Kerala High Court
M/S.Ma'Din Public School vs Regional Transport Officer on 3 May, 2019
Bench: A.Muhamed Mustaque, T.V.Anilkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
Friday,the 3rd day of May 2019/13th Vaisakha, 1941
WA No.1201/2019
For information purpose only
Against judgment dated 23.01.2019 in WP(C) No. 20711/2018 of this Court.
APPELLANT/PETITIONER :
M/S.MA'DIN PUBLIC SCHOOL
SWALATH NAGAR, MELMURI.P.O., MALAPPURAM DISTRICT, REPRESENTED BY ITS PRINCIPAL
SAIDALAVI KOYA.
BY ADV. SRI.G.HARIHARAN
SRI. PRAVEEN HARIHARAN
SMT. SMITHA PRAVEEN
SRI.SANJEEV KUMAR V R
RESPONDENT/RESPONDENT :
1. REGIONAL TRANSPORT OFFICER
REGIONAL TRANSPORT OFFICE, MALAPPURAM-678505
2. TRANSPORT COMMISSIONER,
KERALA, 2ND FLOOR, TRANS TOWERS, VAZHUTHACAUD, THYCAUD.P.O.,
THIRUVANANTHAPURAM-695014.
BY GOVERNMENT PLEADER
Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated in the appeal memorandum the High Court be pleased to stay the operation of
the judgment made in W.P.(C)No.20711/2018 by a learned Single Judge, pending disposal
of the Writ Appeal.
This Writ Appeal coming on for admission on 03.05.2019 upon perusing the appeal
memorandum, the court on the same day passed the following:-
O R D E R
Government Pleader takes notice for the repondents. There shall be an interim order in regard to recovery of cost as ordered in the impugned judgment.
Post on 24.05.19 03-05-2019 Sd/-
A.MUHAMED MUSTAQUE,JUDGE Sd/-
T.V.ANILKUMAR,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR