Tojy.P.V vs The Secretary
2021 Latest Caselaw 108 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                     WP(C).No.19257 OF 2020(F)


PETITIONER:

              TOJY.P.V
              AGED 40 YEARS
              S/O. P.L. VARGHESE, PANJIKKARAN HOUSE, CHALAKUDY P.O,
              VETTUKADAVU, THRISSUR DISTRICT.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

              THE SECRETARY
              REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
              THRISSUR, PIN-680 004

              R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19257 OF 2020(F)

                                  2




                             JUDGMENT

Dated this the 4th day of January 2021

When the matter was taken up it was submitted by

the learned Counsel for the petitioner that the writ

petition may be dismissed as not pressed. This is

recorded and the writ petition is dismissed as not

pressed.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-1 WP(C).No.19257 OF 2020(F)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT ISSUED BY THE RESPONDENT TO THE PETITIONER VALID TILL 16.10.2019.

EXHIBIT P2 TRUE COPY OF THE TIMING ALLOTTED BY THE RESPONDENT AS PER PROCEEDING DATED 14.10.2014.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER DATED 10.09.2020 WITH COVERING LETTER.

RESPONDENT'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE