Binu vs The Secretary, Regional ...
2021 Latest Caselaw 13062 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
            FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                              WP(C) NO. 11019 OF 2021
PETITIONER/S:

                  BINU
                  AGED 44 YEARS
                  BINU BHAVAN VILAKKUPARA, ANCHALAM, KOLLAM.

                  BY ADV O.D.SIVADAS



RESPONDENT/S:

       1          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
                  STATION, KOLLAM, PIN-691 013.

       2          ADDL.R2- KERALA STATE ROAD TRANSPORT CORPORAATION,
                  REPRESENTED BY ITS MANAGING DIRECTOR, OFFICE OF MANAGING
                  DIRECTOR, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM,
                  PIN-695 023.
                  ADDL. R2 IS SUO MOTU IMPLEADED AS PER ORDER DATED
                  18.05.2021 IN WP(C) NO.11019/2021.


OTHER PRESENT:

                  GP PRINCY XAVIER;SC FOR KSRTC T.P.SAJAN



THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
18.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11019 OF 2021
                                           2


                                     JUDGMENT

Dated this the 18th day of June, 2021

Learned counsel for the petitioner submits that he had

approached this Court at a time when the STAT was not functional. As

the STAT has now commenced its sitting, learned counsel seeks

permission to withdraw the writ petition with liberty to approach that

Tribunal. The writ petition is hence dismissed, with the liberty sought.

Sd/-

V.G ARUN JUDGE SJ