RAJESH Vs. SHANAVAS S.

JUDGEMENT

(1.) The petitioners have filed this Contempt Case, alleging non-compliance of the directions contained in Annexure I judgment of this Court dtd. 17/6/2019 in W.P.(C) No. 13656 of 2019, whereby that writ petition was disposed of with the directions contained therein. Paragraphs 4, 5 and also the operative portion of that judgment read thus;

(2.) In this contempt case, this Court has issued various orders. The judgment of the Division Bench of this Court dtd. 26/2/2020 in W.A. No. 301 of 2020 arising out of the judgment dtd. 3/10/2019 in W.P.(C) No. 26375 of 2019 was also brought to the notice of this Court by the learned counsel on both sides.

(3.) Today, when the case is taken up for consideration, the learned Special Government Pleader would submit that, though the applications of the petitioners were placed in the last meeting of the Regional Transport Authority, it was adjourned since no notice was issued to the applicants. Now, it stands posted to 14/6/2022. The Regional Transport Authority shall consider those applications on 14/6/2022 and take an appropriate decision in the matter, which shall be communicated to the respective petitioners within a further period of two weeks.