Abdul Rasheed.N vs The Regional Transport Authority
2021 Latest Caselaw 4027 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.1908 OF 2021(K)


PETITIONER:

               ABDUL RASHEED.N.
               AGED 37 YEARS
               NEELANGATH HOUSE, EDARIKODE P.O., MALAPPURAM
               DISTRICT.

               BY ADV. SRI.PRASAD CHANDRAN

RESPONDENTS:

      1        THE REGIONAL TRANSPORT AUTHORITY
               REP.BY ITS SECRETARY, KOZHIKODE, OFFICE OF THE
               REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
               KOZHIKODE PIN 673 020

      2        THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, OFFICE OF
               THE REGIONAL TRANSPORT OFFICER, CIVIL STATION,
               KOZHIKODE PIN 673 020


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1908 OF 2021(K)
                                2




                           JUDGMENT

Dated this the 3rd day of February 2021

When the matter was taken up, it was submitted by

the learned Counsel for the petitioner as well as the

learned Senior Government Pleader that the above

matter is included in the next RTA meeting which has

been notified.

The above submission is recorded and the writ

petition is closed.

Sd/-

SUNIL THOMAS

JUDGE

SKP/3-2 WP(C).No.1908 OF 2021(K)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED TO THE PETITIONER VALID TILL 19.02.2020

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF PERMIT DATED 13.01.2020

EXHIBIT P3 TRUE COPY OF THE TEMPORARY PERMIT ISSUED TO THE PETITIONER VALID TILL 17.02.2021

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE