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Javas vs The Regional Transport ...
2021 Latest Caselaw 13180 Ker

Citation : 2021 Latest Caselaw 13180 Ker
Judgement Date : 23 June, 2021

Kerala High Court
Javas vs The Regional Transport ... on 23 June, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE A.M.BADAR
      WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                        WP(C) NO. 12567 OF 2021
PETITIONER/S:

           JAVAS, s/o.JABBAR, NEDUMPURACKAL HOUSE, KALLUR PO,
           THRISSUR 680031


           ADV I.DINESH MENON



RESPONDENT/S:

1          THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER, REGIONAL
           TRANSPORT OFFICE, CIVIL STATION PO, THRISSUR 680003


2          THE JOINT REGIONAL TRANSPORT OFFICER, IRINALAKUDA 680121

           SMT. THUSHARA JAMES , GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12567 OF 2021                2


                                   JUDGMENT

Heard both sides.

2. It is submitted by the learned counsel appearing for the

petitioner that the representation of the petitioner at Ext.P8 is pending

with the respondents and the same is not yet decided. Learned

Government pleader submits that if that be so, the representation at

Ext.P8 shall be decided by the respondents within a prescribed time

frame fixed by this Court.

3. In this view of the matter, the writ petition is disposed of,

with a direction to the respondents to decide the representation at

Ext.P8 filed by the petitioner within a period of two weeks from the

date of communication of this judgment to the respondents by the

learned Government Pleader. The Government Pleader is directed to

intimate this judgment to the respondent forthwith.

Sd/-

A.M.BADAR JUDGE ajt

APPENDIX PETITIONER'S EXHIBITS EXHIBIT P1 - TRUE COPY OF THE RC BOOK OF KL-07 AN 9492 EXHIBIT P2 - TRUE COPY OF THE PERMIT OF EXHIBIT P3 - TRUE COPY OF THE DECISION REPORTED IN 2004 (1) KLT 1091 EXHIBIT P4 - TRUE COPY OF THE GOP NO.4/2019 DATED 29.1.2019 EXHIBIT P5 - TRUE COPY OF THE PROCEEDINGS DATED 9.01.2021 EXHIBIT P6 - TRUE COPY OF THE INTERIM ORDER IN M.P. NO.29/2021 IN MVAA NO.11/2021 DATED 5.2.2021 EXHIBIT P7 - TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.10708/2021 DATED 30.04.2021 EXHIBIT P8 - TRUE COPY OF THE REQUEST DATED 18.6.2021

 
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