the
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (49)
automotive sector, improvement of road transport management, and
enhancement of safety and environmental standards in keeping with
modern requirements. In furtherance of these statutory objectives, the
STA, in its meeting held on 08.08.2025, resolved to implement certain
measures with effect from 01.09.2025 for the grant of fresh stage carriage
permits, including mandatory compliance with the AIS-052 bus body code,
mandatory adherence to BS-VI exhaust emission standards, and issuance
of fresh permits only to new buses.
4.8. The respondents further contend that these decisions were
necessitated by repeated representations pointing out the misuse of
vehicles nearing the maximum permissible age for obtaining fresh
permits, followed by the sale of such vehicles along with the permits,
resulting in the trafficking of permits. It is asserted that the STA, being
the apex statutory authority, is obligated to curb such practices in the
interest of public safety, environmental protection, and regulatory
discipline.
4.9. It is further submitted that compliance with AIS-052 standards,
which prescribe minimum safety and structural norms for bus body
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (50)
construction, has been mandated pursuant to directions dated 19.07.2017
issued by the Ministry of Road Transport and Highways, which came into
effect from 1.10.2017, and that the said standards significantly enhance
passenger safety, accessibility, and quality of public transport.
4.10. The respondents also submit that BS-VI emission norms, which
have been in force across the country from 01.04.2020, represent the most
stringent emission control regime introduced to reduce vehicular
pollution. Restricting the grant of fresh stage carriage permits to BS-VI
compliant vehicles is stated to be in conformity with national policy,
statutory rules, and public health considerations.
4.11. On the aforesaid grounds, the respondents contend that the
writ petitions are devoid of merit, that the impugned decisions are within
the statutory competence of the transport authorities, and that no
interference is warranted under Article 226 of the Constitution of India.
5. Heard Sri. K.V. Gopinathan Nair, Sri.O.D. Sivadas, Sri.M.Jithesh
Menon, Sri.Saju J. Vallyara and Sri. Asif K.H., the learned counsel
appearing for the petitioners in all the writ petitions, and Smt. Surya
Binoy, the learned Senior Government Pleader, appearing for the State
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (51)
Transport Authority and the Regional Transport Authorities concerned.
6. Learned Senior Government Pleader Smt. Surya Binoy argues that
Section 66 of the MV Act, 1988, under Chapter V requires a permit before
any motor vehicle is used as a transport vehicle in any public place, while
Section 71 lays down the procedure to be followed by the RTA in
considering an application for a stage carriage permit. Section 71(1) reads:
"the RTA shall, while considering an application for stage carriage permit,
have regard to the objects of the Act." The statement of objects and
reasons of the MV Act shows that one among its objects was to encourage
the need for higher technology in automotive sector, which was looked
into by the working group that was formed to review the provisions of the
MV Act. To the contention of the petitioner that in view of Rule 260A of
the KMV Rules, prescribing the maximum age permissible for stage
carriages, the impugned decisions cannot be sustained, it is argued that
Section 72(2) empowers the RTA to grant the permit for a stage carriage of
a specified description and that the requirement that the stage carriages
should conform to the standards embodied in AIS-052 norms is to insist
on a specified description. That bodies of stage carriages that are built in
accordance with pre-AIS-052 norms might not qualify is only an
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (52)
incidental effect of an otherwise valid stipulation. The intention behind
the impugned decision was not to insist on the vehicles of any certain
age.
6.1. It is further submitted that Rule 125C of the CMV Rules
introduces the bus-body code in the statute, that the construction of
buses shall be in accordance with AIS-052 Norms as they are amended
from time to time. The contention that Rule 125C and the AIS-052 norms
only relate to the construction of carriages ignores the fact that these
norms categorise vehicles based on their intended usage. This was taken
note of by a Division Bench of this Court in its judgment dated 21.03.2023
in WA No. 438/2024. As the type and use of transport vehicles are
intrinsically interlinked, it becomes a relevant consideration to the
question of the grant of a permit authorising their use as a stage carriage.
6.2. It is also submitted that the contention that existing operators,
while applying for renewal or replacement, are not required to produce
the AIS-052 to a compliant vehicle is untenable. It is well settled that the
transport authorities can introduce measures in the public interest in an
incremental manner or in phases. Rule 174(2)(c) of the KMV Rules
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (53)
empowers rejection of an application for replacement on the ground that
the new vehicle proposed is older than the one sought to be replaced.
