The Kerala State Road Transport ... vs Shafeeq
2026 Latest Caselaw 41 Ker

Kerala High Court

The Kerala State Road Transport ... vs Shafeeq on 5 January, 2026

                                             2026:KER:193
OP(C) NO. 3012 OF 2025

                            1

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3012 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.12 OF

        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    THE KERALA STATE ROAD TRANSPORT CORPORATION
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR, PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM -, PIN - 695023

    3    ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD -, PIN - 678001

         BY ADVS.
         SHRI.SANTHEEP ANKARATH
         SHRI.SHERRY M.V.



RESPONDENT/RESPONDENT/PLAINTIFF:

         SUBAIDA BANU
         AGED 54 YEARS
         W/O. LATE ABDUL HAMEED, RESIDING AT 32/778,
         WELCOME HOUSE, POOLAKKAD, NOORANI POST,
         PALAKKAD TALUK AND DISTRICT, PIN - 678004
                                                  2026:KER:193
OP(C) NO. 3012 OF 2025

                               2

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2026,   ALONG   WITH   OP(C).3014/2025,   3015/2025   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                              2026:KER:193
OP(C) NO. 3012 OF 2025

                            3


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3014 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.39 OF

        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    THE KERALA STATE ROAD TRANSPORT CORPORATION
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR., PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM, PIN - 695023

    3    ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD, PIN - 678001

         BY ADVS.
         SHRI.SANTHEEP ANKARATH
         SHRI.SHERRY M.V.



RESPONDENT/RESPONDENT/PLAINTIFF:

         SHAFEEQ
         S/O. LATE ABDUL RAHMAN, RESIDING AT
         CHARAPPARAMB HOUSE, KODUNTHIRAPPULLI POST,
         PALAKKAD TALUK, PALAKKAD DISTRICT, PIN - 678004
                                                  2026:KER:193
OP(C) NO. 3012 OF 2025

                              4

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2026,   ALONG   WITH   OP(C).3012/2025   AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2026:KER:193
OP(C) NO. 3012 OF 2025

                            5


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3015 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.42 OF

        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    THE KERALA STATE ROAD TRANSPORT CORPORATION
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR., PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR,
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM - ., PIN - 695023

    3    ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD -, PIN - 678001

         BY ADVS.
         SHRI.SANTHEEP ANKARATH
         SHRI.SHERRY M.V.


RESPONDENT/RESPONDENT/PLAINTIFF:

         SURESHKUMAR T. R.
         AGED 53 YEARS
         S/O. RAMACHANDRAN, RESIDING AT THAZHATHE VEEDU,
         KIZHAKKUMBRAM - PO, MANNUR, PALAKKAD DISTRICT,
         PIN - 678508
                                                  2026:KER:193
OP(C) NO. 3012 OF 2025

                              6

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2026,   ALONG   WITH   OP(C).3012/2025   AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2026:KER:193
OP(C) NO. 3012 OF 2025

                            7


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3016 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.385 OF

        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    THE KERALA STATE ROAD TRANSPORT CORPORATION,
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR, PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM - ., PIN - 695023

    3    ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD, PIN - 678001

         BY ADVS.
         SHRI.SANTHEEP ANKARATH
         SHRI.SHERRY M.V.




RESPONDENT/RESPONDENT/PLAINTIFF:

         SALMAN FARIS
         S/O. LATE ABDUL HAMEED, HOUSE NO. 20/554,
         PUTHUPPALLI STREET, PALAKKAD TALUK, PALAKKAD
         DISTRICT,, PIN - 678004
                                                  2026:KER:193
OP(C) NO. 3012 OF 2025

                              8



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2026,   ALONG   WITH   OP(C).3012/2025   AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2026:KER:193
OP(C) NO. 3012 OF 2025

                            9


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3017 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.163 OF

        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    KERALA STATE ROAD TRANSPORT CORPORATION
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR., PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM, PIN - 695023

    3    ASSISTANT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD, PIN - 678001

         BY ADVS.
         SHRI.SANTHEEP ANKARATH
         SHRI.SHERRY M.V.



