Rasakk vs The Secretary, Regional ...
2021 Latest Caselaw 16818 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                        WP(C) NO. 11637 OF 2021
PETITIONER/S:

          RASAKK,
          AGED 51 YEARS
          S/O.MAMMUKUTTY, KARIMBINTHERI HOUSE, KIZHAKKAYIL,
          KANNADIPOYIL P.O., KOZHIKODE.

          BY ADV I.DINESH MENON



RESPONDENT/S:

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM, COLLECTORATE P.O., UPHILL, MALAPPURAM 676
          505


OTHER PRESENT:

          SR GP SUNIL V K




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11637 OF 2021
                                  2



                        JUDGMENT

When the matter was taken up, the learned counsel

for the petitioner held that the submission made by the

learned senior Government Pleader on 22.07.2021 is

factually correct, which was not conveyed to the learned

counsel by the client. Hence, the learned counsel for the

petitioner submitted that the Writ Petition is not pressed

and accordingly, Writ Petition is closed.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 11637 OF 2021

APPENDIX OF WP(C) 11637/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PERMIT DATED 22.10.2019

Exhibit P2 TRUE COPY OF THE REQUEST DATED 19.4.2021

Exhibit P3 TRUE COPY OF THE REPLACEMENT APPLICATION DATED 19.4.2021