6.3. The contentions that any vehicle that has obtained a Fitness
Certificate in tune with Section 59 of the MV Act and Rule 62 of CMV Rules
shall necessarily be granted a permit by the RTA were repelled by the
Division Bench judgment in Raghavan v. RTO, Kollam (2001 KHC 387). This
Court followed the judgment of the Karnataka High Court in
Bharathkumar v. KSTAT (AIR 1995 Karnataka 264) to repel an identical
contention. It is submitted that the contention that the restrictions would
be unreasonable in view of the liberalised regime introduced by the MV
Act was also rejected in the said judgment on the anvil of overall public
interest.
6.4. It is also submitted that this decision also upheld the power of
different RTAs to insist on vehicles of a certain age as a condition for the
grant of a permit/attached to the existing permits. While this may not be
permissible in view of Rule 260A, this decision is an authority for the
proposition that the RTA has powers independent of those of the STA to
insist on a specified description. This power is independent of any
directions issued by the State Government as well [Kasargode District Bus
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (54)
Owners Association v. RTA Kasargode and Ors (2015 (1) KHC 156)]. While
STA has the powers to issue binding directions in terms of Section 68(1)
and (3), under Section 68(2), it has the power to decide the question of
permit only in the circumstances specified therein. Therefore, the powers
of the RTA and STA, while in a hierarchical setup, are independent in
their respective spheres [State of Rajasthan v. Noor Mohammad (1972 KHC
484)].
7. The main contention put forth by the petitioners in these writ
petitions is that the mandatory compliance with AIS-052 standards and
BS-VI emission norms at the stage of grant of a regular permit amounts to
indirect age fixation of the vehicle, which is violative of Rule 260A of the
KMV Rules and against the decision laid down by this Court in
Shahabudheen (supra). This contention of the petitioners is not legally
permissible. It is important to note that Rule 260A of the KMV Rules
prescribes the maximum permissible age of a vehicle that can be operated
as stage carriages under different categories of service. This rule thus
operates in a distinct field and does not deal with the specification,
description, construction, safety or emission standards of vehicles. Thus,
the fact that compliance with certain statutory standards may
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (55)
incidentally render older vehicles unfit does not ipso facto amount to the
fixation of an age limit in violation of rule 260A.
8. Section 72(2) of the Motor Vehicles Act of 1988 gives the RTA the
authority to impose conditions when granting a stage carriage permit.
The authority is expressly authorised by clauses (X) and (XI) to mandate
that vehicles utilised under the permit be of a particular type, equipped
with bodies that meet approved specifications, and adhere to specified
standards of cleanliness, comfort, and safety. The phrase "specified
description" in Section 72(2) has a broad meaning and cannot be
interpreted to exclude the CMV Rules regarding construction and safety
requirements.
9. At this juncture, it is apposite to notice the relevant provision of
the Central Motor Vehicles Rules:
"125-C. Body building and approval.--
(1) On a date to be notified, the testing and approval for body building of
buses shall be accordance with AIS:052:2001 as amended from time to time
for vehicles mentioned therein, till the corresponding BIS specifications are
notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(2) The testing and approval for the body building of school buses shall be iii
accordance with AIS:063:2005 as amended from time to time for vehicles
mentioned therein, till the corresponding BIS specifications are notified
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (56)
under the Bureau of Indian Standards Act, 1986 (63 of.1986)."
10. Rule 125-C of the CMV Rules statutorily incorporates the AIS-052
Code of Practice for bus body design and approval. The said provision
introduced in the Central Motor Vehicles (Amendment) Rules, 2013 and
brought into force with effect from 01.10.2014, does not merely regulate
construction in the abstract, but classifies buses based on their intended
use, including city, inter-urban, and inter-city operations. The Division
Bench of this Court, in W.A. No. 454 of 2023, has specifically recognised
that the type of bus body is intrinsically linked to the intended
use/nature of service for which the vehicle is deployed and that insisting
upon a Type-II bus for inter-urban or inter-city stage carriage operations
is directly traceable to Rule 125-C.
