Abdurahiman vs The Secretary
2021 Latest Caselaw 7340 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

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

                      WP(C).No.41865 OF 2017(G)


PETITIONER:

               ABDURAHIMAN,
               S/O MAMMUTTI,
               CHERUMKUZHI HOUSE,
               MUTHUPARAMBA PO, MALAPPURAM.

               BY ADV. SRI.G.PRABHAKARAN

RESPONDENTS:

      1        THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY CUM
               REGIONAL TRANSPORT OFFICER,
               MALAPPURAM-676 505.

      2        THE DISTRICT EXECUTIVE OFFICER,
               KERALA MOTOR TRANSPORT WORKERS WELFARE FUND,
               MALAPPURAM-676 505.

               R1 BY SMT. POOJA SURENDRAN, GP.

               R2 BY SRI.PRATHEESH, SC, KERALA MOTOR TRANSPORT
               WORKER WELFARE FUND BOARD.

     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.41865 OF 2017

                                     2




                               JUDGMENT

Dated this the 2nd day of March 2021

The learned counsel for the petitioner, on

instructions, submits that the petition has been

rendered infructuous with passage of time.

The petition, therefore, is closed as

infructuous.

Sd/-

A.M.BADAR JUDGE

SSK/02/03 //TRUE COPY// PA TO JUDGE WP(C).No.41865 OF 2017

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PERMIT WITH ITS NO.

P.ST.10/130/2001.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 8/9/2017 IN WPC NO. 29383/2017.

RESPONDENT'S EXHIBITS:NIL

SSK //TRUE COPY// PA TO JUDGE