For Information Purpose Only vs Pranav K
2021 Latest Caselaw 11365 Ker

Citation : 2021 Latest Caselaw 11365 Ker
Judgement Date : 8 April, 2021

Kerala High Court

For Information Purpose Only vs Pranav K on 8 April, 2021

IA/1/2021 IN WP(C) 5255/2021                      1/4



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                       THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                         Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                  IA/1/2021 IN WP(C)/5255/2021(F)

            For information purpose only
PETITIONER/PETITIONER
       PRANAV K,AGED 27 YEARS
       S/O. M.G. KRISHNAKUMAR, RESIDING AT KRISHNASUDHA,
       THITTAMANGALAM, VATTIYOORKAVU (P.O), THIRUVANANTHAPURAM
       DISTRICT, PIN - 695013.
RESPONDENT/RESPONDENTS
1.MOTOR VEHICLES DEPARTMENT
     REPRESENTED BY THE TRANSPORT COMMISSIONER,
     2ND FLOOR, TRANS TOWER, VAZHUTHACAUD, THYCAUD P.O,
     THIRUVANANTHAPURAM, PIN - 695014.
2.THE REGIONAL TRANSPORT OFFICER
     OFFICE OF THE RTO, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
     THIRUVANANTHAPURAM, PIN - 695001,
3.THE STATE OF KERALA
     REPRESENTED BY THE SECRETARY, DEPARTMENT OF TRANSPORT,
     SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001.

  Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to revive the Writ Petition (civil) No.5255/2021 disposed on 08.03.2021 and
the same may kindly be allowed in the interest of justice.


  This application coming on for orders upon perusing the application and the aﬃdavit ﬁled in
support thereof, and this Court's Judgment dated 08.03.2021 and upon hearing the arguments
of SRI.C.K.MOHANAN, Advocate for the petitioner in IA/WP(C) and of GOVERNMENT
PLEADER for the respondents 1 to 3 in IA/WP(C), the court passed the following:
 IA/1/2021 IN WP(C) 5255/2021                  2/4




                                          ORDER

Learned Senior Government Pleader takes notice for Respondents 1 to 3. Respondents 1 and 2 are directed to give reply to Ext.P6, Ext.P7 and Ext.P9 within a period of one week from today . If it is not complied within one week from today, no further directions are required at this stage. IA No.1 of 2021 and IA No.2/2021 are closed. 08-04-2021 For information purpose only Sd/-

SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P6 - TRUE COPY OF THE PETITION DATED 28.11.2020 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT EXHIBIT P7 - TRUE COPY OF THE PETITION DATED 28.11.2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P9 - TRUE COPY OF THE PETITION DATED 3.1.2021 SUBMITTED TO THE 3RD RESPONDENT BY THE PETITIONER.

IA/1/2021 IN WP(C) 5255/2021 3/4

IN THE HIGH COURT OF KERALA AT ERNAKULAM Present:

THE HONOURABLE MR. JUSTICE SUNIL THOMAS

Thursday,the 8th day of April 2021/18th Chaithra, 1943 For information purpose only IA/2/2021 IN WP(C)/5255/2021(F) PETITIONER/PETITIONER PRANAV K,AGED 27 YEARS S/O. M.G. KRISHNAKUMAR, RESIDING AT KRISHNASUDHA, THITTAMANGALAM, VATTIYOORKAVU (P.O), THIRUVANANTHAPURAM DISTRICT, PIN - 695013.

RESPONDENT/RESPONDENTS

1.MOTOR VEHICLES DEPARTMENT REPRESENTED BY THE TRANSPORT COMMISSIONER, 2ND FLOOR, TRANS TOWER, VAZHUTHACAUD, THYCAUD P.O, THIRUVANANTHAPURAM, PIN - 695014.

2.THE REGIONAL TRANSPORT OFFICER OFFICE OF THE RTO, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695001,

3.THE STATE OF KERALA REPRESENTED BY THE SECRETARY, DEPARTMENT OF TRANSPORT, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001.

Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High Court be pleased to receive to ﬁle the order of the Union Ministry of Road Transport and Highways,New Delhi dated 06/12/2018 and to mark it as Exhibit P12,in the interest of justice.

This application coming on for orders upon perusing the application and the aﬃdavit ﬁled in support thereof, and this Court's Judgment dated 08.03.2021 and upon hearing the arguments of SRI.C.K.MOHANAN, Advocate for the petitioner in IA/WP(C) and of GOVERNMENT PLEADER for the respondents 1 to 3 in IA/WP(C), the court passed the following:

IA/1/2021 IN WP(C) 5255/2021 4/4

ORDER

For information purpose only Learned Senior Government Pleader takes notice for Respondents 1 to 3. Respondents 1 and 2 are directed to give reply to Ext.P6, Ext.P7 and Ext.P9 within a period of one week from today . If it is not complied within one week from today, no further directions are required at this stage. IA No.1 of 2021 and IA No.2/2021 are closed.

08-04-2021 Sd/-

SUNIL THOMAS,JUDGE

/true copy/

ASSISTANT REGISTRAR

EXHIBIT P9 - TRUE COPY OF THE PETITION DATED 3.1.2021 SUBMITTED TO THE 3RD RESPONDENT BY THE PETITIONER.

EXHIBIT P12-ORDER OF UNION MINISTRY OF THE ROAD TRANSPORT AND HIGHWAYS,NEW DELHI dated 06/12/2018.