11. The argument that AIS-052 standards can be enforced only at
the stage of registration and not at the stage of grant of permit ignores
the statutory scheme of the Act. Chapters IV and V of the Motor Vehicles
Act are not mutually exclusive. While Chapter IV deals with registration,
construction, equipment, and maintenance of motor vehicles, Chapter V
regulates their use through permits. Both chapters are intended to
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (57)
operate harmoniously to achieve the objects of the Act, namely, public
safety, convenience, and orderly regulation of transport. The RTA, while
granting a permit authorising use of a vehicle as a stage carriage, is
entitled to ensure that the vehicle proposed is suitable for such use in
terms of statutory standards.
12. The petitioners' reliance on Shahabudheen (supra) is
misplaced. In that case, this Court was concerned with an executive
decision fixing an age limit for vehicles operating under stage carriage
permits, in the absence of statutory backing and in direct conflict with
Rule 260A as amended. The present cases do not involve fixation of an age
limit as such, but insistence on compliance with safety, construction, and
emission norms that are statutorily prescribed under the CMV Rules. The
incidental exclusion of certain older vehicles, which do not meet these
standards, cannot be equated with an impermissible age restriction.
13. Equally untenable is the contention that a valid certificate of
fitness under Section 56 of the Act and Rule 62 of the CMV Rules confers
an indefeasible right to obtain or implement a stage carriage permit. A
certificate of fitness only certifies that the vehicle complies with the
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (58)
minimum statutory requirements to be used as a transport vehicle. It
does not foreclose the authority of the RTA to assess whether the vehicle
is suitable for a particular type of service under a stage carriage permit.
This position has been consistently affirmed by judicial precedents,
including Raghavan (supra), following Bharathkumar (supra).
14. The contention founded on the liberalised policy underlying the
Motor Vehicles Act, 1988 and the judgment of the Hon'ble Supreme Court
in Mithilesh Garg (supra) also does not advance the petitioners' case.
Liberalisation of permits does not imply dilution of safety,
environmental, or construction standards. The policy of non-restrictive
grant of permits operates subject to compliance with statutory
requirements intended to protect public safety, health, and
environmental interests.
15. The argument that the impugned conditions were imposed prior
to the decision of the STA dated 08.08.2025 and are therefore without
authority is also unsustainable. The powers of the RTA under Section
72(2) are statutory and independent of policy directions issued by the STA
under Section 68. While the STA may issue binding policy directions, the
absence of such directions does not denude the RTA of its statutory
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (59)
power to insist on compliance with existing rules and standards. The
hierarchical structure under the Act does not render the RTA a mere
implementing agency devoid of independent statutory discretion within
its sphere.
16. The plea of discrimination on the ground that similar conditions
are not insisted upon in cases of renewal, replacement, or transfer of
permits also cannot be accepted. It is well settled that regulatory
measures may be introduced incrementally or in phases, particularly
when public safety and environmental concerns are involved. The statute
itself recognises differential treatment in various contexts, and such
phased implementation cannot, by itself, be characterised as arbitrary or
violative of Articles 14 or 19(1)(g) of the Constitution.
17. The regulatory insistence on compliance with AIS-052 bus body
standards and BS-VI emission norms is also squarely traceable to the
legislative intent underlying the Motor Vehicles Act, 1988. The Statement
of Objects and Reasons of the Act makes it abundantly clear that the 1988
legislation was enacted to replace the 1939 Act in order to address
changes in road transport technology, evolving patterns of passenger
movement, improved techniques in motor vehicle management, and the
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (60)
growing need for higher standards of road safety and pollution control.
One of the express objectives of the Act is the encouragement of adoption
of higher technology in the automotive sector, coupled with concern for
road safety standards and environmental protection. Rule 125-C of the
Central Motor Vehicles Rules, statutorily incorporating the AIS-052 Bus
Body Code, is a direct manifestation of this legislative policy and cannot
be viewed as an isolated or purely administrative stipulation.
18. The measures under challenge are admittedly aimed at public
interest, and when pitted against public interest, the right, if any,
accorded to individual permit holders must give way. Conditions attached
to permits to ensure that vehicles used for public transport conform to
current statutory standards are therefore reasonable and cannot be set
aside merely because they place additional obligations on permit holders.
