Ibrahim Adham vs The Union Of India
2021 Latest Caselaw 6772 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                    WP(C).No.41945 OF 2017(P)


PETITIONER/S:

            IBRAHIM ADHAM
            S/O. ABDURAHIMAN, KOTTUVAYAL HOUSE,
            SRANGPADI, FEROKE P.O, KOZHIKODE.

            BY ADV. SRI.G.PRABHAKARAN

RESPONDENT/S:

      1     THE UNION OF INDIA
            REPRESENTED BY MINISTRY OF ROAD TRANSPORT AND
            HIGHWAYS, NEW DELHI 110 001.

      2     THE REGISTERING AUTHORITY
            REGIONAL TRANSPORT OFFICER, KOZHIKODE 673 020.



            SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.41945 OF 2017(P)
                                 2




                           JUDGMENT

Learned counsel for the petitioner submitted

that the Writ Petition is not pressed. Memo has been

filed. This is recorded. Hence, the Writ Petition is

dismissed as not pressed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV