Kunhayin vs The Secretary
2021 Latest Caselaw 6778 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.2867 OF 2017(G)


PETITIONER/S:

            KUNHAYIN
            S/O. KATHIRIKOYA, MANOLI HOUSE,
            KARAPARAMBU, KOZHIKODE.

            BY ADV. SRI.SAJU J.VALLYARA

RESPONDENT/S:

      1     THE SECRETARY,
            REGIONAL TRANSPORT AUTHORITY,
            KOZHIKODE - 673 020.

      2     THE SECRETARY
            REGIONAL TRANSPORT AUTHORITY,
            VATAKARA- KOZHIKODE DISTRICT - 673 020.

      3     RIYAS P.M
            S/O. LATE MARAKKAR, PILATHOTTATHIL MEETHAL,
            PO PARAMBIL, KOZHIKODE - 673 012.




            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.2867 OF 2017(G)

                                 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