Viewed thus, the impugned measures are liable to be upheld in the public
interest.
19. The respondents have also placed an argument that the
impugned measures were prompted by representations highlighting the
misuse of vehicles nearing the maximum permissible age to secure fresh
permits, followed by transfer or sale of such permits, leading to permit
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (61)
trafficking. Preventing such practices squarely falls within the regulatory
mandate of the STA and the RTAs and cannot be said to be an extraneous
or irrelevant consideration.
20. The reliance placed by the respondents on the judgment of the
Hon'ble Supreme Court in Regional Transport Authority v. Shaju (supra),
approving the principle in Sheelchand v. STAT (supra), that conditions
attached to stage carriage permits are intended for the benefit of the
travelling public and not for the permit holder, reinforces the statutory
duty of the authorities to prioritise public safety and convenience over
private commercial interests.
21. Viewed in the above legal and statutory backdrop, this Court
finds that the impugned conditions mandating compliance with AIS-052
bus body standards and BS-VI emission norms are traceable to the powers
conferred under Section 72(2) of the Motor Vehicles Act, read with Rules
125-C and 115 of the Central Motor Vehicles Rules, and are intended to
ensure passenger safety, environmental protection, and suitability of
vehicles for the nature of service authorised under the permit. The
contention that such conditions are without jurisdiction or contrary to
the statutory scheme is therefore rejected.
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (62)
22. An interim order was issued by this Court on 20.11.2025
clarifying that, in cases where regular stage carriage permits had been
granted prior to 01.09.2025, the issuance or implementation of such
permits shall be considered without placing reliance on the decision of
the State Transport Authority dated 08.08.2025, and that the said
decision, including the requirement of compliance with AIS-052 bus body
standards and BS-VI emission norms, shall apply only to the grant of
permits made on or after 01.09.2025, subject to final adjudication in these
writ petitions.
23. Even as I uphold the impugned decision, to ensure uniformity
and to avoid different standards being enforced by different Regional
Transport Authorities, the State Transport Authority is directed to take a
uniform stand and issue appropriate directions to all RTAs, at the earliest.
However, in cases where regular stage carriage permits were granted
prior to 01.09.2025, the legal position as it stood prior to 01.09.2025 shall
be followed, and consequential action shall be taken within a period of six
weeks from the date of receipt of a copy of this judgment. To enable the
above exercise, the orders impugned in the writ petitions are quashed
insofar as it pertains to the compliance with AIS-052 bus body design
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (63)
standards and BS-VI emission norms.
In W.P(C) Nos. 43308/2025, 39009/2025, 24048/2025 and 24059/2025,
the applications preferred for regular permit were rejected for non-
production of the vehicle meeting the AIS-052 bus body design standards
and BS-VI emission norms. At that stage, no rejection could have been
made, insisting on the production of the vehicle as law laid down by this
Court in Alavikutty v. RTA (2005 (1) KLJ 205). Accordingly, the
impugned orders in these cases are quashed with a direction to the
competent authority to reconsider the applications, in the light of the law
existing before 01.09.2025.
The writ petitions are disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
okb/
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (64)
APPENDIX OF WP(C) NO. 36460 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1 ST
RESPONDENT DATED 19.6.2025
Exhibit P2 TRUE COPY OF THE DECISION IN THE ADDITIONAL
AGENDA OF THE 1 ST RESPONDENT DATED 19.6.2025
Exhibit P3 TRUE COPY OF THE JUDGMENT REPORTED IN 2020(2)
KHC 357 SHAHUBUDHEEN AND OTHERS V STATE
TRANSPORT AUTHORITY AND OTHERS;
Exhibit P4 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
Exhibit P5 TRUE COPY OF THE REGISTRATION PARTICULARS OF
THE VEHICLE KL10-AB-8102.
RESPONDENT EXHIBITS
Exhibit R3 (b) The copy of the judgment of this Honourable
Court in W.A. 454/2023 dated 21.03.2023
Exhibit R3(c) True copy of the decision of the STA dated
8.08.2025
Exhibit R3(d) Relevant extract of the bus body code
Exhibit R3(a) True copy of the relevant pages of decision of
STA dated 24.1.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (65)
APPENDIX OF WP(C) NO. 20638 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER DATED
10.08.2024 ALONG WITH FEES RECEIPT
Exhibit P2 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO.
