Athika vs. Kerala State Road Transport Corporation
Held
The Court noted that the petitioner had already vacated the premises and her interest-free security deposit had been refunded. Consequently, the Court found that nothing survived for consideration in the writ petition.
Facts
The petitioner's husband operated a canteen in a KSRTC complex, and after his demise, she continued the business. She filed a writ petition challenging an order issued by KSRTC directing her to vacate the premises.
Key Issues
The key legal issue was the validity of the KSRTC's order requiring the petitioner to vacate the canteen premises she operated.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943 WP(C) NO. 1614 OF 2020 PETITIONER/S: ATHIKA AGED 54 YEARS W/O. BAPPANKUNHI, PADPU HOUSE, OLD ROAD, ARIKADY, KUMBLA, KASARAGOD-671 321. BY ADVS. P.B.KRISHNAN SRI.P.B.SUBRAMANYAN SRI.SABU GEORGE SMT.B.ANUSREE SRI.MANU VYASAN PETER SMT.MEERA P. RESPONDENT/S: 1 KERALA STATE ROAD TRANSPORT CORPORATION REPRSENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM-695 023. 2 DISTRICT TRANSPORT OFFICER K.S.R.T.C KASARAGOD, THULUNADU COMPLED, KASARAGOD-671 121. 3 THE ASSISTANT TRANSPORT OFFICER K.S.R.T.C., KASARAGOD, THULUNADU COMPLEX, KASARAGOD-671 121. BY ADV SRI.DEEPU THANKAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.1614 of 2020 -2- JUDGMENT Dated this the 17th day of June, 2021 Petitioner's husband was running a canteen in the KSRTC complex at Kasaragod. After her husband's death, petitioner continued the business and had been paying licence fee. The writ petition is filed aggrieved by Ext.P8 order by which the petit
The judgment continues below.
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