K.Sajeevan vs The Regional Transport Authority
2021 Latest Caselaw 6600 Ker

W.P.(C) No.19652/2018                1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                        WP(C).No.19652 OF 2018(F)

PETITIONERS:

               K.SAJEEVAN,
               AGED 44 YEARS
               S/O. CHANDUKUTTY, KUNIYIL HOUSE,PO KOLLAM,
               KOYILANDY, KOZHIKODE.

               BY ADVS.
               SRI.G.PRABHAKARAN
               SMT.R.PADMAKUMARI

RESPONDENTS:

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

       2       THE SECRETARY
               REGIONAL TRANSPORT AUTHORITY,VARAKARA-673 101

       3       THE DTO KSRTC
               VATAKARA-673 101

               R1, R3 BY ADV. SRI.P.C.CHACKO, SC, KERALA STATE
               ROAD TRANSPORT CORPN.

OTHER PRESENT:
                 S.C.P.C.CHACKO
               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.19652/2018                   2




                                 JUDGMENT

Dated this the 24th day of February 2021

Today, when the matter came up for consideration before this Court, it

was submitted by the learned counsel for the petitioner that, petitioner may be

permitted to withdraw the writ petition since the matter has become infructuous.

Permission is granted. Memo has been filed and the same is recorded.

Accordingly, the writ petition is dismissed as withdrawn .

Sd/-

                                                    SUNIL THOMAS

dpk                                                     JUDGE




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE REGULAR PERMIT WITH ITS
                        NUMBER NO. P.ST.18/78/2004

EXHIBIT P2              TRUE COPY OF THE PROCEEDINGS OF THE RTA
                        DATED 16.2.2016

EXHIBIT P3              TRUE COPY OF THE JUDGMENT DATED 29.4.2016
                        IN WPC NO. 16292/2016

EXHIBIT P4              TRUE COPY OF THE PROCEEDINGS OF THE RTA
                        VATAKARA DATED 23.6.2016

EXHIBIT P5              TRUE COPY OF THE MEMORANDUM OF REVISION IN

MVARP NO. 124/2016 DATED 22.8.2016

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 22.3.2018 IN MVARP NO. 124/2016

EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS OF THE RTA VATAKARA DATED 12.4.2018

EXHIBIT P8 TRUE COPY OF THE NOTIFICATION WITH ITS NO.

GOP NO. 8/17/TRAN DATED 23.3.2017.