29780/2024 DATED 22.08.2024 OF THE HON'BLE
HIGH COURT OF KERALA
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P4 TRUE PHOTOCOPY OF THE REQUEST DATED 19.05.2025
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
Exhibit P5 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE
OF STAGE CARRIAGE BEARING REGN. NO. KL-51-4525
Exhibit P6 TRUE PHOTOCOPY OF THE JUDGMENT IN W.A. NO.
454/2023 DATED 21.03.2023 OF THE HON'BLE HIGH
COURT OF KERALA
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (66)
APPENDIX OF WP(C) NO. 21253 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER BEFORE THE
FIRST RESPONDENT DATED 12.06.2023
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 24.10.2024 VIDE ITEM NO.13
Exhibit P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO.
4032/2025 DATED 31.01.2025 OF THE HON'BLE HIGH
COURT OF KERALA
Exhibit P4 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P5 TRUE PHOTOCOPY OF THE JUDGMENT IN W.A. NO.
454/2023 DATED 21.03.2023 OF THE HON'BLE HIGH
COURT OF KERALA
RESPONDENT ANNEXURES
Annexure R2(a) true copy of the decision dated 23.01.2025.
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (67)
APPENDIX OF WP(C) NO. 24048 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER BEFORE THE
FIRST RESPONDENT DATED 30.04.2024
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P3 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE
OF PETITIONER'S STAGE CARRIAGE BEARING
REGISTRATION NO. KL-09-AP-6320
Exhibit P4 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P5 TRUE PHOTOCOPY OF THE JUDGMENT IN W.A. NO.
454/2023 DATED 21.03.2023 OF THE HON'BLE HIGH
COURT OF KERALA
RESPONDENT EXHIBITS
Exhibit R1(a) True copy of the decision of STA dated 24-01-
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (68)
APPENDIX OF WP(C) NO. 24059 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER BEFORE THE
FIRST RESPONDENT DATED 15.01.2024
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P3 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE
OF PETITIONER'S STAGE CARRIAGE BEARING
REGISTRATION NO. KL-65-8837
Exhibit P4 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
Exhibit P5 TRUE PHOTOCOPY OF THE JUDGMENT IN W.A. NO.
454/2023 DATED 21.03.2023 OF THE HON'BLE HIGH
COURT OF KERALA
RESPONDENT ANNEXURES
Annexure R2(a) True copy of the State Transport Authority
decision dated 24.01.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (69)
APPENDIX OF WP(C) NO. 33089 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1 ST
RESPONDENT DATED 19.6.2025
Exhibit P2 TRUE COPY OF THE DECISION IN THE ADDITIONAL
AGENDA OF THE 1ST RESPONDENT DATED 19.6.2025
Exhibit P3 TRUE COPY OF THE JUDGMENT REPORTED IN 2020(2)
KLT 211
Exhibit P4 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
Exhibit P5 TRUE COPY OF THE REGISTRATION PARTICULARS OF
THE VEHICLE KL-17/D 2134
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (70)
APPENDIX OF WP(C) NO. 35967 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY FO THE DECISION 1ST RESPONDENT
DATED 19.06.2025 VIDE ITEM NO.75 OF THE 1ST
RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE
DECISION OF THE STATE TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM DATED 8.08.2025
Exhibit P3 TRUE COPY OF THE NOTICE BEARING NO.
