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Noufal.K.P vs The Secretary
2021 Latest Caselaw 7241 Ker

Citation : 2021 Latest Caselaw 7241 Ker
Judgement Date : 2 March, 2021

Kerala High Court
Noufal.K.P vs The Secretary on 2 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                       WP(C).No.4664 OF 2021(G)


PETITIONER:

               NOUFAL.K.P
               AGED 37 YEARS
               S/O MOHAMMEDALI, KUPPANTEPURAKKAL HOUSE
               P.O.PUTHIYAKADAPPURAM, NIRAMARUTHOOR, TANUR ,
               MALAPPURAM DISTRICT

               BY ADV. SRI.SAJU J.VALLYARA

RESPONDENTS:

      1        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
               STATION P.O.PIN-676 505.

      2        SRI. ABDUL LATHEEF,
               S/O MAMMAD, EYYATHAYIL HOUSE, MEENADATHUR P.O.TIRUR,
               PIN-676 307, MALAPPURAM DISTRICT


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4664 OF 2021(G)
                                    2


                              JUDGMENT

Dated this the 2nd day of March 2021

The grievance of the petitioner is that the timing

conference has not been convened and Ext.P4 objection

may be considered as directed in Ext.P3 judgment.

2. When the matter was taken up, the learned

Senior Government Pleader submitted on instructions

that the petitioner was given an opportunity of being

heard and he was heard. It is expected that orders will

be taken in the next timing conference.

3. In the light of the above, I am inclined to close

the writ petition directing the first respondent to take

appropriate action as expeditiously as possible, without

any further delay in the next timing conference itself.

The writ petition is closed.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-3 WP(C).No.4664 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE PROCEEDINGS OF THE FIRST RESPONDENT VIDE ORDER NO SC2/915 DATED 29.4.2019

EXHIBIT P2 PHOTOCOPY OF THE PROCEEDINGS OF THE FIRST RESPONDENT VIDE ORDER NO S3/5762/2018 DATED 29.10.2018

EXHIBIT P3 PHOTOCOPY OF THE JUDGMENT IN WPC NO 1670/2021 DATED 29.1.2021

EXHIBIT P4 PHOTOCOPY OF THE OBJECTION DATED 9.2.2021 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE

 
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