Ibrahim Adam vs The Regional Transport Officer ...
2021 Latest Caselaw 6651 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

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

                       WP(C).No.5832 OF 2019(D)


PETITIONER:

              IBRAHIM ADAM,
              AGED 38 YEARS
              S/O. ABDURAHIMAN, KOTTUVAYAL HOUSE, SRANGPADI, FEROKE
              P.O, KOZHIKODE.

              BY ADV. SRI.G.PRABHAKARAN

RESPONDENT:

              THE REGIONAL TRANSPORT OFFICER CUM MOTOR VEHICLES,
              TAXATION OFFICER, KOZHIKODE-673 020


OTHER PRESENT:

              GP- SMT. POOJA SURENDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5832 OF 2019(D)

                                   2

                             JUDGMENT

Dated this the 24th day of February 2021

The learned counsel for the petitioner submits that the petition is

rendered infructuous and accordingly, a memo is filed.

Hence the petition is accordingly closed as infructuous.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.5832 OF 2019(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE WITH ITS NO. KL-11/BK 3902.

EXHIBIT P2 TRUE COPY OF THE APPELLATE ORDER DATED 7.3.2018

EXHIBIT P2A ENGLISH TRANSLATION OF MALAYALAM EXHIBIT P2