D1/278/2025-TC DATED 8.09.2025 ISSUED BY THE
3RD RESPONDENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (71)
APPENDIX OF WP(C) NO. 35983 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DECISION OF THE 1ST
RESPONDENT DATED 19.6.2025 GRANTING REGULAR
Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.6.2025 GRANTING REGULAR
Exhibit P3 TRUE COPY OF THE DECISION OF THE 1ST
RESPONDENT DATED 19.6.2025 GRANTING REGULAR
Exhibit P4 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT VIDE ITEM NO.22 DATED 19.6.2025
GRANTING REGULAR PERMIT TO THE 4TH PETITIONER
Exhibit P5 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT VIDE ITEM NO.56 DATED 19.6.2025
GRANTING REGULAR PERMIT TO THE 5TH PETITIONER
Exhibit P6 TRUE COPY OF THE DECISION IN THE ADDITIONAL
AGENDA OF THE 1ST RESPONDENT DATED 19.6.2025
Exhibit P7 TRUE COPY OF THE JUDGMENT REPORTED IN 2020 (2)
KHC 357 SHAHUBUDHEEN AND OTHERS V. STATE
TRANSPORT AUTHORITY THIRUVANATHAPURAM AND
OTHERS ,HIGH COURT OF KERALA
Exhibit P8 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (72)
APPENDIX OF WP(C) NO. 36019 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY FO THE DECISION 1ST RESPONDENT
DATED 19.06.2025 VIDE ITEM NO.74 OF THE 1ST
RESPONDENT I
Exhibit P2 THE COPY OF THE RELEVANT PORTION OF THE
DECISION OF THE STATE TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM DATED 8.08.2025
Exhibit P3 THE COPY OF THE NOTICE BEARING NO.
D1/278/2025-TC DATED 8.09.2025 ISSUED BY THE
3RD RESPONDENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (73)
APPENDIX OF WP(C) NO. 36491 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 5.7.2025 WITH ENDORSEMENT
DATED 19.8.2025
Exhibit P2 TRUE COPY OF THE REGISTRATION PARTICULARS IN
RESPECT OF KL72-A-1801 EVIDENTLY SHOWING THAT
THE VEHICLE IS REGISTERED ON 8.3.2016
Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 5.7.2025 SIGNED FOR
COMMUNICATION ON 19.8.2025
Exhibit P4 TRUE COPY OF THE LETTER PRODUCING THE CURRENT
RECORDS OF 2ND PETITIONER'S VEHICLE KL-11-AB-
Exhibit P5 TRUE COPY OF THE JUDGMENT REPORTED IN 2020(2)
KHC 357
Exhibit P6 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
RESPONDENT EXHIBITS
EXHIBIT R3(b) The copy of the judgment of this Honourable
Court in W A 454/2023 dated 21.03.2023
EXHIBIT R3(c) True copy of the decision of the STA dated
8/8/2025
EXHIBIT R3(d) Relevant extract of the bus body code.
EXHIBIT R3(a) The true copy of the decision of the STA dated
24.01.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (74)
APPENDIX OF WP(C) NO. 37193 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DECISION OF THE 1ST
RESPONDENT NO. G/182548/2024/C DATED 6.05.2025
VIDE ITEM NO.11
Exhibit P2 THE COPY OF THE NOTICE OF TIMING CONFERENCE
DATED 13.08.2025 ISSUED BY THE 2ND RESPONDENT
Exhibit P3 THE COPY OF THE RELEVANT PORTION OF THE
DECISION OF THE STATE TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM DATED 8.08.2025
Exhibit P4 THE COPY OF THE NOTICE BEARING NO.
D1/278/2025-TC DATED 8.09.2025 ISSUED BY THE
3RD RESPONDENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (75)
APPENDIX OF WP(C) NO. 39009 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED THE
PETITIONER FOR THE REGULAR PERMIT BEFORE THE
1ST RESPONDENT
Exhibit P2 TRUE OF THE DECISION DATED 24.08.2024 TAKEN BY
THE 1ST RESPONDENT RTA IN THE MEETING HELD ON
24.08.2024
Exhibit P3 TRUE COPY OF THE DECISION TAKEN BY THE 1ST
RESPONDENT RTA IN THE MEETING HELD ON
05.03.2025
Exhibit P4 . TRUE COPY OF THE JUDGMENT DATED 20.02.2025
Exhibit P5 TRUE COPY OF THE DECISION DATED 24.09.2025 OF
THE 1ST RESPONDENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (76)
APPENDIX OF WP(C) NO. 39598 OF 2025
PETITIONER EXHIBITS
Exhibit.P-1 A TRUE COPY OF THE NOTICE DATED 22/08/2025
