Kerala High Court
Ratheesh vs Regional Transport Officer on 18 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942
WP(C).No.453 OF 2021(F)
PETITIONER:
RATHEESH
AGED 37 YEARS
S/O.GOPALAN, PALLIPADEETTATHIL, ULAVAKKADU,
PALAMEL, MAVELIKKARA.
BY ADVS.
SRI.R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 REGIONAL TRANSPORT OFFICER
REGIONAL TRANSPORT OFFICE, MAVELIKKARA-690 101.
2 REGIONAL TRANSPORT OFFICER,
REGIONAL TRANSPORT OFFICE, PATHANAMTHITTA-689 645.
3 THE MANAGER, INDUS IND BANK LTD.,
40/8200, OPP.JAYALEKSHMI SILKS,
M.G.ROAD, KOCHI-682 035.
4 THE MANAGER, SHRIRAM TRANSPORT FINANCE CO.LTD.,
NANTHIYATTU PLAZA COLLEGE JN.,
PATHANAMTHITTA-689 645.
5 BINDHYA G.KRISHNAN,
W/O.SHAIN V SOMAN, KARAKKATTETHU, KONNI P.O.,
PATHANAMTHTTA-689 691.
6 SHAIN V.SOMAN,
KARAKKATTETHU, KONNI P.O., PATHANAMTHITTA-689 691.
7 DEPUTY DIRECTOR GENERAL AND STATE INFORMATION
OFFICER,
NATIONAL INFORMATICS CENTER KERALA STATE CENTRE, CDAC
BUILDING, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033.
8 UNION OF INDIA
THROUGH ITS SECRETARY, MINISTRY OF ROAD TRANSPORT AND
HIGHWAYS, TRANSPORT BHAVAN, 1, PARLIAMENT STREET,
WP(C).No.453 OF 2021(F) 2
NEW DELHI-110 001.
9 NATIONAL HIGHWAYS AUTHORITY OF INDIA,
THROUGH ITS CHAIRMAN, MINISTRY OF ROAD TRANSPORT
AND HIGHWAYS, DWARKA, NEW DELHI-110 075.
R8 BY SRI.ANISH JAIN, CGC
SRI.VARGHESE C. KURIAKOSE, SC
SRI.M.V.KINI & CO., SC
SMT MABLE C KURIAN, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.453 OF 2021(F) 3
JUDGMENT
The instant writ petition is filed seeking a direction to respondent
Nos.1, 2 and 7 to 9 to remove the petitioner's vehicle bearing
Registration No.KL-24/C-5924 from the blacklist and also for a direction
to accept road tax.
2. Today when the matter was taken up, none appeared for
the petitioner.
3. The learned Government Pleader on instructions submitted
that the disputes were between the petitioner and the 4th respondent
and it was reported before the respondents 1 and 2 that the same is
being settled. The vehicle has been removed from the blacklist and the
owner has been permitted to remit tax.
In that view of the matter, no further orders are required to be
issued.
This writ petition is closed.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
DSV
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE REGISTRATION CERTIFICATE OF
TIPPER BEARING REGISTRATION NO.KL 24 C
5924.
EXHIBIT P2 COPY OF THE COPY OF INSURANCE CERTIFICATE.
EXHIBIT P3 COPY OF THE COMPLAINT FILED BY THE 4TH
RESPONDENT BEFORE THE 2ND RESPONDENT.
EXHIBIT P4 COPY OF THE COMPLAINT DATED 14.11.2019.
EXHIBIT P5 COPY OF THE DETAILS OF THE VEHICLE TAKEN
FROM THE WEBSITE.
RESPONDENTS EXHIBITS:NIL
//TRUE COPY//
P.A TO JUDGE