RESPONDENT/RESPONDENT/PLAINTIFF:

         MANOJ. R
         AGED 37 YEARS
         S/O. RADHAKRISHNAN, MANU VIHAR, NARAGAPARAMBU,
         AKATHETHARA, PALAKKAD TALUK, PALAKKAD DISTRICT,
         PIN - 678008
                                                  2026:KER:193
OP(C) NO. 3012 OF 2025

                              10



     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2026,   ALONG   WITH   OP(C).3012/2025   AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2026:KER:193
OP(C) NO. 3012 OF 2025

                            11

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

         THE HONOURABLE MR. JUSTICE K. NATARAJAN

 MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947

                  OP(C) NO. 3021 OF 2025

        AGAINST THE ORDER/JUDGMENT DATED IN OS NO.167 OF
        2025 OF ADDITIONAL MUNSIFF COURT, PALAKKAD

PETITIONERS/PETITIONERS/DEFENDANTS:

    1    THE KERALA STATE ROAD TRANSPORT CORPORATION
         TRANSPORT BHAVAN, THIRUVANANTHAPURAM,
         REPRESENTED BY ITS CHAIRMAN AND MANAGING
         DIRECTOR., PIN - 695023

    2    CHAIRMAN AND MANAGING DIRECTOR
         KERALA SATE TRANSPORT CORPORATION, TRANSPORT
         BHAVAN, THIRUVANANTHAPURAM, PIN - 695023

    3    DISTRICT TRANSPORT OFFICER
         KERALA STATE ROAD TRANSPORT CORPORATION, OFFICE
         OF THE DISTRICT TRANSPORT OFFICER, PALAKKAD
         DIPPO, SHORNUR ROAD, PALAKKAD - ., PIN - 678014

         BY ADV SHRI.SANTHEEP ANKARATH


RESPONDENT/RESPONDENT/PLAINTIFF:

         SAFWAN K.E
         AGED 36 YEARS
         S/O. IBRAHIM, KUNNAPULLY HOUSE, AKALUR POST,
         OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN -
         679302


        THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
  05.01.2026, ALONG WITH OP(C).3012/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2026:KER:193
OP(C) NO. 3012 OF 2025

                                12


                            JUDGMENT

[OP(C) Nos.3012/2025, 3014/2025, 3015/2025, 3016/2025, 3017/2025, 3021/2025]

These petitions have been filed by the petitioners -

the Kerala State Road Transport Corporation for issuing

direction to the Additional Munsiff's Court, Palakkad, for the

speedy disposal of I.A.No.3052/2025 (I.A.No.4/2025) in

O.S.No.12/2025, I.A.No.3061/2025 (I.A.No.8/2025) in

O.S.No.39/2025, I.A.No.3058/2025 (I.A.No.5/2025) in

O.S.No.42/2025, I.A.No.3049/2025 (I.A.No.6/2025) in

O.S.No.385/2025, I.A.No.3055/2025 (I.A.No.3/2025) in

O.S.No.163/2025 and I.A.No.3046/2025 (I.A.No.4/2025) in

O.S.No.167/2025, in a time bound manner. A report has been

received from the concerned Court wherein it has requested

six months time to dispose of the very main matter itself.

2. But, the learned counsel for the petitioners submits

that the respondents are licence holders and they have filed

suit against the petitioners and the petitioners filed an

application for directing the respondents/plaintiffs to deposit

the arrears of licence fee. But, those applications are not 2026:KER:193 OP(C) NO. 3012 OF 2025

considered by the trial court and adjourned the matter

unnecessarily. Therefore, the petitioners are before this Court.

3. The report of the trial court does not reveal that on

which date these I.As are to be disposed of, except mentioning

that the I.As are filed before the trial court. Therefore, it is

necessary to issue a direction to the Court concerned, for the

speedy disposal of I.As filed by the petitioners/defendants in

the above said suits.

Accordingly, all these original petitions are disposed of

with a direction to the Additional Munsiff's Court, Palakkad, to

hear and dispose of I.A.No.3052/2025 (I.A.No.4/2025) in

O.S.No.12/2025, I.A.No.3061/2025 (I.A.No.8/2025) in

O.S.No.39/2025, I.A.No.3058/2025 (I.A.No.5/2025) in

O.S.No.42/2025, I.A.No.3049/2025 (I.A.No.6/2025) in

O.S.No.385/2025, I.A.No.3055/2025 (I.A.No.3/2025) in

O.S.No.163/2025 and I.A.No.3046/2025 (I.A.No.4/2025) in

O.S.No.167/2025) within four weeks from the date of receipt of

a copy of this judgment.

