Ullas vs The Regional Transport Officer ...
2021 Latest Caselaw 6180 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                        WP(C).No.6839 OF 2017(D)


PETITIONER/S:

                ULLAS,
                S/O.UNNIKRISHNAN, THAIPPARAMBU,
                KAROOR, AMBALAPPUZHA P.O.,
                HARIPPAD, ALAPPUZHA.

                BY ADV. SRI.G.PRABHAKARAN

RESPONDENT/S:

      1         THE REGIONAL TRANSPORT OFFICER CUM SECRETARY
                REGIONAL TRANSPORT AUTHORITY, ALAPPUZHA-688 001.

      2         THE CIRCLE INSPECTOR OF POLICE,
                AMBALAPUZHA, ALAPPUZHA-688 561.




                SMT SHEEJA CS, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6839 OF 2017(D)               2




                                  JUDGMENT

In view of the memo filed by the petitioner, this writ petition is

dismissed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV

APPENDIX

PETITIONER'S/S EXHIBITS:

EXT.P1 TRUE COPY OF THE RC BOOK OF THE VEHICLE WITH ITS VEHICLE NO.KL 4/AD 5513.

EXT.P2 TRUE COPY OF THE PERMIT WITH ITS NO.P.CO.4/66/2017 DATED 23-1-2017.

EXT.P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 31-1-2017.

EXT.P4 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24-1-2017.

RESPONDENT'S/S EXHIBITS: NIL

/TRUE COPY/

P.A. TO JUDGE