ISSUED BY THE 4TH RESPONDENT
Exhibit.P-2 A TRUE COPY OF THE RELEVANT PORTION OF THE
DECISION OF THE 3RD RESPONDENT DATED
08/08/2025
Exhibit.P-3 A TRUE COPY OF THE NOTICE DATED 03/09/2025
ISSUED BY THE 4TH RESPONDENT
Exhibit.P-4 A TRUE COPY OF THE LETTER DATED 08/09/2025
ISSUED BY THE 3RD RESPONDENT
Exhibit.P-5 A TRUE COPY OF THE NOTICE DATED 08/09/2025
ISSUED BY THE 4TH RESPONDENT
Exhibit.P-6 A TRUE COPY OF THE NOTICE ISSUED BY THE 4TH
RESPONDENT DATED 10/10/2025
Exhibit.P-7 A TRUE COPY OF THE NOTICE ISSUED BY THE 4TH
RESPONDENT DATED NIL
RESPONDENT ANNEXURES
Annexure R15 (a) A TRUE COPY OF THE REPRESENTATION DATED
05.07.2025 SUBMITTED BY THE 1ST APPLICANT
Annexure R15 (b) A TRUE COPY OF THE REPRESENTATION DATED
01.07.2025 SUBMITTED BY THE 2ND APPLICANT
Annexure R15(c) A TRUE COPY OF THE AGENDA OF THE MEETING OF
THE STA DATED 7/8/2025 HELD ON 08.08.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (77)
APPENDIX OF WP(C) NO. 43308 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER
Exhibit P2 THE TRUE COPY OF THE ORDER OF THE 1ST
RESPONDENT BEARING NO. G/222234/2023/C DATED
5.08.2025
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (78)
APPENDIX OF WP(C) NO. 43370 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER BEFORE THE
FIRST RESPONDENT DATED 19.02.2024
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 24.10.2024 VIDE ADDITIONAL
ITEM NO.3
Exhibit P3 TRUE PHOTOCOPY OF THE REGISTRATION PARTICULARS
OF PETITIONER'S STAGE CARRIAGE BEARING
REGISTRATION NO.KL-53-A-2090
Exhibit P4 TRUE PHOTOCOPY OF THE REQUEST DATED 31.01.2025
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
Exhibit P5 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P. (C) NO.
4434/2025 DATED 04.02.2025 OF THE HON'BLE HIGH
COURT OF KERALA
Exhibit P6 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (79)
APPENDIX OF WP(C) NO. 43600 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE FIRST PETITIONER ON THE
ROUTE THRITHALA - VALANCHERY
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE FIRST PETITIONER ON THE
ROUTE PALLIPPURAM - PATTAMBI
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE 2ND PETITIONER ON THE
ROUTE KARIYANNUR - KONDURKARA
Exhibit P4 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.06.2025 IN THE ADDITIONAL
AGENDA
Exhibit P5 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O.
(P) NO. 4/2024/TRANS. DATED 05.03.2024 ISSUED
BY THE GOVERNMENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (80)
APPENDIX OF WP(C) NO. 44593 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 10.06.2025
Exhibit P2 TRUE COPY OF THE GOVERNMENT NOTIFICATION IN
G.O.(P)NO. 4/2024/TRANS. DATED 05.03.2024
Exhibit P3 TRUE COPY OF THE LETTER DATED 08.09.2025 ALONG
WITH THE RELEVANT EXTRACT OF THE DECISION
RENDERED BY THE 3RD RESPONDENT DATED
08.08.2025 DECIDING TO IMPLEMENT BS-VI EXHAUST
EMISSION STANDARDS AND AIS-052 CODE OF
PRACTICE WITH EFFECT FROM 01.09.2025
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGENDA OF THE RTA MEETING OF THE 1ST
RESPONDENT DATED 10.09.2025 BEARING ITEM NO.
02 (07G1/125/2025-KL07)
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (81)
APPENDIX OF WP(C) NO. 44753 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 10.06.2025
Exhibit P2 TRUE COPY OF THE GOVERNMENT NOTIFICATION IN
G.O.(P)NO. 4/2024/TRANS. DATED 05.03.2024
Exhibit P3 TRUE COPY OF THE LETTER DATED 08.09.2025 ALONG
WITH THE RELEVANT EXTRACT OF THE DECISION
RENDERED BY THE 3RD RESPONDENT DATED
08.08.2025 DECIDING TO IMPLEMENT BS-VI EXHAUST
EMISSION STANDARDS AND AIS-052 CODE OF
PRACTICE WITH EFFECT FROM 01.09.2025
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGENDA OF THE RTA MEETING OF THE 1ST
RESPONDENT DATED 10.09.2025 BEARING ITEM NO.
