A Division Bench of the Kerala High Court, comprising of Justice Devan Ramachandran and Justice Dr. Kauser Edappagath, has in the case of Kerala State Road Transportation(KSRTC) v. Jaffer Khan & Ors. observed that though the previous Court Order directing the installation of the tracking system and Emergency Buttons in Public Transport restricted the petitioner from seeking an extension of time, but considering the circumstances posed by the COVID crisis, the Court granted an extension to the petitioner to install the gadgets in public transports.
"Even though the judgment restricts the parties from asking for further time, we are of the view that taking note of the Covid – 19 pandemic, some indulgence need to be shown."
Reasoning and Decision of the Court
The Court noted that Petitioner was asked to install tracking devices and emergency buttons in Public transport for public safety. But the Petitioner was not able to complete the work within the stipulated time because of the Covid situation. The Court thus granted an extension to the petitioner by considering the present crisis and the learned counsel for the writ petitioner also did not oppose the request for extension.
Therefore, the Court granted the extension of time till 30/6/2021.
Case Details
Case: - IA.6/2021 IN WP(C) No.20500/2020(S)
Petitioner: KERALA STATE ROAD TRANSPORT CORPORATION
Respondent: JAFFER KHAN & ORS
Judge: Justice Devan Ramachandran and Justice Dr. Kauser Edappagath
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