Jobin Geo vs The Regional Transport Authority
2021 Latest Caselaw 6773 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.31144 OF 2019(P)


PETITIONERS:

      1        JOBIN GEO
               MOONGAMAKKAL HOUSE,
               KANJIRAMATTAM.P.O,
               KOTTAYAM.

      2        HAFEES MUHAMMED,
               MANIYAMKULAM HOUSE, PUZHAVATH.P.O,
               CHANGANACHERRY, KOTTAYAM DISTRICT,
               REPRESENTED BY THE POWER OF ATTORNEY HOLDER
               T.C.THOMAS,THAKADIYILPARAMBIL HOUSE,
               CHANNANIKAD.P.O, KOTTAYAM DISTRICT.

               BY ADV. SRI.G.PRABHAKARAN

RESPONDENT/S:

      1        THE REGIONAL TRANSPORT AUTHORITY
               KOTTAYAM, REPRESENTED BY ITS SECRETARY,
               CIVIL STATION,COLLECTORATE.P.O,
               KOTTAYAM-686002.

      2        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY,
               CIVIL STATION, COLLECTORATE.P.O,
               KOTTAYAM-686002.




               SR.GP BIMAL K NATH

     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.31144 OF 2019(P)
                                 2




                          JUDGMENT

Learned counsel for the petitioners 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