02 (07G1/125/2025-KL07)
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (82)
APPENDIX OF WP(C) NO. 45194 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE APPLICATION FOR REGULAR
PERMIT SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT DATED 17.11.2023
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (83)
APPENDIX OF WP(C) NO. 45491 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.7.2025 WITH COMMUNICATION
DATED 4.11.2025
Exhibit P2 RUE COPY OF THE REGISTRATION PARTICULARS IN
RESPECT OF KL 13/P 6116
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (84)
APPENDIX OF WP(C) NO. 298 OF 2026
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPLICATION DATED 11.04.2016
SUBMITTED BY THE PETITIONER FOR REGULAR PERMIT
BEFORE THE 3RD RESPONDENT REGIONAL TRANSPORT
AUTHORITY
Exhibit P2 TRUE COPY OF THE DECISION OF THE 3RD
RESPONDENT, REGIONAL TRANSPORT AUTHORITY,
PATHANAMTHITTA, IN THE MEETING HELD ON
11.03.2025
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 30.05.2025 IN
W.P. (C) NO.19820/2025 ON THE FILES OF THIS
HON'BLE COURT
Exhibit P4 TRUE COPY OF THE DECISION OF THE 3RD
RESPONDENT GRANTING REGULAR PERMIT TO THE
PETITIONER
Exhibit P5 TRUE COPY OF THE RELEVANT PORTION OF THE
DECISION DATED 08.08.2025 OF THE 1ST
RESPONDENT
Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED
08.09.2025 OF THE SECRETARY OF THE 1ST
RESPONDENT, TO ALL THE REGIONAL TRANSPORT
AUTHORITIES.
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (85)
APPENDIX OF WP(C) NO. 45495 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.6.2025
Exhibit P2 TRUE COPY OF THE DECISION IN THE ADDITIONAL
AGENDA OF THE 1ST RESPONDENT DATED 19.6.2025
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
Exhibit P4 TRUE COPY OF THE REGISTRATION PARTICULARS OF
THE VEHICLE KL 65/X 7220
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (86)
APPENDIX OF WP(C) NO. 46004 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE PETITIONER ON THE ROUTE
KARAMPATHOOR - PATTAMBI
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.06.2025 IN THE ADDITIONAL
AGENDA
Exhibit P3 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O.
(P) NO. 4/2024/TRANS. DATED 05.03.2024 ISSUED
BY THE GOVERNMENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (87)
APPENDIX OF WP(C) NO. 46037 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE 1ST PETITIONER ON THE
ROUTE KANGAPUZHA - UPPUNGALKADAVU
Exhibit P2 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
WITH RESPECT TO THE 2ND PETITIONER ON THE
ROUTE MANNOOR - PATTAMBI
Exhibit P3 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.06.2025 IN THE ADDITIONAL
AGENDA
Exhibit P4 TRUE PHOTOCOPY OF THE NOTIFICATION VIDE G.O.
(P) NO. 4/2024/TRANS. DATED 05.03.2024 ISSUED
BY THE GOVERNMENT
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (88)
APPENDIX OF WP(C) NO. 46057 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 19.6.2025
Exhibit P2 TRUE COPY OF THE DECISION IN THE ADDITIONAL
AGENDA OF THE 1ST RESPONDENT DATED 19.6.2025
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 5.3.2024
2026:KER:9822
W.P(C).36460/25 & Conn. Cases (89)
APPENDIX OF WP(C) NO. 48223 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DECISION 1ST RESPONDENT
DATED 19.06.2025 VIDE ITEM NO.41 OF THE 1ST
RESPONDENT
Exhibit P2 THE TRUE COPY OF THE DECISION 1ST RESPONDENT
DATED 23.09.2025 VIDE ITEM NO.4 OF THE 1ST
RESPONDENT IS PRODUCED
Exhibit P3 THE COPY OF THE RELEVANT PORTION OF THE
DECISION OF THE STATE TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM DATED 8.08.2025
Exhibit P4 THE COPY OF THE NOTICE BEARING NO.
D1/278/2025-TC DATED 8.09.2025 ISSUED BY THE
3RD RESPONDENT
