Basheer vs Teh Registering Authority
2021 Latest Caselaw 7353 Ker

            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.24864 OF 2018(G)


NAME AND ADDRESS OF THE PETITIONER:

            BASHEER
            PADINJARETHIL KUNNATHU VALAPPIL,
            MANGALAM P.O., LAKKIDI, OTTAPPALAM,
            PALAKKAD.

            BY ADV. SRI.O.D.SIVADAS

NAME AND ADDRESS OF THE RESPONDENT:

            TEH REGISTERING AUTHORITY,
            (THE SUB REGIONAL TRANSPORT OFFICER),
            JOINT REGIONAL TRANSPORT OFFICE,
            OTTAPPALAM - 679 101.




            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.24864 OF 2018(G)

                                2




                           JUDGMENT

When the matter was taken up, the learned counsel for

the petitioner submitted that the Writ Petition has become

infructuous. This is recorded and the Writ Petition is closed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.24864 OF 2018(G)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE NO.KL 45/D 2233.

EXHIBIT P2 COPY OF THE APPLICATION OF THE PETITIONER FOR CHANGED OF CLASS OF VEHICLE AS STAGE CARRIAGE.

EXHIBIT P3 COPY OF THE JUDGMENT IN W.P.(C) NO.1015 OF 2018 DATED 24/5/2018 RENDERED BY THIS HON'BLE COURT.

RESPONDENT'S/S EXHIBITS NIL