Denesan Umarote vs Sri.Anandakrishnan G
2021 Latest Caselaw 1718 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

         Con.Case(C).No.2138 OF 2020 IN WP(C). 19475/2020

   AGAINST THE JUDGMENT IN WP(C) 19475/2020(H) OF HIGH COURT OF
                              KERALA


PETITIONER:

              DENESAN UMAROTE
              AGED 38 YEARS
              S/O. RAMAN UMAROTE, KUNNATH HOUSE, CHERUVAYOOR P.O.
              VAZHAKKAD - 673 645, MALAPPURAM DISTRICT.

              BY ADV. SRI.SAJU J.VALLYARA

RESPONDENT:

              SRI.ANANDAKRISHNAN G.
              AGE AND SON OF NOT KNOWN TO THE PETITIONER,
              SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
              CIVIL STATION, MALAPPURAM P.O. - 676 505,
              MALAPPURAM DISTRICT.


              SRI P SANTHOSH KUMAR, SPL GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C)No.2138/2020            2




                                JUDGMENT

When this Contempt Case was taken up, Sri. P. Santhosh Kumar, the

learned Special Government Pleader, on instructions, submitted that pursuant

to the directions issued by this Court by judgment dated 23.12.2020, the

petitioner as well as the enroute operators, who have raised objections, were

heard and the timings have been provisionally settled. It is submitted that as

and when the petitioner produces the current records of the vehicle, the

permit shall be issued.

The said submission is recorded and this Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 PHOTOCOPY OF THE JUDGMENT IN WPC NO.

19475/2020 DATED 22.09.2020 OF THIS HONOURABLE COURT.

ANNEXURE II PHOTOCOPY OF THE ENQUIRY REPORT SUBMITTED BY THE MOTOR VEHICLES INSPECTOR VIDE NO. 10/124100/2019 M.

RESPONDENT'S EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE