Kerala High Court
Kerala State Limited Stop/Stage ... vs The Government Of Kerala on 3 July, 2013
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 16TH DAY OF OCTOBER 2014/24TH ASWINA, 1936
WP(C).No. 22163 of 2012 (U)
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PETITIONERS :
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1. KERALA STATE LIMITED STOP/STAGE CARRIAGE
OPERATORS ASSOCIATION REG.NO.506/04,
MARKAZ COMPLEX, OPP.NEW BUS STAND
KOZHIKODE REPRESENTED BY ITS PRESIDENT V.J.SEBASTIAN.
2. RAHUL TOM, KONDODICKAL HOUSE,
VADAVATHOOR P.O., KOTTAYAM.
3. R.MOHANKUMAR, 23/10, VINAYAKA HOUSE,
KANATTUKARA, THRISSUR.
4. SHAJI MATHEW, CHITTAPPANATTU HOUSE,
MUNDAKKAYAM, KOTTAYAM DISTRICT.
BY ADVS.SRI.K.V.GOPINATHAN NAIR
SRI.G.PRABHAKARAN
SMT.R.PADMAKUMARI
RESPONDENTS :
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1. THE GOVERNMENT OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
TRANSPORT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN 695001.
2. THE KERALA STATE ROAD TRANSPORT CORPORTION,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
'TRANSPORT BHAVAN', THIRUVANANTHAPURAM, PIN 695001.
ADDL. R3 & R4 IMPLEADED :
3. JUDY.J.KISHORE, S/O.JAGAL KISHORE,
PADIYATH HOUSE, VADAKARA.P.O.,
THALAYOLAPARAMBU, VAIKOM
KOTTAYAM (WITH S/CS KL 36/A 8118, KL 36/8787)
WP(C).No. 22163 of 2012 (U)
4. M.N.YESODHARA DEVI
W/O. JAGAL KISHORE, PADIYATH HOUSE, VADAKARA.P.O.,
THALAYOLAPARAMBU, VAIKOM
KOTTAYAM (WITH S/CS KL 5/N 2097, KL 5/S 1550 KL 5/S 1549)
ADDL. R3 & R4 ARE IMPLEADED AS PER ORDER DATED 03.07.2013
IN IA 8745/2013.
R1 BY GOVERNMENT PLEADER SRI. V.K. RAFEEQ
R2 BY ADV. SRI.P.C.CHACKO, SC, KSRTC
BY SRI.BABU JOSEPH KURUVATHAZHA,SC,KSRTC
ADDL. R3 & R4 BY ADV. SRI. G. PRABHAKARAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 16-10-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
K. VINOD CHANDRAN, J.
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W.P.(C) No.22163 of 2012 - F
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Dated this the 16th day of October, 2014
J U D G M E N T
The learned counsel for the petitioner submits that the writ petition may be dismissed as infructuous. Recording the submission, the writ petition is dismissed as infructuous.
K. VINOD CHANDRAN, JUDGE SB