Kerala High Court
Kerala State Road Transport ... vs U.Nazar on 2 April, 2019
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 02ND DAY OF APRIL 2019 / 12TH CHAITHRA, 1941
RP.No. 252 of 2015 IN WP(C). 1533/2015
AGAINST THE ORDER/JUDGMENT IN WPC 1533/2015 of HIGH COURT
OF KERALA DATED 15-01-2015
REVIEW PETITIONER/S:
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, THIRUVANANTHAPURAM
REPRESENTED BY ITS MANAGING DIRECTOR
REPRESENTED BY HIS AUTHORISED SIGNATORY,
SASIDHARAN, ZONAL OFFICER.
BY ADV. SRI.P.C.CHACKO, SC, KERALA STATE ROAD
TR
RESPONDENT/S:
1 U.NAZAR,
ASMA MANZIL, MISSION COLONY, PERUMKULAM P.O.,
ATINGAL, THIRUVANANTHAPURAM DISTRICT.
2 THE SECRETARY,
REGIONAL TRANSPORT AUTHORITY,
THIRUVANANTHAPURAM (RURAL) AT ATTINGAL-695308
OTHER PRESENT:
SMT RAJI T. BHASKAR GP
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON
02.04.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
RP No.252/2015
2
O R D E R
The issue is only with respect to the claim for temporary permit. There was already a stay granted in the review petition. The subject matter itself does not survive as of now. Review petition is disposed of making the interim order absolute.
Sd/-
K. Vinod Chandran, Judge jma RP No.252/2015 3 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE I TRUE COPY OF NOTIFICATION NO.42/TRANS DATED 14/7/2009