Sd/-

K. NATARAJAN JUDGE Mn 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3012 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 30.12.2024 IN O.S. NO. 12/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 2 TRUE COPY OF THE WRITTEN STATEMENT DATED 23.6.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 12/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 3 A TRUE COPY OF THE AGREEMENT DATED 28.6 .2024 ENTERED INTO BETWEEN THE 1ST PETITIONER AND THE RESPONDENT EXHIBIT P 4 TRUE COPY OF I.A. NO. 3052/2025 (IA NO. 4/2025) DATED 8.10.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 12/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 5 TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3014 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 10.1.2025 IN O.S. NO. 39/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 2 TRUE COPY OF THE WRITTEN STATEMENT DATED 9.6.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 42/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 3 A TRUE COPY OF THE AGREEMENT DATED 27.2.2024 ENTERED INTO BETWEEN THE 1ST PETITIONER AND THE RESPONDENT EXHIBIT P 4 TRUE COPY OF I.A. NO. 3061/2025 (IA NO. 8/2025) DATED 8.10.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 39/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 5 A TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3015 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 15.1.2025 IN O.S. NO. 42/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD FILED BY THE RESPONDENT HEREIN EXHIBIT P 2 TRUE COPY OF THE WRITTEN STATEMENT DATED 12.6.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 42/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 3 A TRUE COPY OF THE AGREEMENT DATED 24.6 .2024 ENTERED INTO BETWEEN THE 1ST PETITIONER AND THE RESPONDENT EXHIBIT P 4 TRUE COPY OF I.A. NO. 3058/2025 DATED 8.10.2025 (IA NO. 5/2025) FILED BY THE PETITIONERS HEREIN EXHIBIT P 5 TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3016 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 1.7.2025 IN O.S. NO. 385/2025 FILED BY THE RESPONDENT EXHIBIT P 2 TRUE COPY OF THE LICENCE AGREEMENT BETWEEN THE PLAINTIFF AND THE DISTRICT TRANSPORT OFFICER, KSRTC WHICH POST IS PRESENTLY HELD BY ASSISTANT TRANSPORT OFFICER, KSRTC AND DATED 24.1.2025 EXHIBIT P 3 TRUE COPY OF I.A. NO. 3049/2025 (IA NO. 6/2025) DATED 8.10.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 385/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 4 TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3017 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 12.3.2025 IN O.S. NO. 163/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 2 TRUE COPY OF THE WRITTEN STATEMENT DATED 12.6.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 163/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 3 A TRUE COPY OF THE AGREEMENT DATED 25.10.2024 ENTERED INTO BETWEEN THE 1ST PETITIONER AND THE RESPONDENT EXHIBIT P 4 TRUE COPY OF I.A. NO. 3055/2025 (IA NO. 3/2025) DATED 10.10.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 163/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 5 A TRUE COPY OF THE COUNTER STATEMENT DATED 25.10.2025 FILED BY THE RESPONDENT IN EXHIBIT P4 APPLICATION EXHIBIT P 6 TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE 2026:KER:193 OP(C) NO. 3012 OF 2025

APPENDIX OF OP(C) NO. 3021 OF 2025

PETITIONER EXHIBITS

EXHIBIT P 1 TRUE COPY OF THE PLAINT DATED 12.3.2025 IN O.S. NO. 167/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 2 TRUE COPY OF THE WRITTEN STATEMENT DATED 11.6.2025 FILED BY THE PETITIONERS HEREIN IN O.S. NO. 167/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 3 A TRUE COPY OF THE AGREEMENT DATED 26.5.2024 ENTERED INTO BETWEEN THE 1ST PETITIONER AND THE RESPONDENT EXHIBIT P 4 TRUE COPY OF I.A. NO. 3046/2025 DATED 8.10.2025 (IA NO. 4/2025) FILED BY THE PETITIONERS HEREIN IN O.S. NO. 167/2025 ON THE FILE OF THE ADDITIONAL MUNSIFF'S COURT, PALAKKAD EXHIBIT P 5 A TRUE COPY OF THE COUNTER STATEMENT FILED BY THE RESPONDENT IN EXHIBIT P4 APPLICATION EXHIBIT P 6 A TRUE COPY OF THE PRINTOUT OF THE DAILY STATUS OF THE CASE DATED 30.10.2025 DOWNLOADED FROM THE WEBSITE