Sundaran vs The Secretary
2021 Latest Caselaw 6349 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                       WP(C).No.36192 OF 2017(Y)


PETITIONER/S:

                SUNDARAN,
                S/O. KUMARAN, 6/408 (10/421),
                KUNNATH PUNNATH HOUSE,
                RAMANATTUKARA, KOZHIKODE.

                BY ADV. SRI.G.PRABHAKARAN

RESPONDENT/S:

      1         THE SECRETARY,
                REGIONAL TRANSPORT AUTHORITY,
                VATAKARA - 673 101.

      2         THE REGIONAL TRANSPORT AUTHORITY,
                VATAKARA - 673 101.



                SMT. MABLE C KURIAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.36192 OF 2017(Y)          2




                                JUDGMENT

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

closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE EXISTING TEMPORARY PERMIT WITH ITS NO.P.TEM.18/508/2017 FOR THE PERIOD 17.7.2017 TO 16.11.2017.

EXHIBIT P2 TRUE COPY OF THE TEMPORARY PERMIT APPLICATION DATED 07.11.2017 ON THE ROUTE KUTTIYADI-GURUVAYUR WITH STATE CARRIAGE KL 11/AH 1786.

EXHIBIT P3 TRUE COPY OF THE CHALAN RECEIPT DATED 07.11.2017.

RESPONDENT'S/S EXHIBITS: NIL

/TRUE COPY/ P.A. TO JUDGE