Yousaf Kunnool vs State Of Kerala
2021 Latest Caselaw 3358 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.1842 OF 2021(E)


PETITIONERS:

               YOUSAF KUNNOOL
               AGED 58 YEARS
               S/O.MAMMUHAJI,
               AL-NOFODH(CHERUVATTI HOUSE),
               NELLOONNI,
               MATTANNUR(PO),
               SIVAPURAM,
               KANNUR DISTRICT.

               BY ADVS.
               SRI.P.V.ANOOP
               SRI.PHIJO PRADEESH PHILIP
               SRI.M.P.PRIYESHKUMAR
               SRI.K.V.SREERAJ

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               DEPARTMENT OF TRANSPORT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM,PIN-695001.

      2        REGIONAL TRANSPORT AUTHORITY,
               OFFICE OF THE REGIONAL TRANSPORT AUTHORITY,
               KANNUR DISTRICT,
               PIN-670001.

      3        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY,
               OFFICE OF THE REGIONAL TRANSPORT AUTHORITY,
               KANNUR,PIN-670001.

      4        JOINT REGIONAL TRANSPORT OFFICER,
               OFFICE OF THE REGIONAL TRANSPORT
               AUTHORITY,IRITTY,KANNUR,PIN-670703.


               SR.GP BIMAL K NATH
 WP(C).No.1842 OF 2021

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     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1842 OF 2021

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                             JUDGMENT

Dated this the 29th day of January 2021

When the matter was taken up, the learned

Senior Government Pleader submitted that, the

vehicle has now being registered and the grievance

of the petitioner does not survive. The petitioner

has a further grievance that, the RC book has not

been issued to him. I am inclined to close the writ

petition, recording the above submissions. However,

there will be a direction to the fourth respondent

to release the RC book without delay.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.1842 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE INVOICE NO.MV12204200000018 DATED 30.11.2020.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF TEMPORARY REGISTRATION DATED 12.12.2020 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE FORM NO.20(A)CERTIFICATE ISSUED BY THE VELMURUGAN LORRY BODY BUILDERS HAVING OFFICE AT KOSAVAMPATTY(PO),NAMAKKAL, TAMILNADU DATED 10.01.2021

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED NIL FOR REGISTRATION APPLIED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

EXHIBIT P5 TRUE COPY OF THE GOVERNMENT ORDER NO.GO.

(RT)NO.290/2020/TRANS DATED 15.09.2020 ISSUED BY THE 1ST RESPONDENT.

//True Copy// P.A to Judge