The Principal, Sabari Ptb Smaraka ... vs The Additional Registering ...
2021 Latest Caselaw 15430 Ker

WP(C) No.23021/2018                       1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
             Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                            WP(C) NO. 23021 OF 2018(C)
   PETITIONER:

          THE PRINCIPAL, SABARI PTB SMARAKA H.S.S, ADAKKAPUTHUR, OTTAPALAM.
                                 BY ADV.P.DEEPAK

   RESPONDENTS:

      1. THE ADDITIONAL REGISTERING AUTHORITY, OTTAPALAM -679101.
      2. ADDL.R2. P.M.SHAJI, MOTOR VEHICLES INSPECTOR, SUB REGIONAL TRANSPORT
         OFFICE, SBI BUILDING, NEAR MUNCIPAL BUS STAND, OTTAPALAM, PIN 671
         521. ADDITIONAL 2ND RESPONDENT SUO MOTU IMPLEADED AS PER ORDER DATED
         05/09/2019 IN WP(C)23021/2018.
      3. ADDL R3, THE TRANSPORT COMMISSIONER, KERALA TRANSPORT
         COMMISSIONERATE, 2ND FLOOR, TRANS TOWERS, VAZHUTHACAUD, THYCAUD P.O,
         THIRUVANANTHAPURAM-695 014 IS SUO MOTU IMPLEADED AS PER ORDER DATED
         28-10-2019 IN WP(C)23021/2018.

            ADV.SRI.P.SANTHOSH KUMAR, SPECIAL GOVERNMENT PLEADER
        This Writ petition(civil) coming up for orders on 22/07/2021 upon
   perusing the judgment dated 28/10/2019 in WP(C) 23021/2018 and this
   Court's order dated 09.04.2021 & 07.07.2021, the court passed the
   following:
 WP(C) No.23021/2018                           2/2




                              ANIL K.NARENDRAN, J.
                                ------------------------------
                              W.P.(C)No.23021 of 2018
                             -----------------------------------
                         Dated this the 22nd day of July, 2021

                                        ORDER

The learned Special Government Pleader would submit that, in

view of the orders of this Court dated 09.04.2021 and 07.07.2021, the

learned Advocate General has issued a circular dated 09.07.2021 and

that, a copy of the same shall be placed on record along with a memo.

The learned Special Government Pleader seeks further time for filing

action taken report, in terms of the directions contained in the order of

this Court dated 09.04.2021.

Post on 01.09.2021.

Sd/-

ANIL K.NARENDRAN JUDGE yd

22-07-2021 /True Copy/ Assistant Registrar