Fazil N.P vs Kolkkandan Mooza Haji
2021 Latest Caselaw 2276 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

  WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                RP.No.620 OF 2020 IN WP(C). 28299/2019

  AGAINST THE JUDGMENT IN WP(C) 28299/2019(J) OF HIGH COURT OF
                             KERALA


REVIEW PETITIONER/S:

                FAZIL N.P.
                AGED 35 YEARS
                S/O. AHAMMED N.P, 28/1123, NATITHUKULANGARA HOUSE,
                CHERUVAYUR P.O, KOZHIKODE DISTRICT, PIN - 673017.

                BY ADV. SRI.O.D.SIVADAS

RESPONDENT/S:

      1         KOLKKANDAN MOOZA HAJI
                KOLAKKADAN HOUSE, CHERUVADI PO, KOZHIKODE DISTRICT,
                PIN - 673661.

      2         THE REGIONAL TRANSPORT AUTHORITY
                CIVIL STATION, P O UPHILL, MALAPPURAM, REPRESENTED
                BY ITS SECRETARY, PIN - 676505.

      3         THE SECRETARY
                REGIONAL TRANSPORT AUTHORITY, CIVIL STATION, P O
                UPHILL. MALAPPURAM, PIN - 676505.


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION             ON
20.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP 620/2020




                              ORDER

Dated this the 20th day of January 2021

This review petition is filed by the third

respondent in the writ petition. This Court allowed the

writ petition setting aside the order in revision passed

by the State Transport Appellate Tribunal, Ernakulam.

This was mainly noting that the review petitioner had

raised objection only after the date of convening of the

meeting for variation. The date of the meeting was

21.1.2019. The objection was raised only on 22.1.2019.

Though the review petitioner produced annexures along

with the review petition, nothing is made out to show

that such objection was made before 21.1.2019. I find

no reason to review the judgment. Accordingly, the

review petition is dismissed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE ms APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE FILED OFFICERS REPORT OBTAINED BY THE REVIEW PETITIONER UNDER THE RTI ACT.

ANNEXURE A2 TRUE COPY OF THE OBJECTION DATED 22.01.2019 SUBMITTED BY THE REVIEW PETITIONER BEFORE THE SECRETARY, RTA.

ANNEXURE A3 TRUE COPY OF THE COVERING LETTER ENCLOSED ALONG WITH THE JUDGMENT IN WP(C) NO. 2369/2019.